Subir Das And Others vs The State Of Jharkhand And Another
2022 Latest Caselaw 722 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No.949 of 2012
          Subir Das and others                  ..... Petitioners
                                   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. Anoop Kumar Mehta, Sr. Advocate For the State : Mr. Tapas Roy, A.P.P.

          For the O.P. No.2    : None


06/25.02.2022     Learned Sr. Counsel Mr. Anoop Kumar Mehta is present
        on behalf of the petitioners.

Nobody appears on behalf of 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 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/