Mohammed Muneeruddin vs The State Of Telangana
2023 Latest Caselaw 1653 Tel

     THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL PETITION NO.3720 OF 2023

O R D E R:

This Criminal Petition is filed under Section 482 of the

Code of Criminal Procedure (for short 'Cr.P.C.') by the

petitioner/de-facto complainant to direct the learned II

Additional Metropolitan Sessions Judge to disposed off the

Crl.A.No.261 of 2019 within two months time on merits in

order to meet the end of justice and to pass such other order

or orders.

2. Heard learned counsel for the petitioner and learned

Additional Public Prosecutor for the respondent - State.

Perused the record.

3. The criminal appeal is filed against the Judgment dated

21.02.2019 passed by the learned XV Special Magistrate at

Hyderabad in C.C.No.374 of 2018. Keeping in view that the

petitioner is aged about 78 years and the appeal being filed in

the year 2019, the Sessions Court is directed to dispose of the

case as expeditiously as possible within a period of three (03)

months.

4. Accordingly, the Criminal Petition is disposed off.

Miscellaneous applications pending, if any, shall stand

closed.

_________________ K.SURENDER, J Date: 17.04.2023 Tmk