Brahmdeo Mistry & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4479 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 2218 of 2014
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Brahmdeo Mistry & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Vijay Kr. Sharma, Advocate For the State : Mr. Gautam Rakesh, A.P.P.

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Order No. 09 / Dated: 9th November, 2022

Learned counsel for the petitioners and learned counsel for the State, are present.

This case is listed after a long period of time i.e. after 29.01.2015. Let the present status of the case be called for from the concerned Court regarding the status of this 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 this order.

Let this order be communicated either through FAX or Email.

J.Minj                                               (Navneet Kumar, J.)