Dr. Radha Kant Mishra vs The State Of Jharkhand
2022 Latest Caselaw 2420 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No. 3067 of 2013
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Dr. Radha Kant Mishra ... ... Petitioner Versus

1. The State of Jharkhand

2. Laxmi Devi ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Raunak Sahay, Advocate For the State : Mr. Rishi Pallava, A.P.P.

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Order No. 04 / Dated: 04th July, 2022 The learned counsel for the parties are present. The case is listed after period i.e. after 02.03.2020. Let status report be called for from the concerned Court regarding the status of the case in the light of the judgment passed by the 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 be received within four weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email. As prayed for, put up this case on 08.08.2022.

(Navneet Kumar, J.) MM