Malla Vijay Prasad vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3680 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 1042 of 2014
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Malla Vijay Prasad ... ... 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. Lal Chandrahas Nath Shahedeo, Advocate For the State : Mr. Leena Mukherjee, A.P.P.

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Order No. 03 / Dated: 13th September, 2022

Learned counsel for the petitioner and learned counsel for the State, are present. No one appears on behalf of opposite party No. 2.

This case is listed after a long period of time i.e. after 05.02.2015. 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.)