Chinta Srinivasa Rao Bandi Srinu vs The State Of Andhra Pradesh
2022 Latest Caselaw 9258 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                      MAIN CASE NO.: Crl.P. No.1952 of 2022

                               PROCEEDING SHEET

Sl.     DATE                                     ORDER                                  OFFICE
No.                                                                                     NOTE


3.    01.12.2022   CMR, J

                                            I.A.No.1 of 2022

                          As per the order passed by this Court in Criminal Petition
                   No.1952 of 2022 on 25.03.2022, a direction was given to the trial
                   Court to immediately frame charges in the said case and fix a
                   trial schedule and complete trial within three months from the
                   date of receipt of the order as the accused is an under-trial
                   prisoner in the said crime. Till now, the case is not disposed of.

                          It is stated in the letter by the III Additional Sessions
                   Judge, Bhimavaram, that the trial is now completed and
                   examination under Section 313 Cr.P.C is also completed and
                   arguments are heard and thereby prayed to grant two more
                   months time to dispose of the said case.

                          This Court seriously deprecates the delay in disposing of
                   the said case despite the clear direction given by this Court. In
                   fact, it amounts to disobeying the direction of this Court for
                   which the concerned is liable for contempt also. However, as it is
                   stated that the trial is now completed and arguments are heard,
                   only 15 days time from the date of this order is granted to
                   pronounce the judgment and to dispose of the said case. Any
                   infraction of this direction, the same will be viewed seriously
                   and appropriate action would be initiated for violating the
 direction of this Court, if the said case is not disposed of within
15 days from the date of this Order.

                                                            ________
                                                             CMR, J

Note: Registry to communicate this order to the trial Court by
02.12.2022

.

B/o AKN