Suman Saurabh vs The State Of Jharkhand
2023 Latest Caselaw 386 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr.M.P. No. 345 of 2018
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Suman Saurabh @ Suman Singh @ Sonu & Ors. ... ... Petitioners Versus

1. The State of Jharkhand

2. Priyanka Devi @ Micky ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mrs. Preity Sinha, Advocate For the State : Mr. Subodh Kumar Pandey, A.P.P.

For O.P. 2 : Mr. Arun Kumar, Advocate.

Order No. 05 / Dated: 20th January, 2023 Learned counsel for the petitioners and learned counsel for the State are present. No one appears on behalf of opposite party No. 2, despite the fact that the learned counsel for opposite party No. 2 has entered into the appearance through the legally executed vakalatnama.

It is made clear that one more opportunity by way of last indulgence is given to the learned counsel appearing on behalf of opposite party No. 2, to appear and argue the matter on the next date, failing which appropriate orders shall be passed on the basis of the materials available on record.

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.)