Arvind Dangi & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4477 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 2219 of 2014
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Arvind Dangi & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties With Cr.M.P. No. 2221 of 2014

Ganesh Dangi ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Vijay Kr. Sharma, Advocate For the State : Mr. Azimuddin, A.P.P.

: Mr. Bishwambhar Shastri, A.P.P.

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Order No. 12 / Dated: 9th November, 2022

Learned counsel Mr. Vijay Kumar Sharma appearing on behalf of the petitioners in both the aforesaid cases and learned counsel for the State in their respective case, are present.

These cases have been listed after a long period of time i.e. after 2016. Let the present status of these cases be called for from the concerned Court regarding the status of these cases 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.)