Ashoke Kumar Paul vs The State Of Jharkhand
2022 Latest Caselaw 733 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No.168 of 2007
          1. Ashoke Kumar Paul
          2. Mithilesh Kumar Choubey                ..... Petitioners
                                    Versus
          1. The State of Jharkhand
          2. Range Officer of Forests, Chas Forest Range, Chas, Bokaro
                                                   .... Opposite Parties

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

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For the Petitioners : Mr. Anoop Kumar Mehta, Sr. Advocate For the State : Mr. Jitendra Pandey, A.P.P.

03/25.02.2022 Mr. Anoop Kumar Mehta, learned sr. Counsel is present on behalf of the petitioners.

Mr. Jitendra Pandey, learned A.P.P. is present on behalf of the State.

Let the name of Mr. Jitendra Pandey be appear in the daily cause list.

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. Let a copy of this petition be handed over to the learned A.P.P.

(Navneet Kumar, J.) J.Minj/