Anutosh Moitra vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4119 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1560 of 2014
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Anutosh Moitra ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Piyush Chitresh, Advocate For the State : Mr. Jitendra Pandey, Addl.P.P.

   For the Opp. Party No. 2    : None
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Order No. 05: Dated: 11th October, 2022 No one has appeared for the Opp. Party No. 2. Learned counsel for the petitioner as well as learned Addl.P.P. for the State are present.

Let the name of Mr. Jitendra Pandey, learned Addl.P.P. be reflected in the cause list on behalf of the State.

I.A. No. 43 of 2015 The present interlocutory application has been filed for early hearing of this case.

Since, the matter is taken up today for early hearing, the I.A. No. 43 of 2015 has become infructuous.

Cr. M.P. No. 1560 of 2014 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.

(Navneet Kumar, J.) MM