Chitranjan Sharma vs The State Of Jharkhand
2023 Latest Caselaw 1030 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 2436 of 2020
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Chitranjan Sharma ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. A.K. Sahani, Advocate For the State : Mr. Pankaj Kr. Choudhary, A.C. to S.C.(L&C)-II

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Order No. 06 / Dated: 1st March, 2023 Heard learned counsel for the petitioner and learned counsel for the State. This case has been listed after a long period of time. 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.)