Kundan Kumar Sinha vs The State Of Jharkhand
2022 Latest Caselaw 4179 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 1569 of 2014
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Kundan Kumar Sinha ... ... Petitioner Versus

1. The State of Jharkhand

2. Shri Siyalal Yadav ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Pankaj Verma, Advocate For the State : Mr. Santosh Kumar Tiwary, A.P.P.

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Order No. 16 / Dated: 13th October, 2022

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

This case is listed after a long period of time i.e. after 24.02.2020. 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 eight weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

R. Kumar                                                (Navneet Kumar, J.)