Prashant Bothra vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3132 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 962 of 2009
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Prashant Bothra ... ... 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. Awinash A. Akhouri, Advocate
   For the State               : A.P.P.
   For the Opp. Party No. 2    :
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Order No. 14: Dated: 10th August, 2022 Learned counsel for the parties is present. Learned counsel for the petitioner has submitted that two complaints have been filed against the petitioner vides case no. C/2 162/08 and case no. C 2 163 of 2008.

Let status report be called for from the concerned Court regarding the status of the case in the both the complaint cases, case no. C/2 162/08 and case no. C 2 163 of 2008, 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 a copy of this order.

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

(Navneet Kumar, J.) MM