Sk. Ahsan @ Gudu & Anr vs The State Of Jharkhand
2022 Latest Caselaw 1781 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1093 of 2013
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Sk. Ahsan @ Gudu & Anr. ... ... Petitioners Versus The State of Jharkhand ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Pandey A.N. Roy, Advocate For the State : Mr. Shailesh Kumar Sinha, A.P.P.

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Order No. 04: Dated: 04 May, 2022 th

Mr. Pandey A.N. Roy, learned counsel is present on behalf of the petitioners.

Let the name of Mr. Shailesh Kumar Sinha, learned A.P.P. be reflected in the cause list on behalf of the State.

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 a copy of this order.

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

(Navneet Kumar, J.) MM