COMMON CAUSE" A REGISTERED SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) "Common Cause", a registered society espousing public causes has asked for certain general directions in this writ petition, preferred under Article 32 of the Constitution of India, with respect to cases pending in Criminal Courts all over the country. The directions asked for are :

(2.) 2(a) Where Criminal proceedings are pending regarding traffic offences in any Criminal Court for more than two years on account of non serving summons to the accused or for any other reason whatsoever, the Court may discharge the accused and close the cases.

(3.) For the purpose of directions contained in clauses (1) and (2) above,the period of pendency of criminal cases shall be calculated from the date the accused are summoned to appear in the Court.