Devdas Laha vs The State Of Jharkhand
2021 Latest Caselaw 4692 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 403 of 2020
               Devdas Laha                                             ... Petitioner
                                                -Versus-
               The State of Jharkhand                                  ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Onkar Nath Tiwary, Advocate For the Opposite Party-State : Mrs. Vandana Bharti, A.P.P.

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05/08.12.2021. 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.

Mrs. Vandana Bharti, learned A.P.P. submits that earlier this case was

assigned to Mr. Suraj Mohan and now he is not an A.P.P.

Let the name of Mrs. Vandana Bharti be reflected in the cause-list on

behalf of the State in place of Mr. Suraj Mohan.

Mrs. Vandana Bharti, learned A.P.P. for the State seeks time.

I.A. No.6628 of 2021 has been filed for extension of interim order.

Learned counsel for the petitioner submits that 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 , it has been

necessitated to file this I.A.

In view of the above facts and considering that the State counsel is

seeking time, the prayer made in the I.A. is allowed.

Interim order dated 05.03.2020 is extended, till the next date.

Accordingly, I.A. No.6628 of 2021 stands disposed of.

(Sanjay Kumar Dwivedi, J.) Ajay/