Md. Saheb @ Saheb vs The State Of Jharkhand
2022 Latest Caselaw 950 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2112 of 2012
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Md. Saheb @ Saheb ... ... 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                :      Mr. Shiv Shankar Kumar, A.P.P.
   For the Opp. Party No. 2    :       Mr. S. Laik, Advocate
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Order No. 03: Dated: 9th March, 2022 None has appeared for the petitioner. Learned counsel for the O.P. No. 2 and learned A.P.P. for the State is present.

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 twelve weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM