Citation : 2022 Latest Caselaw 4062 Jhar
Judgement Date : 10 October, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1669 of 2017
with
I.A. No. 8854 of 2022
Viru Kumar
@ Veeru Kumar ..... ... Petitioner
Versus
The State of Jharkhand & Anr. ..... ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Rahul Dev, Advocate. For the State : Ms Nehala Sharmin, Spl.P.P. For the O.P. No. 2 : Dr. S.K. Chaturvedi, Advocate.
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11/ 10.10.2022 I.A. No. 8854 of 2022 has been filed for extension of the interim order dated 21.02.2018.
Learned counsel appearing for the petitioner submits that the concerned Court is proceeding in the matter, 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, that's why it was necessitated to file the said interlocutory application.
Learned counsel appearing for the O.P. No. 2 submits that before the learned court, the date is fixed for framing of charge and he opposes the prayer for extension of the interim order.
In view of such submissions of the parties and considering that earlier the stay has been provided in favour of the petitioner, which was subsequently extended by the orders dated 26.04.2019, 12.06.2019, 08.08.2019 and 20.09.2019 and also considering the fact that the matter is still pending, the prayer made in the aforesaid I.A. is allowed and the I.A. is disposed of as such.
Let this matter appear on 24.01.2023.
Interim order, granted earlier, shall remain in force till the next date of listing.
In view of the aforesaid order, the I.A. No. 2594 of 2019 has become infructuous. As such, the same has been disposed of as infructuous.
(Sanjay Kumar Dwivedi, J.) Amitesh/-
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