Shri Jhareshwar Manjhi vs The State Of Jharkhand
2022 Latest Caselaw 4125 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 1516 of 2014
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Shri Jhareshwar Manjhi ... ... Petitioner Versus

1. The State of Jharkhand

2. Smt. Jagriti Singh ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Sachin Kumar, Advocate For the State : Mr. Sanjay Kumar Srivastava, A.P.P. For O.P. No. 2 : Mr. Dilip Kumar Karmakar, Advocate

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Order No. 08 / Dated: 11th October, 2022

Learned counsel for the petitioner and learned counsel for the State as also learned counsel for opposite party No. 2, are present.

The case is listed after a long period of time i.e. after 29.06.2016. Let the present status of the case 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 four weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

MM                                                (Navneet Kumar, J.)