MADIRA MALLESH BABU Vs. NAMBURI YESUDASU

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking direction to the trial Court to expedite the trial and dispose of the criminal case against the petitioner in C.C.No.778 of 2018 on the file of V Additional Junior Civil Judge, Guntur.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.

(3.) Since the relief claimed is to expedite the trial and dispose of the criminal case against the petitioner, no notice is required to be given to the 1st respondent, who is the de facto complainant in the said case.