Sri Jogendra Singh & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4155 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1607 of 2014
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Sri Jogendra Singh & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 1836 of 2014

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Inder Singh Namdhari ... ... Petitioner 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 Petitioner          : Mr. Apoorva Singh, Advocate
   For the State               : Addl.P.P.
   For the Opp. Party No. 2    : Mr. Sanay Kumar, Advocate
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Order No. 04: Dated: 12th October, 2022 Learned counsel for the parties is present. 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 six 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