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Judgment
10 paragraphs · 167 wordsShircy V, J
Application for regular bail.
Petitioners are the accused 1 and 2 in S.C.No.260 of 2020 pending before the Special Court of SC/ST (POA) & NDPS Act Cases, Manjeri.
2. On a perusal of the records, it is revealed that evidence has already been started by the court and five witnesses were examined and summons
was issued to the additional witness as who was engaged with election duties in West Bengal.
3. The learned Special Judge has reported that his presence could not be secured because of the restrictions imposed in connection with the
pandemic though the election duty was over by 30.04.2021.
Considering the entire aspects involved in this case, I think that the court below can expedite the trial of the case by giving specific direction to the
prosecution to procure the presence of this witness without further delay so as to enable the court to dispose of the case.
With the said direction this application is closed for the time being.