Citation : 2021 Latest Caselaw 4917 Jhar
Judgement Date : 17 December, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 2103 of 2016
Badal Kumar Das ... Petitioner
-Versus-
State of Jharkhand ... Opposite Party
-----
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
-----
For the Petitioner : Mr. Nagmani Tiwari, Advocate
For the Opposite Party-State : A.P.P.
-----
03/17.12.2021. 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.7050 of 2021 has been filed for extension of interim order dated 21.03.2017.
Learned counsel for the petitioner submits that the interim order was passed earlier in favour of the petitioner. He further submits that the petitioner is suffering from heart disease and he has been treated in Bangalore for bye pass surgery of his heart. He also submits that at present the petitioner is admitted in hospital. He further submits that now the six months has expired after passing of the interim order dated 21.03.2017 and that is why it was necessitated to file the said I.A. to extend the interim order in view of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. v. C.B.I. , reported in (2018) 16 SCC 299. He also submits that the trial court is proceeded in the matter for appearance of the petitioner before the court below.
In view of the above facts and considering that the petition is still pending and interim order was earlier granted in favour of the petitioner and the petitioner is suffering from heart disease, the prayer made in the said I.A. is allowed.
Interim order dated 21.03.2017 is extended, till the next date. Accordingly, I.A. No. 7050 of 2021 stands disposed of.
(Sanjay Kumar Dwivedi, J.) Ajay/
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!