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Judgment
4 paragraphs · 213 wordsZiyad Rahman A.A., J
This original petition is submitted by the accused Nos.5, 7, 8, 9 and 12 in S.C.No.770 of 2019 on the files of the Court of Special Judge, (SPE/CBI), Thiruvananthapuram. The trial of the said case is scheduled to commence on 01.07.2022 and it is supposed to complete on 16.07.2022. The petitioners have submitted Ext.P2 application before the learned Sessions Judge, seeking for re-scheduling of the aforesaid Sessions Case in such a manner as to complete the trial either within 10.07.2022 or to re-schedule it in such a manner as to commence the trial from 16.08.2022. The aforesaid application is pending and the prayer sought for in this original petition is to direct the learned Sessions Judge to dispose of the aforesaid application.
Considering the facts and circumstances of the case, this original petition is disposed of directing the learned Sessions Judge to take a decision on Ext.P2 application as expeditiously as possible, at any rate, before commencing the trial of the said case.
It is made clear that this Court has not expressed any opinion about the sustainability of the prayer sought for in the application. It shall be open for the learned Sessions Judge to take an independent decision untrammeled by the observations in this order.