Rakesh Nandan Sahay vs The State Of Jharkhand & Others
2021 Latest Caselaw 1925 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P. (Cr.) No. 650 of 2015
                                       With
                             W.P. (Cr.) No. 651 of 2015
                                       With
                             W.P. (Cr.) No. 652 of 2015
             Rakesh Nandan Sahay                                   ... Petitioner
                                       -Versus-
             The State of Jharkhand & Others                       ... Respondents
                                             -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

             For the Petitioner       : Mr. P.P.N. Roy, Sr. Advocate
             For the State            : Mr. Manoj Kumar, G.P.-II
             For the Pvt. Resp.       : Mr. J.S. Singh, Advocate
                                             -----

17/17.06.2021. Heard Mr. P.P.N. Roy, learned Senior counsel for the petitioner,

Mr. Manoj Kumar, learned counsel appearing for the respondent-State and

Mr. J.S. Singh, learned counsel for the private respondents.

These criminal writ 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.

Mr. P.P.N. Roy, learned Senior counsel for the petitioner submits that

for one alleged occurrence, three F.I.Rs. have been lodged against the

petitioner and that is why all these writ petitions have been tagged

together. He further submits that the interim order has been granted by this

Court vide order dated 08.02.2017 in these writ petitions. He also submits

that in view of the judgment passed by the Hon'ble Supreme Court in the

case of Asian Resurfacing of Road Agency Pvt. Ltd. & anr. v. Central

Bureau of Investigation, reported in 2018 (2) JBCJ 235 (SC), now the

trial court is proceeded in the matter.

I.A. Nos. 11378 of 2018, 11376 of 2018 and 11377 of 2018 have

been filed in W.P. (Cr.) Nos. 650 of 2015, 651 of 2015 and 652 of 2015

respectively for early hearing and also for extension of interim order,

granted earlier by this Court vide order dated 08.02.2017.

Considering the fact that these writ petitions are still pending and

there were interim orders passed by this Court in these writ petitions and

for interest of justice, it is desirable that the interim order will be extended,

accordingly, the interim order dated 08.02.2017 passed in these writ

petitions shall be extended, till the next date.

Accordingly, I.A. Nos. 11378 of 2018, 11376 of 2018 and 11377 of

2018 stand allowed and disposed of.

Post these matters on 16.09.2021.

(Sanjay Kumar Dwivedi, J.) Ajay/