@ Brajesh Singh vs State Of Jharkhand & Anr.
2022 Latest Caselaw 509 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.563 of 2012
        Sajan Singh @ Brajesh Kumar Singh
        @ Brajesh Singh         Vs         State of Jharkhand & anr.
                                ----------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR Through: Video Conferencing

----------

For the Petitioner : Mr. R.M.Singh, Advocate.

          For the State            : Mr. G.S.PD, A.P.P.


05/16.02.2022       None appears on behalf of the petitioner.

Let the status report of the connected case be called for from the concerned Court in the light of the judgment passed by 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 reach this Court within three weeks from the date of receipt of a copy this order.

Let this order be communicated either through Fax or e-mail. Let name of Mr. Veer Vijay Pradhan, learned A.P.P., appear in the daily cause list.

(Navneet Kumar, J.) A.K.Verma/