Krishna Kumar Dokania vs The State Of Jharkhand And Another
2022 Latest Caselaw 1191 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 2183 of 2017

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Krishna Kumar Dokania ..... Petitioner

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The State of Jharkhand and Another ...... Opposite Parties With Cr.M.P.No.2190 of 2017

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Umesh Prasad Singh, Sr. Advocate For the O.P.No.2 :- Mr. Vikash Kumar, Advocate

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8/25.03.2022 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.4666/2021 [in Cr.M.P. No. 2183 of 2017] and I.A. No.4667/2021 [in Cr.M.P.No.2190 of 2017] filed for extension of interim orders dated 19.09.2018 and 29.08.2018 respectively.

Mr. Umesh Prasad Singh, the learned Senior counsel for the petitioners submits that the matter is still pending and in view of the judgment in Asian Resurfacing of Road Agency and Anr. V. C.B.I, six months has already been lapsed and in that view of the matter, it is necessitated to file the I.A.

Learned counsel for the O.P.No.2 submits that a date may kindly be fixed for deciding this matter at the earliest.

In view of the above facts and considering that earlier the interim protection was provided to the petitioner and this matter is still pending, in the interest of justice it is desirable that this matter may be decided on merit, I.A. No.4666/2021 [in Cr.M.P. No. 2183 of 2017] and I.A. No.4667/2021 [in Cr.M.P.No.2190 of 2017] are allowed and disposed of. The interim orders dated 19.09.2018 and 29.08.2018 are extended till next date.

Post on 28.04.2022.

Since order has been passed in I.A. No.4667/2021, I.A. No.3400 of 2019 has become infructuous.

I.A. No.3400/2019 stands disposed of as infructuous.

( Sanjay Kumar Dwivedi, J)

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