Rajendra Mahto @ Raju Mahto vs The State Of Jharkhand
2022 Latest Caselaw 2440 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 3255 of 2013
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Rajendra Mahto @ Raju Mahto ... ... Petitioner Versus

1. The State of Jharkhand

2. Smt. Shanti Soren ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Anil Kumar, Sr. Advocate Mr. Nitish Parth Sarthi, Advocate For the State : Mr. Ravi Prakash, A.P.P.

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Order No. 05 / Dated: 05th July, 2022 The learned counsel for the parties are present. The case is listed after a long period i.e. after 03.02.2014. Let status report 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.

(Navneet Kumar, J.) MM