Anaruddin Ansari vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3576 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 854 of 2014
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Anaruddin Ansari @ Anar Ansari ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Mithilesh Singh, Advocate For the State : Md. Bishwambhar Shastri, A.P.P. For O.P. No. 2 : Md. Imran Ansari, Advocate

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Order No. 03 / Dated: 07th September, 2022

No one appears on behalf of the petitioner. Learned counsel for the State as also learned counsel for opposite party No. 2, are present.

The case is listed after a long period of time i.e. after 02.02.2015. Let the present status of the case 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 this order.

Let this order be communicated either through FAX or Email.

R.Kumar                                                  (Navneet Kumar, J.)