Raju Sahu vs The State Of Jharkhand
2022 Latest Caselaw 4352 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. M.P. No. 2033 of 2014
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    Raju Sahu                                 ...     ...   Petitioner
                                    Versus
    The State of Jharkhand                    ...     ...     Opp. Party
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Pratiush Lala, Advocate For the State : Mrs. Ruby Pandey, Addl.P.P.

   For the Opp. Party No. 2    :
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Order No. 03: Dated: 1st November, 2022 Learned counsel for the parties is present. Let the name of Mrs. Ruby Pandey, learned Addl.P.P. for the State be reflected in the cause list.

This case is listed after a long period of time, 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 four weeks from the date of receipt of a copy of this order.

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

In the meantime, learned Addl.P.P. for the State is directed to comply the order dated 11.03.2015.

(Navneet Kumar, J.) MM