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Delhi High Court Sets up special courts for dealing with cases related to MP's and MLA's.
Courtesy/By: Trisha Mukherjee
|
02 Mar 2018
Views:293
Subjected to the orders given by Supreme Court, the Delhi High Court has designated two courts as Special Courts to deal with cases against elected Members of Parliament and Members of Legislative Assemblies respectively.
As per the notice, the Court presided over by Mr. Arvind Kumar, Special Judge (PC Act)/CBI and that presided over by Mr. Samar Vishal, ACMM-2 will be dealing with such cases at the Patiala House Court Complex from 1 March.
All the cases are which are pending against MPs and MLAs in different Courts to be transferred to the two Courts as per the notice before 1 March. All such cases should be put on fast track and should be attempted to be disposed of within one year.
The notice has made clear reference to two orders of the Supreme Court wherein one of the petitions was filed by lawyer and Delhi BJP leader Mr. Ashwani Kumar Upadhyay, who sought lifetime debarment of convicted MPs and MLAs. The eminent lawyer has even challenged the constitutionality of Representation of Peoples Act, which bars the convicted politicians for a period of six years after serving jail.
On 1 November last year, while hearing the case the apex court directed the centre to “frame a scheme for setting up such Special Courts to deal with criminal cases involving politicians, on the lines of fast track courts”.
The infrastructure of such courts will be dependent on the availability of the finances with the states. On December 12, the centre submitted before the court a scheme for setting up of 12 Special Courts at an expenditure of Rs. 7.80 crores. According to the sources, on December 14, the court had ordered that all 12 proposed Special Courts should be operational by March 2018.
Courtesy/By: Trisha Mukherjee
|
02 Mar 2018
Views:293