(B.L. Raina vs The State Of Jharkhand)
2022 Latest Caselaw 370 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 663 of 2005
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(B.L. Raina Versus The State of Jharkhand)

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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Order No. 10: Dated: 9th February, 2022 Mr. Manish Kumar, learned counsel for the petitioner is present.

Nobody is appeared for the State. Let a 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.

Learned A.P.P. is directed to file a counter affidavit with respect to the present status of the case within four weeks from the date of receipt of the copy of this order.

Let this case be adjourned.

(Navneet Kumar, J.) MM