Piyush Kumar vs The State Of Jharkhand Anr
2023 Latest Caselaw 163 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 126 of 2018
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Piyush Kumar                         ...     ...            Petitioner
                            Versus
The State of Jharkhand Anr.          ...     ...              Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Kalyan Banerjee, Advocate For the State : Mr. Vishwanath Roy, A.P.P.

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Order No. 05 / Dated: 09th January, 2023

No one appears on behalf of the petitioner nor does anyone appear on behalf of opposite party No. 2. Learned counsel for the State is present.

Let the name of Mr. Vishwanath Roy, be reflected in the cause list on behalf of the respondent-State.

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.)