Prem Shankar Mishra vs The State Of Jharkhand
2022 Latest Caselaw 3396 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr.M.P. No. 443 of 2014
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Prem Shankar Mishra @ Babloo ... ... Petitioner Versus

1. The State of Jharkhand

2. Sri Ravindra Nath Singh ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Vishnu Kumar Sharma, Advocate For the State : Md. Azimuddin Ansari, A.P.P.

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Order No. 03 / Dated: 25th August, 2022

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

The case is listed after a long period of time i.e. after 21.07.2014. 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. Learned counsel for the State Md. Azimuddin Ansari, is directed to file the counter and also the case diary in this case by the next date positively.

J.Minj                                               (Navneet Kumar, J.)