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Judgment
B V L N Chakravarthi, J
This Criminal Petition is filed by the petitioner, under Section 483 r/w 482 of Code of Criminal Procedure, 1973 corresponding to Section 529 r/w 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, to direct the learned Additional Judicial Magistrate of First Class, Salur to dispose of D.V.C. No.08 of 2020.
Sri Sravan Kumar Naidana, learned counsel for the petitioner would submit that the only request of the petitioner is to direct the trial Court to dispose of the D.V.C.No.08 of 2020, 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 2020.
Learned Assistant Public Prosecutor takes notice for respondent No.1/State.
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”.
Undisputedly, the case on hand was filed in the year 2020 and not yet disposed of as per the time line stated above.
In the light of foregoing discussions, the Criminal Petition is disposed of at the stage of admission, directing the learned Magistrate to dispose of D.V.C.No.08 of 2020 on the file of learned Additional Judicial Magistrate of First Class, Salur, as expeditiously as possible, preferably within a period of eight (08) weeks from the date of receipt of copy of this order.
As a sequel, miscellaneous applications pending, if any, shall stand closed.