Mantu Mahato vs The State Of Jharkhand
2022 Latest Caselaw 4930 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 2606 of 2014
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Mantu Mahato ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Kaushik Sarkhel , Advocate For the State : Mr. Fahad Allam, A.P.P.

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Order No. 08 / Dated: 06th December, 2022

Learned counsel for the petitioner and learned counsel for the State are present.

This case has been listed after a long period of time. In the meantime, let the present status of this case be called for from the concerned Court regarding the status of this 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.

MM                                              (Navneet Kumar, J.)