PRAKASH TATIA - (1.) THE learned Additional Sessions Judge, II -cum -Special Judge, CBI, Dhanbad has sent a letter dated 4th July, 2012 and prayed for extension of time, for which time was fixed by this Court vide order dated 13th January, 2012 and direction was given to conclude the trial by or before 30th June, 2012.
(2.) The reason has been stated in the said letter for extension of time. However, Learned Counsel for the accused submitted that as per his information the trial has been completed. 2 Be that as it may, if the trial has not been completed, the same may be completed expeditiously within a period of two months from today. Let this communication be sent to the learned trial court.;