Shrawan Kumar vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3340 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 370 of 2014
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Shrawan Kumar ... ... 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. Rakesh Ranjan, A.C. to
                                Mr. M.K. Roy, Advocate
   For the State               : A.P.P.

For the Opp. Party No. 2 : Mr. Parth Jalan A.C. to Mr. Prashant Pallav, Advocate

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Order No. 06: Dated: 23 August, 2022 rd

Learned counsel for the parties is present. Learned counsel for the O.P. No. 2 is directed to comply the order dated 04.03.2020 within positively by the next date.

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 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