Andhra Pradesh High Court - Amravati
Kinntaligovinda Rao vs The State Of Andhra Pradesh on 12 August, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
gopareaannet iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE TWELFTH DAY OF AUIGUS TWO THOUSAND AND TWENTY TWO : PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA iA No. 2 OF 2022 iN CRLP NO: 4734 OF 2022 Rehvean: 1. RinnialGovinda Rao, S/o Appala Sur, Aged about 40 yeers, oce Service, Rio Flat No.S02, VIP Towers, Near Shooprs Stop, Siripuram, Visashapainam District. «. NinnlaliNeeraja, vo KR. Govinda Rac, Aged about 38 years, occ Service, Rfo Flat No.502, VIP Towers, Near Shopprs Stoo, Siriouram, Visakhapainan Oistrict. ..POttionars ie, AND 1. The State of Andhra Pradesh, Through Public Prosecutor at High Court, Amaravathi, PS ACE Visakhapainam, Visakhapainarn District, «. Stele Bank of india, RACPO-1, Administrative Offices. rep by A.Rishore, Asst General Manager, Sirpuram, Visakhapatnam, Visashapatnam District . Respondents Counsel for the Petitioners: SRIP RAMA SHARANA SHARMA Gounaal for the Respondent: SRI A GAYATHRI REDDY, SC for ACE Cum Spl. PP Petition under Section 482 of Cr P.O is filed oraying thal in the cirounstances stated in the affidavit fled in support of the petiton, the Hign Court may be pleased to stay all further proceedings in FIR Number RCO&8623000A0020 of 2022, dt98.06.2022 at PS ACB Visakhapatnam, Visakhapatnam District, pending disposal of CRLP Nod? Sed of 2022, on the fle of the High Court . CRLP NO: A734 OF 3032- Petition under Section 482 of Cr.P.C is Hed praying that in the cirournstances Stated in the affidavit fled In support of the petition, the nigh Court may be pleased to quash the proceedings in FIR Number ROUSS202240020 of 8092 at PS ADR Visakhapainam District registered under Section 120-8, 420 of Indian Penal oode Under Seefion 153} rAv 13 (1) id) of Prevention of Garrugtion Act 7988 and Linder Section 13 (7a) rw 12 (2) Prevention of Corruption Act 1988 {as amended in 2008} as against the paitioners herein in the interes! of justice The court while directing issue of notice fo the Respondents herein to shaw Cause as to why this application should not be complied with, made the following order (The receipt of this order will be desired in be the receipt of notice In the nase}, ORDER
"Considering the submissions made, the Police ars sirected to follow the procedure confemalatead under Section 44-4 OrnP.G, 1873 and the guidelines issued by the Non'ble Supreme Court in Arnesh Kumar vs. State of Bihar, @Od4) 8 SCC 273, In so far as the petifioners/A1 and A.2 are concemad. Hawever, further investigation may go an.' SON G HelaNaida ASSISTAN EREGISTRAR ATRUE COPYH ay For ASSISTANT REGISTRAR Ta, t. The Station House Officer, PS ACE Visakhapatnam, Visakhapainam District
2. The A.Kishore, Asst. General Manager, State Sank of India, RACPC.1, Administrative Office, Sirpuram, Visakhpainam, Visakhapatnam District (Sy RRAD) 3, Ore CC to Sri F Bama Sharana Shanna Advocate POPUG) ~ One OC to Sri A Gayathri edgy, Standing Counsel for ACB cum Spi. PP Advocate [OPUC) Qne spare oopy "4 "
HiGH COUR NUS ARRAN TEMG OLS x mS IA No. 2 OF 2022 iN GRLPLNo.a734 of 2022 DIRECTION DATED ORDER Sly, Bult %, GHEY Tibaset %