1. In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

2. The petitioner has preferred this misc. petition claiming the following reliefs :-

"It is, therefore, respectfully prayed that this misc. petition may kindly be allowed and order dated 15.02.2021 may kindly be quashed and set aside and the prayer made by the petitioner may kindly be allowed and defense evidence may kindly be reopen."

3. At the outset, learned counsel for the petitioner submits that the petitioner has a severe ailments of heart, and therefore, the petitioner's application dated 15.02.2021 was required to be allowed by permitting him to record his statement as an accused.

4. Learned counsel for the respondent opposes the application on the ground that the matter is pending since 2011, however, the medical condition of heart ailment is not disputed.

5. In view of the above, the application dated 15.02.2021 is allowed and last opportunity is granted to the petitioner to get the statement recorded on the next date of hearing. No more liberty shall be given by the learned court below to the petitioner and immediate and expeditious disposal is warranted.

6. The misc. petition is accordingly disposed of.