Andhra Pradesh High Court - Amravati
Karanam Venkata Ranga Sai Kumar vs The State Of Andhra Pradesh on 18 June, 2025
lN THE HIGH COURT OF ANDHRA PRADESH AT AMAI:
WEDNESDAY, THE EIGHTEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE
: PRESENT:
HONOURABLE SRI JUSTICE HARINATH N }`., _-._ {
/,I
Lde£*+i* ,i_*tb-L``L+
CRL.P. Nos. 3955,197, 433,1376, 3808, 4308, 4831 and 6065 of 2021 and
4469, 5844, 5958, 5985 of 2020 and 2066 of 2023 and 6700 of 2022 and
5882 & 4261 of 2024
I.A.No.1 of 2022 in Crl.P.No. 3955 of 2021 :
Betwee n :
Dayam Peda Ranga Rao, S/o D.Veera Venkata Rao, Aged about 54 years,
Occ Motor Vehicle Inspector (MVl) O/o the Dy. Transport Commissioner,
Visakhapatnam District, and R/a Flat No.4, Devi Madhuram Enclave, Abid
Nagar, Akkayyapalem Visakhapatnam District Andhra Pradesh -530016
...Petitioner/Accused
(Petitioner in CRLP 3955 OF 2021
on the file of High Court)
AND
1. The Joint Director, (Rayalaseerna) Anti-Corruption Bureau, A.P,
Vijayawada Krishna DistrI'Ct, Andhra Pradesh -520013
2. The Inspector of Police, Central Investigation Unit (CIU) Anti-Corruption
Bureau, A.P, Vijayawada, -Krishna District, Andhra Pradesh -520013,
Represented by SpI. Public Prosecutor ACB, A.P High Court Building
Amaravati, Andhra Pradesh.
...Respondents
(Respondents in-do-)
Petl'tion under Section 482 of Cr.PC. is filed praying that in the
circumstances stated in the memo of grounds filed Crl.P., the High Court may
be pleased to stay all further proceedings in Crime (F.I.R) No.15/RCA-ACB-
CIU/2016, dated 22-10-2016, registered by the Inspector of Police, Central
Investigation Unit (CIU), Anti-Corruption Bureau
(ACB), Andhra Pradesh, Vijayawada, including appearance of the
Petitioner/Accused Officer and adlinterim attachment orders of properties,
pending disposal of CRLP No. 3955 of 2021, on the file of the High Court.
The petition, coming+on for hearin'g, upon perusing the Petition and
Memorandum of Grounds filed ih Crl.p., and earlier order of High Court dt.16-
07-2021] 22.08.2022] 16.08.2023; 30.08.2023) 14.09.2023) 21.09-20231
24.06.2024] 30.08.2024120.09.202.4I 07.ll.2024111.12.2024I 24.01.2025)
18.03.2025 & 09.05.2025 made in I.A.No.1 of 2021 arld upon hearing the
arguments of Sri Ghanta Sridhar; Advocate for the Petitioner, and of Sri Syam
sundar Rao, Standing Counsel 'for ACB and Special Public Prosecutor for
Respondents N6s.1 and 2;
CRL.PINo.197 of 2021 :-
Between=
Rachuri Siva Rao, S/o. late S+i 'Rachuri Bikshalu, Occ :Tahsildar (Under
suspension), Revenue Departm;nt, Krishna District and Flat No. 302, Smitha
Towers, Ticckle Road, Syam N:ag-ar, Vijayawada, Krishna District, Andhra
Pradesh -520010.
".Petitioner/Accused.
AND
1.I The Director General, ,Anti-Corruption Bureau, A.P., Vijayawada,
Krishna District, Andhra Pradesh-520013.
2. The Joint Director (Rayalaseema), Anti-Corruption Bureau, A.P.,
Vijayawada, Krishna District,.Andhra Pradesh -520013.
3. The Inspector of Police, Cen'tral Investigation Unit (CIU), Anti-Corruption
Bureau, A.P.I, Vijayawada, Krishna District, Andhra Pradesh -520013,
Represented by Special Public Prosecutor, ACB, A.P. High Court
Buildings, Amaravati, Andhra Pradesh.
