Andhra Pradesh High Court - Amravati
Jeppu Krishnananda Rao vs State Of Andhra Pradesh on 18 October, 2022
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT TUESDAY THE EIGHTEENTH DAY OF OCTOBER TWO THOUSAND AND TWENTY TWO 'PRESENT: THE HONOURASLE SRI JUSTICE K SREENIVASA REDDY GRIMINAL PETITION NOS: 2486 OF 2027 AND 2023 OF 2021 AND 2756 OF 2024 AND 2235 OF 2024 CRIMINAL PETITION NOS: 2185 OF 202%: Setween: Akshatha Rao, Aged ahout 20 years, Réo. 2248044, Shivanrakash, Morgansgate Road, Near Same Keshetrya Mandira, Jepou, Mangatore, Kankanady, Dakshina, Kannada, Sarriataka, S7S00x. 2. Ajay K Rao, Aged about 25 years, Sfo J Krishnanarca Rao, Rfo- 23-4-004/41, Shiva Prakash, Morgansgate,. Jeppu, Mangalore, Kankanady, Dakshing Kannada, Karnataka, 575002. 0h 3. UJdaye Prakash Raa, Aged abaut | O eas, © Sfo U Nerasinga Rac, Rin No.288, 8° Crosse 6" Mainrdad) Canara Bank Colony Nagarabhay Road, Sangaiore North, Nagarbhavyi, Bangalore fe, Karna taka, S60072. 4. Jyoisns Jayaprakash, Aged about 6 Y years, VWio ud ayaprakash Rao, Rfo No.268, 68" Cross Sth Mainroad,- Canara Bank Golony Nagarabhavi Road, Bangalore North, Nagarbhavi, Bangalore, Karnataka, 50072 . _Petitioners/Accused Nos.8, 7, 8, 8 RD 1. State of Andhra Pradesh, Represented by $.H.O, Mangalagit Cyber Crime PS, Guntur District. Andhra "Praciagh, Rep. Through the Spl. Public Prosecuior, High Court of Andhra Pradesh. Kondru Surfheer Kurnar, Aged: about 42 years, Oce: Facully at Acharya Nageriang Universiy, Rio Door No.2-14- 159/53, 7" Lane, Syamala Nagar, Guntur, Andhra Pradash a arse) _ mespondentComplainant Fatition under Section 482 of Cr BO: praying that in the circumatances sigted in the memo of grounds fled in support ofthe Criminal Patifion, the High Gourt ray be Weased to Quash the F.LR.No. 18. af 20 O daied 24.12.2020, an the fle of Mangalaginl Cyber Crime PS, Guntur District, Andhra Pradesh in the interest of equity and justiog while exercising ig inh arent juriadiction under Section 482 of OnPe. ee IA NO: 2 OF 2021 Petition under Section 482 of Or BS praying that in the croumsianoes siatecd in the memorandum of grounds of criminal patition, the High Court may be pleased to grant slay af all further proceadings, including Stay of arrest of the Pettioners herein in PLR No.8 of 2020 dated 24.92.2020, an the fle of Mangalag! Cyber Crime PS, Guntur District, Andhra Pradesh- pénding disposal of CRLP 2185 of 2021, on the file of the High Court. ae ye ts The petition coming on for hearing;'<upon perusing the Petition and the memorandum of grounds of criminal petition and the Order of High Court dated 7,.4.2021, 25.11.2021 made herein & 14.07.2022 made in IA.No. 1 of 2022 and upon hearing the arguments of Sri N.Ashiwani Kumar, Advocate for the Petitioners and Public Prosecutor for the Respondent: No.1, Sri Venkateswarlu Gadipudi Advocate for the Respondent No.2: et hy aa ee rae CRIMINAL PETITION NOS: 2023 OF 2021: Between: a TE! - 1. Jeppu Krishnananda Rao, Aged about 62 years, S/o. Late J.Shivaram Rao, R/o. 22-4-604/1, Shivprakash, Morgans: Gate, Mangalore, Karnataka 575 002. 