Amitav Kumar Kanjilal @ Babu ... vs State Of Jharkhand
2022 Latest Caselaw 709 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No.812 of 2012
          Amitav Kumar Kanjilal @ Babu Kanjilal ..... Petitioner
                                   Versus
          State of Jharkhand                    .... Opposite Party

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

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For the Petitioner : Mr. Deepak Kumar, Advocate For the State : Mr. Tapas Roy, A.P.P.

06/24.02.2022 The learned counsel for the petitioner is present.

Mr. Tapas Roy, learned A.P.P. is present on behalf of the State. He is directed to file counter affidavit in this case.

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/