Telangana High Court
Konne Mallika vs State Of Telangana on 18 June, 2025
Author: N.Tukaramji
Bench: N.Tukaramji
THE HONOURABLE SRI JUSTICE N.TUKARAMJI
CRIMINAL REVISION CASE Nos.1241 and 1242 of 2024
ORDER
These Criminal Revision Cases are filed by the petitioners aggrieved by the judgment dated 11.09.2024 passed in Crl.A.Nos.7 and 8 of 2024 on the file of the I Additional Family Court-cum-XIV Additional Metropolitan Sessions Court, Hyderabad and consequently restore the orders in Crl.M.P.Nos.817 and 866 of 2022 in D.V.C.No.306 of 2022 on the file of the IV Metropolitan Magistrate (Traffic Mobile Court), Hyderabad.
2. Since the petitioners are one and the same in both the revisions, they heard together and disposed of by way of this common order.
3. Heard Mr.K.Karuna Sagar, learned counsel for the petitioners, Mr.Jithender Rao Veeramalla, learned Additional Public Prosecutor appearing for the respondent No.1-State and learned counsel for the respondent No.2.
4. Learned counsel for the petitioners would submit that the direction of this Court on 11.06.2025 has been complied by depositing the amount of Rs.3,89,000/- before the trial Court. He further pleads that as the impugned maintenance granted in Crl.M.P.Nos.817 and 866 of 2022 and consequent Crl.A.Nos.7 and 8 of 2024 these revisions have been preferred. However, as the D.V.C proceedings are at the stage of trial and also the DVC which was filed in the year 2022, pressed for a 2 direction for early disposal of the matter, so that, liabilities and entitlements be finally determined and that would be in the interest of both the parties.
5. Learned counsel for the respondent No.2 reported no specific objection for direction of earlier disposal.
6. I have perused the materials on record.
7. Having regard to the fact that the impugned orders are pertaining to the interim maintenance and as the DVC is ripe for trial and the parties are in agreement for early disposal of the matter, learned Magistrate is directed to prioritize these matters after affording reasonable opportunities to the parties to adjudicate the DVC at the earliest preferably within a period of two (02) weeks from the date of receipt of a copy of this order.
8. With this direction, these criminal revision cases are disposed of.
Pending miscellaneous applications, if any, shall stand closed.
_________________________ JUSTICE N.TUKARAMJI Date: 18.06.2025 mmr