(All Represented by Special Public Prosecutor, ACB, A.P. High Court
Building, Amaravati, Andhra Prad6sh.)
...Respondents
Petition filed 'under Section 482 of Cr.P.C, praying that in the
.circumstances stated in the memorandum of grounds filed in the Criminal
petition, the High Court may be pleased to quash the Crime (F.I.R) No.:
01/RCA-CIU-ACB/2019, dt : 19-O2-2019, registered by the Inspector of Police;
Central Investigation Unit (CIU), :'Anti-Corruption Bureau (ACB), Vijayawada
for the offences u/s 13 (1) (b) ttw.I 13 (2) of the Prevention of Corruption
(Amendment) Act 2018 against the Petitioner /Accused Officer (A.O), as it is
not notified as a police station under section 2 (s) of Cr.P.C. by the
Government.
I.A-No.2of2021 :-
Petition under Section 4'82 -of Cr.P.C. is filed praying that in the
circumstances stated in the memorandum of grounds filed in the criminal
petition, the High Court may be -pleased to stay all further proceedings
including appearance of the pe`titioner /Accused Officer and ad-interim
attachment orders of properties I'tSSued in Crime (F.I.R) No. 01/RCA-ACi
CIU/2019, dated 19-02-2019, registered by the Inspector of Police, Central
investigation unit (CIU), Anti-corruption Bureau. (ACB), Andhra Pradesh,
VIjayawada, pending disposal of CRL.P. No.197 of 2021, on the file of the
High Court.
The petition coming on for hearing, upon perusing the memorandum of
grounds filed in support thereof-ahd the order of the High Court order dated
o5.05.2021 and 24.05.2022] 22.0`8.2o22] 16.08.2023130.08.202314.09..2023;7
21.09.2023, 24.06.2024, 30.08.2024, 20.09.2024 , 07.ll.2024 ,ll.12.2024.;
24.01.2025,18.03.2025 & 09.05.2025 made in Crl.P.No.197 of 2021 and upon
hearing the arguments of Sri Venkateswarlu Gadipudi, Advocate for the
petitioner and of sri syam suhdar Rao, Special Public Prosecutor-cumJ
Standing Counsel for ACB on behalf of respondents/State
CrI.P.No. 433 of 2021 :.
Between :-
Mummana Rajeswara Rao, S/o. Sri Somulu, Aged about 59 years, Occ :
Deputy` Inspector of Survey, O/o. Special Deputy Collector (LA) TBP Unit-1,
Parvathipuram, VI'Zianaaram Distri`ct, Andhra Pradesh -535 501, and R/o.
H.No. 37-10-139, NGOs Colony, Ayyappa Nagar, Kapparada,
VIsakhapatham, Visakhapatnam District, Andhra Pradesh -530 007 .
... Petitioner/Accused.
AND
1. The Joint Director (Rayalaseema), Anti-Corruption Bureau, A.P.i
VIjayawada, Krishna District, Andhra Pradesh -520013.
2. The Inspector of Police, Central Investigation Unit (CIU), Anti-Corruption
Bureau, A.P., VIjayawada-,+ krishna District, Andhra Pradesh -520013,
Represented by Special-'Public Prosecutor, ACB, A.P. High Court
Buildings, Amaravati, Andhra^Pradesh.
...Respondents
petition filed under sedti6n 482 of Cr.P.C, praying that in the
circumstances stated in the memorandum of grounds filed in the Criminal
Petition, the High Court may be pleased to quash the Crime (F.I.R)
No.03/RCA-CIU-ACB/2017, dt : -1'6-03-2017, registered by the Inspector of
Police, Central Investigation Unit,^' Anti-Corruption Bureau, VIjayawada for the
offences u/s.13 (1) (e) r/w.13 (2) lof the Prevention of Corruption Act 1988
against the petitioner/Accused Office (A.O), as it is not notified as a police
station under section 2 (s) of Cr.P-.C by the Government.
` -\
=I..-.
