Andhra Pradesh High Court - Amravati
Duvvuru Sujith Kumar Reddy vs The State Ofandhra Pradesh on 2 August, 2023
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IN THE HIGH COURT,OF ANDHRA PRADESH AT AMARAVA+I ~ <:f~
WEDNESDAY, THE SECOND DAY OF AUGUST,
TWO THOUSAN_D AND TWENTY THREE
: PRESENT.'
Betwee n :
THE HONOURABLE Ski JUSTICE K SREENIVASA REDDY
CRIMINAL PETITION NO: 7096 OF 2022
/
Duvvuru Sujith Kumar Reddy, S/o.,Late D,.Ranga Reddy, aged 34 years, Occ.Private
Employee, R/o.H.No.1-2,Mangala Kandriga Vl-llage, Chittamuru MandaI, SPSR
Nellore District.
... Petitioner/Accused No .1
AND
1. The State ofAndhra Pradesh, Rep. by Station House Officer, Through
SHO,P.S.ll Town, Proddatur, Rep by the Public Prosecutor, Hl'gh Court at
Ama`ravathi, Guntur Dist.riot.. I.
2. Gobbireddy sude`;hna,.I . D;o'. G.Nagi Reddy, aged about 33 years, Occ.Private
Employee, R/o. H.No; 12-622,,il Rota ,Street, Proddatur Town, YSR Kadapa
District-516360. ''j '`-,il;.,
\ky| A
.1,rs \L- ... Respondents/Comp[ainant
Petition under section 482'-6f Cr.P.C, prayl'ng that in the circumstances stated
in the Memorandum of grounds filed _in support of the crI'minaI Petition, the Hl'gh
Court may be pleased to quash I-he d.c.No.443/2022, on the file of the I Additional
Judicial First Class Magistrate,-,Proddatur, U/s.498-A IPC & Section 3 & 4 D.P Act,
against the petitioner/ Accused,`.Nojl1'.I `' I
JAJNO: 1 OF 2Q¥
Petl'tion under sectiori-,15:1_`CPC`-prayl'ng that in the circumstances stated in
the Memorandum of grouhds,. filed lin -support of the criminal petition, the High Court
may be pleased to grant staysof all further proceedings jn cc.No. 443/2022, on the
file of the I Addl. Judicial First,Ctl=asS faagI-Strate, Proddatur, Pending disposal of
CRLP 7096 of 2022, on the fl'le.,of,the High Court.
/
The petition coming on ,for he`aring, upon perusl'ng the petition and the
Memorandum of grounds filed in -support thereof and the orders of the High Court
dated 08.09.2022 , 21.10.2022,--..10-.ll.2022,15.12.2022 ,10.02.2023, 27.03.2023
12.05.2023 &27.06.2023 made herein and upon hearing the arguments of sri challa
SI'VaSankar, Advocate for the petitioner'.and pubJie Prosecutor for the Respondent
No.1 and of SRI V.NITESH, Adv6cate`for the Respondent No.2, the Court made the
following !-1 <---, t
ORDER;
At request post on 14.08.2023. ,
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To,
1. I Additional Judicial Mag+Istrat_e 9f First Class, Proddatur, Kadapa District.
2. One CC to Sri. Challa' Sivasankar,'Advocate [OPUC]
1. Two CCs to Public Prosecutor, H]-gh Court of Andhra Pradesh [OUT]
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HIGH COURT
SRK,J
DATED.-O2.08.2023
POSt On 14-08.2023.
ORDER
_- - -, .- ,~ -_, - _ ,_ CRLP.No.7096 of 2022 lNTERIM ORDER EXTENDED