Nishant Kumar vs The State Of Jharkhand
2023 Latest Caselaw 647 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1204 of 2018
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Nishant Kumar                         ...     ...              Petitioner
                            Versus
1. The State of Jharkhand
2. Kanti Kumari                       ...     ...                Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mrs. Pragati Prasad, Advocate For the State : Mrs. Shweta Singh, A.P.P.

For O.P. No. 2 : Mr. Sujit Kumar Singh, Advocate

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Order No. 05 / Dated: 7th February, 2023

Learned counsel for the petitioner and learned counsel for the State as also learned counsel for opposite party No.2, are present.

This case has been listed after a long period of time i.e. 07.05.2019. 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.)