Horil Mahto vs State Of Jharkhand
2021 Latest Caselaw 1206 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr.M.P No. 1510 of 2011
                1. Horil Mahto
                2. Nemdhari Mahto
                3. Nirmal Mahto                                .... .... Petitioner(s).
                                           Versus
                State of Jharkhand                             .... .... Opposite Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN. THROUGH : VIDEO CONFERENCING

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FOR THE PETITIONER(S) : None FOR THE STATE : APP

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11/09.03.2021 None appeared on behalf of the petitioners.

Let this case be adjourned.

Court below to proceed in view of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Ltd. & Anr. Vrs. Central Bureau of Investigation reported in (2018) 16 SCC 299.

(ANANDA SEN , J) anjali/ C.P 3