Shiv Shakar Choudhary vs The State Of Jharkhand
2023 Latest Caselaw 384 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 347 of 2018
                           ------

Shiv Shakar Choudhary ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioner : Mr. Vikash Kumar, Advocate For the State : Mr. Rajesh Kr. Mishra, A.P.P.

--------

Order No. 07 / Dated: 20th January, 2023 Learned counsel for the petitioner and counsel for the State, are present. Learned counsel appearing on behalf of the petitioner seeks adjournment to file supplementary affidavit in this case.

As prayed for, let this case be adjourned. Learned counsel for the State is directed to comply the previous order dated 13.09.2018 positively by the next date, failing which appropriate orders shall be passed on the basis of the materials available on record.

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 six weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

J.Minj                                                 (Navneet Kumar, J.)