Citation : 2022 Latest Caselaw 789 Jhar
Judgement Date : 2 March, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 1346 of 2008
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Byomkesh Dasmunsi @ Bankesh Das Munshi & Ors .... ... Petitioners Versus The State of Jharkhand ... ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioners :Mr. P.A.S. Pati, Advocate
For the State :Mr. S.K. Dubey, APP
For the O.P. No.2 : None
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nd
Order No.10 : Dated: 2 March, 2022 Learned counsel on behalf of the petitioners and learned A.P.P. for the State is present.
Nobody appears on behalf of O.P. No.2. 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 six 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
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