Dr. Vikash Raman @ Dr. Vikash Ram vs The State Of Jharkhand & Ors
2022 Latest Caselaw 4928 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 2613 of 2014
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Dr. Vikash Raman @ Dr. Vikash Ram ... ... Petitioner Versus The State of Jharkhand & Ors. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Ashutosh Anand, Advocate For the State : Mr. Achinto Sen, A.P.P.

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Order No. 03 / Dated: 06th December, 2022

Learned counsel for the petitioners and learned counsel for the State are present.

Learned A.P.P. is directed to procure the case diary and to file a comprehensive counter-affidavit.

Learned counsel for the petitioners is directed to serve a copy of the petition to the learned A.P.P. in order to assist this Court.

This case has been listed after a long period of time. Let the present status of this 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.

MM                                               (Navneet Kumar, J.)