Sanjay Keshri @ Sanjay vs The State Of Jharkhand
2022 Latest Caselaw 4511 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 2251 of 2014
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Sanjay Keshri @ Sanjay ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner        : Ms. Khushboo Kumari, Advocate
For the State             : Mr. A.P.P.
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Order No. 09 / Dated: 10th November, 2022

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

This case is listed after a long period of time i.e. after 28.01.2015. 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.

Learned A.P.P. is directed to procure the case diary in order to assist this Court.

J.Minj                                               (Navneet Kumar, J.)