Radhika Raman Prasad vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3102 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 565 of 2010
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Radhika Raman Prasad ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner            : Mr. Ajay Kumar Sah, Advocate
For the State                 : Mr. A.P.P.
For O.P. No. 2                : Mr. Raj Vardhan Advocate
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Order No. 12 / Dated: 08th August, 2022

Learned counsel for the petitioner and learned counsel for the State as also learned counsel for opposite party No. 2 are present.

Learned counsel for the petitioner submits that the petitioner is ready to enter into a compromise with opposite party No. 2 and accordingly seeks adjournment for the matter to be compromised.

Learned counsel appearing on behalf of opposite party No. 2 submitted that he is not in contact with opposite party No. 2.

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.

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

Let this order be communicated either through FAX or Email.

J.Minj                                                 (Navneet Kumar, J.)