Prafulla Kumar Roy vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1653 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1815 of 2013
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Prafulla Kumar Roy ... ... 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. Ankur Anand, Advocate
   For the State               :       A.P.P.
   For the Opp. Party No. 2    :
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Order No. 03: Dated: 25th April, 2022 Learned counsel for the parties is present. Learned counsel for the petitioner has submitted that he has no instruction from the petitioner.

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.

Learned counsel for the petitioner is directed to take steps for issuance of notice upon the opposite party no. 2- complainant by both the process, ordinary process as well by registered cover with A/D for which requisites etc. must be filed within two weeks.

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

(Navneet Kumar, J.) MM