(1.) Pursuant to order dtd. 1/12/2022, status report and explanation has been submitted by the learned A.C.J.M, Dhanbad which is on record.
(2.) Looking into the said explanation, the Court finds that sufficient reason has been disclosed for delay in disposal of the case and accordingly, the explanation is accepted by this Court.
(3.) Status report suggests that the case is pending for appearance of the accused.