Akula Suna vs The State Of Jharkhand
2023 Latest Caselaw 566 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1190 of 2018
                            ------

Akula Suna                              ...    ...            Petitioner
                            Versus
The State of Jharkhand                  ...    ...              Opposite Party
                                   With
                       Cr.M.P. No. 983 of 2018
                            ------
Sanika Dhan                             ...    ...            Petitioner
                            Versus
The State of Jharkhand                  ...    ...              Opposite Party

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioners : Mr. Kripa Shankar Nanda, Advocate For the State : Mr. Suraj Verma, A.P.P.

--------

Order No. 05 / Dated: 2nd February, 2023

Learned counsel for the petitioners and learned counsel for the State are present in both the aforesaid Cr.M.Ps.

These cases have been listed after a long period of time. In this view of the matter, let the present status of these cases be called for from the concerned Court regarding the status of these cases 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.)