Dr. Anwar Hussain vs The State Of Jharkhand And Another
2022 Latest Caselaw 735 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.21 of 2012
       Dr. Anwar Hussain                       ..... Petitioner
                                  Versus
       The State of Jharkhand and another .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR Through: Video Conferencing

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For the Petitioner : Mr. Krishna Murari, Advocate For the State : Mr. Vibhuti Sahay, A.P.P.

11/25.02.2022 Let the fresh status report of the connected case 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 report must reach this Court within four weeks from the date of receipt of a copy this order.

Let this order be communicated either through Fax or e-mail. Mr. Vibhuti Sahay, learned A.P.P. is directed to submit an affidavit as to under what circumstances the investigation of this case remain pending for a long period of time and what is the present status of the investigation before the next date positively.

Let name of Mr. Vibhuti Sahay appear in the daily cause list.

(Navneet Kumar, J.) J.Minj/