Mohar Lal Mahto vs The State Of Jharkhand
2022 Latest Caselaw 4072 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 1426 of 2014
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Mohar Lal Mahto ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party With Cr.M.P. No. 1215 of 2014

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Anand Kumar Singh ... ... 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 Petitioners : Mr. Deepak Kumar, Advocate : Mr. Sushil Dwidevi, Advocate For the State : Mrs. Vandana Bharti, A.P.P.

: Mr. Arun Kumar Pandey, Advocate

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Order No. 06 / Dated: 10th October, 2022

Learned counsel for the petitioners and learned counsel for the State, are present in both the Cr.M.Ps.

Both the aforesaid cases have been listed after a long period of time. Let the present status of these cases be called for from the concerned Court regarding the status of these cases 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.

MM                                              (Navneet Kumar, J.)