Mahatma Yadav & Ors vs The State Of Jharkhand
2022 Latest Caselaw 2001 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1535 of 2013
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Mahatma Yadav & Ors. ... ... Petitioners Versus The State of Jharkhand ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioners         :       Mr. D.K. Karmakar, Advocate
   For the State               :       None
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Order No. 06: Dated: 13 May, 2022 th

Mr. D.K. Karmakar, learned counsel is present on behalf of the petitioners.

No one appears on behalf of the State. This case is listed after 2014, 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 a copy of this order.

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

(Navneet Kumar, J.) MM