Aftab Alam vs The State Of Jharkhand
2022 Latest Caselaw 2503 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 2977 of 2013
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Aftab Alam                          ...   ...   Petitioner
                            Versus
1. The State of Jharkhand
2. Ramdeo Singh Kharwar             ...   ...     Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Shekhar Prasad Sinha, Advocate For the State : Mr. Ruby Pandey, A.P.P.

For O.P. No. 2              : Mr. , Advocate
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Order No. 11 / Dated: 07th July, 2022 Learned counsel for the petitioner is present and submits that the case is listed after a long time i.e. after 17.03.2015 and therefore, the present status of the case be called for.

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. Office is directed to give fresh note about the issuance of notice and the service of notice for which requisites etc. had also been filed as per the office note.

J.Minj                                             (Navneet Kumar, J.)