AMIT TALUKDAR, J. - (1.) Abscondance or for that matter any other reasons that has kept the proceeding of Case No. C/1144 of 1997 pending since 30.4.1997 is not a taciturn situation. Even though an outer limit should not be fixed in relation to a pending criminal trial yet in the trajectory of the aforesaid situation I am constrained to pass some constrictive order so as to curtail ever expanding canvas of the said trial pending since April, 1997.
(2.) In this Application, peeved by such inordinate delay, the Complainant has approached this Court for instilling speed in an otherwise delayed trial pending before the learned Metropolitan Magistrate, 11th Court, Calcutta.
(3.) What is important is that the age of the trial and the reason behind the delay. I, for a moment, would not be oblivious of the heavy docket and the pressure of load which yolks the learned Magistrate. I can very well appreciate his position. But it would be also important to note that while we are in the era of Planning Management of Timely Justice (PMTJ), it does not speak well of the Justice Delivery System (JDS) to have litigations that old that too simply on flimsy reason which otherwise could have been ended perhaps a decade ago.;