Radha Krishna Sharma vs The State Of Jharkhand
2022 Latest Caselaw 1374 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 758 of 2013
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Radha Krishna Sharma ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Deepak Kumar, Advocate For the State : Mr. V.V. Pradhan, A.P.P.

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Order No. 07: Dated: 6 April, 2022 th

Learned counsel for the petitioner is present. 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 twelve weeks from the date of receipt of this order.

Learned A.P.P. is directed to procure the case diary positively and produce the same before this Court.

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

(Navneet Kumar, J.) MM