Akash Sinha vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2979 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No. 1335 of 2014
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Akash Sinha                                ... ... Petitioner
                                    Versus
The State of Jharkhand & Anr.              ... ...    Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner          : Mr. Suraj Kumar, Advocate,
For the State               : Mr. A.P.P.
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Order No. 09 / Dated: 02 August, 2022 nd

Learned counsel for the petitioner is present. The case is listed after a long period of time i.e. after 20.01.2015. Let the present status of the case 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 this order.

Let this order be communicated either through FAX or Email.

J.Minj                                                (Navneet Kumar, J.)