Durgesh Kumar Singh & Ors vs The State Of Jharkhand
2023 Latest Caselaw 258 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 501 of 2018
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Durgesh Kumar Singh & Ors. ... ... Petitioners Versus

1. The State of Jharkhand

2. Umesh Kumar Roy ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners         : Ms. Manjula Upadhyay, Advocate
For the State               : Mr. Suraj Verma, A.P.P.
For O.P. No. 2              : Mr. Ranjit Kumar Tiwari, Advocate
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Order No. 05 / Dated: 16th January, 2023

Learned counsel for the petitioners and learned counsel for the State as also learned counsel for opposite party No. 2, are present.

Learned counsel appearing on behalf of opposite party No. 2 submits that he has not received the copy of the Interlocutory Application.

Learned counsel for the petitioner is directed to serve a copy of the Interlocutory Application to the learned counsel appearing on behalf of opposite party No. 2.

Learned counsel appearing on behalf of opposite party No. 2 is directed to file the counter, if any, on behalf of opposite party No. 2, failing which appropriate orders shall be passed on the basis of the materials available on record.

Learned counsel for the State is directed to procure the case diary for the assistance of this Court.

This case has been listed after a long period of time i.e. 17.09.2018. 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.)