2. Latha Mallika Rao, Aged about 57"years, W/o. Jeppu Krishnananda Rao, Occ. Railway Employee, R/o.22-4-604/4 : Shivprakash, Morgans Gate, Mangalore, Karnataka 575 002. oe -_..PETITIONERS/ACCUSED Nos.3 & 4 AND 1. State of Andhra Pradesh, Represented :by S.H.O, Mangalagiri Cyber Crime P.S., Guntur District, Andhra Pradesh, Rep. Through the Public Prosecutor, High Court of Andhra Pradesh. ss 2. Kondru Sudheer Kumar, Aged about 42 years, Occ: Faculty at Acharya Nagarjuna University, R/o. Door No.2:44-159/53, 7 Lane, Syamala Nagar, Guntur, Andhra Pradesh. ~~ oan .--RESPONDENT/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 F.I.R.No.18 of 2020 dated 24.12.2020, on the file of Mangaliagiri Cyber Crime PS, Guntur District, Andhra Pradesh in the interest of equity and justice while exercising its inherent jurisdiction under Section 482 of Cr.P.C. IA NO: 1 OF 2021 os 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 grant stay of all further proceedings, including stay of arrest of the Petitioners herein in F.1.R.No.18 of 2020 dated 24.12.2020, on the file of Mangalagiri Cyber Crime PS, Guntur District, Andhra Pradesh, pending disposal of CRLP 2023 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 herein and Orders of High Court dated 31-03-2021, 25-11-2021 made herein and 14.07.2022 made in IA.No.1 of 2022 and upon hearing 1 the arguments of Sri N Ashwani Kumar, Advocate for the Petitioners and of Public Prosecutor for the Respondent No.1, the Court made the following CRIMINAL PETITION NOS: 2756 OF 2021: Between: Shravan Ganguli, Aged about 35 years, S/o. Ramachandra Sherugar, R/o. #02, Varsha, 9th Main, 3" Block, 1% Block, HRBR Layout Kalnananagara, - Bangalore, Karnataka - 560043. .-. oe .... Petitioner/Accused No.6 ~ AND 1. State of Andhra Pradesh, Represented by S.H.O, Mangalagiri Cyber Crime P.S. Guntur District, Andhra, Pradesh, Rep., Through the Spl.Public Prosecutor, High Court of Andhra Pradesh. 2. Kondru Sudheer Kumar, Aged about 42 years, Occ. Faculty at Acharya Nagarjana University, R/o. Door No: 2-14-159/53, 7" Lane, Syamala Nagar, Guntur, Andhra Pradesh. ena - ..«. Respondents/Complainant J oytk ge Petition under Section 482 of Cr.P:C, praying that in the circumstances stated in the memo of grounds filed in support of the Criminal Petition, the High Court may be pleased to Quash the F.I.R.No.18 .of 2020 dated 24.12.2020, on the file of Mangalagiri Cyber Crime PS, Guntur District, Andhra Pradesh in the interest of equity and justice while exercising its"inherent jurisdiction under Section 482 of Cr.P.C. ae IA.NO.2 OF 2021 Petition under Section 482 CPC praying that in the circumstances stated in the memo of grounds filed in support ofthe petition, the High Court may be pleased to grant stay of all further proceedings, including stay of arrest of the Petitioner herein in F.1.R.No.18 of 2020 dated 24.12.2020, on the file of Mangalagiri Cyber Crime PS, Guntur District, Andhra Pradesh, pending disposal of CRLP No. 2756 of 2021, on the file of the High Court. = The petition coming on for hearing: upon perusing the petition and the grounds filed herein, and the order of the High Gourt dated. 