I.AI No.1 of2021 :-
petition under section 482L+of cr.p.c. is filed praying that in the
circumstances stated in the memcjrandum of grounds filed in the Criminal
Petition, the High Court may,be pleased to stay all further proceedings
including appearance of the Petitioner /Accused Officer and ad-interini
attachment orders of properties issued in crime (F.I.R) No. 03/RCA-ACB-
CIU/2017, dated 16-03-2019, registered by the Inspector of Police, Central
Investigation Unit (CIU), Anti-Corruption Bureau, Andhra Pradesh,
vijayawada, pending disposal of' CRL.P. No.433 of 2021, on the file of the
High Court.
The petition coming on for hearing, upon perusing the memorandum of
grounds filed in support thereof and the order of the High Court order dated
05.05.20211 04.05.2022] 22.08.2022] 16.08.2023] 30.08.2023 14..09.2023)
21.09.2023, 24.06.2024, 30.08.2024 , 20.09.2024 , 07.ll.2024 ,ll.12.2024;
24.01.2025,18.03.2025 & 09.05.2025 made herein and upon hearing the
arguments of Sri Ghanta Sridhar, Advocate for the Petitioner and of
Sri Syam Sundar Rao, Special Public Prosecutor-Gum-Standing Counsel for
ACB on behalf of respondents/State.
CrlIPINo.1376 of 2021 :I
Between :--
Rampalli Satya Phani Dattatreya Diwakar @ SPD Diwakar, S/o Surya
subramanya; sitarama swamy,I-(correct Name-Rampalli Satya Phani
Dattatreya Divakar) Aged 36 years, Jr. Assistant (on leave) Panchayat Raj
Department, Eluru,I West Godavari District, Andhra Pradesh -534 001;I
Presently residing at H.No. 3-1-^67, Venkata Narayana Nagar, Palangi
Undrajavaram MandaI, West God-'avari District, Andhra Pradesh -534 216
Petitioner/Accused Officer
-AND
The Inspector of Police, Central Investigation Unit (CIU), Anti-Corruption
Bureau, Andhra Pradesh, Vijayawada - 520 001, Rep.by SpI.Public
Prosecutor-ACB, A.P High Court Building, Amaravati, Andhra Pradesh
Respondent/Complainant
Petition filed under Secti'on 482 of Cr.P.C, prayI-ng that in the
circumstances stated in the memo of grounds filed herein, the High Court may
be pleased to quash the Crime (F.I.R) No. 08/RCA-ACB-CIU/2018, dated 28-
12-2018, registered by the Inspector of Police, Central Investigation Unit, Anti-
Corruption Bureau, ViJ-ayaWada for the OffenCeS U/s 13 (1 ) (b) I/w 13 (2) of the
prevention of corruption (Ainendment) Act 2018 against the
petI'tiOner/Accused Officer (A-O), a§ it is not notified specI-fiCally aS a POliCe
station under section 2 (s) of Cr.P.C by the Government.
I.A. Not 1 of2021 :-
Petition under Section 482 of Cr.PC. is filed praying that in the
circumstances stated in the memo of grounds filed in CrI.P., the High Court
may be pleased to stay all further proceedings including appearance of the
petitioner / Accused Officer and-ad-interim attachment orders of properties
issued in Crime (F.I.R) No. 08/RCA-ACB-CIU/2018, dated 28-12-2018,
registered by the Inspector of Poli6-e, central Investigation unit (CIU), Anti-
corruption Bureau, Andhra Pradesh, Vijayawada, pending disposal of CRLP
1376 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 the order of the High
Court. order dated 05.05.2021-, 04.05.2022, 22.08.2022, 30.08.2023
14.09.2023, 21.09.2023, 24.06.2024] 30.08.2024 ) 20.09.2024 I 07.ll.2024 ;
ll.12.2024, 24.01.2025,18.03.2o25 & 09.05.2025 made-herein and upon
hearing the arguments of Sri Ph'a®ni Babu Yalamanchili, Advocate for the
petitioner, and sri syam sundar Rao, Special Public Prosecutor-cum-
Standing Counsel for ACB for respondent.
