Telangana High Court
Mohd Sadiq And 5 Others vs The State Telangana And Another on 11 April, 2023
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THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.3523 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.2 to 7 to quash the proceedings against them in C.C.No.464 of 2018 pending on the file of the learned Chief Metropolitan Magistrate at Hyderabad, filed for the offences punishable under Sections 354-A, 420, 506 of the Indian Penal Code and Section 7 of the Drug and Black Magic Remedies Act, 1954 read with Section 34 of the Indian Penal Code.
2. Heard. Perused the record.
3. Since the CC is of the year 2018, without going into the facts of the case, this Court deems it appropriate to direct the learned Chief Metropolitan Magistrate at Hyderabad, to conclude the process of trial as expeditiously as possible in C.C.No.464 of 2018, within a period of four (04) months, in accordance with law, from the date of receipt of a copy of this order.
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4. Accordingly, the Criminal Petition is disposed of.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 11-APR-2023 KHRM