D.K. Basu @ Dilip Kumar Basu vs The State Of Jharkhand And Another
2022 Latest Caselaw 1134 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.2735 of 2012
       D.K. Basu @ Dilip Kumar Basu           ..... Petitioner
                                Versus
       The State of Jharkhand and another     .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR Through: Video Conferencing

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        For the Petitioner       : Mr. Anoop Kr. Mehta, Sr. Advocate
        For the State            : A.P.P.


06/23.03.2022          Learned Sr. Counsel Mr. Anoop Kr. Mehta is present

on behalf of the petitioner. He is directed to serve a copy of the petition to the opposite party no.2, Deputy Director of Mines (Safety), through Assistant Solicitor General.

Learned Sr. counsel appearing on behalf of the petitioner also seeks adjournment to file a copy of the order passed by this Court in Cr.M.P. No. 1415 of 2007 dated 08.09.2010.

In the meantime, let the status report of the connected case be called for from the concerned Court in the light of the judgment passed by 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 reach this Court within eight weeks from the date of receipt of a copy this order.

Let this order be communicated either through Fax or e- mail.

(Navneet Kumar, J.) R.Kumar/////