Rajendra Prasad Singh vs The State Of Jharkhand & Ors
2022 Latest Caselaw 3983 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 1348 of 2014
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Rajendra Prasad Singh ... ... Petitioner Versus The State of Jharkhand & Ors. ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Deepak Kumar, Advocate For the State : Mr. Shiv Shankar, A.P.P.

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Order No. 03 / Dated: 27th September, 2022

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

This case has been listed after a long period of time i.e. after 28.07.2014. Let the present status of this 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.)