Ashok Pandey vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2000 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. M.P. No. 1579 of 2013
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Ashok Pandey ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 1580 of 2013

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Dinesh Mishra @ Dinesh Chandra Mishra ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 1578 of 2013

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Shashi Shekhar & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Ms. Priti Priyamvada, Advocate For the State : Mr. Arup Dey, A.P.P.

   For the Opp. Party No. 2    :
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Order No. 03: Dated: 13th May, 2022 Learned counsel for the petitioners is present in all the Cr.M.Ps.

Learned A.P.P. is present for the State. No one has appeared for the O.P. No. 2. Let status report be called for from the concerned Court regarding the status of the case in the light of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Ltd. & Another Versus C.B.I. reported in (2018) 16 SCC 299. The report must be received within eight weeks from the date of receipt of a copy of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM