Hafsath Muhammed Sadique vs State Of Andhara Pradesh on 2 September, 2022

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Andhra Pradesh High Court - Amravati

Hafsath Muhammed Sadique vs State Of Andhara Pradesh on 2 September, 2022

Bench: K.Sreenivasa Reddy

IN THE HIGH COURT OF ANDHRA PRADESH:AT AMARAVATI

FRIDAY, THE SECOND DAY OF SEPTEMBER, LEE A
TWO THOUSAND AND TWENTY TWO LEE

:PRESENT:

HON'BLE SRI JUSTICE K.SREENIVASA REDDY
CRIMINAL PETITION NO: 818 OF 2018 a 3

Between:
Hafsath Muhammed Sadique, Addl. Director of M/s. Priyom Condiments Pvt. Ltd.
Resident of MPT House, Matool Central, Mattul Kannur-670302, Kerala State.
Petitioner/Accused No.4
AND

1. State of Andhra Pradesh, Represented by Public Prosecutor High Court of
Andhara Pradesh

2. Mis. Sri Venkata Ramana Traders, Rep. by its Written Authority agent Maddi
Vinay Kumar, S/o. Kasi Viswanadh, Having its office at Door No. 12-27-104/A,
1st Floor, Seelamvari Street, Kothapet, Guntur City, A.P. (Complainant)

3. M/s. Priyom condimets Private Limited, rep, by its authorized Signatory,
Sameer Muhamed Abdu! Rahaman, Having registered office at 3/386,
Kumarapuram Post, Perumbavoor, Kerala-683565, Kerala state.

(Accused No.1)

4. Khalesilu Rahaman Kunhammad Haji Challakkara, Managing Director of M/s.
Priyom Condiments Pvt. Ltd., Resident of Darunoon House, Mattul P.O.,
Kannur-670302, Kerala State. (Accused No.2}

9. Sameer Muhamed Abdul Rahman, Whole time Director of M/s. Priyom

_ Condiments Pvt, Ltd. Resident of Shareef Manzil, Mattambram Puthiyangadi

' Post, Madayi Kannur-670304, Karala State. (Accused No.3)

/ (Respondent No.3 to 5 are not necessary parties)

Petition under Section 482 of Cr.P.C, praying that in the circumstances stated
in the memo of grounds filed herein, the High Court may be pleased to quash C.C.
No.31/2017 filed by 2" Respondent/Complainant on the file of IV-Addl. Munsiff
Magistrate at Guntur, Gunturt District, against the Petitioner (accused No. 4) for the
offences U/Sec. 138 and 142 of N.I. Act:

tA NO: 1 OF 2018

Petition under Section 482 of Cr.PC., praying that in the circumstances stated
in the memo of grounds filed in Crl.P., the High Court may be pleased to stay ail
further proceedings in C.C. No. 31/2017 filed by 2nd Respondent/Complainant on
the file of IV-Addl. Munsiff Magistrate at Guntur, Guntur District, against the
Petitioner(Accused No. 4) for the offences U/Sec. 138 and 142 of N.I. Act, including
the appearance of the Petitioner (Accused No.4) before the court below, pending
'disposal of CRLP 818 of 2018, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and memo of
grounds filed herein, and Orders of High Court dated 29.01.2018, 02.05.2018,
18.06.2018, 27.07.2018, 8.10.2018, 06.12.2018 and 08.08.2019 made in IA. Nos. 1,
2, 3, 4, 5 & 6 of 2018 and orders dated 5.09.2019, 2.12.2019, 30.12.2019,
20.01.2020 & 05.10.2020 made herein and upon hearing the arguments of Sri
M.Chalapathi Rao, Advocate for the Petitioner, and of Public Prosecutor for


Respondent No.1, and Sri K. Raja Reddy, Advocate for Respondent No.2, the Court
made the following.

ORDER:

"Registry is directed to post the matter before another Bench after

- obtaining necessary instructions from the Hon'ble the Chief Justice. . _--

Having regard to the submissions made by the learned counsel for the petitioner, interim order granted earlier shall stand extended for a period of four (4) weeks." 3 7 Sdi- P. VINOD KUMAR ASSISTANT REGISTRAR TRUE COPY// RPE FC SECTION OFFICER .

To,

1. The IV Additional Munsif Magistrate, Guntur

2. Two CCs to Public Prosecutor, High Court, Andhra Pradesh (OUT)

3. One CC to Sri M. Chalapathi Rao, Advocate (OPUC)

4. One CC to Sri K. Raja Reddy, Advocate (OPUC)

5. One spare copy MM HIGH COURT SRK,J DATED: 02/09/2022 ORDER CRLP.No.818 of 2018 EXTENSION OF INTERIM ORDER

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Andhra Pradesh High Court - Amravati