RAHUL KUMAR Vs. STATE OF JHARKHAND.

JUDGEMENT

(1.) Heard Mr. Birendra Burman, the learned counsel for the petitioner and Mr. Veer Vijay Pradhan, the learned counsel for the State.

(2.) This criminal miscellaneous petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) Status report has been received whereby it has been informed that the stay granted by the court has been vacated in the light of the orders of the Hon'ble Supreme Court in the case of 'Asian Resurfacing of Road Agency (P) Ltd. v. Central Bureau of Investigation' reported in (2018) 16 SCC 299 and the police paper has been supplied to the seven accused persons and now the case is pending for police paper for four accused persons.