Santosh Kumar Bhuwania vs The State Of Jharkhand
2023 Latest Caselaw 646 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1292 of 2018
                            ------

Santosh Kumar Bhuwania ... ... Petitioner Versus

1. The State of Jharkhand

2. Shailendra Kumar Singh ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner           : Mr. Ajay Kr. Pathak, Advocate
For the State                : Mrs. Lily Sahay, A.P.P.
                             --------
Order No. 07 / Dated: 7 February, 2023
                       th

Learned counsel for the petitioner and learned counsel for the State are present.

From the office note it appears that the notice could not be properly served upon opposite party No. 2 because of the fact that the service report has come that opposite party No. 2 has shifted to his native village and rarely comes on the address mentioned.

In this view of the matter, learned counsel appearing on behalf of the petitioners seeks permission to get the notice published in the newspaper as a substituted service.

As prayed for, the petitioner is allowed to take the steps for substituted service of notice through paper publication.

Learned counsel for the State is directed to procure the case diary. In the meantime, since this case has been listed after a long period of time, 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.)