PAKALA SATYANARAYANA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.') by the petitioner/sole accused seeking direction to the learned Special Judge for Trial of Offences under S.C. and S.T. (POA ) Act-cum-VI Additional Metropolitan Sessions Judge at Secunderabad, to expeditiously dispose of Spl.S.C.No.09 of 2020.

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

(3.) The crime was registered in the year 2018 and charge sheet was filed in the year 2019. Though the victim was examined in the year 2020, there appears to be no progress in the trial.