Mitrajeet Pathak vs The State Of Jharkhand
2022 Latest Caselaw 3894 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 1297 of 2014
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Mitrajeet Pathak ... ... Petitioner Versus

1. The State of Jharkhand

2. Md. Mustquim ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Sameer Saurabh, Advocate For the State : Mr. Tapash Roy, A.P.P.

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Order No. 03 / Dated: 22nd September, 2022

No one appears on behalf of the petitioner. Learned counsel for the State is present.

The case is listed after a long period of time i.e. after 11.02.2014. 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.

MM                                                (Navneet Kumar, J.)