Jharkhand High Court
Dr. Om Prakash Anand vs The State Of Jharkhand & Another ... ... on 12 December, 2022
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 3015 of 2021
Dr. Om Prakash Anand ... Petitioner
-Versus-
The State of Jharkhand & another ... Opposite Parties
With
Cr.M.P. No. 193 of 2022
Dr. Rakshit Kumar @ Rachit Kumar @ Rakshith Kumar ... Petitioner
-Versus-
The State of Jharkhand & another ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners : Ms. Pinky Anand, Sr. Advocate (In both cases) Mr. Rajesh Ranjan, Advocate Ms. Alka Kumari, Advocate For the State : Mr. Gautam Rakesh, A.P.P. (In Cr.M.P.-3015/2021) Mr. P.D. Agrawal, S.P.P. (In Cr.M.P.-193/2022)
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08/12.12.2022. These cases were taken on 31.08.2022 and by the said order, the State was called upon to file counter affidavit in respective cases, however till date counter affidavit has not been filed.
Mr. Gautam Rakesh, learned counsel for the State in Cr.M.P. No.3015 of 2021 submits that in spite of his best efforts, he has not been able to take instruction.
Mr. P.D. Agrawal, learned counsel for the State in Cr.M.P. No.193 of 2022 submits that he has written a letter to the concerned officer, however till date instruction has not been provided to him. He submits that by way of last indulgence, these matters may be taken up on 11.01.2023.
In view of the above submissions of the learned counsel for the State, by way of last indulgence, three weeks' further time is allowed to the State for filing counter affidavit in respective cases. It is made clear that if the counter affidavit is not filed within the aforesaid period, the matters shall be decided on the basis of materials available on record.
Let these matters appear on 11.01.2023.
Interim order passed in respective cases shall remain in force, till the next date.
(Sanjay Kumar Dwivedi, J.) Ajay/