IIA.No. 1 of 2021 in CrI.P.No. 3808 of 2021 :
Between :
Saragadam Venkata Rao, S/o L-ate Sri Ramappadu, Aged about 58 years;I
Occ Assistant Motor Vehicle lns--pector, O/o the Dy.Transport commissioner-;
Srikakulam, Srikakulam District, and R/o Peda Yathapalem Village, Aripaka
(post) sabbavaram MandaI, ViSakhapatnam District Andhra Pradesh - 531
035.
...Petitioner/Accused Officer
(Petitioner in CRLP 3808 OF 2021
on the file of High Court)
AND
1. The Joint Director (Ray`aiaseema), Anti-Corruption Bureau, A.P,
'vijayawada, Krishna Distric't, Andhra Pradesh 520013
2. The Inspector of Police, Cehtral Investigation Unit (CIU) Anti-Corruption
Bureau, A.P, Vijayawada, Krishna District, Andhra Pradesh 520013
Represented by SpI. Public Prosecutor, ACB, A.P High Court Building,
Amaravati, Andhra Pradesh
...Respondents
(Respondents in-do-)
Petition under Section 482 of Cr.P.C. is filed. 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 including appearance of
the petitioner/Accused Officer ah'd lad-interim attachment orders of properties
issued in crime (F.I.R )No.06/RCA-CIU-ACB/2018, dt. 01.ll. 2018, registered
by the Inspector of Police, CentraI` Investigation Unit (CIU), Anti-Corruption
Bureau (ACB) Andhra P`rad6sh, vijayawada, pending disposal of
I CRLP No.3808 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 the order of the High Court dated 12-O7-
2021) 04.05.2022] 22.08.2022l,., 16.08.2023] 30.08.2023 |4.09.2023]
21.09.2023) 24.06.2024 , 20.09.2024 , 07.ll.2024 ,ll.12.2024I 24.01.2025;
18.03,2025 & 09.05.2025 made in I.A.N. 1 of 2021 and upon hearing the
arguments of SRI VENKATESWA'RLU GADIPUDI Advocate for the Petitioner
and of Sri Syam Sundar Rao, Standing Counsel for ACB for Respondents.
I.A.No.1 of 2021 in CrI.PINo. 4308 of 2021 :I
Between =
Kutala Venkatappa, S/o late Sri''Venkataramana Aged about 50 years, Occ.
Inspector of police (under suspension), Command Control, TirupatI' Urban
District, and R/o D.No.10-82/2, Royal Nagar, R.0 Road. Tirupati, Chittoor
District, Andhra Pradesh-517 501.
...Petitioner/Accused
AND
1. The Director General, Anti-Corruption Bureau, A.P, Vijayawada, Krishna
District, Andhra Pradesh -520013
2. The Joint Director (Andhra), Anti-Corruption Bureau, A.P, Vijayawada,
Krishna District, Andhra Pradesh -520013
3. The Inspector of Polic;,- Anti-Corruption Bureau (ACB) Central
Investigation unit (CIU) Vijayawada, Krishna District, Andhra Pradesh -
520013
(All, Rep.by' Spl. Public Prosecutors, ACB, A.P High Court Building,
Amaravati, Andhra Pradesh)
...Respondents
petition under section 482` of the Cr.P.C. is filed praying that in the
circumstances stated l'n the mem6randum of grounds filed in support of the
Criminal Petition, the High Court' may be pleased to stay all further
proceedings including appearance of the Petitioner in F.I.R No. 02/RCA-
CIU/2020, dated 09-03-2020, -registered by the Inspector of Police, Central
Investigation unit (clu), Anti-CJfru`ption Bureau (ACB), Vijayawada for the
offences u/s 13 (1 ) (b) of the Prevention of corruption (Amendment) Act 2018
against the Petitioner / Accused Officer (A.0), as it is not notified.as a poI'lce
statI'On under Section 2 (s) of Cr.P.C by the Government, pending disposal of
CRLP No.4308 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 earlier order of High Court dt. 02-08-2021,
22.08.2022) 30.08.202314.09.202'3) 21.09.2023124.06.2024130.08.2024,
20.09.2024 I 07.ll..2024 ,ll.12.2024, 24.01.2025,18..03.2025 & 09.05.2025
