Md. Zakir vs The State Of Jharkhand
2022 Latest Caselaw 1303 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. M.P. No. 702 of 2013
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Md. Zakir ... ... 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        :       None
   For the State             :       Mrs. Priya Shrestha, A.P.P.
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Order No. 04: Dated: 31 March, 2022 st

None has appeared for the petitioner. Learned A.P.P. for the State is present. The case is listed after 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 twelve weeks from the date of receipt of this order.

In the meantime, learned A.P.P. is directed to file counter affidavit in this case.

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

(Navneet Kumar, J.) MM