Sri Challa Laxman Reddy vs The State Of Telangana
2026 Latest Caselaw 200 Tel

Telangana High Court

Sri Challa Laxman Reddy vs The State Of Telangana on 31 March, 2026

      IN THE HIGH COURT FOR THE STATE OF TELANGANA
                      AT HYDERABAD

       THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

              CRIMINAL PETITION No.4625 of 2026

                           Date: 31.03.2026

Between:
Sri Challa Laxman Reddy
                                                           ...Petitioner
                               AND
State of Telangana,
Rep. by its Public Prosecutor,
High Court at Hyderabad and three others
                                                       ...Respondents

Order

This Criminal Petition is filed seeking to quash the docket

order dated 10.03.2026 in Crl.M.P.No.56 of 2023 in S.C.No.850 of

2019 passed by the learned Assistant Sessions Judge, Medchal-

Malkajgiri District at Medchal and for fixation of a time frame for

disposal of Crl.M.P.No.56 of 2023 in S.C.No.850 of 2019.

2. Heard Mr. K. Mohan, learned counsel for the petitioner and

Mr. Jithendar Rao Veeramalla, learned Additional Public

Prosecutor for respondent No.1.

3. Notice in respect of respondent Nos.2 to 4 is dispensed with

on the ground that the petitioner has filed the present criminal

petition seeking early disposal of the application vide

Crl.M.P.No.56 of 2023 in S.C.No.850 of 2019 on the file of the

learned Assistant Sessions Judge, Medchal-Malkajgiri District at ::2::

Medchal and he is not seeking any relief against respondent Nos.2

to 4, and they were arrayed only as proforma respondents.

4. Learned counsel for the petitioner submits that the

petitioner/de facto complainant along with the prosecution jointly

filed an application vide Crl.M.P.No.56 of 2023 in S.C.No.850 of

2019 invoking the provisions of Section 173(8) of the Code of

Criminal Procedure, 1973 (for short 'Cr.P.C') on 23.03.2023,

seeking direction to direct the Investigating Officer to conduct

further investigation of the case and file supplementary

chargesheet. Learned trial Court is adjourning the application one

reason or other without deciding the said application. He further

submitted that unless this Court fixes a time limit for disposal of

the said application, the petitioner will be put to great hardship.

5. Learned Additional Public Prosecutor requested this Court

to pass appropriate orders.

6. Having considered the submissions made by the respective

parties and upon perusal of the material available on record, it

reveals that the State of Telangana and the petitioner/de facto

complainant jointly filed an application vide Crl.M.P.No.56 of 2023

on 23.03.2023, invoking the provisions of Section 173(8) of the

Cr.P.C., seeking a direction to direct the concerned

police/Investigating Officer to conduct further investigation of the

case and file supplementary chargesheet. Even according to the ::3::

learned Additional Public Prosecutor, the said application is

pending before the trial Court.

7. Taking into consideration the above said submissions and

without expressing any view on the merits of the application, the

learned trial Court, is directed to dispose of Crl.M.P.No.56 of 2023

in S.C.No.850 of 2019, after giving an opportunity to the parties

concerned and pass appropriate orders in accordance with law, as

expeditiously as possible, within a period of four (4) months from

the date of receipt of a copy of this order. It is made clear that the

parties in lis shall cooperate with the trial Court for disposal of

Crl.M.P.No.56 of 2023 in S.C.No.850 of 2019 without seeking

undue adjournments.

8. Accordingly, the Criminal Petition is disposed of.

Miscellaneous applications, pending if any, shall stand

closed.

_____________________ J.SREENIVAS RAO, J

Date: 31.03.2026 Note:

Issue CC in one week B/o.gnp