Mithilesh Kumar vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2914 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 3367 of 2013
                           ------

Mithilesh Kumar ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. Pandey Neeraj Rai, Advocate For the State : Ms. Snehlika Bhagat, A.P.P.

--------

Order No. 05 / Dated: 28th July, 2022

Learned counsel appearing on behalf of the petitioner and learned counsel for the State are present.

The case is listed after a long period of time i.e. after 03.05.2017. 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 two weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

J.Minj                                               (Navneet Kumar, J.)