Umang V Shah vs The State Of Jharkhand
2021 Latest Caselaw 3796 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr.M.P. No. 60 of 2016
                                             with
                                      I.A. No. 4348 of 2021
              1. Umang V Shah
              2. Vinay V Shah                                .....    ...   Petitioners
                                           Versus
              1. The State of Jharkhand.
              2. Girija Kumar Sharma                          .....   ...   Opposite Parties
                                               with
                                     Cr.M.P. No. 2607 of 2014
                                              with
                                        I.A. No. 2146 of 2021
              1. Vinay S. Shah
              2. Umang V. Shah @ Umang Shah
              3. Shree Chandra Prasad                        .....    ...   Petitioners
                                         Versus
              1. The State of Jharkhand.
              2. Naresh Kumar Jani                            .....   ...   Opposite Parties

                                     --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Avishek Prasad, Advocate.

              For the State          :        Mrs. Ruby Pandey, A.P.P.
              For the O.P. No. 2     :        Mr. Onkar Nath Tiwary, Advocate.
                                     ------
11/ 05.10.2021            I.A. No. 4348 of 2021 has been filed for extension of time of

the order dated 12.01.2017 passed in Cr.M.P. No. 60 of 2016. Another I.A. No. 2146 of 2021 has also been filed for extension of time of order dated 04.12.2014 passed in Cr.M.P. No. 2607 of 2014.

Learned counsel appearing for the petitioners submits that in view of the judgment passed by the Hon'ble Apex Court, in the case of Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. Versus Central Bureau of Investigation, reported in (2018) 16 SCC 299, the aforesaid interlocutory applications have been filed.

Considering the aforesaid fact particularly the criminal miscellaneous petitions are still pending before this Court, the prayers, made in both the interlocutory applications are allowed.

The interim orders, granted earlier, in both these criminal miscellaneous petitions are extended till the next date.

Post this case on 18.01.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-