Kalyan Prasad Singh & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3101 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 587 of 2010
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Kalyan Prasad Singh & Anr. ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Indrajit Sinha, Advocate For the State : Mr. Ruby Pandey, A.P.P.

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Order No. 12 / Dated: 08th August, 2022

Learned counsel for the petitioner and learned counsel for the State are present.

Learned counsel for the State seeks adjournment to file a counter in this case.

In the meantime, let the present status of the case 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, as there is no stay in this case.

The report must be received within six weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

J.Minj                                            (Navneet Kumar, J.)