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Judgment
14 paragraphs · 189 wordsS.Pujahari, J
 I.A No.397 of 2021 & CRLREV No.184 of 2021
This matter is listed through special notice on being mentioned and taken up through Hybrid mode.
Heard learned counsel for the petitioner and the learned counsel for the State.
This application has been filed by the petitioner-Ullash Kabu for extension of time to approach the Sessions Court and returning the certified copy
of the impugned order.
Considering the facts and the submissions made, the prayer for extension of time to approach the Sessions Court is extended for fifteen days more.
Rest part of the order dated 2.8.2021 passed in CRLREV No.184 of 2021 remains unaltered.
Certified copy of the impugned order be returned to the learned counsel for the petitioner by substituting the xerox copy thereof. If the certified
copy of the impugned order has not been filed, the true copy thereof, in the peculiar facts and circumstances of the case, shall be entertained by the
Sessions Court.
With the aforesaid order, this I.A is disposed of.
Urgent certified copy of this order be granted on proper application.
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