Ramdhani Prasad Sah @ Ramdhani Sah vs The State Of Jharkhand Through Cbi
2022 Latest Caselaw 787 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. M.P. No. 1432 of 2012
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Ramdhani Prasad Sah @ Ramdhani Sah ... ... Petitioner Versus

1. The State of Jharkhand through CBI

2. Jogendra Sah ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner :Mr. Asadul Haque, Advocate For the State :Mr. Ravi Prakash, Spl. APP

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nd Order No.4 : Dated: 2 March, 2022 Learned counsel for the petitioner is present. Mr. Ravi Prakash, learned Spl. APP 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 eight weeks from the date of receipt of this order.

Let this order be communicated either through the FAX or E-mail.

(Navneet Kumar, J.) tarun