Punam Saw @ Poonam Devi vs The State Of Jharkhand & Anr
2023 Latest Caselaw 260 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 1277 of 2018
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Punam Saw @ Poonam Devi @ Poonam Saw & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Tarun kr. No. 1, Advocate For the State : Mr. Ravi Prakash, A.P.P.

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Order No. 03 / Dated: 16th January, 2023

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

This case has been listed after a long period of time i.e. 31.10.2018. 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.)