Baldeo Prasad vs The State Of Jharkhand
2022 Latest Caselaw 1139 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2547 of 2012
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Baldeo Prasad ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. A.K. Chaturvedy, Advocate For the State : Mr. Veer Vijay Pradhan, A.P.P.

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Order No. 03: Dated: 23 March, 2022 rd

Learned counsel for the parties is present. 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 12 weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM