Telangana High Court
T. Vijaya Ramchander, Khammam Dt. vs M. Satyanarayana, Khammam Dt. Anr on 13 February, 2020
Author: G Sri Devi
Bench: G Sri Devi
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA PRADESH
MONDAY, THE SECOND DAY OF FEBRUARY,
TWO THOUSAND AND FIFTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE: U.DURGA PRASAD RAO
CRLP .NO:404 of 2015
Between:
T. Vijaya Ramachander, S/o Lakshmaiah
..... Petitioner/Accused
AND
1. M. Satyanarayana, S/o Chandraiah, R/o H.No.6-3-235, Bank Colony
Khammam Town, Khammam District
2. The State of Telangana rep. by Public Prosecutor, High Court at
Hyderabad
.....Respondents/Complainant
Petition under section 482 of Cr.PC., praying that in the
circumstances stated in the memo of grounds filed herein, the High Court
may be pleased to quash the order dated 19-01-2015 passed in Crl.M.P.
No. 115 of 2015 in C.C. No. 655 of 2013 on the file of the Special judicial
Magistrate of First Class (Prohibition and Excise Cases) at Khammam.
The petition coming on for hearing, upon perusing the
Petition and the memo of grounds filed herein, and upon hearing the
arguments of Sri Kowturu Vinaya Kumar, Advocate for the Petitioner, and
of Public Prosecutor (TG) for Respondent No.2, the Court made the
following.
ORDER:
Learned counsel for petitioner is permitted to take out personal notice on respondent No.1.
For filing proof of service by 27-02-2015.
All further proceedings in C.C.No. 655 of 2013 on the file of Special Judicial Magistrate of First Class (Prohibition and Excise Cases) at Khammam, are stayed till 27-02-2015.
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To
1. The Special judicial Magistrate of First Class (Prohibition and Excise Cases) at Khammam
2. M. Satyanarayana, S/o Chandraiah, R/o H.No.6-3-235, Bank Colony Khammam Town, Khammam District
3. Two CCS to Public Prosecutor (TG), High Court, Hyderabad (OUT)
4. One CC to Sri Kowturu Vinaya Kumar, Advocate (OPUC)
5. One spare copy Skm HIGH COURT UDPR,J Drafted by: skm Drafted on: 03-02-2015 DATE: 02-02-2015 NOTE: FOR FILING PROOF OF SERVICE BY 27-02-2015 ORDER CRL.P. NO. 404 of 2015 STAY