Nawal Sharma @ Nawal Kishor Sharma vs The State Of Jharkhand
2022 Latest Caselaw 5131 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 1356 of 2016
               Nawal Sharma @ Nawal Kishor Sharma                       ... Petitioner
                                        -Versus-
               The State of Jharkhand                                   ... Opposite Party
                                            With
                                   Cr.M.P. No. 1873 of 2015
               Dilip Kumar Panday & another                             ... Petitioners
                                         -Versus-
               The State of Jharkhand                                   ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Binod Singh, Advocate For the Opposite Party-State : Ms. Nehala Sharmin, S.P.P.

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07/16.12.2022. I.A. No.11037 of 2022 in Cr.M.P. No.1356 of 2016 and I.A. No.10744

of 2022 in Cr.M.P. No.1873 of 2015 have been filed for extension of interim

order passed in respective cases.

Mr. Binod Singh, learned counsel for the petitioners submits that in

view of the judgment passed in Asian Resurfacing of the Road Agency

v. Central Bureau of Investigation in Criminal Appeal No.1375-

1376 of 2013, learned court is proceeding in the matter and that is why, it

was necessitated to file the said I.As.

In view of the above facts and considering that these matters are still

pending, the prayer made in the said I.As. is allowed.

Interim order passed in respective cases shall remain in force, till the

next date.

Accordingly, I.A. No.11037 of 2022 and I.A. No.10744 of 2022 stand

disposed of.

Let these matters appear on 04.01.2023.

(Sanjay Kumar Dwivedi, J.) Ajay/