Ashim Akhtar @ Samu Khan vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2598 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2732 of 2013
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Ashim Akhtar @ Samu Khan ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 218 of 2014

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C.P. Singh ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : None Mr. A. Awinash Kumar, Advocate For the State : Mr. Hatim, A.P.P.

Mrs. Shweta Singh, Advocate For the Opp. Party No. 2 : None

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Order No. 03: Dated: 12 July, 2022 th

No one appears for the petitioner in Cr.M.P. No. 2732 of 2013 and for the O.P. No. 2 in both the Cr.M.Ps.

Learned A.P.Ps. in both the Cr.M.Ps. is present. Mr. A. Awinash Kumar, learned counsel for the petitioner in Cr.M.P. No. 218 of 2014 is present.

Let status report be called for from the concerned Court regarding the status of the cases 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 a copy of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM