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Judgment
Suresh Kait, J.—Instant petition has been filed from jail. The petitioner has submitted that vide order dated 08.09.2010 in Crl.M.C.2900/2010 this Court directed the prosecution viz, "The prosecution shall ensure that all the remaining witnesses are examined within two next dates as fixed by the Trial Court. The prosecution shall not be given any adjournment for conducting the evidence.
Further submits that since more than one year has already passed and the petitioner has already completed more than 5 1/2 years in custody.
Vide instant petition, the petitioner has prayed as under:-
It is therefore most respectfully prayed that this Hon''ble Court may take a considerate view and pass appropriate orders directing the expeditious conclusion of the trial and disposal of the case on a day to day basis and preferably within a period of three (3) months in all.
Ms. Rajdipa Behura, learned APP for State has filed the status report dated 02.11.2011, wherein it is mentioned that all the PWs of the case have been examined and the case is adjourned at the stage of S.A. (Statement of Accused) and next date of hearing is 02.11.2011.
In the circumstances, the prayer of the petitioner has become infructuous. No further direction required to be passed. However, learned Trial Court is expected to pronounce the judgment at the earliest.
Accordingly, Criminal M.C.3376/2011 stands disposed of.
Petitioner be intimated regarding above order through the concerned Jail Superintendent.