Md. Mahmood Ansari vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1666 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 892 of 2013
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Md. Mahmood Ansari ... ... Petitioner 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. Zaid Ahmad, Advocate
   For the State               :       A.P.P.
   For the Opp. Party No. 2    :       Mr. Rajiv Kr. Karn. A.C. to
                                       Mr. M.B. Lal
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Order No. 06: Dated: 26 April, 2022 th

Learned counsel for the petitioner as well as for the O.P. No. 2 is present.

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