Mayank Giri & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1864 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1178 of 2013
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Mayank Giri & Anr. ... ... Petitioners 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. Deepak Bharati, Advocate For the State : Mr. Santosh Kr. Shukla, A.P.P. For the Opp. Party No. 2 : Mr. Ashim Kr. Sahani, Advocate

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Order No. 03: Dated: 06th May, 2022 Learned counsel for the petitioner, learned A.P.P. for the State and learned counsel for the opposite party no.2 are present.

This case is listed after a long time i.e. after 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