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Judgment
Savitri Ratho, J
I.A. No.991 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.B.B.Mohapatra, 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., prayer is allowed.
Accordingly, the petitioners, namely, Kabita Giri and Chandan Kumar Giri are granted an extension of time of four weeks from today to surrender
before the learned N.G.N â€" cum- J.M.F.C Rajnagar in G.R. Case No.246 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 accordingly disposed of.
Urgent certified copy of this order be granted as per rules.
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