Ranjit Kumar Keshri & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1164 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 2195 of 2014
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Ranjit Kumar Keshri & Ors. ... ... Petitioners 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           :       Ms. Khusboo Kumari, Advocate
   For the State                :       A.P.P.
   For the Opp. Party No. 2     :
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Order No. 03: Dated: 24th March, 2022 Learned counsel for the parties is present. Let status report be called for from the concerned Executive Magistrate 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