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Judgment
Savitri Ratho, J
1.This matter is taken up through hybrid mode.
Mr.S.Panda, learned counsel for the petitioner and Mr. B.P.Tripathy, learned Addl. Government Advocate are present.
Mr.Panda, learned counsel for the petitioner submits that the petitioner is facing trial under Sections 399/402 of I.P.C. and he is in custody since 14.11.2017.
It appears that trial of the case has started in the meanwhile.
Hence, call for a report from the learned Asst. Sessions Judge, Keonjhar in S.T. Case No.41/22 of 2018 regarding the stage of trial.
List this matter on 08.11.2021 before the assigned Bench.
Mr.B.P.Tripathy, learned Addl. Government Advocate is directed to obtain the case diary and criminal antecedent/s of the petitioner in the meanwhile.
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