Dilip Bang @ Dilip Bag vs The State Of Jharkhand
2022 Latest Caselaw 710 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No.649 of 2012
          Dilip Bang @ Dilip Bag                ..... Petitioner
                                   Versus
          1. The State of Jharkhand
          2. Rakesh Kumar Singh                 .... Opposite Parties

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

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For the Petitioner : Mr. Raunak Sahay, Advocate For the State : Mr. S.K. Dubey, A.P.P. For the O.P. No.2 : Mr. Arbind Kumar, Advocate

05/24.02.2022 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 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/