Munna Singh Munda vs The State Of Jharkhand
2023 Latest Caselaw 18 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 111 of 2018
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Munna Singh Munda ... ... 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. Amit Saurabh, Advocate For the State : Mr. Bishwambhar Shastri, A.P.P.

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Order No. 05 / Dated: 02nd January, 2023

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

As prayed for on behalf of the petitioner, let this case be adjourned. 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.)