Krishna Saw @ Krishna Kumar Saw vs The State Of Jharkhand
2023 Latest Caselaw 697 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1278 of 2018
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Krishna Saw @ Krishna Kumar Saw ... ... Petitioner Versus

1. The State of Jharkhand

2. Kanchan Devi ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Hemant Kr. Shikarwar, Advocate For the State : Mr. A.P.P.

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Order No. 04 / Dated: 9th February, 2023 Learned counsel for the petitioner and learned counsel for the State are present.

Learned counsel appearing on behalf of the petitioner is directed to take steps for issuance of fresh notice upon opposite party No. 2, by registered cover with A.D. as also through ordinary process for which requisites etc. must be filed within three weeks.

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.)