EMMANUAL MICHAEL Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of constitution of India praying for issuance of direction to the XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS Cases, Bengaluru, for speedy trial of Spl. C.C. No.768/2021.

(2.) Learned proxy counsel for the respondent No.1 submits that the case is handed over by Sri. M.R. Balakrishna, learned Special Counsel to Sri. Madhukar Deshpande, learned Special Counsel for respondent No.1 and seeks short accommodation. Though learned counsel for respondent No.1 seeks short accommodation, no adjournment will be given on the ground of change of advocate. This petition is filed seeking only for a direction to the trial Court to dispose of criminal case.

(3.) Having considered the arguments advanced by the learned Senior Counsel, perused the records. The petitioner is accused in Spl. C.C. No.768/2021 pending on the file of the trial Court and in spite of issuing summons to the witness, the trial is not yet commenced. The petitioner is in custody for almost two years. Considering the said fact, I am of the view that a direction shall be given to the trial Court for speedy disposal of the matter in this regard.