Babu Ram Tudu vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1282 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 614 of 2013
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Babu Ram Tudu ... ... 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 : Mr. Purnendu Sharan, Advocate For the State : Mr. Jitendra Pandey, A.P.P.

   For the Opp. Party No. 2    :       None
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Order No. 08: Dated: 30th March, 2022 None has appeared for the O.P. No. 2. Learned counsel for the petitioner and the State is present. 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