Renuka Devi @ Renuka Agrawal & ... vs State Of Jharkhand & Another
2021 Latest Caselaw 4678 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 593 of 2012
             Renuka Devi @ Renuka Agrawal & another                ... Petitioners
                                       -Versus-
             State of Jharkhand & another                          ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Sudarshan Shrivastava, Advocate For the Opposite Party-State : Mr. Sanjay Srivastava, A.P.P.

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09/08.12.2021. This petition has been taken 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.2739 of 2021 has been filed for extension of interim orders

dated 23.04.2012 and 25.11.2019.

Learned counsel for the petitioners submits that during the pendency

of this petition, in view of the judgment rendered by the Hon'ble Supreme

Court in the case of Asian Resurfacing of Road Agency Private Ltd.

and another v. Central Bureau of Investigation , reported in (2018)

16 SCC 299, the interim order has been vacated and the trial is proceeded.

He further submits that in spite of notice issued by this Court, opposite

party no.2 is not appearing before this Court deliberately. Even, the opposite

party no.2 is not appearing in the court below. He also submits that he has

annexed entire order-sheet with this I.A.

In view of the above facts and considering that this petition is still

pending before this Court, in the interest of justice it is desirable that the

interim order is extended. The prayer made in the I.A. is allowed.

Interim orders dated 23.04.2012 and 25.11.2019 are extended, till

the next date.

Accordingly, I.A. No. 2739 of 2021 stands disposed of.

In view of the order passed in the I.A. No.2739 of 2021, I.A. No.

10331 of 2019 has become infructuous.

Accordingly, I.A. No.10331 of 2019 stands disposed of as infructuous.

Let fresh notice be issued upon opposite party no.2 by ordinary

process as well as registered post with A/D, for which, requisites etc. must

be filed within two weeks.

Post this matter on 29.03.2022.

Let a copy of this order be communicated to the concerned court at

the cost of the petitioners.

(Sanjay Kumar Dwivedi, J.) Ajay/