Nirmal Singh vs The State Of Jharkhand
2022 Latest Caselaw 4272 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr.M.P. No. 1795 of 2014
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Nirmal Singh ... ... Petitioner Versus

1. The State of Jharkhand

2. Udai Kumar Nand ... ... Opposite Parties With Cr.M.P. No. 1587 of 2014

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1. Nikhil Poddar

2. Aditya Murarka ... ... Petitioners Versus

1. The State of Jharkhand

2. Ashesh Kumar Choudhary ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Sidharth Roy, Advocate : Mr. Nitin Pasari, Advocate For the State : Mrs. Shweta Singh, A.P.P.

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

Learned counsel for the petitioners and learned counsel for the State are present, in their respective cases.

The learned counsel for the State is directed to file their counter in their respective cases alongwith the case diary.

These cases have been listed after a long period of time. Let the present status of these cases be called for from the concerned Court regarding the status of these cases 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. Let these cases be listed alongwith the record of Cr.M.P. No. 1593 of 2014. Learned counsel for the petitioners are directed to serve the copy to the learned A.P.Ps.

Let the name of learned counsels for the State appear in the cause list.

MM                                                  (Navneet Kumar, J.)