made in I.A.No. 1 of 2021 and upon hearing the arguments of SRI Ghanta
Sridhar, Advocate for the Petitioner and of Sri Syam Sundar Rao, Special
public prosecutor-Gum-standing cc;LInSel for ACB for Respondents
I.A.No. 1 df 2021 in CRLP.No.4831 aof 2021 :
Between :-
Battu Hanu-mantha Rao, S/o Late Sri Badraiah, Aged 59 years, Assistant
Geologist (Retd.), O/o Asst. Director, Mines and Geology Srikakulam,
Srikakulam District, and R/o FIat-No. 303, 3rdFloor, Kilari Towers, D.No.4-18-
1/2, Ramanna Pet, Library Centre koritepadu, Guntur, Guntur District Andhra
Pradesh - 522 007
...Petitioner/Accused Officer
(Petitioner in CRLP 4831 OF 2021
on the file of High Court)
;'AND
1. The Joint Director, (Rayalaseema) Anti-Corruption Bureau, A.P,
I ViJ'ayaWada,
2. The Deputy Superintendeh{-of Police, Central lnvestigatI-On Unit (CIU),
Anti-Corruption Bureau, Andhra Pradesh, Vijayawada -520 001,
Both Rep.by the Standing Counsel-Gum-Special Public Prosecutor, ACB,
A.P High Court Compound, Amaravathi)
...Respondents
(Respondents in-do-)
petition under section 482 of cr.pc. is filed praying that in the
circumstances stated' in the memo of grounds filed in CrI.P., the High Court
may be pleased to stay all further proceedings. in FIR/2017 I(including
appearance of the petitioner / Accused Officer, and ad-I'nter'im attachment
orders of properties (issued.in 01.M.Pno.1347/2018 in Cr. No.14/RCA-ACB-
CIU-AP-VJA/20.17)], registere'd by--the Deputy Superintendent of Police,
10
Central .Investigation Unit (CIU), Anti-Corruption Bureau (ACB), Andhra
Pradesh, Vijayawada, pending disposal of CRLP No. 4831 of 2021, on the file
of the High Court.
The petition coming on for.hearI-ng, upon Perusing the Petition and
memo of grounds fl'led in crl.p.,-and earlier order of this Honlble Court
dt.31-08-2021122.08.2022116.08.2023]' 30.08.202314.09.2023121.09.20231
24.06.2024, 30.08.2024, 20'09.2024) 07.ll.2024 ,ll.12.2024124.01.2025]
18.03.2025 & 09.05.2025 made in I.A.No.1 of 2021 and upon hearing the
arguments of Sri GHANTA SRIDHAR Advocate for the Petitioner, and of
Sri SYAM SU-NDER RAO, Standing Counsel-cumJSpecial Public Prosecutor,
ACB for the Respondents
Cr]IP.No. 6065 of 2021 :-
Between :
Mohan Adimulam, S/o. A.Subbarathnam, aged about.56 years, Occ : Deputy
Transport Commissioner, East G6davari District, Kakinada, Andhra Pradesh.
i..
-. . . . petitioner/Accused Officer
I ..:AND
1. The Joint Director (Rayalaseema) Anti corruption bureau, A.P.
vijayawada, Krishna District, Andhra Pradesh -52OO13.
2. The Deputy Superintendent of Police, Central Investigation Unit (CIU),
Anti corruption bureau, A.P. Vijayawada, Krl-shna District, Andhra
Pradesh -520013
(Both rep. by the Standind' Counsel Gum Special Public Prosecutor,
ACB, A.P. High Court compound, Amaravati, Andhra Pradesh)
... Respondents
ll
Petition is filed under Section 482 of Cr.P.C, praying that in the
circumstances stated in the grounlds filed the Criminal Petition, the High Court
may be pleased to quash the F.'l.R. No. 06/RCA-CIR/2016, dt. 27-04-2016,
registered by the Deputy Superintendent of Police, Central Investigation Unit
(CIU) Anti-Corruption Bureau (AdB), A.P. Hyderabad (camp at Vijayawada),
for the offences U/s 13(1) (e), r/w',13' (2) of the Prevention of Corruption Act
1988 against,the petitioner/Accused Officer (A.O.) as it is not notified as a
police station under section 2(s) of Cr.P.C. by the Government.
