Charku Bhuiyan vs The State Of Jharkhand
2022 Latest Caselaw 4268 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 1781 of 2014
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Charku Bhuiyan                        ...   ...   Petitioner
                               Versus
1. The State of Jharkhand
2. Smt. Sarita Devi         ...   ...    Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Prabhat Kumar Sinha, Advocate For the State : Mr. Tapas Roy, A.P.P.

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Order No. 03 / Dated: 18th October, 2022

No one appears on behalf of the petitioner nor does anyone appear on behalf of opposite party No. 2. Learned counsel for the State is present.

This case is listed after a long period of time i.e. after 02.03.2015. Let the present status of this 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.

MM                                                 (Navneet Kumar, J.)