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Judgment
13 paragraphs · 173 wordsSavitri Ratho, J
I.A. No.987 of 2021
This matter is taken up through hybrid mode.
The aforesaid I.A. has been filed by the petitioners for extension of four weeks time to surrender before the learned court below as directed vide
order dated 01.07.2021 passed in this CRLMC.
Heard Mr.Bijaya Kumar Parida, learned counsel for the petitioners and Mr.S.S.Mohapatra, learned Addl. Standing Counsel for the State.
Considering the submissions made and reasons stated in the I.A., the prayer is allowed.
Accordingly, the petitioners, namely, Jalil Khan and Pintu Seikh @ Khan are granted extension of four weeks time from today to surrender before
the learned Sessions Judge Nayagarh in S.T. Case No.194 of 2016 . The learned trial court shall do well to conclude the trial within a period of five
months from the date of appearance of the petitioners . The rest of the order dated 01.07.2021 remains unaltered.
The I.A. is disposed of.
Urgent certified copy of this order be granted as per rules.
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