Dadan Prasad @ Dadan Prasad ... vs The State Of Jharkhand
2022 Latest Caselaw 1972 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1429 of 2013
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Dadan Prasad @ Dadan Prasad Srivastav & Anr.

... ... Petitioners Versus The State of Jharkhand ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Manoj Kr. Choubey, Advocate For the State : Mr. Hatim, A.P.P.

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Order No. 14: Dated: 12th May, 2022 Learned counsel for the petitioners is present and seeks adjournment.

In the meantime, 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 a copy of this order.

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

(Navneet Kumar, J.) MM