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Judgment
5 paragraphs · 114 wordsMary Joseph, J
This petition is filed under Article 227 of the Constitution of India seeking for expeditious disposal of S.C.No.295/2022 pending on the files Special Court for Abkari Act Cases, Kottarakkara.
This Court has called a report from the court concerned. The Judicial Officer holding the office of the said court has reported that the case was taken up on 16.06.2022 and adjourned to 25.08.2022 for hearing on the question of framing charges against the accused.
In that event, this Court directs the court concerned to take immediate measures to dispose of S.C.No.295/2022 pending on its files within a period of six months, after framing of charge.
O.P(Crl.) stands allowed.