Rakesh Sinha vs The State Of Jharkhand
2022 Latest Caselaw 4753 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 174 of 2010
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Rakesh Sinha                              ...     ...  Petitioner
                                Versus
1. The State of Jharkhand
2. Sri P.K. Palit                            ...     ...     Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Anoop Kr. Mehta, Advocate For the State : Mr. V.S. Sahay, A.P.P.

For O.P. No. 2 : Mr. Pratyush Kumar, Advocate

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Order No. 09 / Dated: 28th November, 2022

Learned counsel for the petitioners and learned counsel for the State as also learned counsel for opposite party No.2, are present.

Learned counsel appearing on behalf of the petitioner seeks adjournment.

As prayed for, let this case be adjourned. In the meantime, 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.)