Andhra Pradesh High Court - Amravati
Rayalseema Expressway Pvt. Ltd. vs The State Of Andhra Pradesh on 1 February, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE FIRST DAY OF FEBRUARY TWO THOUSAND AND TWENTY ONE 'PRESENT: THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION NO: 496 OF 2021 Between: Rayalseema Expressway Pvt. Ltd., Rep.by Director Mr.Sameer Kerkar, Having its registered office at Door No. 1-80/40/SP/58-65, Shilpa Homes Layout, Gachibowli, Hyderabad, Telangana -- 500032. ...PETITIONER/ PETITIONER AND 1. The State of Andhra Pradesh, Represented by Public Prosecutor, Honble High Court at Amavarathi. .. .RESPONDENT NO.1 2. P. Devarajula Reddy, Project Manager of KMC Constructions Ltd. Having its registered office at Door No. 1-80 /40/SP/58- 65 Shilpa Homes Layout, Gachibowli, Hyderabad, Telangana - 500032, Also at 3 Floor, 44 Community Centre, Basant Lok, Vasant Vihar, New Delhi 110057. ... RESPONDENT NO.2/COMPLAINANT Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to quash the proceedings against the Petitioner in FIR No. 14 of 2021 on the file of Nandyal Taluk UPS, Police Station, Kurnool, Andhra Pradesh. IA NO: 2 OF 2021 Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to stay all further proceedings against the Petitioner and all its employees/ offices and the persons arrayed in FIR No. 14 of 2021 on the file of Nandyal Taluk UPS, Police Station, Kurnool, pending disposal of CRLP 496 of 2021, 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 upon hearing the arguments of Sri D Narendar Naik Advocate for the Petitioner and of Public Prosecutor for the Respondent No.1, the Court made the following. ORDER:
"At request of the learned Public Prosecutor to enable him to download the voluminous papers that are uploaded along with the judgments that are uploaded, post the matter finally on 04-02-2021. Meanwhile, there shall be a direction to the Investigation Officer not to take any coercive steps against the petitioner, till the next date of hearing." | Sd/-E.KameswaraRao SISTANT,REGJSTRAR TRUE copy! = 8S ee SECTION OFFICER The Station House Officer, Nandyal Taluk UPS Police Station, Kurnool District.
2. P. Devarajula Reddy, Project Manager of KMC Constructions Ltd. Having its registered office at Door No. 1-80 /40/SP/58- 65 Shilpa Homes Layout, Gachibowli, Hyderabad, Telangana - 500032, Also at 3% Floor, 44 Community Centre, Basant Lok, Vasant Vihar, New Delhi 110057.(by RPAD) One CC to Sri. D Narendar Naik, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy.
To,
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mo & a HIGH COURT CMR,J DATED:01/02/2021 ORDER POST THE MATTER FINALLY ON 04.02.2021 CRLP.No.496 of 2021 INTERIM DIRECTION Pr