Parwati Devi vs The State Of Jharkhand
2022 Latest Caselaw 3893 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 1285 of 2014
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Parwati Devi                          ...   ...   Petitioner
                               Versus
1. The State of Jharkhand
2. Naresh Prasad Verma      ...    ...  Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Rajesh Kumar Mahtha, Advocate For the State : Mr. A.P.P.

For O.P. No. 2 : Mr. Sahadeo Choudhary, Advocate

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Order No. 04 / Dated: 22nd September, 2022

No one appears on behalf of the petitioner even after repeated calls. Learned counsel for the State and learned counsel for opposite party No. 2, are present.

It is made clear that one more opportunity by way of last indulgence is given to the learned counsel for the petitioner to appear and argue the matter, failing which appropriate orders shall be passed on the basis of the materials available on record.

The case is listed after a long period of time i.e. after 19.02.2020. Let the present status of the case be called for from the concerned Court regarding the status of the 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.)