BASANTA @ BASANTA KUMAR PALAI Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD both the learned counsels.

(2.) ON the consent of the parties, this matter is disposed of at the stage of admission.

(3.) SINCE the case, as submitted, is pending on the file of the learned J.M.F.C., Pattamundai and this is a case of the year, 1999 and the offence under Section 3 of the S.C. and S.T. Act has already been quashed, the learned Magistrate would do well to make all endeavour to dispose of this year old case within the time span of six months and report compliance. Crl. Misc. Case is disposed of.