Md. Kamaluddin vs The State Of Jharkhand
2023 Latest Caselaw 325 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No. 645 of 2018
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1. Md. Kamaluddin

2. Md. Chhotu @ Abusalam @ Chotu ... ... Petitioners Versus

1. The State of Jharkhand

2. Md. Hafiz Ansari ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Afaque Ahmd, Advocate For the State : Mr. A.P.P.

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Order No. 07 / Dated: 18th January, 2023

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

Office is directed to give fresh report in the light of the order dated 02.01.2019 about the service of notice upon opposite party No. 2.

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.)