Pradeep Kr. Singh & Anr vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4224 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 1708 of 2014
                               ------

Pradeep Kr. Singh & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties

--------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Petitioners : Mr. Ranjan Kr. Singh, Advocate For the State : Mr. Santosh Kr. Shukla, Addl.P.P. For the Opp. Party No. 2 : Mr. S.K. Deo, Advocate

--------

Order No. 11: Dated: 17th October, 2022 Learned counsels for the parties are present. Learned Addl.P.P. for the State is directed to comply the order dated 02.03.2020 positively by the next date.

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