RAMBO PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Original Petition (Criminal) has been filed under Article 227 of the Constitution of India and the petitioner is the sole accused in S.C.No.342/2020 on the files of the Additional Sessions Court-I (Special Court under the NDPS Act), Thrissur. The prayer in this original petition is to direct the Additional Sessions Court-I, Thrissur to dispose of S.C.No.342/2020 pending before that court, within a time-frame fixed by this Court.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) At the time of admission, a report from the Special Judge was called for and as per letter dtd. 7/8/2023, the learned Special Judge reported that the case can be disposed of within a period of six months.