RAJESWAR PARASETH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. D. Nayak, learned Senior Counsel with Mr. S. Mahunta, learned counsel for the petitioner and Mr. S.K. Mishra, learned Addl. Standing Counsel for the State.

(3.) As directed, the Court below has submitted a report regarding the status of trial. It has been stated that out of 51 charge-sheeted witnesses only one witness has been examined so far and that after 30/8/2022, no witnesses have been examined. It is also stated that summons have been issued to witnesses but as they did not appear, bailable warrants have been issued.