Andhra Pradesh High Court - Amravati
K.Nagendra Prasad vs State Of Ap on 1 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
one THURSDAY, THE FIRST DAY OF OCTOBER, TWO THOUSAND AND wae / £ - :PRESENT: f THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI = CRLP.No. 248 of 2019 om =o Between:- Karanam Nagendra Prasad, S/o. Narayana Rao, Formerly Worked as Chief Administrative Officer, Simhapuri Hospital Nellore, Presently Working as Chief Operations Officer, Kamineni Hospital, Vijayawada, Having permanent residence, R/o. 1-9-286-2/4, Ganesh Nagar Colony, Ramnagar Gundu, Vidya Nagar, Musheerabad, Hyderabad. beves Petitioner/Accused No.2. AND 1. State of Andhra Pradesh, rep. by Public Prosecutor; -High Court of Andhra Pradesh, Amaravathi. 2. Ramani Reddy Jakkireddy, S/o. Bala Narauyana Reddy, Occ : Chief Finance Officer, Simhapuri Hospital, Nellore, R/o. 41-27-27, Kotha Machine Road, Vijayawada, A.P. bees Respondent/Complainant. Petition filed under Section 482 of Cr.P.C. praying that in the circumstances stated in the Grounds of Criminal Petition, the High Court may be pleased to quash the entire proceedings in Cr.No. 614 of 2018 of Nellore Rural Police Station U/s. 406 & 420 IPC dated: 1-12-2018 against the petitioner l.A.No. 2 of 2019; - Petition filed under Section 482 of Cr.P.C. praying that in the circumstances stated in the Grounds of Criminal Petition, the High Court may be pleased to stay all further proceedings in Cr.No. 614 of 2018 of Nellore Rural P.S., U/s. 406 & 420 IPC including the arrest of the petitioner in Cr.No. 614 of 2018 of Nellore Rural Police Station U/s. 406 & 420 IPC, pending disposal of Crl.P.no. 248 of 2019 on the file of the High Court. The petition coming on for hearing, upon perusing the memorandum of grounds filed in support thereof and order of High Court dt. 25-01-2019, 01-02-2019, 01-03-2019, 25-03-2019, 10-04-2019, 24-04-2019, 12-06-2019, 04-07-2019, 06-11-2019, 26-11-2019, 24-12-2019, 28-01-2020 and 02-03-2020 made herein and upon hearing the arguments of M/s. Pillix Law Firm, Advocate for the Petitioner and of the Public Prosecutor on behalf of respondent No.1/State, the Court made the following ORDER :
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"(Through Video Conferencing) "Heard learned counsel for the parties. Interim order passed earlier shall remain in operation until further orders.
Immediately on resumption of physical hearing, the case be listed for further orders."
N Sd/- R. KARTHISEYA ASSISTANT RE GISTRAR /ITRUE COPY// , , 3/ for assistant GISTRAR Contd. .2...
To ~ARWN . The Station House Officer, Nellore Rural Police Station, SPSR Nellore District.
Two CCs to the Public Prosecutor, High Court of A.P (OUT) One CC to M/s. Pillix Law Firm, Advocate(OPUC) One spare copy. HIGH COURT HCJ DATED: 01-10-2020. ORDER CRL.P.No.248 of 2019 EXTENDING THE INTERIM ORDER