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Judgment
Mr.Arun Anbumani, learned Additional Public Prosecutor, takes notice for the sole respondent. He submits that it will take not less than six months to complete the examination of witnesses.
A perusal of the papers shows that the proceedings had been initiated sometime in 1995. Cognizance was taken, trial commenced and the matter is still part-heard.
Mr.Arun Anbumani reports that, out of 133 witnesses, 58 have been examined, 26 are either deceased or have been dispensed with, and the remaining 49 witnesses are yet to be examined. I am alive to the fact that the petitioner had earlier moved an application for discharge in Crl.M.P.No.136 of 2013, which was dismissed. The revision challenging the same in Crl.R.C.No.363 of 2014 was also dismissed. The petitioner claims that when the First Information Report was registered, he was around 48 years old, and today, he has now reached the ripe age of 78. He pleads that his case has to be quashed on account of his age and delay in prosecution.
Before taking a decision on the said issue, this Court would like to get a report from the learned X Additional Sessions Judge, Special Court for DVAC Cases, Chennai.
The Registry shall call for a report from the said Special Judge. The report should indicate as to how long the learned Special Judge requires to dispose of Spl.C.C.No.1 of 2010. The report to be received by 14.10.2026.
Call the matter on 14.10.2026.