Braj Nandan Singh vs The State Of Jharkhand
2023 Latest Caselaw 300 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 570 of 2018
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Braj Nandan Singh ... ... Petitioner Versus

1. The State of Jharkhand

2. Ashok Roy ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. A.K.Sahani, Advocate For the State : Mr. A.P.P.

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Order No. 09 / Dated: 17th January, 2023

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

Learned counsel for the petitioner seeks adjournment. As prayed for, 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. Put up this case after four weeks.

J.Minj                                                (Navneet Kumar, J.)