Shri Dudhnath Paswan vs The State Of Jharkhand @ Anr
2023 Latest Caselaw 949 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 78 of 2018
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Shri Dudhnath Paswan ... ... 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. Sidhartha Roy, Advocate For the State : Mr. Santosh Kumar Tiwary, A.P.P.

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Order No. 07 / Dated: 27th February, 2023

Heard learned counsel for the petitioner and the learned counsel for the State as also learned counsel for opposite party No. 2.

Learned counsel appearing on behalf of opposite party No. 2, seeks adjournment to file counter in this case.

In the meantime, let the present status of the case be called for from the concerned Court regarding the status of this 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.

J.Minj                                                     (Navneet Kumar, J.)