Ravindra Singh @ Ravinder Singh & ... vs The State Of Jharkhand & Another
2021 Latest Caselaw 4092 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 150 of 2020
             Ravindra Singh @ Ravinder Singh & others              ... Petitioners
                                       -Versus-
             The State of Jharkhand & another                      ... Opposite Parties
                                           With
                                 Cr.M.P. No. 2761 of 2019
             Gurusharan Kaur & another                             ... Petitioners
                                       -Versus-
             The State of Jharkhand & another                      ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. D.K. Prasad, Advocate (In Cr.M.P.-150/2020) Mr. Ravi Prakash Mishra, Adv. (In Cr.M.P.-2761/2019) For the State : Ms. Ruby Pandey, A.P.P. (In Cr.M.P.-2761/2019)

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05/29.10.2021. These petitions have 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.

Learned counsel Mr. Rishu Ranjan submits that earlier he was

appeared on behalf of opposite party no.2 in both the matters, but now the

opposite party no.2 has obtained the file and taken No Objection Certificate

from his office and he has no instruction in the matter, that is why he is

unable to argue these matters today.

I.A. No.5499 of 2021 has been filed for extension of interim order

dated 10.12.2019 passed in Cr.M.P. No.2761 of 2019.

Mr. Ravi Prakash Mishra, learned counsel for the petitioners in Cr.M.P.

No.2761 of 2019 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 , the learned court below is proceeded in

the matter.

In view of the fact that opposite party no.2 has not responded today

although, it is in his knowledge that he has taken No Objection Certificate.

He is required to engage any other counsel.

With a view to provide one more opportunity to opposite party no.2,

the matters are being adjourned today.

In view of the above facts and considering that these matters are

being adjourned today at the instance of opposite party no.2, the prayer

made in the said I.A. is allowed.

Interim order dated 10.12.2019 passed in Cr.M.P. No.2761 of 2019 is

extended, till the next date.

Accordingly, I.A. No. 5499 of 2021 stands disposed of.

Post these matters under the heading for Admission on 09.03.2022.

(Sanjay Kumar Dwivedi, J.) Ajay/