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Judgment
14 paragraphs · 243 words\
The petitioner herein is the defacto complainant/victim in S.C.No.370 of 2020 pending before the Fast Track Special Court, Manjeri for trial of
cases against women and children, has approached this court for a direction to the court below to dispose of her case at the earliest.
At the time of admission of this O.P(Crl.) a report has been called for from the court concerned.
The learned Special Judge of Fast Track Special Court has given the entire statistic of the cases pending before the court for trial. The report
reveals that more than 577 cases are pending for trial. In fact cases of the year 2016, 2017, 2018 and 2019 are pending for trial.
The victim is involved in a case of the year 2020. The learned Special Judge has sought for six months time for trial and disposal of the case without
compromising the priority of the oldest cases pending before that court.
Considering the total pendency of the cases pending before the Special Court, I think that the time sought for by the learned Judge appears to be
quite reasonable and justifiable.
Therefore, the report dated 17.02.2021 submitted by the learned Judge is accepted as such and this O.P(Crl) is disposed of with the following direction
:
The learned Special Judge shall dispose of S.C.No.370 of 2020 pending within a period of six months from the date of receipt of a copy of this
judgment.