Balwant And Anr vs State And Anr
2021 Latest Caselaw 6161 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 656/2015

Balwant And Anr.

----Petitioner

Versus

State And Anr.

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Farzand Ali, G.A.-cum-A.A.G., with Mr. B.R. Bishnoi, A.G.C.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

01/03/2021

The proceedings of the trial court were stayed by this

court by a detailed order dated 03.04.2015. The trial court has

passed the order dated 05.12.2020, whereby the proceedings are

sought to be recommenced in light of the Supreme Court

judgment in the case of Asian Resurfacing of Road Agency

Pvt. Ltd. & Anr. Vs. Central Bureau of Investigation [AIR

2018 SC 2039].

Considering that the proceedings of the trial court have

been stayed by a detailed order and considering the fact that due

to the large number of cases being listed regularly, it would not be

possible to decide the matter finally at present, it is ordered that

the ad interim stay dated 03.04.2015 shall remain in currency till

(2 of 2) [CRLMP-656/2015]

disposal of the miscellaneous petition or for the next six months,

whichever is earlier. The third stay application is disposed of.

List the miscellaneous petition for admission after four

weeks.

(SANDEEP MEHTA),J

74-Pramod/-

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