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The Apex Court in its recent order held that an addition force is required for investigation of POSCO offences to curb down the dire need of urgency in the matter where investigation of 20% of cases are not completed within the timeframe stipulated.
The bench comprising of CJI Ranjan Gogoi , Justices Deepak Gupta and Sanjiv Khanna noted that one major reason for the inability of the stakeholders to meet the deadline stipulated under the Act, is lack of awareness and lack of dedication in completing investigation. Within the time frame stipulated and also inadequacy of the number of courts which ha resulted in cases remaining pending beyond the period mandated for completion of trail under the Act.
The Apex Court has the Governments both Centres and States, create additional force for investigation as well as trial, are completed within the time frame stipulated under the Act. The bench while pursuing the report of SC Registrar Surinder S. Rathi remarked “Shocking state affairs” which stated that not even the 20% of the cases investigation of POSCO is incomplete and not finished within one year.
The Bench while observing the shoclking state of POSCO cases noted that:
“We hope and expect that the Central Government will play a much more proactive role to ensure that trials of cases arising out of POSCO Act are completed within the time frame laid down in the Act. They further directed that the Union of India and the State Governments to take steps for sensitisation of officials associated with the investigation and also for creation or assignment of dedicated courts to try POSCO cases on top priority so that charge-sheets are filed within the mandatory period and trials are completed within time the mandatory time frame contemplated under the Act.”
Therefore, the crux of the present order held by the Supreme Court is that serious actions needs to be taken as not even investigation of the 20% of cases of POSCO are not even completed within a year rather then we proceed to talk about trials.
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