Dharambeer Kumar Singh @ ... vs The State Of Jharkhand
2021 Latest Caselaw 3282 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 1236 of 2020
             Dharambeer Kumar Singh @ Dharambir Singh @ Chotan Singh
                                                            ... Petitioner
                                      -Versus-
             1. The State of Jharkhand
             2. Satyadeo Yadav                              ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Nagmani Tiwari, Advocate For the Opposite Party-State : Mr. Shekhar Sinha, P.P. For Opposite Party No.2 : Mr. Sanjay Kumar Pandey, Advocate

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04/06.09.2021. This criminal miscellaneous petition has 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.1611 of 2021 has been filed for extension of interim order

granted by this Court dated 11.08.2020.

Mr. Nagmani Tiwari, learned counsel for the petitioner 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. v. C.B.I. , reported in

(2018) 16 SCC 299 , the learned court below may proceed in the matter

and the next date is fixed on 13.09.2021 and that is why it is necessitated

to file the said I.A. for extension of interim order.

Mr. Shekhar Sinha, learned P.P. appearing for the State is present and

he submits that counter affidavit has already been filed on behalf of the

State.

Mr. Sanjay Kumar Pandey, learned counsel for opposite party no.2

vehemently opposed the prayer made in the said I.A. and submits that this

matter may be taken up at the earliest as stay is in favour of the petitioner.

He seeks time to file counter affidavit.

In view of the fact that opposite party no.2 is seeking time to file

counter affidavit and this matter is still pending before this Court and the

court below is proceeded in the matter, in the interest of justice, it is

desirable that the interim order dated 11.08.2020 shall be extended.

In view of the aforesaid facts, interim order dated 11.08.2020 is

extended, till the next date.

Accordingly, I.A. No.1611 of 2021 stands allowed and disposed of.

Let this matter appear on 01.11.2021.

(Sanjay Kumar Dwivedi, J.) Ajay/