Dheeraj Kumar Singh vs The State Of Jharkhand And Another
2022 Latest Caselaw 702 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No.716 of 2012
        1. Dheeraj Kumar Singh
        2. Kaushal Kumar Singh                 ..... Petitioners
                                   Versus
       The State of Jharkhand and another .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR Through: Video Conferencing

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For the Petitioner : Mr. Ravi Kumar Singh, Advocate For the State : Mr. Shiv Shankar Kumar, A.P.P. For the O.P. No.2 : Mr. Atanu Banerjee, Advocate

04/24.02.2022 Both the parties are present including the learned counsel for the petitioner and opposite party no. 2.

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 six weeks from the date of receipt of a copy this order.

Let this order be communicated either through Fax or e-mail.

(Navneet Kumar, J.) J.Minj/