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Judgment
9 paragraphs · 200 wordsAnubha Rawat Choudhary, J
Learned counsel for the petitioner Mr. Aashish Kumar is present.
Learned counsel for the opposite party-State Mr. Veer Vijay Pradhan is also present.
Learned counsel for the petitioner submits that till the date of filing of the case, out of 13 witnesses, 9 witnesses had been examined. However, the present status of the case is not available.
Office is directed to call for the present status of the case from the learned court below in connection with Gawan P.S. Case No. 65/2018, G.R. No. 1891 of 2018, S.T. No. 4 of 2019/S.T. No. 120 of 2019 pending in the court of learned District and Additional Sessions Judge-III, Giridih.
Learned counsel for the State submits that he will ensure that the witnesses are promptly produced before the learned court below so that the trial itself is taken to its logical end.
Learned counsel for the State is directed to communicate this order to the appropriate authority so that the witnesses are promptly produced before the learned court below and the trial be expedited.
Let this order be communicated to the court concerned through FAX/e-mail.
Post this case on 01.04.2022.