Dayanand Gupta vs The State Of Jharkhand & Anr
2022 Latest Caselaw 992 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2107 of 2012
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Dayanand Gupta ... ... 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. Rohit Agrawal, Advocate For the State : Mr. Bishambhar Shastri, A.P.P. For the Opp. Party No. 2 : Mr. Suraj K. Prasad, Advocate

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Order No. 04: Dated: 10th March, 2022 Learned counsel for the parties is present. Let the name of Mr. Bishambhar Shastri, learned A.P.P. be reflected in the cause list on behalf of the State.

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 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