Md Fassihuddin vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1882 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1198 of 2013
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Md Fassihuddin ... ... 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. A. Awinash Kumar, Advocate For the State : Mr. Sunil Kr. Dubey, A.P.P.

   For the Opp. Party No. 2    :
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Order No. 04: Dated: 09th May, 2022 Learned counsel for the parties is present. Let the name of Mr. Sunil Kr. Dubey, 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