DEEP ROY Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. S.K. Samantaray, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel.

(3.) A report was called for from the learned trial court considering the submissions that trial is not proceeding despite direction of this court to conclude the same expeditiously. Learned trial court in his report dtd. 2/3/2023 has stated that only four witnesses out of 20 charge-sheeted witnesses have been examined till date and since 23 rd December, 2021 no witness is turning up.