Akchay Kumar Choudhary vs The State Of Jharkhand
2022 Latest Caselaw 723 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No.988 of 2012
          Akchay Kumar Choudhary                  ..... Petitioner
                                     Versus
          1. The State of Jharkhand
          2. The District Mining Officer, Deoghar .... Opposite Parties

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

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For the Petitioner : Mr. Krishna Murari, Advocate For the State : Mr. Sunil Kumar Dubey, A.P.P.

03/25.02.2022 Mr. Sunil Kumar Dubey, learned A.P.P. is present on behalf of the State.

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 four weeks from the date of receipt of a copy this order.

Let this order be communicated either through Fax or e-mail. Learned A.P.P. is also directed to file the status report about the present status of this case within six weeks.

(Navneet Kumar, J.) J.Minj/