Jharkhand High Court
Ajay Kr. Chail & Ors vs The State Of Jharkhand & Anr. .... ... on 7 April, 2022
Author: Navneet Kumar
Bench: Navneet Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No.894 of 2013
Ajay Kr. Chail & Ors. ..... Petitioners
Versus
The State of Jharkhand & Anr. .... Opposite Parties
CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
For the Petitioners : Mr. Nilesh Kumar , Advocate
For the State : Mrs. Sweta Singh, APP
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6/07.04.2022 Learned counsel for the petitioner and learned counsel for the State are present. Let the name of APP appearing on behalf of the State be reflected in the daily cause list.
Let a present status report of the case be called for from the concerned court below, which must be received within 12 weeks from the date of receipt of the order, in the light of the order passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Limited & Anr. Vs. Central Bureau of Investigation, reported in (2018) 16 SCC 299.
Let this order be communicated to the court below concerned by FAX / Email.
(Navneet Kumar, J.) R.Kumar