Raj Kumar Sah vs The State Of Jharkhand
2022 Latest Caselaw 3577 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 852 of 2014
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Raj Kumar Sah                         ...    ...  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 Petitioner : Mr. Mahesh Tewari, Advocate For the State : Mr. Shailesh Kumar Sinha, A.P.P.

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Order No. 04 / Dated: 07th September, 2022

Learned counsel for the petitioner and learned counsel for the State, are present.

The case is listed after a long period of time i.e. after 15.04.2015. 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.)