Sukhdeo Mahato vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4015 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 1404 of 2014
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Sukhdeo Mahato                       ...     ...   Petitioner
                           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 Petitioner : Mr. A. Prakash, Advocate For the State : Mrs. Sushma Aind, A.P.P.

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Order No. 05 / Dated: 28th 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 appearing on behalf of the petitioner, 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 the case has been listed after a long period of time i.e. after 06.07.2015, let the present status of this 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.)