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Dr. Pradeep Kumar vs The State Of Jharkhand
2022 Latest Caselaw 97 Jhar

Citation : 2022 Latest Caselaw 97 Jhar
Judgement Date : 10 January, 2022

Jharkhand High Court
Dr. Pradeep Kumar vs The State Of Jharkhand on 10 January, 2022
                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 3550 of 2013
               Dr. Pradeep Kumar                                      ... Petitioner
                                            -Versus-
               1. The State of Jharkhand
               2. Sri Ram Nandan Mahto                                ... Opposite Parties
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

               For the Petitioner              : Mr. Indrajit Sinha, Advocate
                                                 Mr. Vijay Kant Dubey, Advocate
               For the Opposite Party-State    : A.P.P.
               For Opposite Party No.2         : Mr. Pawan Kumar Pathak, Advocate
                                               -----

06/10.01.2022. 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.11385 of 2019 has been filed for extension of the order dated 24.06.2014 whereby interim order was granted in favour of the petitioner.

Learned counsel for the petitioner submits that since this matter is still pending and considering the judgment of the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. v. C.B.I. , reported in (2018) 16 SCC 299, it was necessitated to file this I.A. He further submits that now the trial court is pressing hard for framing of charge.

Learned counsel for opposite party no.2 submits that this matter may kindly be taken up after some time as it has been listed today for consideration of the I.A.

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

Interim order dated 24.06.2014 is extended, till the next date. Accordingly, I.A. No.11385 of 2019 stands disposed of. Let this matter appear on 28.03.2022 under appropriate heading.

(Sanjay Kumar Dwivedi, J.) Ajay/

 
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