Gopal Pandey & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4014 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 1410 of 2014
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Gopal Pandey & Ors.                  ...     ...   Petitioners
                           Versus
The State of Jharkhand & Anr.        ...     ...     Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Bhaiya V. Kumar, Advocate For the State : Mr. Tapas Roy, A.P.P.

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Order No. 09 / Dated: 28th September, 2022

No one appears on behalf of the petitioners even after repeated calls. Learned counsel for the State is present.

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

In the meantime, since this case has been listed after a long period of time i.e. after 11.02.2015, let the present status of this case be called for from the concerned Court of Sub-Divisional Magistrate, Sadar, Medininagar, Palamau, 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.)