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Judgment
8 paragraphs · 218 wordsS.K. Sahoo, J
This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Learned counsel for the petitioner submitted that the petitioner was taken on remand in this case on 17.02.2021 and he has instruction that even though charge has been framed but no witness has been examined in the trial Court.
In view of such submission, let a report be called for from the learned trial Court, i.e. learned Additional Sessions Judge -cum- Special Judge, Koraput in T.R. Case No.57 of 2020 relating to the status of the case and for such purpose, the file be placed before the learned Registrar (Judicial) of this Court, who shall send a copy of the order to the Court concerned immediately through e-mail and the status report shall be furnished through e-mail so as to reach this Court on or before 16.11.2023.
Learned counsel for the State submitted that he has received instruction that the petitioner has got as many as thirteen criminal antecedents including the offences under section 302 of the Indian Penal Code.
Learned counsel for the petitioner shall obtain instruction about the status of those cases and file a comprehensive affidavit to that effect after serving a copy thereof on the learned counsel for the State.
List this matter in the week commencing from 20.11.2023.
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