Mukund Kewat & Anr vs The State Of Jharkhand
2022 Latest Caselaw 4127 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1566 of 2014
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Mukund Kewat & Anr. ... ... Petitioners Versus The State of Jharkhand ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Suman Kr. Ghosh, Advocate For the State : Mr. V.S. Sahay, Addl.P.P.

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Order No.04: Dated: 11 October, 2022 th

Learned counsel for the parties is present. Let the name of Mr. V.S. Sahay, learned Addl.P.P. be reflected in the cause list on behalf of the State.

Learned Addl.P.P. for the State is directed to file counter affidavit in this case.

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