Nagipogu Harinath Hari, vs The State Of Andhra Pradesh on 19 April, 2021

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Andhra Pradesh High Court - Amravati

Nagipogu Harinath Hari, vs The State Of Andhra Pradesh on 19 April, 2021

Bench: R Raghunandan Rao

MONDAY, THE NINETEENTH DAY OF APRIL,
TWO THOUSAND AND TWENTY ONE
: :PRESENT:
' THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
, CRIMINAL PETITION NO: 2279 OF 2021

Between:

1. Nagipogu Harinath @ Hari, S/o. Pichaiah, Aged about 38 years, Occ: Line Man,
~ APSPDCL, R/o. D.No.2-69, Mallepalli Village, B.Matam Mandal, Badvel, Y.S.R
District.

2. Katherapalli Naga Subba Reddy, S/o. Rami Reddy, Age about 40 years, Occ:
Shift Line Man at Porumamilla, R/o. Reddynagar, Porumamilla Town & Mandal,
Y.S.R District.

__Petitioner/
Accused Nos.1 & 2
AND

1. The State of Andhra Pradesh, rep., by its Public. Prosecutor, High Court,
Amaravathi.
2. K.Narayanaamma, W/o. Bala Raju, Aged about 58 years, Occ: Cooli, R/o.
Venkatapuram Village, Porumamilla Mandal, Y.S.R District.
...Respondents

Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in
the memorandum of grounds of Criminal Petition, the High Court may be pleased to call
for the records in C.C.No.43 of 2019 on the file of the Court of the Additional Junior Civil
Judge, Badvel, Y.S:R District. '

IA NO: 1 OF 2021

Petition under Section 151 CPC praying that in the circumstances stated in the .
affidavit filed in support of the petition, the High Court may be pleased. to stay all further
proceedings in C.C.No.43 of 2019 on the file of the Court of the Additional Junior Civil
Judge, Badvel, Y.S.R District, pending disposal of CRLP 2279 of 2021, on the file of the
High Court. . .

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri V.R.Reddy Kovvuri,
Advocate for the Petitioners and Public Prosecutor for the Respondent No. 1, the Court
made the following.

ORDER:

"Learned Additional Public Prosecutor seeks further time to obtain instructions.

In the meanwhile, in view of the prima-facie case of the petitioners that an offence under Section 338 of IPC may not be made out against them, there shall be interim stay of ail further proceedings in C.C.No.43 of 2019 in the Court of Additional Junior Civil Judge, Badvel, Y.S.R District, till 30.06.2021. Petitioners are permitted to take out personal notice to the 2"? respondent by RPAD and file proof of service by the next date of hearing. Post on 15.06.2021."

-- As "> Sd/-E.Kameswarakao TRUE COPY!/ «dee REGISTRA® Kor, SECTION OFFICER To, ak & MM . The Additional Junior Civil Judge, Badvel, Y.S.R District K.Narayanaamma, W/o. Bala Raju, R/o. Venkatapuram Village, Porumamilla Mandal, Y.S.R District. (by RPAD) One CC to Sri. V.R.Reddy Kovvuri, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy HIGH COURT RRRJ DATED:19/04/2021 NOTE: POST ON 45-06-2021 ORDER CRLP.No.2279 of 2021 INTERIM DIRECTION é ey ff if if tet tg een meses Sarcoma 2.0 APR 2021 Ma,

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Andhra Pradesh High Court - Amravati