VIJAY KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C., seeking a direction to the Judicial Magistrate of First Class, Kothagudem, to dispose of Criminal M.P.No.409 of 2017 in Crime No.217 of 2015, as expeditiously as possible.

(2.) The petitioner herein is defacto complainant in Crime No.217 of 2015. The offences alleged against the accused therein are under Sections 177, 182, 191, 192, 194 and 211 of IPC. On the complaint lodged by the petitioner herein, the Police have registered a case in Crime No.217 of 2015 against the accused for the aforesaid offences. The Police after conducting the investigation filed final report treating the complaint as mistake of fact. Therefore, the petitioner herein / defacto complainant filed a protest petition vide Crl.M.P.No.409 of 2017.

(3.) According to Sri V. Venkata Mayur, learned counsel for the petitioner, the learned Magistrate did not even record the sworn statement of the petitioner herein / defacto complainant though the said protest petition was filed in the year 2017.