Smt. Usha Devi & Anr vs The State Of Jharkhand
2022 Latest Caselaw 4269 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1768 of 2014
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Smt. Usha Devi & Anr. ... ... Petitioners Versus The State of Jharkhand ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners       : Mr. Nitu Sinha, Advocate
For the State             : Mr. A.P.P.
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Order No. 05 / Dated: 18th October, 2022

Learned counsel for the petitioners and learned counsel for the State, are present.

Learned counsel for the State is directed to comply the previous order dated 02.03.2015.

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.)