Mrs. Harjot Kaur vs The State Of Jharkhand & Another
2022 Latest Caselaw 342 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 1913 of 2015
               Mrs. Harjot Kaur                                       ... Petitioner
                                         -Versus-
               The State of Jharkhand & another                       ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Ms. Surabhi, Advocate For the Opposite Party-State : Mr. Veervijay Pradhan, A.P.P.

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08/08.02.2022. 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.

I.A. No.2404 of 2020 has been filed for extension of interim order dated 26.07.2017.

Learned counsel for the petitioner submits that the interim order was granted in favour of the petitioner vide order dated 26.07.2017 and thereafter the case was again heard on 05.08.2019 and on that day the interim order was extended.

Learned A.P.P. for the State has got no objection if the said I.A. is allowed.

In view of the above facts and considering that this matter is still pending and earlier the interim order was allowed in favour of the petitioner, the prayer made in the said I.A. is allowed.

Accordingly, I.A. No. 2404 of 2020 stands disposed of. Interim order dated 26.07.2017 is extended, till the next date. Learned counsel for the petitioner submits that she will examine certain judgments on the points involved in this matter and assist the Court on the next date.

Post this matter on 21.02.2022.

Let a copy of this order be communicated to the concerned court through FAX at the cost of the petitioner.

Let the name of Mr. Veervijay Pradhan, learned A.P.P. be reflected in the cause-list on behalf of the State.

(Sanjay Kumar Dwivedi, J.) Ajay/