Cherukuri Rohit Kumar, vs The State Of Telangana
2025 Latest Caselaw 6702 Tel

Telangana High Court

Cherukuri Rohit Kumar, vs The State Of Telangana on 24 November, 2025

      THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA
               CRIMINAL PETITION No.15356 of 2025
ORDER:

1. This Criminal Petition is filed under Section 528 of Bharatiya

Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') seeking to quash

the proceedings against the petitioners/accused Nos.1 to 3 in

S.C.No.462 of 2021, on the file of the learned Principal Senior Civil

Judge-cum- Chief Judicial Magistrate, Medchal, registered for the

offences punishable under Sections 307, 325, 406 and 498-A of IPC

and Sections 3 & 4 of Dowry Prohibition Act.

2. Learned petitioners' counsel has restricted his argument to

the extent of seeking a direction to the concerned Court to expedite

disposal of S.C.No.462 of 2021, which is pending on the file of the

learned Principal Senior Civil Judge-cum- Chief Judicial Magistrate,

Medchal.

3. The learned Additional Public Prosecutor has not opposed the

same.

4. Perused the record. The matter is pending on the file of the

learned Principal Senior Civil Judge-cum- Chief Judicial Magistrate,

Medchal vide S.C.No.462 of 2021, registered for the offences

punishable under Sections 307, 325, 406 and 498-A of IPC and

ETD,J Crl.P.No.15356_2025

Sections 3 & 4 of Dowry Prohibition Act. Since the matter is pending

for consideration before the learned Sessions Court for a period of 4

years, the learned petitioners' counsel has submitted that evidence

was already adduced and arguments were also heard by the

Sessions Court and the matter is pending for judgment. But since

the officer of the Court got transferred, the matter is lying unattended

in the said Court and therefore requested for a direction to the

concerned Sessions Court for expedite disposal of S.C.No.462 of

2021.

5. Considering the submission of the learned petitioners' counsel

and in view of the facts and circumstances of the case, the Criminal

Petition is disposed of directing the learned Sessions Judge, who is

holding Full Additional Charge of the said Court, to dispose of

S.C.No.462 of 2021 at the earliest on hearing both parties. This

Court is conscious of the fact about the acute pendency before the

Court and acute dearth of officers. However, considering the facts

and circumstances of the case, if the matter is pending for

consideration at the stage of judgment, the learned Sessions Court

is directed to expedite disposal of the same within a period of three

(3) months from the date of receipt of a copy of this order.

ETD,J Crl.P.No.15356_2025

6. Miscellaneous petitions pending, if any, shall stand closed.

___________________________ JUSTICE TIRUMALA DEVI EADA Dt.24.11.2025 ysk