Anjan Sur & Ors. vs State Of Jharkhand & Anr.
2022 Latest Caselaw 514 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No.695 of 2006
        Anjan Sur & ors.     Versus    State of Jharkhand & anr.
                                  With
                        Cr.M.P. No.1495 of 2005
        S.K. Dalal & ors.    Versus    State of Jharkhand & anr.

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR Through: Video Conferencing

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Cr.M.P. No. 695/06 For the Petitioners : Mr. A. K. Das, Advocate For the State : Mr. T.N. Verma, A.P.P. Cr.M.P. No. 1495/05 For the Petitioners : Mr. Indrajit Sinha, Advocate For the State : Mr. A.B. Mahato, A.P.P.

09/16.02.2022 Let status reports of the connected cases be called for from the concerned Court in the light of the judgment passed by 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 reports must reach this Court within three weeks from the date of receipt of a copy this order.

Let this order be communicated either through Fax or e-mail.

(Navneet Kumar, J.) A.K.Verma/