Khush Mr. Ansari vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2360 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr.M.P. No. 2400 of 2013
                           ------

Khush Mr. Ansari ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Ms. Piyushita Meha Tudu, Advocate For the State : Mr. Rakesh Kumar, A.P.P.

--------

Order No. 03 / Dated: 29 June, 2022 th

The learned counsel for the parties are present. The case is listed after 10.12.2013 i.e. after a long period of time.

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 this order.

Let this order be communicated either through FAX or Email.

(Navneet Kumar, J.) J.Minj