Laxman Singh & Ors vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3714 Jhar

          IN          THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 1092 of 2019
                                               with
                                       I.A. No. 8297 of 2022
              Laxman Singh & Ors.                              .....    ...   Petitioners
                                 Versus
      The State of Jharkhand & Anr.                   ..... ...     Opposite Parties
                              --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Indrajit Sinha, Advocate.

      For the State            :       A.P.P.
      For the O.P. No. 2       :       Mr. R.S. Mazumdar, Sr. Advocate.
                                       ------

05/ 14.09.2022 I.A. No. 8297 of 2022 has been filed for extension of the interim order dated 18.11.2019.

Learned counsel appearing for the petitioners submits that 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, it was necessitated to file the aforesaid I.A., as the learned court has fixed the date for framing of charge.

Learned senior counsel appearing for the O.P. No. 2 submits that a shorter date may kindly be fixed for final disposal of the matter, as the interim protection is in favour of the petitioners.

The mediation report of JHALSA, Ranchi is available on record, which suggests that the mediation between the parties has failed.

In view of the above facts and considering the submissions of the parties and also the matter is still pending before this Court, the prayer made in the aforesaid I.A. is allowed.

Interim order dated 18.11.2019 is extended till the next date of listing.

The aforesaid interlocutory application stands allowed. Let this matter appear on 14.12.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-