Basant Kumar Vishwakarma & Anr vs The State Of Jharkhand
2022 Latest Caselaw 4126 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. M.P. No. 1564 of 2014
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Basant Kumar Vishwakarma & Anr. ... ... Petitioners Versus The State of Jharkhand ... ... Opp. Party With Cr. M.P. No. 207 of 2014

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Rajesh Kumar Rai & Ors. ... ... 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. Lukesh Kumar, Advocate For the State : Mrs. Priya Shrestha, Addl.P.P.

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Order No. 12: Dated: 11th October, 2022 Learned counsel for the parties is present. Learned Addl.P.P. for the State is directed to file counter affidavit in this case inter-alia with respect to the fact that as to whether the case has been transferred to the C.B.I. for investigation or not in the light of the submission advanced on behalf of the petitioner.

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 four 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