(1.) On February 15, 2021, the following order had been passed by this court:-
(2.) Thereafter, the matter having been adjourned on 22.03.2021 on a request made by learned counsel for respondent no.1, he had sought time to cite judgments to the effect that without invoking the jurisdiction of the Sessions Court under the provisions of Sec. 438 of the Cr.P.C., such jurisdiction of this court could not be invoked, except in exceptional circumstances.
(3.) To allow him to refer to those judgments, hearing in the matter had been adjourned to 03.05.2021, but with the matter seemingly not having been listed on that date (in view of the ongoing pandemic), it was only listed on August 20, 2021, on which date its turn does not seem to have come up with the hearing therefore adjourned "by order" to 01.09.2021, and with learned counsel for the petitioner having made a request for an adjournment on that date and counsel for the complainant also having filed an application seeking to place on record the judgments that he wished to refer to.