Vidhu Devi @ Bido Devi vs The State Of Jharkhand
2022 Latest Caselaw 4476 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No. 2222 of 2014
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Vidhu Devi @ Bido Devi ... ... Petitioner Versus

1. The State of Jharkhand

2. Sahdeo Singh ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner         : Mr. Arjun N. Deo, Advocate
For the State              : Mr. A.P.P.
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Order No. 10 / Dated: 9th November, 2022

Learned counsel for the petitioner and learned counsel for the State, are present.

It appears from the office note that the opposite party No. 2 has refused to take the notice and in view of this office note the notice shall be deemed to be served properly.

No one has appeared on behalf of opposite party No. 2. This case is listed after a long period of time i.e. after 19.05.2016. Let the present status of the case be called for from the concerned Court regarding the status of this 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 four weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

J.Minj                                               (Navneet Kumar, J.)