Jai Prakash Yadav & Ors vs The State Of Jharkhand
2022 Latest Caselaw 899 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. M.P. No. 1682 of 2012
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Jai Prakash Yadav & Ors. ... ... Petitioners Versus The State of Jharkhand ... ... Opp. Parties With Cr. M.P. No. 1761 of 2012

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Dr. Vidhan Chandra Yadav ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Atanu Banerjee, Advocate For the State : Mr. Suraj Verma, A.P.P.

   For the Opp. Party No. 2    :
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Order No. 03: Dated: 07th March, 2022 Learned counsel for the petitioner and learned A.P.P. for the State are present.

Let a status report be called for from the concerned Court regarding the status of both the cases 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 of both the cases must be received within five weeks from the date of receipt of this order.

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

(Navneet Kumar, J.) MM