V.L. Narayan & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1685 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 896 of 2013
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V.L. Narayan & Anr. ... ... Petitioners 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 Petitioners : Mr. Abhijeet Kr. Singh, Advocate For the State : Mr. Jitendra Pnadey, A.P.P.

   For the Opp. Party No. 2    :       None
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Order No. 03: Dated: 27th April, 2022 None has appeared for the O.P. No. 2. Learned counsel for the petitioners and the learned A.P.P. for the State 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 six 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