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Punit Kumar Sharma vs The State Of Jharkhand & Others
2021 Latest Caselaw 3359 Jhar

Citation : 2021 Latest Caselaw 3359 Jhar
Judgement Date : 9 September, 2021

Jharkhand High Court
Punit Kumar Sharma vs The State Of Jharkhand & Others on 9 September, 2021
                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P. (Cr.) No. 494 of 2017
             Punit Kumar Sharma                                          ... Petitioner
                                       -Versus-
             The State of Jharkhand & Others                             ... Respondents
                                            -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Mahesh Tewari, Advocate For the State : Mr. Bhaskar Trivedi, A.C. to S.C.-III For Respondent Nos. 2 & 3 : Ms. Prachi Pradipti, Advocate

-----

08/09.09.2021. Heard Mr. Mahesh Tewari, learned counsel for the petitioner, Mr.

Bhaskar Trivedi, learned counsel for the respondent-State and Ms. Prachi

Pradipti, learned counsel for respondent nos. 2 and 3.

This criminal writ 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.

I.A. No.206 of 2020 has been filed for extension of interim order

dated 05.09.2018.

Mr. Tewari, learned counsel for the petitioner submits that the

concerned court has already vacated the stay in light of the judgment

passed 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. He further submits that

this I.A. was not listed earlier although it has been filed for extension of

interim order.

Since the case is still pending before the concerned court and this

matter is also pending before this Court, it is desirable that the interim order

will be extended.

In view of the above facts, interim order dated 05.09.2018 is

extended, till the next date.

Accordingly, I.A. No. 206 of 2020 stands allowed and disposed of.

Let this matter appear under the heading for 'Admission' on

17.11.2021.

(Sanjay Kumar Dwivedi, J.) Ajay/

 
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