Ranjan Kumar Gupta vs The State Of Jharkhand & Anr
2023 Latest Caselaw 591 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No. 561 of 2018
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Ranjan Kumar Gupta @ Ranjan Prasad Gupta ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties With Cr.M.P. No. 2430 of 2012

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Santosh Kumar Gupta ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties With Cr.M.P. No. 172 of 2013

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Dr. Bhagya Narayan Thakur @ Dr. B.N. Thakur ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties With Cr.M.P. No. 1444 of 2013

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Dr. Ganga Ram Karowa ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties With Cr.M.P. No. 2524 of 2014

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Sheetal Kiran Minz ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party With Cr.M.P. No. 324 of 2016

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Dr. Rekha Kumari @ Rekha Kumari ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Janak Kr. Mishra, Advocate : Mr. Atanu Banerjee, Advocate : Mr. Nagmani Tiwari, Advocate : Mr. Sheo Kumar Singh, Advocate For the State : Mr. Rakesh Kumar, A.P.P.

: Mr. Suraj Kumar, A.P.P.

: Mr. Gouri S. Prasad, A.P.P. : Mr. Azeemuddin, A.P.P.

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Order No. 04 / Dated: 3rd February, 2023 Learned counsel for the petitioners are present in Cr.M.P. No. 561 of 2018, Cr.M.P. No. 2430 of 2012, Cr.M.P. No. 172 of 2013, Cr.M.P. No. 1444 of 2013 and Cr.M.P. No. 324 of 2016. No one appears on behalf of the petitioner in Cr.M.P. No. 2524 of 2014. Learned counsels for the State are present in all the aforesaid cases.

Learned counsel appearing on behalf of the petitioners in the aforesaid cases seeks adjournment to file the reply to the counter-affidavit.

In the meantime, 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.)