C SIVAKUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner in Crl. Petn. No. 58/1990 is the accused in C.C. No. 15/89. The petitioners in the other petitions are accused in C.C. Nos. 15 and 16 of 1989 on the file of the II Addl. Munsif Magistrate, Visakhapatnam. They have filed these petitions to quash the proceedings u/S. 482, Cr.P.C. on the ground that though the cases have been pending for over 14 years no progress is made in the trial of the cases.

(2.) The learned counsel for the petitioners has relied on the decision of the Supreme Court in Sheela Barse v. Union of India, AIR 1986 SC 1773 : (1986 Cri LJ 1736). The Supreme Court has pointed out (Para 12) :

(3.) A learned single Judge of this Court in G. Balchand Varma v. State of A.P. (1985) 2 ALT 433 has held that