Raghunandanyadav vs The State Of Jharkhand & Anr
2023 Latest Caselaw 355 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 749 of 2018
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RaghunandanYadav ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Sourav Kumar, Advocate For the State : Mr. Mukesh Kumar, A.P.P.

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Order No. 06 / Dated: 19th January, 2023

Learned counsel for the petitioner and counsel for the State as also learned counsel for opposite party No 2, are present.

This case has been listed after a long period of 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.)