Andhra Pradesh High Court - Amravati
P. Satish Chandra Chowdary, vs Pusaala Mahitha on 13 March, 2024
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
Sremrengaan IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR WEDNESDAY, THE THIRTEENTH DAY OF M, TWO THOUSAND AND TWENTY FOU 'PRESENT: | THE HONOURAGLE SRI JUSTICE K SREENIVASA iA No. 2 OF 2022 iN GCRLP NO: 1789 QF 2629 Setween: 1. F. Satish Chandra Chowdary, S/o. P. Ramachandra Naidu. Occ >» Coolie, Age- 4? years, Rio DING. 3-34, Rangappaaas ai Vilaqe, "Gangapuram | Past, Kalakada Maridal, Chittoor District, 2, P. Praveen Chandra Chowdary, Sfo P. ne mMachandra Naidu, Occ. Software Enginger, Age- 44 years, Rio H.No. 3, * Algor, Sreelakshmni Nigya MUM. Garden, Main Road, Babu Sab Kalyan roger Bangalore, Native of D.No.2- 34, Rangappagaripaill Village, Gangapuram Post, Kalakada Mandal, Chittoor District, e. oreedevi, Wo P. Ramachandra Naidu, Occ- House wi fe, Aga- 7O years, i 30+ P/O DLNo 3-34, Rangappagaripall ¥ilage, Gangapuram Past, Kalakada Mandal, i, Chittoor District. CoS B Myth Wo Po Praveen Chandra Cho swdary, Occ House wife, Age- 38 years, Rio H.No. 3, 2" Soor, Sreclakshmi Ni Haya M.M. Garden, Main Road, wabu Sab Kalyan Nagar, Bangalore, Native of O.No.3- 34, Rangsppagaripalll Vilage, Gangapurarm Post, Kalakada Ma ndal, Chitfeor District. . PetitionersiAccused No ta 4 AND weeds Pusaala Mahitha, W/o P. Salish Chandra Chowdar y, Age- 40 years, Oce- Py Service, Rio O.No, 6-23-56 Ram Nagar, Anantapur, Ananthapuramu Distriot. ¢ ts The Stale of Anuhra Pradesh, Rep by jis Public Prosecutor, High Court of Andhra P radesh at Amaravati, .. RespendentiComoalainant Petition fled under Section 482 of CrP.C is fled praying that in the circumstances stated in the memorandum of grounds fled in support of the Criminal petition, the High Court may be pinasad fo stay al further proceedings against the petitioners' accused No. to 4 in C.C. No. 58a of 2078 on the He of Spl. JFCM For THal of Cases Under AP Prohibition and Excise Act - cum - Hf Addl. Judicial Magistrate of First Class, Anantapuramu which arose out of CrNo. 88/2018 of Anantapuramu NM Town Poll Hee Station, Anantapur District, Pending dispasal of CRLP No. 1799 of 2082, on the file e@ of the H figh Gourt. The peti ion coming on for hearing, upen perusing the Petition and the affidavit filed in support thereof and Order of the High Court dated 15.03.2003 & 12.04.2022 made herein and upon he saring the arguments of Sr R Sudheer eo 23 Advocate for the Pelitiener Nos. 2& 3, SO Purne Chandra Reddy, Advocate for the Patitioner Nos. 1 & 4, and of Public Py rosuecutur for the Res pondant No, and of SRI Mt KARIBASAIAN for the Respandent No.2, the Court made the fallow! ng ORDER:
"inferimorder granted earlier is extended for a period of eight {8} weeks. Post the matter after six (6) weeks." id A Sand $ REGISTRA AR 8p ASSISTA PYRUE COPYH "SECTION OFFICER Fo, j. The Spl. Judicial First Class Magistrate for Trial of Cages Under AP Pronaition aril Exe cee-cumell Additional Judicial Magistrate of Firet Class, Arantapuramu, .
S. The di Adeltional Judicial Magistrate of Firet Class, Ananfapuramu.
3. The Slater: House Officer, Ananthapuram iY Town Police Station, Anantapuramu UNstrict. :
4 One OC io SRI D Purna Chandra Reddy, Acvocate [OPUC} & Gne CS to SRL R.Sudheer, Advocate fOPUD} 8 One CO fo SRI M KARIBAGAIAN, Advocate POPUG)
7. Two Cts to PUBLED PROSECUTOR, High Cour of Andhra Pradesh POUT
8. One spare copy KN PEPER AD IRD NADAL MERA DID RERED AERA RADA DIDRA DDD IDRA DDD BDRADDDBDRA DPD BDBAPIEIERA DIE BEDEDDEBDBADIDBDRADDEBDDADDEEDDEDEOEEEEEPEEPEEEBOBEDAPEEBEDDEBOEEDAEEDBEDDPPDEDDIDIIBDDIDIEBPDIPEDEDDIDEDBED EPID HIGH COURT SRK, J DATED Tagaeged Post the matter after six (8) weeks ORDER IA No. 2 OF 2022 iN CRLP NO: 1799 GF 2022 INTERIM ORDER EXTENDED