Jnp Kunwar @ Jai Narayan Prasad vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1556 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 401 of 2013
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JNP Kunwar @ Jai Narayan Prasad ... ... 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 : Mrs. J.K. Majumdar, Advocate For the State : Mr. Santosh Kr. Shukla, A.P.P. For the Opp. Party No. 2 : Mr. Madan Prasad, C.G.C.

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Order No. 05: Dated: 18th April, 2022 Learned counsel for the parties are 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 sixteen 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