Binay Kumar Modi vs The State Of Jharkhand
2022 Latest Caselaw 1138 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P. No.2529 of 2012
        Binay Kumar Modi                       ..... Petitioner
                                 Versus
        The State of Jharkhand                 .... Opposite Party

                                   ----------

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

----------

        For the Petitioner       : None
        For the State            : Mr. Arup Kumar Dey, A.P.P.


05/23.03.2022          No one appears on behalf of the petitioner.

Mr. Arup Kumar Dey, learned counsel is appearing on behalf of the State.

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 twelve 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//// /