Rakiba Khatoon vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2958 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 3541 of 2013
                               ------

Rakiba Khatoon ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. Kamdeo Pandey, Advocate For the State : Mr. Sanjay Kr. Shrivastava, A.P.P.

   For the Opp. Party No. 2    :
                               --------

Order No. 03: Dated: 2nd August, 2022 Learned counsel for the parties is present. Let the name of Mr. Sanjay Kr. Shrivastava, learned A.P.P. be reflected in the cause list.

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 four 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