Panduga Shiva Shankar Reddy vs State Of Telangana
2026 Latest Caselaw 202 Tel

Telangana High Court

Panduga Shiva Shankar Reddy vs 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.4627 of 2026

                        Date: 31.03.2026

Between:
Panduga Shiva Shankar Reddy
                                              ...Petitioner/accused
                               AND
State of Telangana,
Rep. by its Public Prosecutor,
High Court at Hyderabad and another
                                                    ...Respondents

Order

This Criminal Petition is filed seeking for fixation of a time

frame for disposal of Crl.M.P.No.562 of 2025 in C.C.No.180 of

2025 on the file of the Judicial First Class Magistrate at

Nagarkurnool.

2. Heard Mr. S. Amarender Reddy, learned counsel for the

petitioner and Mr. Jithendar Rao Veeramalla, learned Additional

Public Prosecutor for respondent No.1.

3. Notice in respect of respondent No.2 is dispensed with solely

on the ground that the petitioner has filed the present petition

seeking early disposal of Crl.M.P.No.562 of 2025 in C.C.No.180 of

2025, and he is not seeking any relief against respondent No.2.

Respondent No.2 is arrayed only as a proforma respondent.

::2::

4. Learned counsel for the petitioner submitted that the trial

Court has been adjourning the matter from time to time. He

further submitted that unless this Court fixes a time limit for

conclusion of the trial and disposal of the case, the petitioner will

be put to great hardship.

5. Per contra, the learned Additional Public Prosecutor

submitted that several cases are pending before the trial Court

and the petitioner is not entitled to seek fixation of a time limit for

disposal of Crl.M.P.No.562 of 2025 in C.C.No.180 of 2025.

6. Having considered the submissions made by the respective

parties and without expressing any view, the learned Judicial First

Class Magistrate, Nagarkurnool, is directed to conclude the trial

and dispose of Crl.M.P.No.562 of 2025 in C.C.No.180 of 2025 as

expeditiously as possible. It is made clear that the parties in lis

shall cooperate with the trial Court for disposal of Crl.M.P.No.562

of 2025 in C.C.No.180 of 2025 without seeking undue

adjournments.

7. Accordingly, the Criminal Petition is disposed of.

Miscellaneous applications, pending if any, shall stand

closed.

_____________________ J.SREENIVAS RAO, J

Date: 31.03.2026 gnp