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Judgment
Per Krushna Ram Mohapatra, Chief Justice
The present MCC has been filed for extension of time to deposit the cost of Rs. 2,000/- (Rupees Two Thousand) before the Registry, as directed vide order dated 20.07.2026, by which W.P.(Cr.) No. 398/2026 was disposed of as withdrawn with liberty to file a fresh petition with better particulars.
Learned counsel for the petitioner submits that learned counsel for the petitioner was on adjustment from 21.07.2026 to 24.07.2026. Thus, he could not communicate the said order to the petitioner for compliance. However, the present MCC has been filed for extension of time to deposit the cost of Rs. 2,000/- in terms of order dated 20.07.2026.
Learned State counsel does not have any objection to the prayer made by learned counsel for the petitioner.
Taking note of the submission made by learned counsel for the parties, the present MCC is disposed of with a direction that the cost of Rs. 2,000/-shall be deposited by the petitioner, as directed vide order dated 20.07.2026, within a period of one week hence with the Registry of this Court and, on receipt of the same, the Registry shall act in accordance with the direction of this Court.
It is made clear that no further prayer of such nature shall be entertained at the instance of the petitioner in future.
The present MCC is disposed of accordingly.