Jharkhand High Court
Samsan Peter @ Samsen Peter vs The State Of Jharkhand on 6 February, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 844 of 2019
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Samsan Peter @ Samsen Peter
@ Samson Peter ... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioner : Mr. Peter Martin T.J., Advocate
For the State : Mr. Santosh Kumar Shukla, A.P.P.
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Order No. 03 / Dated: 6th February, 2023
I.A No. 9832 of 2022
Heard learned counsel appearing on behalf of the petitioner and learned
counsel for the State.
Learned counsel appearing on behalf of the petitioner is directed to implead
the informant, Amit Kumar as opposite party No. 2 in the due course of time and
take steps for issuance of notice by registered post with A.D. as also through
ordinary process, for which requisites etc. must be filed within two weeks, failing
which this application shall stand rejected without further reference to a Bench.
Learned counsel appearing on behalf of the petitioner submitted that one
Interlocutory Application being I.A No. 9832 of 2022 has been filed with a prayer
to extend the interim relief granted vide order dated 18.11.2019 in connection with
Bistupur Police Station Case No. 91 of 2015, corresponding to G.R. No. 1216 of
2015, pending in the Court of learned Judicial Magistrate, First Class, Jamshedpur.
It has also been submitted that in the light of the judgment passed by the
Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private
Ltd. & Another Versus C.B.I. reported in (2018) 16 SCC 299, the learned Court
below vide order dated 07.04.2022 has vacated the interim relief granted to the
petitioner and has proceeded further in this case.
In this view of the matter it is urged on behalf of the petitioners that let the
interim relief granted to the petitioner be extended.
-2- Cr.M.P. No. 844 of 2019
Having been satisfied with the submission advanced on behalf of the
petitioner as also in the facts and circumstances of this case, the interim relief
granted to the petitioner vide order dated 18.11.2019, is extended till the next date,
subject to the condition that the petitioner will cooperate in the criminal proceeding
in the Court below.
In the facts and circumstances of the case Interlocutory Application being I.A
No. 9832 of 2022 gets disposed of accordingly.
In the meantime, since this case has been listed after a long period of time,
let the present status of the case be called for from the concerned Court regarding
the status of this case in the light of the judgment passed by the Hon'ble Supreme
Court in the case of Asian Resurfacing of Road Agency Private Ltd. & Another
Versus C.B.I. reported in (2018) 16 SCC 299.
The report must be received within four weeks from the date of receipt of
this order.
Let this order be communicated either through FAX or Email.
Learned counsel for the State is directed to procure the case diary and also to
file counter-affidavit positively within four weeks.
Put up this case on 06.03.2023.
J.Minj (Navneet Kumar, J.)
