Raj Kumar Sahu vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3228 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 199 of 2014
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Raj Kumar Sahu @ Raj Kumar Saw ... ... 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 : Mrs. Jusvindar Mazumdar, Advocate For the State : Mr. P.D.Agarwal, A.P.P.

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Order No. 03 / Dated: 17th August, 2022

Learned counsel for the petitioner seeks adjournment. This case is listed after a long interval of time i.e. after 19.01.2015. 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.)