Sunil Kumar Singh @ Sunil Singh & ... vs The State Of Jharkhand & Another
2022 Latest Caselaw 265 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 68 of 2017
               Sunil Kumar Singh @ Sunil Singh & others               ... Petitioners
                                          -Versus-
               The State of Jharkhand & another                       ... Opposite Parties
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioners : Mr. R.S. Mazumdar, Sr. Advocate For the Opposite Party-State : Mr. Rajneesh Vardhan, A.P.P. For Opposite Party No.2 : Mr. Mahesh Tewari, Advocate

-----

14/03.02.2022. This 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.

Mr. Mazumdar, learned Senior counsel appearing for the petitioners

has completed his arguments and reply on behalf of the petitioners.

Mr. Tewari, learned counsel appearing for opposite party no.2 has also

completed his arguments on behalf of opposite party no.2 and he wants to

cite certain judgments on the issue and for that he seeks time.

Time, as prayed for, is allowed. Let this matter appear on 07.02.2022.

Interim order dated 15.02.2019 is extended, till the next date.

(Sanjay Kumar Dwivedi, J.) Ajay/