KORNIPATI ARUNA KUMARI Vs. PALEPOGU SATISH KUMAR

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners under Sec. 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.