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Judgment
This Criminal Petition is filed seeking to direct the learned VIII Metropolitan Magistrate, Hyderabad to dispose of S.T.C.NI.No.2864 of 2024 as expeditiously as possible.
Heard Mr.M.Mehdi Hussain, learned counsel for the petitioner and Mr.Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.1.
Notice in respect of respondent Nos.2 and 3 is dispensed with solely on the ground that the petitioner has filed the present petition seeking disposal of S.T.C.NI.No.2864 of 2024, and he is not seeking any relief against respondent Nos.2 and 3, as they are only proforma respondents.
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 the conclusion of the trial and disposal of the case, the petitioner will be put to great hardship.
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 S.T.C.NI.No.2864 of 2024.
Having considered the submissions made by the respective parties and without expressing any view, the learned VIII Metropolitan Magistrate, Hyderabad, is directed to conclude the trial and dispose of S.T.C.NI.No.2864 of 2024 as expeditiously as possible. It is made clear that the parties in lis shall cooperate with the trial Court for disposal of learned VIII Metropolitan Magistrate, Hyderabad without seeking undue adjournments.
Accordingly, the Criminal Petition is disposed of.
Miscellaneous applications, pending if any, shall stand closed.