Bandhu Vilas Oraon vs The State Of Jharkhand
2022 Latest Caselaw 4875 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 1633 of 2015
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Bandhu Vilas Oraon ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Shiv Prasad, Advocate For the State : Mr. Gautam Rakesh, A.P.P.

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Order No. 03 / Dated: 5 December, 2022 th

No one appears on behalf of the petitioner. Learned counsel for the State is present.

This case is listed after a long period of time i.e. after 30.03.2016. Let the present status of the case be called for from the concerned Court regarding the status of this 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.)