Alok Mishra vs The State Of Jharkhand And Another
2022 Latest Caselaw 705 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.791 of 2012
       Alok Mishra                           ..... 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. Vijay Kant Dubey, Advocate For the State : Mr. Vibhuti Sahay, A.P.P. For the O.P. No. 2 : Mr. Ajay Kumar Sah, Advocate

08/24.02.2022 Learned counsel appearing on behalf of opposite party no.2 seeks adjournment to file counter affidavit in this case.

Learned counsel for the petitioner is present. In the meantime, 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/