MUNNURU SHOBA Vs. SIRANGI MURALIDHAR RAO

JUDGEMENT

(1.) The criminal petition is filed under Section 482 Cr.P.C. seeking a direction to the Court below to dispose of the CC.No.896 of 2015 within a period of 3 months.

(2.) Heard the learned counsel appearing for the petitioners/A 1 to A3 and the learned Additional Public Prosecutor, representing the State.

(3.) The grievance of the petitioner is that even though her complaint is taken cognizance, trial has not been commenced by the Court below, and hence, a direction is sought for to the Court below for speedy disposal of the case.