Laxmi Narayan Prasad vs The State Of Jharkhand
2022 Latest Caselaw 3895 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 1279 of 2014
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Laxmi Narayan Prasad ... ... Petitioner Versus

1. The State of Jharkhand

2. Sukra Lohra

3. Etwa Kerketta ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner           : Mr. Anil Kumar Sinha, Sr. Advocate
For the State                : Mr. A.P.P.
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Order No. 08 / Dated: 22 September, 2022 nd

Learned counsel for the petitioner and learned counsel for the State, are present. No one appears on behalf of opposite party No. 2 & 3.

It appears from the office note dated 07.09.2021 with respect to the service of notice to opposite party Nos. 2 & 3, that the notice has been validly served upon them as the son of opposite party No. 2 has received the notice on behalf of his father and he has also received the notice on behalf of opposite party No. 3 and despite the valid service of notice nobody has appeared on behalf of opposite party No. 2 nor the opposite party No. 3.

It is made clear that one more opportunity by way of last indulgence is given for appearance of opposite party Nos. 2 & 3, failing which appropriate orders shall be passed on the basis of the materials available on record.

In the meantime, 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.)