Gouranga Ghosh @ Gourango Ghosh vs The State Of Jharkhand & Ors
2022 Latest Caselaw 1403 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 192 of 2013
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Gouranga Ghosh @ Gourango Ghosh ... ... Petitioner Versus The State of Jharkhand & Ors. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Amit Kumar Das Ms. Kanishka Deo, Advocates For the State : Mrs. Nehala Sharmin, A.P.P. For the Opp. Party No. 2 : Mr. Ashish Kumar, Advocate

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Order No. 05: Dated: 7 April, 2022 th

Let the name of Mrs. Nehala Sharmin, learned A.P.P. be reflected in the cause list on behalf of the State.

Learned counsel appearing on behalf of opposite party no.2 seeks adjournment to seek instruction about the present status of the case.

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 six 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