Ram Pravesh Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1094 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 601 of 2011
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Ram Pravesh Singh ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. C. Mukherjee, Advocate For the State : Mrs. Vandana Bharti, A.P.P. For the Opp. Party No. 2 : Mr. Samir Kr. Lall, Advocate

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Order No. 06: Dated: 21st March, 2022 Learned counsel for the parties is present. Pursuant to the previous order the petitioner was directed to file a fresh copy of the complaint petition which has not yet been filed, as appearing from the record.

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 sixteen weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM