(1.) The petitioner is the accused in S.C.No. 23 of 2014, on the file of the Special Court for Trial for Cases under Prevention of Corruption Act, Tirunelveli. The petitioner was charged for the offences under Sections 7,12 and 13 (2) r/w. 13(l)(d) of Prevention of Corruption Act, 1988 and he is facing the trial.
(2.) It is pertinent to mention that the First Information Report came to be registered in the year 2005 and final report was filed in the year 2007 and that the said case is pending for the past 13 years since the date of cognizance.
(3.) It is also not in dispute that when the said case was pending for defence evidence, the above application under Section 91 Cr.P.C, came to be filed and that the learned Special Judge has passed the impugned order on 06.07.2020 dismissing the said application. Aggrieved by the said order, the petitioner / accused has come forward with the original petition.