Bhola Paswan vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1397 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 191 of 2013
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Bhola Paswan ... ... 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. Rakesh Kumar, Advocate
   For the State               :       A.P.P.
   For the Opp. Party No. 2    :       Mr. Shrestha Gautam, Advocate
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Order No. 04: Dated: 7th 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 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 a copy of this order.

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

(Navneet Kumar, J.) MM