Syed Hafizul vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3739 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1199 of 2014
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Syed Hafizul ... ... 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. A.K. Kashyap, Sr. Advocate For the State : Mr. Priya Shrestha, Addl.P.P.

   For the Opp. Party No. 2    :
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Order No. 06: Dated: 15th September, 2022 Learned counsel for the parties is present. Learned Addl.P.P. for the State is directed to file a fresh counter affidavit with respect to the status of the investigation of this case and also a comprehensive counter affidavit in the light of submission of F.F., if any, positively by the next date.

In the meantime, 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 reporst 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