Dev Kumar Dubey vs The State Of Jharkhand
2023 Latest Caselaw 950 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 2286 of 2018
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Dev Kumar Dubey                        ...      ...           Petitioner
                            Versus
The State of Jharkhand                  ... ...                 Opposite Party

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner          : Mr. Indrajit Sinha, Advocate
For the State               : Mr. Ravi Prakash, S.P.P.

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Order No. 08 / Dated: 27th February, 2023

Heard learned counsel appearing on behalf of the petitioner and learned counsel for the State.

Learned counsel for the State seeks adjournment to file the specific role of the petitioner in the commission of the offence of illegal mining of sand under the garb of being a mining lessee.

As prayed for, let this case be adjourned.

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. In the facts and circumstances of this case and having been satisfied with the submission advanced on behalf of the petitioner, the interim order dated 01.08.2019 is extended and shall remain in force till the next date.

J.Minj                                                      (Navneet Kumar, J.)