Andhra Pradesh High Court - Amravati
Sri. Jupally Lakshmikantha Reddy, vs The State Of Andhra Pradesh, on 18 April, 2022
Author: D. Ramesh
Bench: D. Ramesh
Nyy, \ iN THE HIGH COURT OF ANDHRA PRADESH ©: AMARAVAT MONDAY, THE EIGHTEENTH DAY OF APRIL _ TWO THOUSAND AND TWENTY TWO : PRESENT: | THE HONOURABLE SRI JUSTICE D. RAMESH" CRIMINAL PETITION NO: 2487 OF 2024 - Between: Si Jupally Lakshmikantha Reddy, no. Chinna Venkata Reddy, aged- O1 years, Qce- Busi ness, R/o. H.No.25-065-1, Srinivasa Nagar, Nandyal Town, Kurneol (istrict, PetitionarAccused. AND 1. The State of Andhra Pradesh, rep. by Be Public Prosecutor, High Court of Jducicature for the slate of Andhra Pradesh at Amaravaihi. - RespandentRaspandant Si V. Srinivasa Reddy, S/o. Chennakesava Reddy The District Fire Officer, Kurnool District, Kurncol, 7: pa Respondent(Defacto-Compiainant ~ Petition under Section 483 'Sf Oe. Re the High Court may be pleased fo quash the proceedings in (> No. S&S OF S080 on 'the file of the Judicial Magistrate of First Clase, Nandyal, Kurnool District, against the Pefifioner'Accusad., IANO: 1 OF 20at Patition under Section 482 oF CrP prayit MY that in the CHCUIMISTANCRS sated in the memorandum of grounds filed in Oriminal Petition, the High Gourt may be slaasad: fo stay all further proceadings including parsonal appearance of the pettionerAccusad im GC. Neds OF 2020 on the fle of Judicial Magistrate of First Class, Nandyal Kurnoal District, pending digpogal af CRLP No.2ig? of 2027, on the He of the High Court. The pefifion coming on for hearing, upon perusing the Petition and the affidavit fled is support thereof, the earlier orders of the High Court di 7.4.2081 & 20.04. 2082 made herein and upon Aesring the arguments of GiB. Chandrasen Reddy, Advocats Yor the Petitioner and of Public Prosex Culor for Respondent No, the Court made the following: ORDER
~~" 'terin orders granted sariler are extended tH end af dane, aus. Post in the 2°? week af June, rr ot RAMESH BABU «DEPUTY REGISTRaR | oe ASA. peek UTRUE SOP yy .
Far aS. ECTION OFFICES To, | Sag renee ee ccaceeeesemeeseseavtacevaevees smrvntafectvesleces
1. The Judicial Magistrate of First Class, Nandyal, Kurnool Cistrict &. One OC to Si B Chandrasen Reddy, Advorate [OPUC} &, Two (Os to Public Prosecutor, High Court of AP [OUT) 07 ma One apare copy NIGH COURT DR, DATED: 18.04. 20282 ORDER 3 POST IN THE 2° WEEK OF JUNE, 2023 GCRLP.No. 21a? of 2034 EXTENSION OF INTERIM DIRECTION