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Jarnail Singh & Ors vs The State Of Jharkhand & Ors
2021 Latest Caselaw 3314 Jhar

Citation : 2021 Latest Caselaw 3314 Jhar
Judgement Date : 7 September, 2021

Jharkhand High Court
Jarnail Singh & Ors vs The State Of Jharkhand & Ors on 7 September, 2021
          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                       Cr.M.P. No. 304 of 2018
                                               with
                                         I.A. No. 3760 of 2021
              Jarnail Singh & Ors.                              .....   ...   Petitioners
                                 Versus
      The State of Jharkhand & Ors.                  ..... ...    Opposite Parties
                              --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

      For the Petitioners     :        Mr. R.C.P. Sah, Advocate
      For the State           :        A.P.P.
      For the O.P. No. 2      :        Mr. Satyam Parmar, Advocate.
                              ------

03/ 07.09.2021 This 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. 3760 of 2021 has been filed for extension of the interim order granted earlier, vide order dated 13.09.2018.

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 application has been filed. Learned counsel further submits that since this criminal miscellaneous petition is pending before this Court, interim order, granted earlier may kindly be extended.

Mr. Satyam Parmar, learned counsel for the O.P. No. 2 is present.

In view of the above facts and considering that this criminal miscellaneous petition is still pending, the prayer made in the aforesaid interlocutory application is allowed. As such the interim order dated 13.09.2018 is extended till the next date of listing.

The aforesaid interlocutory application stands allowed and disposed of.

Post this case on 22.12.2021.

(Sanjay Kumar Dwivedi, J.) Amitesh/-

 
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