Jai Shankar vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1369 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 86 of 2013
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Jai Shankar ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 107 of 2013

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Jai Shankar ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Yogesh Modi, Advocate For the State : Mr. Santosh Kr. Shukla, A.P.P.

(Cr. M.P. No. 86 of 2013)

Mr. Suraj Verma, A.P.P.

(Cr. M.P. No. 107 of 2013)

For the Opp. Party No. 2 : Mr. Atanu Banerjee, Adv.

(Cr. M.P. No. 86 of 2013)

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Order No. 04: Dated: 6th April, 2022 Learned counsel for the parties is present. Let status report be called for from the concerned Court regarding the status of the case, in both the cases, 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 sixteen weeks from the date of receipt of this order.

Learned A.P.P. in Cr. M.P. No. 107 of 2013 is directed to file counter affidavit.

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

(Navneet Kumar, J.) MM