Arvind Kumar vs The State Of Jharkhand
2022 Latest Caselaw 708 Jhar

          N THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No.633 of 2012
          1. Arvind Kumar
          2. Lakhraj Dusadh
          3. Upendra Kumar Singh                ..... Petitioners
                                   Versus
          The State of Jharkhand                .... Opposite Party

                           ----------

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

----------

For the Petitioner : Mr. Prabeer Chatterjee, Advocate For the State : Mr. D.K. Chakravarty, A.P.P.

04/24.02.2022 Learned counsel for the petitioners is directed to serve a copy of the petition to learned A.P.P.

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/