Pratap Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1299 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2841 of 2012
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Pratap Singh ... ... 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. A. Kr. Mahato, Advocate For the State : Mr. Sahilesh Kr. Sinha, A.P.P.

   For the Opp. Party No. 2    :        None
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Order No. 05: Dated: 31st March, 2022 None appears for the Opp. Party No. 2. Learned counsel for the petitioner and learned A.P.P. for 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 twelve weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM