Ramadhar Ram vs The State Of Jharkhand
2022 Latest Caselaw 3914 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 965 of 2014
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Ramadhar Ram                              ... ... Petitioner
                          Versus
The State of Jharkhand                    ... ...   Opposite Party
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Pradyuman Poddar, Advocate For the State : Mr. Sunil Kumar Dubey, A.P.P.

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Order No. 05 / Dated: 23rd September, 2022 I.A. No. 11843 of 2019 & I.A. No. 11844 of 2019

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

Learned counsel appearing on behalf of the State is directed to file the counter in this case alongwith the case diary positively by the next date.

Learned counsel for the petitioner is directed to serve a copy to the learned counsel for the State.

I.A. No. 11844 of 2019 The present interlocutory application has been filed for early hearing of this case.

Since the matter has been taken up today the same has become infructuous and is accordingly disposed of.

This case is listed after a long period of time, i.e. after 04.02.2015. 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.

J.Minj                                                   (Navneet Kumar, J.)