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Judgment
Sanjay Kumar Dwivedi, J
This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to
COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been
heard.
This petition has been filed for direction to the learned court below at Godda to conclude the trial within a reasonable period in connection with
Complaint Case No.943/2018, pending in the court of learned Judicial Magistrate, Godda.
In the entire petition, nothing has been disclosed as to what is the fault of the learned court. It is for the counsel to take measures not to take
adjournment for disposing the case.
No positive order can be passed in this case. Thus, it is open to the petitioner to take steps in the concerned court for early disposal of the matter.
The instant petition stands disposed of.