Shivji Singh @ Guddu Singh & Anr vs The State Of Jharkhand
2022 Latest Caselaw 3684 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 1029 of 2014
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Shivji Singh @ Guddu Singh & 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. Aniket Ranjan, Advocate For the State : Mr. Prabhu Dayal Agarwal, A.P.P.

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Order No. 12 / Dated: 13th September, 2022

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

This case is listed after a long period of time i.e. after 26.02.2015. Let the present status of the 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.

Learned counsel appearing on behalf of the petitioners is directed to serve a copy of the petition to the learned counsel for the State.

J.Minj                                               (Navneet Kumar, J.)