Rajesh Kumar Mandal & Anr vs The State Of Jharkhand
2022 Latest Caselaw 4271 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 1743 of 2014
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Rajesh Kumar Mandal & Anr. ... ... Petitioners Versus

1. The State of Jharkhand

2. Bittu Kumar ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Harsh Raj, Advocate A.C. to Mr. Indrajit Sinha, Advocate For the State : Mr. A.P.P.

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Order No. 04 / Dated: 18th October, 2022

Learned counsel for the petitioners 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 04.02.2016. 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.)