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Judgment
This OFFICE REFERENCE is registered and listed based on the request letter dated 24.09.2026 sent by the 2nd Additional Sessions Judge, Ramanujganj District Balrampur-Ramanujganj through the Principal District & Sessions Judge, Balrampur-Ramanujganj (C.G.), seeking additional extension of three months’ more time for proper disposal of pending Sessions Case No. 75/2025 [State of Chhattisgarh vs. Rameshwar Yadav and others].
This Court in MCRC No. 63/2026 vide order dated 02.03.2026 while disposing the bail application granting bail to applicants therein, directed the concerned trial Court to conclude the trial within a period of six months from the date of receipt of order of the Court.
Learned 2nd Additional Sessions Judge, Ramanujganj District Balrampur-Ramanujganj by request letter dated 24.09.2026, has made request for three months’ more time assigning the reason that after receiving of the order of the Court on 13.03.2026 in the Court of the learned Sessions Judge, Ramanujganj, and the case, upon transfer, was received in this Court on 09.07.2026; that the prosecution witnesses remained absent on 20.07.2026, 21.07.2026 and 22.07.2026, the Presiding Officer also being on leave on those dates; that arrest warrants issued against them for 21.08.2026 were not returned served and the witnesses again did not appear; that fresh arrest warrants were issued for 24.09.2026, on which date only the statement of Dr. Rajesh Kumar Vaishya was recorded through video conferencing, while the remaining witnesses were absent and the service reports of the warrants remained unreceived; that despite sincere efforts, the case could not be disposed of within the stipulated period solely owing to the non-appearance of the prosecution witnesses and non-receipt of service reports, and not on account of any wilful default or negligence of this Court; that the case is now fixed for 13.10.2026 with witness arrest warrants issued through the Superintendent of Police; and that since the judicial statements of five witnesses, including the medical practitioner and the Investigating Officer, are yet to be recorded, which is likely to consume considerable time.
On due consideration of the reasons assinged in the letter, request of learned 2nd Additional Sessions Judge, Ramanujganj District Balrampur-Ramanujganj is accepted and further time of 03 month from today is granted to conclude the pending proceedings in Sessions Case No. 75/2025.
Registry is directed to forward the copy of order passed by this Court to the concerned court for information and necessary compliance.
With the aforesaid direction and observation, Cr.M.P. stands disposed of.