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Navin Kumar Bakshi @ Navin Kumar ... vs The State Of Jharkhand
2021 Latest Caselaw 3735 Jhar

Citation : 2021 Latest Caselaw 3735 Jhar
Judgement Date : 30 September, 2021

Jharkhand High Court
Navin Kumar Bakshi @ Navin Kumar ... vs The State Of Jharkhand on 30 September, 2021
          IN          THE HIGH COURT OF JHARKHAND AT RANCHI
                                       Cr.M.P. No. 3608 of 2017
                                               with
                                         I.A. No. 2366 of 2019

              Navin Kumar Bakshi @ Navin Kumar Baski .....       ... Petitioner
                                        Versus
              The State of Jharkhand                       ..... ...      Opposite Party
                                     --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Sunil Kumar Sinha, Advocate For the State : Ms Nehala Sharmin, A.P.P.

------

05/ 30.09.2021 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.

Ms. Nehala Sharmin, learned A.P.P., appearing for the State seeks further four weeks time for filing counter affidavit, in terms of order dated 11.09.2018.

Time, as prayed for, is allowed.

Let the name of Ms. Nehala Sharmin, learned A.P.P., be reflected in the cause list.

I.A. No. 2366 of 2019 has been filed for extension of the interim order dated 11.09.2018.

Learned counsel for the petitioner 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 in another Cr.M.P. No. 2099 of 2016, the order issuing the summons against the petitioners are quashed, which arises out of the same FIR of this case.

Considering the aforesaid fact and also the learned counsel for the State seeks time to file counter affidavit in this case, the prayer, made in the interlocutory application is allowed.

Interim order dated 11.09.2018 is extended till the next date of listing.

The aforesaid interlocutory application stands allowed. Post this case on 30.11.2021.

(Sanjay Kumar Dwivedi, J.) Amitesh/-

 
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