Lok Sabha Debates
Regarding Fast Track Courts. on 7 April, 2017
Sixteenth Loksabha an> Title: Regarding fast track courts.
SHRI RAHUL SHEWALE (MUMBAI SOUTH CENTRAL): Madam Speaker, thank you for giving me the time to speak during ‘Zero Hour’.
There are more than five lakh cases pending in lower court and around 30,000 cases pending for trial in Mumbai city and sessions court. There is no fast track court for Mumbai at present.
The fast track court had started in Sewri, but when Mazgaon court shifted to Sewri, the fast track court become non-functional. Also, one more reason behind the non-function of fast track court is lack of infrastructure and non-availability of staff. The Government has made provisions and commitments for transparency and fast judicial services, but things have not been implemented. Thus, citizens are not getting justice as guaranteed in the Constitution. Thus, ‘justice delayed is justice denied’.
Therefore, through you, I would request the Government to look into this above subject and start a new fast track court in Mumbai on priority basis with new premises and staff as it will help to clear the backlog cases of the courts.
HON. SPEAKER: Kunwar Pushpendra Singh Chandel, Shri Bhairon Prasad Mishra and Shri Shrirang Appa Barne are allowed to associate with the matter raised by Shri Rahul Shewale.