Andhra Pradesh High Court - Amravati
Salagala Kiran Kumar vs State Of Ap on 18 March, 2020
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MONDAY, THE SIXTEENTH DAY OF MARCH, TWO THOUSAND AND TWENTY : PRESENT: THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION NO: 2003 OF 2019 Between: 1. Sri Salagala Kiran Kumar, S/o S.Mruthyunajya Rao, age 35 years, Occ: Employee R/o D.No6-5-68, 8th Ward, Police Quarters Road, Sattenpalli Guntur District, Andhra Pradesh. 2. S. Mruthyun Yaya Rao,,S/o. Salagala Venkata Ratnam, age 67 years, Occ. Retd. Employee, D.No 6-5-68, 8th Ward, Police Quarters Road, Sattenpalli Guntur- District, Andhra Pradesh. 3. Salagala Susheela, S/o S.Mruthyunajya Rao, age.65 years, R/o. D.No 6-5-68, 8th Ward, Police Quarters Road, Sattenpalli Guntur- District, Andhra Pradesh 4. Salagala Gouthami,W/o G.Shyam Kumar, age. 33years R/o H.No 12-2-48/2, Flat 201, J P Nagar, Moosapet, Hyderabad Petitioners/Accused AND 1. State of Andhra Pradesh, Represented by the Public Prosecutor, (Judicature of Hon'ble High Court of Andhra Pradesh, Amaravathi PS. A.S.Nagar, Vijayawada City,A.P.) 2. Mrs. Salagala @ Gonu Amulya, D/o. Gonu Lazarus Kumar, Aged: 27 years, Occ: Employee, R/o Flat No: 633 B No:6, Aakash Apartment, Ayodhya Nagar, Vijayawada, Andhra Pradesh. Respondent/ Respondents Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the affidavit filed in support of the Criminal Petition, the High Court may be pleased to invoke the powers vested in by Section 482 Cr. PC; and quash the proceedings in Crime.No.8 of 2019 on the file of IV Additional Chief Metropolitan Magistrate, Vijayawada city, Andhra Pradesh. IA NO: 1 OF 2019 Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in support of the petition, the High Court may be pleased to stay all further proceedings in Crime No.8 of 2019 on the file of IV Addl. Chief Metropolitan Magistrate Vijayawada City, pending disposal of CRLP.No.2003 of 2019, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the memorandum of grounds filed in support thereof and the orders of the High Court dated 03-04-2019, 17-04-2019, 12-06-2019, 04-07-2019, 26-08-2019, 05-09-2019, 19-09- 2019, 01-11-2019, 28-11-2019, 10-12-2019, 12-12-2019, 08-01-2020, 14-02-2020, 20- 02-2020, 26-02-2020 and 11-03-2020 made herein and upon hearing the arguments of Sri. RAJA REDDY KONETI, Advocate for the Petitioners, Public Prosecutor for the Respondents No.1 and of Sri Abdul Rahim, Advocate for the Respondent No.2, the Court made the following. ORDER:
"At request, post on 18-3-2020 at 02.30 P.M. for hearing. Interim order granted earlier is extended till then.
If the petitioners fail to turn up for hearing on that day, no further extension of interim order will be granted".
SD/-G.SRINIVAS REDDY ASSISTANT REGISTRAR /ITRUE COPY// For ASSISTANT REGISTRAR To,
1. The IV Additional Chief Metropolitan Magistrate, Vijayawada City, Andhra Pradesh.
One CC to Sri. RAJA REDDY KONETI Advocate [OPUC] Two CC's to Public Prosecutor ,High Court of AP [OUT] One CC to Sri Abdul Rahim, Advocate [OPUC] One spare copy akwWh IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MONDAY, THE SIXTEENTH DAY OF MARCH, TWO THOUSAND AND TWENTY : PRESENT:
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION NO: 2003 OF 2019 Between:
1. Sri Salagala Kiran Kumar, S/o S.Mruthyunajya Rao, age 35 years, Occ:
Employee R/o D.No6-5-68, 8th Ward, Police Quarters Road, Sattenpalli, Guntur District, Andhra Pradesh.
2. S. Mruthyun Yaya Rao,S/o. Salagala Venkata Ratnam, age 67 years, Occ. Retd. Employee, D.No 6-5-68, 8th Ward, Police Quarters Road, Sattenpalli, Guntur- District, Andhra Pradesh.
3. Salagala Susheela, S/o S.Mruthyunajya Rao, age.65 years, R/o. D.No 6-5-68, 8th Ward, Police Quarters Road, Sattenpalli Guntur- District, Andhra Pradesh
4. Salagala Gouthami,W/o G.Shyam Kumar, age. 33years R/o H.No 12-2-48/2, Flat 201, J P Nagar, Moosapet, Hyderabad Petitioners/Accused AND
1. State of Andhra Pradesh, Represented by the Public Prosecutor (Judicature of Hon'ble High Court of Andhra Pradesh, Amaravathi PS. A.S.Nagar, Vijayawada City,A.P
2. Mrs. Sdlagala @ Gonu Amulya, D/o. Gonu Lazarus Kumar, Aged: 27 years, Occ:
Employee, R/o Flat No: 633 B No:6, Aakash Apartment, Ayodhya Nagar, Vijayawada, Andhra Pradesh.
Respondent/ Respondents Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the affidavit filed in support of the Criminal Petition, the High Court may be pleased to invoke the powers vested in by Section 482 Cr. PC; and quash the proceedings in Crime.No.8 of 2019 on the file of IV Additional Chief Metropolitan Magistrate, Vijayawada city, Andhra Pradesh.
IA NO: 1 OF 2019 Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in support of the petition, the High Court may be pleased to stay all further proceedings in Crime No.8 of 2019 on the file of IV Addl. Chief Metropolitan Magistrate Vijayawada City, pending disposal of CRLP.No.2003 of 2019, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the memorandum of grounds filed in support thereof and the orders of the High Cog FEB g 03-04-2019, 17-04-2019, 12-06-2019, 04-07-2019, 26-08-2019, 05-09-2019,,01-T1- "
2019, 28-11-2019, 10-12-2019, 12-12-2019, 08-01-2020, 14-02-2020, 20-02-2020, 26- 02-2020 and 11-03-2020 made herein and upon hearing the arguments of Sri. RAJA REDDY KONETI, Advocate for the Petitioners, Public Prosecutor for the Respondents No.1 and of Sri Abdul Rahim, Advocate for the Respondent No.2, the Court made the following.
ORDER:
"At request, post on 18-3-2020 at 02.30 P.M. for hearing. Interim order granted earlier is extended till then.
If the petitioners fail to turn up for hearing on that day, no further extension of interim order will be granted".
ASSISTANT REGISTRA 3 ITTRUE COPYI/ For ASSISTANT REGISTRAR To, _--
The IV Additional Chief Metropolitan Magistrate, Vijayawada City, Andhra Pradesh.
One CC to Sri. RAJA REDDY KONETI Advocate [OPUC] Two CC's to Public Prosecutor ,High Court of AP [OUT] One CC to Sri Abdul Rahim, Advocate [OPUC] One spare copy akon HIGH COURT CMRJ DATED:16-03-2020 '2p Py) NOTE : POST ON 18-03-2020 ot 2-5 P ORDER CRLP.No.2003 of 2019 INTERIM ORDER EXTENDED