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Judgment
Savitri Ratho, J
Mr.J.Panda, learned counsel for the petitioner has filed the downloaded copy of the order passed in SLP (Criminal) No.595 of 2022 with SLP (Criminal) No.853 of 2022 filed by one Nirmal Chandra Rout where vide order dated 28.04.2022, the Apex Court has directed for release of the petitioner on bail on account of his long incarceration and as there is no likelihood of the trial concluding in near future.
Ms.Pattanayak, learned Additional Government Advocate files the copy of the instructions dated 23.02.2023 filed by the IIC. Chauliaganj Police Station which includes the criminal antecedents of the petitioner.
Ms.S.Pattanayak, learned Additional Government Advocate submits that the trial in this case is in progress and number of witnesses have been examined. She is directed to obtain instructions as to the number of witnesses whom the prosecution intends to examine in this case as there are 100 witnesses named in the charge sheet.
List this matter on 03.03.2023.
The copy of the order of the Apex Court as well as the instructions received from the IIC, Chauliaganj Police Station be kept in the record.
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