The speedy disposal of criminal cases in Magisterial courts has been a matter of paramount importance. The legal wizards of the country have had sweating brain exercises to overcome the surmounting problem of piling of criminal cases, specially in lower courts. The Criminal Procedure Code was changed with a view to give speedy justice to the accused. The change has been to such an extent that their Lordships of the Supreme Court have observed: "Such a law may be a "paradise for the Criminals", but surely it would not be so, as sometimes it is supposed to be, because of the courts. It would be so under the command of the Legislature". (AIR 1975 SC 1465 = 1975 Cri LJ 1212). But the accused of criminal cases could not extricate themselves from the periphery of the edifice of justice. Once they get into it it becomes difficult to get out of it. In some cases the endurance of the accused deserve to be applauded. They have to run to courts for years and spend a lot. No ....