Pramod Lakra vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2538 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2165 of 2013
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Pramod Lakra                         ...  ...   Petitioner
                             Versus
The State of Jharkhand & Anr.        ...  ...     Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Ramawatar Choubey, Advocate For the State : Mr. Arun Kr. Pandey, A.P.P.

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Order No. 06 / Dated: 08th July, 2022 Learned counsel appearing on behalf of the petitioner seeks adjournment. No one appeared on behalf of opposite party No. 2 despite valid service of notice.

This case is listed after a long interval of time i.e. after 25.06.2020.

In the meantime, let the present status of the case 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.

J.Minj                                            (Navneet Kumar, J.)