Merry Samali Dung Dung vs State Of Odisha (Vig.)
2023 Latest Caselaw 2264 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CRLMC No.1423 of 2018


            Merry Samali Dung Dung                   ....            Petitioner
                                              Mr. C. A. Rao, Senior Advocate
                                         -versus-
            State of Odisha (Vig.)                   ...        Opposite Party
                                         Mr. N. Maharana, ASC for Vig. Dept.
            CORAM:
            THE CHIEF JUSTICE
                                         ORDER

Order No. 20.03.2023

05. 1. On being mentioned, the matter is taken up today by a separate notice.

2. Mr. Rao, learned Senior Counsel for the Petitioner points out how the Petitioner is today 69 years old and the trial is going on interminably without any hope of conclusion. As of the date only eight out of the sixteen prosecution witnesses (PWs) have been examined so far.

3. The Court directs the Special Judge, Vigilance, Sundargarh to pass a case management order after consultation with counsel for both the parties, for which purpose CTR No.01 of 2005 arising out of Sambalpur Vigilance P.S. Case No.65 of 2002 will be listed before the said Court on 10th April, 2023.

4. The entire case including pronouncement of judgment should be concluded positively on or before 3rd July, 2023. The Court makes it clear that considering the number of years the case has been pending, no further time will be granted for this purpose. The examination of PWs should be scheduled in a way that the

examination in chief and cross-examination of such witnesses is concluded positively by 15th May, 2023. This case be given top priority as it is one of the very old cases of that Court.

5. It is made clear that both parties should cooperate with the Court; not seek unnecessary adjournments and ensure that the above time schedule is adhered to.

6. The petition is disposed of with the above directions. A copy of this order shall be by the Registry sent forthwith to the Court of the Special Judge, Vigilance, Sundargarh.

(Dr. S. Muralidhar) Chief Justice

S.Nayak