Rakesh Kumar Verma vs The State Of Jharkhand& Anr
2022 Latest Caselaw 3600 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 882 of 2014
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Rakesh Kumar Verma ... ... Petitioner Versus The State of Jharkhand& Anr. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Shashi Kumar Verma, Advocate For the State : Mr. V.S. Sahay, A.P.P.

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Order No. 03 / Dated: 08th September, 2022

Learned counsel for the petitioner and learned counsel for the State, are present.

Learned counsel for the State is directed to file counter in this case.

In the meantime since the case is listed after a long time, let the present status of the case be called for from the concerned Court regarding the status of this 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 this order.

Let this order be communicated either through FAX or Email.

J.Minj                                              (Navneet Kumar, J.)