03.05.2021 & 25.11.2021 madé in IA.No.2 of 2021 in CRLP No. 2756:of 2021 and 14.07.2022 made in IA.No.1 of 2022 in CRLP No. 2756 of 2021 made'herein and upon hearing the arguments of Sri. N. ASWANI KUMAR, Advocate for the Petitioner and PUBLIC PROSECUTOR for the Respondent No.1 the Court made the following: CRIMINAL RETUTION NOS: $338 OF 2021: Rehveen: oy 8 ¥. Ahéa Rac, Aged about 33 years, Wis: Adar sh Jayaprakash Rao, Rig, 22.4. S04, Morgansgate Mahakal fpady i Qakshina Kannada, Karnateka SAD Passport Ne. H17726 383. Hamad Mec Doha City, Gatar Country, : Adarsh Jayaprakash Rao, Aged. about 46 years, Sfo Jayaprakash Ran Uspsor. Fs, Door No. 288, 6th Migin, Canaran Bank Colony, Nagarbhayi oad, Vilsyanaqar, Banga! ore North, Sa aniga long, Karnataka SOO07 Ss, Presently Reening af Quatar, De -No. 2803860806 OG, Hamad Medinal Corporation, Baladiyat ad Dawhad, Doha C Cry, Qatar ¢ Country .Petitioners/Accused Nas.1 & 2 Morgansgate, Jeppu, Mangalore, a esenty Residing at Ouatar. indian Carporation, Baladiyat ad Dawhad., oe AND {, State of Andhra Pradesh, Repres nied by S.H.G, Mangal lagii Cyber Crime i Guntur District, Andhra Pradesh, Rep. Through the Public Prosecutor, High Court of Andhra Pradesh hod Kondru Sudheer Sumer, Aged ah Sut "42 years, Gee. Faculty at Acharya Nagarjana University, Ro. Door No: 214 TBS, 7" Lane, Syamais Nagar, Guntur, Andhra Pradesh, : Faw - RespondentiComplainant Petition under section 283 of Cr Bc, praying: that in the circumstances stated in ihe memes of grounds filed is support of the. anal Petition, the High Court may be g ; ¥ pleased to Quash the F.LR.No IS of Gated 24.12.2020 on the fe of Mangal agri Cyber Crime PS. Sauntur Distric sf. Ansihra Pradesh in ihe inferest of equity and justice while Sxemising is nhen ent jurisdiction under Sention 483 of CPS. IA NO: 2 OF 2024 Fetiion under Sertion 882 af On Pig, graying that in the arcumsiances stated in the meso of grounds Hed In suport of the : netition, the Nigh Coun may be pleased te c grant Stay ofall further ps roceed NGS, Including stay of arrest of the Petitioners herein in FB Noe 4 PS of S080 dated £4.72 3020, on the Ne of Mangalagiri Cyber C wile PS, Guntur Distriat, Andhra Pradesh, , Pending disposal of CRLP 3235 of S04, on the fle of the High Coun, * ray The petiion coming on for Asari ng, URE "E feruging the Petition and the affidavit Mec in sumpert thereat and the orci High court dated 27.8.20214 and 25.14. O27) made in IA.No 8 of 2024 ing RLUR. No. 3235 > Of 2024 and 14.07.2029 made in LA, Ne, F of 2022 in CRLP No. 3235 of £202 jerain and upon hearing the arguments af SN. ASHWANI KUMAR Advonate for the 2 eltioner and Public Prosecutor for the Respondent No.1 , the Court ma ade the Fallo wing. ORDER:
" Interim order granted earlier is extended for a further period of eight (8) weeks. a Post on 02.11.2022." +
- Sd/- P. VINOD KUMAR _ ; ASSISTANT REGISTRAR ITTRUE COPY! | a For SECTION OFFICER To, a
--h The Station House Officer, Mangalagiri Cyber Crime PS, Guntur District, Andhra Pradesh One CC to Sri. N.Ashwani Kumar, Advocate [OPUC] One CC to Sri Venkateswarlu Gadipudi, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy aAhwh RVK MAGN COURT SRA DATED MS Q/2022 NOTE: POST ON 02.14.2029. ORDER CRIMINAL PETITION NOS:
#185 OF 2027 AND 2023 OF 2097 AND 2756 OF 2024 AND 3236 OF 2024 EXTENSION OF EARLIER INTERIM ORDER