Lalit Kishore vs The State Of Jharkhand
2022 Latest Caselaw 1135 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No.2539 of 2012
        Lalit Kishore                          ..... Petitioner
                                 Versus
        The State of Jharkhand                 .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR Through: Video Conferencing

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        For the Petitioner     : Mr. A.K. Sahani, Advocate
        For the State          : None


06/23.03.2022        Learned Counsel Mr. A.K. Sahani is present on behalf

of the petitioner. No one appears on behalf of the State.

Let the present status report of the 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 sixteen 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////