Nehru Sahu vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2820 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 3057 of 2013
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Nehru Sahu                                 ...    ...   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. Amrita Banerjee, Advocate For the State : Mr. Sunil Kumar Dubey, A.P.P.

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Order No. 07 / Dated: 21 July, 2022 st

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

The case is listed after a long period of time i.e. after 13.04.2015. 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.)