Md. Mustaffa @ Mustik & Anr vs The State Of Jharkhand & Anr
2023 Latest Caselaw 72 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. M.P. No. 168 of 2018
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Md. Mustaffa @ Mustik & Anr. ... ... Petitioners With Cr. M.P. No. 1965 of 2017

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Adalat Ali & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties (in both the cases)

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Niranjan Kumar, Advocate For the State : Ms. Sushma Aind, Addl.P.P. For the Opp. Party No. 2 : Mr. Amit Kr. Tiwari, Advocate

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Order No. 03: Dated: 3 January, 2023 rd

Learned counsels for the parties are present. Mr. Amit Kr. Tiwari, learned counsel has appeared for the O.P. No. 2 in Cr.M.P. No. 168 of 2018 and he seeks adjournment to take instruction for appearance in Cr.M.P. No. 1965 of 2017 on behalf of O.P. No. 2. Learned counsel for the petitioner is directed to provide a copy of petition of Cr.M.P. No. 1965 of 2017 to the learned counsel for the O.P. No. 2 in Cr.M.P. No. 168 of 2018 in order to facilitate him to appear in Cr.M.P. 1965 of 2017 on behalf of O.P. No. 2.

Learned Addl.P.P. for the State appearing in both the cases is directed to procure the case diary from the concerned court.

In the meantime, let status report be called for from the concerned Court regarding the status of the 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 a copy of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM