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Judgment
9 paragraphs · 219 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.
This is an application under Section 482 of the Cr.P.C. The Petitioner is an accused in G.R. Case No.1464/2011 pending in the Court of learned J.M.F.C.(Cog-III), Cuttack.
The limited grievance of the Petitioner is for issuance of a direction to the Court below for expeditious disposal of the G.R. Case No.1464/2011. This Court in CRLMC Nos.542/2020 and 1457/2022 had passed similar orders directing the Court below for expeditious disposal of the case. It is stated at the bar that because of transmission of record from one Court to other, the matter has not been disposed of as yet.
Considering the limited grievance, the CRLMC is disposed of with a direction to the learned J.M.F.C.(Cog-III), Cuttack to make all efforts to dispose of G.R. Case No.1464/2011 as early as possible, preferably within a period of six months from today.
Let a copy of this order be also forwarded to the learned C.J.M., Cuttack, who is directed to monitor the trial of the case. If necessary steps shall be taken to procure the attendance of the non-attendant witnesses.
Urgent certified copy of this order be granted on proper application.
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