REJI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Criminal Miscellaneous Case filed under Sec. 482 of the Criminal Procedure Code ('Cr.P.C' for short) the sole accused in S.C.No.280/2016 on the files of the Special Court for the trial of offences relating to atrocities against Women and Children including Protection of Children against Sexual Offences ('POCSO') Cases, Alappuzha, impugns order in Crl.M.P.No.975/2022 dtd. 12/4/2022.

(2.) When this matter came up for admission on 19/4/2022, this Court stayed the proceedings in S.C.No.280/2016 till 18/5/2022 and thereafter stay has been extended periodically.

(3.) As on 16/10/2024, the learned Special Judge sent a letter to this Court as directed by the committee of this Court to monitor and regulate the process of trials under the POCSO Act stating that this case comes under the 5+ year old category and that all further proceedings in this case have been stayed by this Court and is one among the pending oldest cases before the Special Court.