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Judgment
5 paragraphs · 225 wordsS Vishwajith Shetty, J
Learned counsel for the petitioner after arguing the matter for some time submits that the prosecution has already examined the victim girl and her mother, who is the first informant as PWs.1 and 2 before the Trial Court. He submits that the petitioner is in custody from 12.08.2023 and he is the sole bread earner of the family. Therefore, he prays that the Trial Court may be directed to expedite the trial and dispose of the main case on merits within a time frame.
Learned HCGP for respondent No.1 and learned counsel appearing for respondent No.2 fairly submit that they have no objection for issuing such direction to the Trial Court.
The material on record would go to show that, the victim girl and her mother are examined as PWs.1 and 2 before the Trial Court and in addition to the same, four other witnesses have been already examined as PWs.3, 4, 5 and 6 before the Trial Court. The petitioner is in custody from 12.08.2023.
Considering the aforesaid aspects of the matter, the Trial Court is requested to expedite the trial in Spl. Case(POCSO) No.126/2023 and dispose of the case on its merits as expeditiously as possible but not later than a period of five months from the next date of hearing before the Trial Court