Sanjay Sinha vs The State Of Jharkhand
2021 Latest Caselaw 3037 Jhar

      IN        THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 1459 of 2020
      Sanjay Sinha
      @ Sanjay Kumar Sinha                            .....    ...    Petitioner
                                   Versus
      1. The State of Jharkhand.
      2. Haru Mahto                                    .....   ...    Opposite Parties
                                        with
                              Cr.M.P. No. 2868 of 2019
      1. Pankaj Malhan
      2. Chandra Prakash Pandey                       .....    ...    Petitioners
                                   Versus
      1. The State of Jharkhand.
      2. Haru Mahto                                    .....   ...    Opposite Parties

                          --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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      For the Petitioners :        Mr. Bibhash Sinha, Advocate
      For the State       :        Ms. Nehala Sharmin, A.P.P.
                          ------

04/ 23.08.2021    Heard Mr. Bibhash Sinha, learned counsel appearing for the

petitioners and Ms Nehala Sharmin, learned counsel appearing for the

State.

This 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.

I.A. No. 4119 of 2021 (in Cr.M.P. No. 1459 of 2020) has been

filed for extension of the interim order dated 12.10.2020. I.A. No. 4117 of

2021 (in Cr.M.P. No. 2868 of 2019) has also been filed for extension of

the interim order dated 14.01.2020. Learned counsel for the petitioners

submits that in view of the judgment passed by the Hon'ble Apex Court,

in the case of Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. Versus

Central Bureau of Investigation, reported in (2018) 16 SCC 299, the

aforesaid interlocutory applications have been filed.

The O.P. No. 2 has not yet appeared in spite of valid service of

notice.

Considering the aforesaid fact and the O.P. No. 2 has not yet

appeared in spite of valid service of notice and also in view of the fact that

the matters are still pending before this Court, the prayers, made in both

the interlocutory applications are allowed.

Since boththese criminal miscellaneous petitions are pending before this Court, the interim order dated 12.10.2020 (passed in Cr.M.P.

No. 1459 of 2020) and the interim order dated 14.01.2020 (in Cr.M.P. No.

2868 of 2019) are extended till the next date of listing.

Both these interlocutory applications stand allowed. Pending

interlocutory application, if any, also stands disposed of.

Post these matters on 15.12.2021.

(Sanjay Kumar Dwivedi, J.) Amitesh/-