B V L N Chakravarthi, J
1. This Criminal Petition is filed by the petitioners under Section 482 of Code of Criminal Procedure, 1973, to issue a direction for speedy disposal of Crl.M.P.No.752 of 2023 in D.V.C.No.27 of 2022 on the file of II Additional Junior Civil Judge, Sattenapalli.
2. Learned counsel for the petitioners would submit that the only request of the petitioners is to direct the trial Court to dispose of the Crl.M.P.No.752 of 2023 in D.V.C.No.27 of 2022, filed under the provisions of the Protection of Women from Domestic Violence Act, 2005 as expeditiously as possible, as the matter was pending from the year 2022.
3. None appeared for the unofficial respondent.
4. Learned Assistant Public Prosecutor takes notice for respondent No.2/State.
5. As per Section 12(5) of the Protection of Women from Domestic Violence Act, 2005 “the Magistrate shall endeavour to dispose of every application made under sub-section (1) within a period of sixty days from the date of its first hearing”.
6. Undisputedly, the case on hand was filed in the year 2022 and not yet disposed of as per the time line stated above.
7. In the light of foregoing discussions, the Criminal Petition is disposed of at the stage of admission directing the learned Magistrate to dispose of Crl.M.P.No.752 of 2023 in D.V.C.No.27 of 2022 on the file of the on the file of II Additional Junior Civil Judge, Sattenapalli, as expeditiously as possible, preferably within a period of three (03) months from the date of receipt of copy of this order.
As a sequel, interlocutory applications pending, if any, shall stand closed.
