Sanjay Prasad & Ors vs The State Of Jharkhand
2022 Latest Caselaw 1062 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 2425 of 2012
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Sanjay Prasad & Ors. ... ... Petitioners Versus The State of Jharkhand ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioners          :       None
   For the State                :       Mr. V.K. Vashistha, A.P.P.
   For the Opp. Party No. 2     :       Mr. Sanjay Prasad, Advcoate
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Order No. 06: Dated: 15th March, 2022 None for the petitioners.

Learned counsel for the State and Opp. Party No. 2 is present. Let a 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 twelve weeks from the date of receipt of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM