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Judgment
11 paragraphs · 223 wordsThe petitioner Pradip Kumar Maiti in person is present who moves this CRAN application 695 of 2018 whereby he has prayed for extension of interim
order dated May 8, 2017 passed in this case whereby further proceedings in Sessions Trial Case No. 7(3)17 corresponding to sessions Case No.
27(1)17 arising out of Chandipur Police Case No. 172 of 2016 dated May 30, 2016 under Sections 147/448/323/354/307/379 of Indian Penal Code
pending in the Court of Additional District & Sessions Judge, 1st Track Court, 2nd Court, Tamluk, District-Purba Medinipur was stayed for a period of
three weeks after ensuing summer vacation or until further orders, whichever is earlier. This order was further extended for a period of ten weeks
from the date or until further orders, whichever is earlier, vide order dated December 11, 2017 passed in CRAN No. 5108 of 2017.
Let the interim order be extended for another period of six weeks and the matter be listed under the heading “Contested Application†after five
weeks from the date hereof.
Liberty is given for extension or vacation and/or for modification of the order upon notice to the other side.
With the above direction CRAN 695 of 2018 stands disposed of.
Certified website copy of the order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.