ILANCHEZHIAN Vs. STATE

JUDGEMENT

(1.) Heard Mr.R.Gandhi, learned counsel appearing for the petitioner, Mr.M.Chandrasekaran, learned Additional Public Prosecutor appearing for the respondent.

(2.) On the side of the petitioner, it is stated that the promotion of the petitioner is being affected due to the pendency of this case and for speedy disposal of the case and for a direction to complete the case within a time frame, he has come forward with this petition.

(3.) On the side of the respondent, it is stated that the case is posted for trial. PW1 was already examined and the matter is posted to 01.08.2018 for examination of other witnesses. It is stated that the Special Court is kept vacant and the Chief Judicial Magistrate holds the additional charge of that Court and it leads to delay.