Chandra Sekhar Gorai vs The State Of Jharkhand
2022 Latest Caselaw 1024 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1686 of 2012
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Chandra Sekhar Gorai ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. S.L. Agrawal, Advocate For the State : Mrs. Ruby Pandey, A.P.P.

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Order No. 04: Dated: 11 March, 2022 th

Learned counsel for the parties is present. Learned A.P.P. seeks adjournment to get herself ready in the case.

In the meantime, let a 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 sixteen weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM