MOHAMMED FARUK Vs. UNION OF INDIA

JUDGEMENT

(1.) The brief facts of the case are as follows:-

(2.) Before we venture to address the grounds raised by the appellant, challenging the order impugned, we intend to place on record certain ally of facts that are being regularly brought to our attention through appeals arising out of orders passed by the same Special Court.

(3.) In the past one month, we are confronted with several orders of this Special Court, rejecting petitions filed by the accused under Sec. 317 Cr.P.C. In all these petitions, the only ground of rejection expressed by the Special Court is that the accused has already filed similar petitions under Sec. 317 Cr.P.C., which came to be allowed by the Court and the one, which is put under challenge before us, is a dilatory tactic adopted by the concerned accused.