Mritunjay Gorai vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1780 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1105 of 2013
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Mritunjay Gorai ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... 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. Bishwambhar Shastri, A.P.P.
   For the Opp. Party No. 2    :       Mr. Pratiush Lala, Advocate
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Order No. 03: Dated: 04th May, 2022 No one appears on behalf of the petitioner. Learned counsel on behalf of opposite party no.2 and the learned A.P.P. for the State are 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 eight weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM