Citation : 2022 Latest Caselaw 729 Jhar
Judgement Date : 25 February, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.888 of 2012
Durga Prasad Jha ..... Petitioner
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 : Mrs. Vandana Singh, Advocate For the State : A.P.P.
05/25.02.2022 Learned counsel for both the parties are present.
Let the latest 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/
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