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Judgment
3 paragraphs · 141 wordsM. Sasidharan Nambiar, J.—This petition is filed under Article 227 of Constitution of India for a direction to dispose C.C. Nos. 36/2006 and 126/2006 on the file of Judicial First Class Magistrate''s Court-II, Neyyattinkara expeditiously contending that Petitioner, the second accused, got employment as Police Constable in Commando Wing, Indian Reserve Battalion and unless the case is disposed at the earliest, Petitioner may lose the opportunity and therefore, a direction is to be issued.
Learned Counsel appearing for the Petitioner and learned Government Pleader were heard.
It is clear that learned Magistrate has taken cognizance of both the cases in 2006. Right to have a speedy trial is an inalienable right of an accused under Article 21 of Constitution of India. In such circumstances, Judicial First Class Magistrate-II, Neyyattinkara is directed to dispose C.C. Nos. 36/2006 and 126/2006 expeditiously.