B.L. Goel @ B.L. Goal vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1347 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M.P. No.34 of 2013

           B.L. Goel @ B.L. Goal                          .....   Petitioner
                                 Versus
           The State of Jharkhand & Anr.                  ....      Opposite Parties

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Petitioner             :        None
           For the State                  :        APP
                                      -----

3/05.04.2022 Nobody appears on behalf of the petitioner.

Learned A.P.P. is present on behalf of the State. The case is list after a long period of time i.e. 15.04.2013, and therefore, let the status report of the case be called for from the concerned Court in the light of the judgment passed by 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 reach this Court within twelve weeks from the date of receipt of a copy this order.

Let this order be communicated either through Fax or e-mail.

(Navneet Kumar, J.) R.Kumar