Firoz Abdi @ Md. Firoz Abdi And ... vs The State Of Jharkhand & Another
2021 Latest Caselaw 4104 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 1224 of 2017
               Firoz Abdi @ Md. Firoz Abdi and another                 ... Petitioners
                                           -Versus-
               The State of Jharkhand & another                        ... Opposite Parties
                                                 -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Rohit Ranjan Sinha, Advocate For the Opposite Party-State : Mr. Satish Prasad, A.P.P.

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05/29.10.2021. 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.

Let the name of Mr. Satish Prasad be reflected in the cause-list on

behalf of the State in place of Mr. Satish Kumar Keshri as now he is not in

the panel of the State counsel.

I.A. No.5659 of 2021 has been filed for extension of interim order.

Learned counsel for the petitioners submits that there is every

apprehension that the learned court below would proceed in the case in

terms 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.

In view of the above facts and considering that opposite party no.2 is

not ready in the matter and this matter is still pending and in the interest of

justice, the prayer made in the said I.A. is allowed.

Interim order dated 24.11.2017 is extended, till the next date.

Accordingly, I.A. No.5659 of 2021 stands disposed of.

Post this matter under the heading for Admission on 23.02.2022.

(Sanjay Kumar Dwivedi, J.) Ajay/