Binit Kumar Shrivastava vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4016 Jhar

          IN          THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 1095 of 2018
                                              with
                                        I.A. No. 8951 of 2022
              Binit Kumar Shrivastava                           .....      ...   Petitioner
                                 Versus
      The State of Jharkhand & Anr.                  ..... ...       Opposite Parties
                              --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Pandey Neeraj Rai, Advocate. For the State : Mr. S.K. Srivastava, A.P.P. For the O.P. No. 2 : Mr. P.S. Dayal, Advocate.

------

07/ 28.09.2022 I.A. No. 8951 of 2022 has been filed for extension of the interim order dated 30.10.2018.

Learned counsel appearing for the petitioner submits that in view of the judgment of the Hon'ble Supreme Corut in the case, Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. Versus Central Bureau of Investigation, reported in (2018) 16 SCC 299, it was necessitated to file this I.A.

Learned counsel appearing for the O.P. No. 2 submits that the since the stay is in operation that's why the matter may be decided at the earliest.

In view of the above and considering that the petition is still pending and earlier the interim protection was provided to the petitioner and also in the interest of justice, it is desirable that the interim order granted earlier is extended till the next date of listing.

As such, the prayer made in the aforesaid I.A. is allowed and the I.A. is disposed of.

Let this matter appear on 23.01.2023. Interim order, granted earlier, shall remain in force till the next date of listing.

(Sanjay Kumar Dwivedi, J.) Amitesh/-