Vishwanath Sah vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2662 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 2781 of 2013
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Vishwanath Sah @ Bishwanath Sah ... ... 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. Shravan Kumar, Advocate
For the State                : Mr. A.P.P.
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Order No. 06/ Dated: 14th July, 2022 No one appears on behalf of the petitioner. Learned counsel for the opposite party No. 2 is 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.)