Rajesh Kumar Agarwal And Another vs The State Of Jharkhand And Another
2022 Latest Caselaw 732 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No.530 of 2007
          Rajesh Kumar Agarwal and another      ..... 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 Petitioners : Mr. Kumar Vimal, Advocate For the State : Mr. Shiv Shankar Kumar, A.P.P.

08/25.02.2022 Mr. Shiv Shankar Kumar, learned A.P.P. is present on behalf of the State.

Let the present 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/