Citation : 2023 Latest Caselaw 191 Jhar
Judgement Date : 11 January, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 498 of 2018
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Santosh Kumar Singh ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioner : None
For the State : Addl.P.P.
For the Opp. Party No. 2 : None
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Order No. 05: Dated: 11th January, 2023 No one has appeared for the petitioner and nor any one has appeared for the O.P. No. 2.
Learned Addl.P.P. for the State is present. Let status report be called for from the concerned Court regarding the status of the 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 a copy of this order.
Let this order be communicated either through the FAX or Email.
(Navneet Kumar, J.) MM
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