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Judgment
K.Murali Shankar, J
The petitioners/A.1 & A.2 are facing a case for the offences punishable under Sections 8(c), 20(b)(ii)(C) and 25 of NDPS Act, in C.C.No.27 of 2022 on the file of the learned Additional District and Sessions Judge, Special Court for EC and NDPS Act Cases, Pudukkottai, in Crime No.208 of 2021, on the file of the respondent police, seek bail.
The case of the prosecution is that on 19.04.2021, when the defacto complainant, who is working as a conductor in Government bus, along with driver took a bus from Velur, at about 01.00 p.m., seven passengers boarded on the bus and out of seven passengers, two passengers, who are the petitioners herein, acted in suspicious manner, due to that, the defacto complainant searched the petitioners' bag and they have found that the petitioners were in possession of 28 kgs of ganja. Hence, the complaint.
3.When the matter is taken up for hearing today, the learned Additional Public Prosecutor appearing for the State would submit that out of 12 witnesses, two witnesses have already been examined and the case stands posted to 17.08.2023 for examination of witnesses 3 and 4.
Admittedly, this is the sixth application.
5.At this juncture, the learned counsel for the petitioners would submit that the trial Court may be directed to dispose of the case within a time frame to be fixed by this Court.
Considering the facts and circumstances of the case and also the fact that the trial is pending, the trial Court is hereby directed to complete the trial and dispose of the case as expeditiously as possible preferably within a period of three months from the date of receipt of copy of this order.
With the above direction, this Criminal Original Petition is disposed of.