Saheb Mahto vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1863 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1165 of 2013
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Saheb Mahto ... ... 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          :       Mr. S.K. Murty, Advocate
   For the State               :       A.P.P.
   For the Opp. Party No. 2    :       None
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Order No. 06: Dated: 06th May, 2022 Learned Counsel, Mr. S.K. Murty is appearing on behalf of the petitioner.

No one appears on behalf of opposite party no. 2. As the case is listed after a long period of time i.e. 2013 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.

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

(Navneet Kumar, J.) MM