Report No. 154
During the Trial
1. Non-appearance of the accused.
2. Non-production of the accused from jail.
3. Copies of the documents not ready/not supplied.
4. Non-appearance of the witness after service.
5. Witness not served/summons not issued or not returned by police station.
6. Non-production of case property.
7. Non-availability of the Defence Counsel.
8. Non-preparedness of the Defence Counsel.
9. Non-appearance of the Prosecutor.
10. Non-preparedness of Prosecutor.
11. Presiding Officer on leave.
12. No time left/Court busy with other case.
13. The day of hearing declared a holiday.
14. Judgment/Order not ready.
15. Stage completed (hence, adjourned for next stage).
16. Listed for miscellaneous work, therefore, adjourned.
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