Santosh Kumar Singh & Ors vs The State Of Jharkhand
2023 Latest Caselaw 696 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 809 of 2019
                            ------

Santosh Kumar Singh & Ors. ... ... Petitioners Versus

1. The State of Jharkhand

2. Bhola Yadav ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. Ashok Kr. Singh, Advocate For the State : Mrs. Vandana Bharti, A.P.P.

--------

Order No. 04 / Dated: 9th February, 2023

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

Learned counsel appearing on behalf of the petitioners seeks further time for compliance of order dated 10.11.2022 for filing requisites etc. for issuance of notice upon opposite party No. 2 as the same could not be complied with.

In view of the submission advanced by the learned counsel appearing on behalf of the petitioners, two weeks further time is granted for taking steps for issuance of notice upon opposite party No. 2 through registered cover with A.D. as also through ordinary process, for which requisites etc. must be filed within two weeks, failing which this application shall stand rejected without further reference to a Bench.

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.)