Manoj Poddar @ Manoj Kumar Poddar vs The State Of
2022 Latest Caselaw 588 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. M.P. No. 1075 of 2012
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Manoj Poddar @ Manoj Kumar Poddar Versus The State of Jharkhand & Anr.

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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Order No. 03: Dated: 21 February, 2022 st

None has appeared for the petitioner. Mr. Amit Sinha, learned counsel for the opposite party no. 2 and Mr. Vibhuti Sahay, learned A.P.P. for the State is present.

Let the name of Mr. Vibhuti Sahay, learned A.P.P. for the State be reflected in the cause list.

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. The report must be received within six weeks from the date of receipt of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM