Samim Islam & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2514 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2472 of 2013
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Samim Islam & Anr. ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Shashi Kr. Verma, Advocate For the State : Mr. Bishwambhar Shastri, A.P.P.

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Order No. 04 / Dated: 07th July, 2022 The learned counsel for the petitioner and the learned counsel for the State are present.

The case is listed after a long interval of time i.e. after 26.07.2017. In the meantime, 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.

J.Minj                                                (Navneet Kumar, J.)