Andhra Pradesh High Court - Amravati
Chinnappa Srinivas Reddy vs The State Of Andhra Pradesh, on 13 December, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
N
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE THIRTEENTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
1.A. No. 3 of 2021
IN
CRL.P.No. 5851 of 2021
Between :-
Chinnapa Srinivas Reddy, S/o. Late Chinnapa Reddy, Aged about 43 years,"
R/o. Muthanallur Village, Sarajpur HObli, Anekal Taluk, Bangalore -99.
_-Petitioner/Accused™ * Sey
(Petitioner in Crl.P.No. 5851 of 2021
On the file of High Court)
eat,
AND
The State, through tnspector of Police, CBI, SCB, Chennai, Represented
By the Special Public Prosecutor for CBI, High Court of Andhra Pradesh,
Amaravati.
..Respondent
(Respondent in -do).
Petition under Section 482 of Cr.P.C. 1973 praying that in the
circumstances stated in the memorandum of grounds filed herein, the High
Court may be pleased to extend order dated 29-10-2021 in Crl.P.No. 5851 of
2021.
The petition coming on for hearing, upon perusing the petition and
memo of grounds filed herein and order of High Court dt. 29-10-2021 made in
Cri.P.No. 5851 of 2021 and upon hearing the arguments of M/s. Pillix Law Firm,
Advocate for the Petitioner and of the Special Public Prosecutor for
respondent/State, the Court made the following
ORDER:-
"Heard learned counsel for the petitioner and learned Special Public Prosecutor for C.I.D. The time granted earlier for surrender of the petitioner before the concerned Court is extended by three (03) days. The petitioner shall surrender before the Court as directed earlier on or before 16.12.2021. No further request for extension of time will be entertained under any circumstances."
Sd/- U. SRIDEVI, ASSISTANT REGISTRA // TRUE COPY // SECTION To
1.The Principal District and Sessions Judge (Special Court for APPDFE Act Cases), Prakasam District.
2.The Investigation Officer, Addl. Superintendent of Police, Crime Investigation Department, Regional Office, Guntur.
3.One CC to M/s. Pillix Law Firm, Advocate [OPUC]
4.Two CCs to the Special Public Prosecutor for CID, High Court of A.P., at Amaravati(OUT)
5.One spare copy.
TKK HIGH COURT CMR.J DATE: 13-12-2021 ORDER 1.A.No. 3 of 2021 IN CRL.P. No. 5851 of 2021 DIRECTION £5 DEC 004