SURENDRA KOLI Vs. STATE

JUDGEMENT

(1.) In this matter on an application i.e. Application No.3 of 2021, under Sec. 91 CrPC read with Sec. 294 CrPC, for production of post mortem report pertaining to the victim Pinki Sarkar, on 18/11/2021, following order was passed:-

(2.) Thereafter, on 29/11/2021, when the matter was taken up again, Sri Gyan Prakash, Senior Counsel, representing the CBI, prayed for further 10 days time to seek instructions and submit response on the application No.3 of 2021. Consequently, on 29/11/2021, we passed the following order:-

(3.) Thereafter, on 10/1/2022, when the matter was taken up, a request was made by Sri Gyan Prakash, learned counsel for CBI, that he has received instructions and would be in a position to file a reply or submit the post mortem report within next three weeks. On his request, the matter was posted for second week of February, 2022. The order dtd. 10/1/2022 is extracted below:-