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Judgment
Hon'ble Shri Parth Prateem Sahu, Judge
This OFFICE REFERENCE is registered and listed based on the request letter dated 27.08.2026 sent by the Special Judge, NDPS, Saraipali District Mahasamund through the office of Principal District & Sessions Judge, Mahasamund (C.G.), seeking additional extension of four months’ time for proper disposal of Special Criminal Case No. 56/2024 [State of Chhattisgarh vs. Champa and others].
This Court in CRMP No. 1793/2025 vide order dated 12.06.2025 while disposing the petition, 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.
On earlier occasion also, on 16.12.2025 in CrMP No. 3791/2025, co-ordinate Bench of this Court has granted extension of time of four months for conclusion of trial.
On due consideration, request of learned Special Judge, NDPS, Saraipali District Mahasamund is accepted and further time of 04 month from today is granted to conclude the pending proceedings in Special Criminal Case No. 56/2024.
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.