Sugray Murmu & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1402 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 187 of 2013
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Sugray Murmu & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Aditya Mohan khandelwal, Advocate For the State : Mr. Bishwambhar Shastri, A.P.P. For the Opp. Party No. 2 : Mr. Jitendra N.Upadhayay, Advocate

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Order No. 03: Dated: 7th April, 2022 Mr. Aditya Mohan Khandelwal, learned counsel appears on behalf of the petitioner.

Let the name of Mr. Bishwambhar Shastri, learned A.P.P. be reflected in the cause list on behalf of the State.

Let status report be called for from the concerned Court regarding the status of the 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 twelve weeks from the date of receipt of a copy of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM