Gopal Singh & Ors vs The State Of Jharkhand
2023 Latest Caselaw 353 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 384 of 2019
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Gopal Singh & Ors. ... ... Petitioners Versus The State of Jharkhand ... ... Opposite Party With Cr.M.P. No. 567 of 2019

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B.K. Thakur @ Binay Kumar Thakur ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Amit Kr. Das, Advocate For the State : Mr. Pankaj Kumar, A.P.P.

: Mrs. Vandana Bharti, A.P.P.

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Order No. 07 / Dated: 19 January, 2023 th

I.A. No. 2189 of 2020 & I.A. No. 2190 of 2020

Learned counsel for the petitioners and counsel for the State as also learned counsel for the informant-opposite party No. 2, are present in both the aforesaid Cr.M.Ps.

Learned counsel for the State are directed to procure the case diary in their respective cases.

In the meantime, let the present status of these cases be called for from the concerned Court regarding the status of these cases 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.)