Jim John vs The State Of Jharkhand
2023 Latest Caselaw 568 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1161 of 2018
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Jim John                              ...      ...             Petitioner
                            Versus
1. The State of Jharkhand
2. Raju Kumar Singh
   @ Raj Kumar Singh                  ...      ...               Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Sunil Kr. Sinha, Advocate For the State : Mr. Suraj Verma, A.P.P.

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Order No. 09 / Dated: 2nd February, 2023

Learned counsel for the petitioner and learned counsel for the State are present. No one appears on behalf of opposite party No. 2, despite proper service of notice as reported by the office.

Learned concerned A.P.P. is directed to file the counter in this case positively by the next date.

This case has been listed after a long period of time. In this view of the matter, 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.)