Joga Singh & Anr vs The State Of Jharkhand
2022 Latest Caselaw 1090 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1368 of 2009
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Joga Singh & Anr. ... ... 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         :       Mr. A. A. Kumar, Advocate
   For the State               :       A.P.P.
   For the Opp. Party No. 2    :
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Order No. 05: Dated: 21st March, 2022 Learned counsel for the petitioner seeks time to get instruction.

In the meantime, 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 six weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM