Jay Nandan Kumar Singh vs The State Of Jharkhand& Anr
2023 Latest Caselaw 257 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2689 of 2018
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Jay Nandan Kumar Singh ... ... Petitioner Versus The State of Jharkhand& Anr. ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Ashim Kr. Sahani, Advocate For the State : Mrs. Priya Shrestha, Spl.P.P.

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Order No. 06 / Dated: 16th January, 2023

Learned counsel for the petitioner and learned counsel for the State are present.

Learned counsel for the petitioner is directed to take the steps for the issuance of notice on opposite party No. 2, through ordinary process as also through registered post with A/D, for which requisites etc. must be filed within two weeks, failing which this application shall stand rejected without further reference to the Bench.

Rule is made returnable after one month. Learned counsel for the State is directed to procure the case diary for the assistance of the Court.

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.)