Telangana High Court
Mohd Sadiq Mohiuddin vs The State Of Telangana on 20 April, 2023
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.3941 OF 2023
O R D E R:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners- accused Nos.1 and 2 to quash the proceedings initiated against them in C.C.No.6698 of 2022 pending on the file of learned I Additional Junior Civil Judge-cum-IX Additional Metropolitan Magistrate, Ranga Reddy District at Kukatpally, filed for the offences punishable under Section 498-A of Indian Penal Code.
2. Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent No.1 - State. Perused the record.
3. Keeping in view that both the petitioners - accused Nos.1 and 2 are Senior Citizens, without going into the facts of the case, this Court deems it appropriate to direct the learned I Additional Junior Civil Judge-cum-IX Additional Metropolitan Magistrate, Ranga Reddy District at Kukatpally, to conclude the process of trial in the above case as expeditiously as possible within a period of four (04) 2 months, in accordance with law, from the date of receipt of a copy of this order.
4. With the above observation, the Criminal Petition is disposed of.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 20.04.2023 rev