Latif Mian vs The State Of Jharkhand
2022 Latest Caselaw 2589 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 2705 of 2013
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Latif Mian @ Latif Ansari & Ors. ... ... Petitioners Versus The State of Jharkhand ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Abhay Kr. Chaturvedy, Advocate For the State : Mr. Praveen Kr. Appu, A.P.P.

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Order No. 05 / Dated: 12 July, 2022 th

Learned counsel for the petitioners and learned counsel for the State are present.

The case is listed after a long period of time. 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.)