Jaipal Ram vs The State Of Jharkhand& Anr
2023 Latest Caselaw 207 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 45 of 2018
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Jaipal Ram                           ...     ...               Petitioner
                           Versus
The State of Jharkhand& Anr.         ...     ...                 Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Gaurang Jajodia, Advocate For the State : Mr. Suraj Deo Munda, A.P.P.

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Order No. 06 / Dated: 11th 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.

Learned counsel for the State is directed to procure the case diary and also to file the counter in this case positively by the next date.

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.)