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Judgment
4 paragraphs · 168 wordsDr. Kauser Edappagath, J
This Original Petition has been filed by the victim in S.C.No.199 of 2020 on the file of Additional Sessions Court, Thalasserry for expeditious disposal.
I have called for a report from the learned Additional Sessions Judge. The learned Additional Sessions Judge reported that the accused has not appeared so far. The learned Additional Sessions Judge further reported that this case will be made over to Fast Track Special Court for POCSO cases, Taliparamba for trial and disposal after the personal appearance of the accused.
Hence, this Original Petition is disposed of with a direction to the learned Additional Sessions Judge, Thalassery to make over S.C.No.199 of 2020 pending on the file of Additional Sessions Court, Thalassery to Fast Track Special Court for POCSO cases, Taliparamba at the earliest. Thereafter, the Fast Track Special Court for POCSO cases, Taliparamba will secure the presence of the accused and shall dispose of the case as expeditiously as possible, at any rate, within six months thereafter.