Ganesh Haldar vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2601 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 2693 of 2013
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Ganesh Haldar @ Ganesh Chandra Haldar & Anr. ... ... Petitioners 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. K.P. Choudhary, Advocate Mr. Amit Sinha, Advocate For the State : Mr. Shiv Shankar Kumar, A.P.P. For the O.P. No. 2 : Mr. A.K. Kashyap, Sr. Advocate

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Order No. 04 / Dated: 12th July, 2022 Learned counsel for the petitioner as well as learned counsel for the State are present.

Learned counsel for the petitioner submits that he has no instruction from his client.

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.)