Rajendra Prasad Saha @ Rajendra ... vs The State Of Jharkhand & Anr
2022 Latest Caselaw 114 Jhar

        IN      THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr.M.P. No. 2954 of 2014
         Rajendra Prasad Saha @ Rajendra Prasad Sah ..... ...              Petitioner
                                   Versus
         The State of Jharkhand & Anr.              ..... ...              Opposite Parties
                                       with
                                   Cr.M.P. No. 1326 of 2014
      Rajendra Prasad Sharma @ Rajendra Sharma ..... ... Petitioner
                                    Versus
      The State of Jharkhand & Anr.                  ..... ...       Opposite Parties
                                 --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Shashi Kant Thakur, Advocate. For the State : Mr. Tarun Kumar, A.P.P. [in Cr.M.P. No. 2954 of 2014] : Ms. Nehala Sharmin, A.P.P. [in Cr.M.P. No. 1326 of 2014] For the O.P. No. 2 : Mr. Din Dayal Saha, Advocate

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09/ 13.01.2022 These petitions have 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.

I.A. No. 71 of 2022 [in Cr.M.P. No. 1326 of 2014] has been filed for extension of the stay order dated 18.09.2014.

Learned counsel appearing for the petitioner submits that the concerned Court is proceeding 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.

Mr. Din Dayal Saha, learned counsel appearing for the O.P. No. 2 submits that any date may kindly be fixed for final disposal of the case, as the interim order is in favour of the petitioner.

In view of the above facts and considering that this petition is still pending before this Court and the hearing is restricted in view of sudden surge of pandemic, the prayer made in the aforesaid interlocutory application is allowed.

The aforesaid interlocutory application stands allowed and disposed of.

The interim order dated 18.09.2014 [in Cr.M.P. No. 1326 of 2014] shall remain in force till the next date.

Post these matters on 18.04.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/