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Judgment
6 paragraphs · 247 wordsR. Narayana Pisharadi, J
This petition under Article 227 of the Constitution of India is filed by the accused in the case C.C.No.8/2017 pending in the Court of the Enquiry Commissioner and Special Judge, Thrissur for issuing a direction to that court to dispose of the aforesaid case, within a time limit to be fixed by this Court.
This Court had called for a report from the Court of the Enquiry Commissioner and Special Judge, Thrissur as to the present stage of the case C.C.No.8/2017 pending in that court and also the maximum time within which that case can be disposed of.
As per the letter dated 20.10.2021, learned Enquiry Commissioner and Special Judge has reported that the case could be disposed of within a period of nine months. Learned Special Judge has reported that services of a regular Public Prosecutor are not available to that court now.
It is stated by the petitioner that his career prospects are affected by the pendency of the case. Hence, I find that a direction can be given to the Special Court to dispose of the aforesaid case, within a period of nine months.
Consequently, the Original Petition is allowed as follows: The Court of the Enquiry Commissioner and Special Judge, Thrissur is directed to dispose of the case C.C.No.8/2017 pending in that court, within a period of nine months from the date of production of a certified copy of this order before that court.