Jharkhand High Court
Murlidhar Gyanchandani vs The State Of Jharkhand And Another on 27 July, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 942 of 2017
------
1. Murlidhar Gyanchandani
2. Rohit Gyanchandani
3. Rahul Gyanchandani
4. Vijay Pratap Singh
5. Manoj Kumar Singh ... Petitioner(s).
--Versus--
The State of Jharkhand and Another ... Opp. Parties.
With
Cr.M.P. No. 2018 of 2018
1. Murlidhar Gyanchandani
2. Rohit Gyanchandani
3. Rahul Gyanchandani ... Petitioner(s).
-Versus-
The State of Jharkhand and Another ... Opp. Parties.
With
Cr.M.P. No. 2023 of 2018
1. Vijay Pratap Singh
2. Manoj Kumar Singh ... Petitioner(s).
-Versus-
The State of Jharkhand and Another ... Opp. Parties.
-----
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
------
For the Petitioner(s) : Mr. Ajit Kumar, Sr. Advocate.
Mr. Vikash Kumar, Advocate
For the State : A.P.P
For the O.P. No. 2 : Mr. B.M.Tripathy, Sr. Advocate
Mr. Navin Kumar Jaiswal, Advocate
----
9/27.07.2021 Heard Mr. Ajit Kumar, the learned Senior counsel appearing
on behalf of the petitioners, the learned counsel for the State and
Mr. B.M. Tripathy, the learned Senior counsel appearing on behalf of the
O.P.No.2.
These petitions have 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.6467 of 2019 filed in Cr.M.P. No. 942 of 2017 for
amendment is not pressed.
Dismissed as withdrawn.
I.A. No.2833 of 2020 filed by O.P.No.2 for calling for the
case diary from the learned court below and for fixing an early date of
hearing.
Mr. B.M.Tripathi, the learned Senior counsel appearing for
the O.P.No.2 submits that the case diary is necessary to demonstrate
before the Court that the court below has applied his mind in taking
cognizance.
Mr. Ajit Kumar, the learned Senior counsel appearing for the
petitioners has opposed this I.A.
Looking to the submissions made in the I.A. and
considering this aspect of the matter that cognizance order is under
challenge, the Court comes to the conclusion that the case diary is
necessary in deciding this matter.
Accordingly, call for the case diary from the court concerned
I.A. No.2833 of 2020 stands allowed and disposed of.
I.A. No.3160 of 2021 has been filed for extension of interim
order.
Mr. Ajit Kumar, the learned Senior counsel appearing on
behalf of the petitioners submits that it was necessitated to file this I.A in
view of the judgment wherein the Hon'ble Supreme Court has directed to
proceed after six months in stay matters. He submits that there are legal
issues involved in this petition and earlier interim order has been allowed
in favour of the petitioners, the instant I.A. may kindly be allowed during
pendency of this petition.
In view of the above facts and considering that O.P.No.2 is
before the Court and he is contesting this criminal miscellaneous petition
and considering that earlier the interim order was granted in favour of
the petition, it is desirable that the same be extended till the next date.
Accordingly, Interim Order dated 11.05.2017 is extended till
the next date.
I.A. No.3160 of 2021 stands allowed and disposed of.
I.A. No.3574 of 2020 has been filed for extension of interim
order.
Since, I.A. No.3160 of 2021 has been allowed today, Mr. Ajit
Kumar, the learned Senior counsel is not pressing the instant I.A.
I.A. No.3574 of 2020 is dismissed as not pressed.
Cr.M.P. No. 2018 of 2018
I.A. No.3159 of 2021 has been filed for extension of interim
order.
As I.A. No.3160 of 2021 filed in Cr.M.P. No.942 of 2017 filed
for extension of interim order stood allowed, I.A. No.3159 of 2021 filed
for extension of interim order stands allowed and disposed of.
I.A. No.3575 of 2020 is filed for extension of interim order.
Since, I.A. No.3159 of 2021 is allowed, the learned Senior
counsel is not pressing the instant interlocutory petition.
I.A. No.3575 of 2020 is dismissed as not pressed.
Cr.M.P. No. 2023 of 2018
I.A. No.3161 of 2021 has been filed for extension of interim
order.
As I.A. No.3160 of 2021 filed in Cr.M.P. No.942 of 2017 filed
for extension of interim order stood allowed, I.A. No.3161 of 2021 filed
for extension of interim order stands allowed and disposed of.
I.A. No.3573 of 2020 is filed for extension of interim order.
Since, I.A. No.3161 of 2021 is allowed, the learned Senior
counsel is not pressing the instant interlocutory petition.
I.A. No.3573 of 2020 is dismissed as not pressed.
Cr.M.P. No. 942 of 2017
Cr.M.P. No. 2018 of 2018
Cr.M.P. No. 2023 of 2018
With the consent of the parties, let these matters be placed
for admission on 06.09.2021.
( Sanjay Kumar Dwivedi, J)
SI/
