JUDGEMENT
ASHOK KUMAR JOSHI,J. -
(1.)Today this case is listed before the Vacation Bench in reference to this courts previous order dated 11.6.18 for consideration of I.A. No. 4021/18 filed by the applicant for hearing during summer vacation.
(2.)The appearing counsel for the complainant, Shri Anand Kumar Dubey submits that in compliance of this court's previous order dated 11.6.18 today he has filed continuous order sheets of relating pending Sessions Trial no. 65/17 before the Court of Additional Sessions Judge, Seondha, District Datia from the date of 8.6.17 on which committal order was passed by the JMFC, Seondha till 1.6.2018.
(3.)Learned Public Prosecutor appearing on behalf of respondent/State intimates that in view of the point involved in this Misc. Criminal Case relating to the petition filed under section 482 of Cr.P.C , 1973by the applicant, the production of related case diary of crime no. 46/2016 of Police Station Atreta, District Datia is not necessary.
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