Anup Kumar Saria & Anr vs The State Of Jharkhand
2022 Latest Caselaw 2321 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2706 of 2013
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Anup Kumar Saria & Anr. ... ... Petitioners Versus The State of Jharkhand ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Ms. Shalaka Shrivastava, Advocate For the State : Mr. Vijoy Kr. Sinha, A.P.P.

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Order No. 05: Dated: 28 June, 2022 th

Learned counsel for the parties is present. Let status report 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 a copy of this order.

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

Learned A.P.P. is directed to submit a report regarding the compliance of the order dated 18.02.2014 positively within four weeks.

(Navneet Kumar, J.) MM