Basist Singh Chaudhary vs The State Of Jharkhand & Anr
2023 Latest Caselaw 413 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 1033 of 2018
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Basist Singh Chaudhary @ Bashistha Singh Choudhary & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Sunil Singh, Advocate For the State : Mr. Shekhar Sinha, A.P.P.

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Order No. 04 / Dated: 23rd 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.

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.

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