RAJAGOPAL Vs. THE STATE

JUDGEMENT

(1.) THE petitioner has come forward with the present Criminal Original Petition seeking a direction to the learned Chief Judicial Magistrate -cum - Special Judge for Vigilance and Anti -Corruption Case, Tirunelveli District, to expedite the trial and dispose of the case in S.C.No. 10 of 2007, within a time to be stipulated by this Court.

(2.) HEARD both sides.

(3.) ON a perusal of the typed -set of papers, it is seen that on the basis of the complaint given by the petitioner, trap proceedings have been initiated and after completion of investigation, charge sheet has been laid, and the same was taken on file as S.C.No. 10 of 2007 and a perusal of diary extract reveals that so far P.W.10 has been examined on 11.12.2012, and summons were issued to LW 18 to LW 20 and the case was posted on 21.01.2013, and thereafter, the accused was absent and the learned Judge entertained only the petition under Section 317 Cr.P.C. In such circumstances, I am of the view that it is a fit case for giving a direction to the Court concerned to dispose of the case in S.C.No. 10 of 2007, as early as possible.