Pintu Sao vs The State Of Jharkhand
2022 Latest Caselaw 2511 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 2817 of 2013
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Pintu Sao                           ...    ...  Petitioner
                            Versus
1. The State of Jharkhand
2. Harish Chandra Pal Bhagat        ...    ...    Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Arvind Kr. Choudhary, Advocate For the State : Mr. V.S. Sahay, A.P.P.

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Order No. 05 / Dated: 07th July, 2022 The learned counsel on behalf of the petitioner Mr. Arvind Kumar Choudhary, is present and has pointed out that in the same case co-accused Amit @ Lallu Kumar had filed one Cr.M.P. No. 1618 of 2008 in which the entire criminal proceeding has been quashed and the case of the petitioner stands on the similar footing.

It is urged on behalf of the petitioner to call for the status report of this case.

As prayed 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. Let this case be listed alongwith Cr.M.P. No. 1618 of 2008 on the next date of listing.

J.Minj                                              (Navneet Kumar, J.)