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Dinesh Kumar Mandal @ Dinesh ... vs The State Of Jharkhand
2021 Latest Caselaw 3283 Jhar

Citation : 2021 Latest Caselaw 3283 Jhar
Judgement Date : 6 September, 2021

Jharkhand High Court
Dinesh Kumar Mandal @ Dinesh ... vs The State Of Jharkhand on 6 September, 2021
                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr.M.P. No. 431 of 2017
             1.   Dinesh Kumar Mandal @ Dinesh Mandal
             2.   Binod Kumr Mandal @ Binod Mandal
             3.   Ranjeet Kumar Mandal @ Ranjit Mandal
             4.   Atal Bihari Mandal
             5.   Mantosh Mandal
             6.   Bharat Chandra Mandal                    ... Petitioners
                                         -Versus-
             1.   The State of Jharkhand
             2.   Radha Bauri                              ... Opposite Parties
                                            -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioners : Mr. Nilesh Kumar, Advocate For the Opposite Party-State : Mr. Tapas Roy, A.P.P.

-----

03/06.09.2021. 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.

Vide order dated 08.11.2017, notice was directed to be issued upon

opposite party no.2. Pursuant thereto, opposite party no.2 has been

represented by filing Vakalatnama by Mr. Aashish Kumar and Mr. Krishna

Kumar Bhatt.

On repeated calls, nobody is appearing on behalf of opposite party

no.2.

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

let this matter appear on 02.11.2021.

I.A. No.4715 of 2020 has been filed for extension of interim order

dated 08.11.2017.

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 has proceeded in the matter by issuing

notice to the petitioner.

In view of the aforesaid facts, the prayer made in the said I.A. is

allowed. Interim order dated 08.11.2017 shall remain in force, till the next

date.

Accordingly, I.A. No. 4715 of 2020 stands allowed and disposed of.

(Sanjay Kumar Dwivedi, J.) Ajay/

 
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