Madan Lal vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1249 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. M.P. No. 2731 of 2012
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Madan Lal ... ... Petitioner 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          :       None
   For the State               :       Mr. Bishwambhar Shastri, A.P.P.
   For the Opp. Party No. 2    :
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Order No. 07: Dated: 29th March, 2022 None has appeared for petitioner. Learned A.P.P. is directed to file counter affidavit along with the case diary.

In the meantime, let 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 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