Neeraj Soni vs The State Of Jharkhand And Another
2022 Latest Caselaw 704 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.816 of 2012
       Neeraj Soni                           ..... Petitioner
                                  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. Kumar Amit, Advocate For the State : Mr. Manoj Kumar No. 4, A.P.P.

          For O.P. No. 2       : None


10/24.02.2022       The learned counsel for the petitioner is present.

Nobody appears on behalf of opposite party no. 2, despite the proper service of notice, as reported by the office.

The learned A.P.P. is also present. 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 eight 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/