Ashok Kumar vs The State Of Jharkhand And Another
2022 Latest Caselaw 734 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No.99 of 2012
          Ashok Kumar                          ..... 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 : Mr. Arun Kumar Pandey, Advocate For the State : Mr. Ravi Prakash, Spl.P.P.

04/25.02.2022 Learned counsel Mr. Arun Kumar Pandey appears on behalf of the petitioner.

Learned counsel Mr. Ravi Prakash, Spl.P.P. is present on behalf of the State.

Pursuant to the previous order the present status report of the case was called for but it appears that it has not been received.

Let a reminder be sent to the concerned court with an explanation as to under what circumstances the report has not been sent to this 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.

(Navneet Kumar, J.) J.Minj/