I.A.No. 1 of 2021 :-
Petition under Section 482 of Cr.P.C. is filed 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 including appearance of
the petitioner /Accused officer including ad-interim attachment orders of
properties-in FIR No 06/RCA/C--JU/2016 dated 27-4-2016 registered by the
deputy superintendent of police central Investigation unit(CIU) Anti
Corruption Bureau (ACB) Andhra Pradesh Hyderabad (Camp at Vijayawada ),
Pending disposal of CRLP 6065 of 2-021, 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' earlier order of High Court dt. 08-ll-2021-,
22.08.20221 16.08.2023, 30.08.2o23] 14.09.2023] 21.09.2023] 24.06.2024l.
30.08.2024, 20.09.2O24, 07.ll.2024,ll.12.2024, 24.01.2025,18.03.2O25 &
o9.05.2025 made in CrI.P.No. 6065 of 2021 and upon'hearing the arguments
of sri venkateswarlu Gadipudi Ad-vocate for the PetI'tiOner and Of Sri Syam
Sundar- Rao, Special Public Prosecutor-Gum-Standing Counsel for ACB
Advocate for the Respondents -
Crl.P.Not 4469 of 2020 :-
Between :-
Doddapaneni Venkaiah Naidu, S/o. late Butchi Naidu, Occ : Sub-Registrar,
R/o. Flat No 501, Srigovindam, Ndvi,roji Road, Maharanipeta,
visakhapatnam, Andhra Pradesh. '`
12
...Petitioner.
AND
1. State of Andhra Pradesh, Rep. by the -Chief Secretary, General
Administration Department, A.P. Secretariat, Velagapudi, Amaravati',
Guntur District, Andhra Pradesh.
2. The Deputy Superintendent of Police, Central Investigation Unit, Anti
corruption Bureau, Andhra Pradesh, 4th FIoor, NTR Administrative
Building, Pandit Nehru Bus Station, Vijayawada.
M.Respondents
Petition under Section 482 of Cr.P.C. is filed praying that in the
circumstances stated in the memorandum of grounds filed in the Criminal
Petition, the High Court may be-pleased to .quash the Crime (F.I.R) No. No.
o8/RCA-ACB-CIU/2017, dt : 17-06-2o17, registered by the Dy. S.P., Central
Investigation unit, Anti Corruption Bureau, Andhra Pradesh, Vijayawada for
the offence U/s 13 (2) I/w 13 (1) (e) of the Prevention of Corruption Act,1988
against the Petitioner/Accused (A.rO).
llA. No.1 of2021 :-
Petition under Section 4'82 of Cr.P.C, praying that in the circumstances
stated in the memorandum of grounds filed in the Criminal Petition, the High
Court may be pleased to stay all-further proceedings including appearance of
the petitioner /Accused Officer in :Crime (F.I.R).No. 08/RCA-ACB-CIU/2017,
dated 17-06-2017, registered by the 2nd respondent herein, pending disposal
of CRL.P. No.4469 of 2021, on the file of the High Court.
The petition coming on for h'earing, upon,perusing the memorandum of
grounds filed in support thereof and earlier order of High Court dt. 05-05-2021,
04.05.2022] 22.08.20221 16.08.2023, 30.08.2023 14.09.2023121.09.2023)
24.06.2024, 30.08.2024] 20.09.2024107.ll.2024 ,ll.12.2024] 24.01.2025]
18.03.2025 &_09.05.2025 made in Crl.P.No. 4469 of2020 and upon hearing
13
the arguments of Sri Ghanta Sridhar, Advocate for the Petitioner and of
sri syam sundar Rao, Special Public Prosecutor-Gum-Standing Counsel for
I.
ACB on behalf of respondents/State.
•: `-. ..
Crl.P.No. 5844 of 2020 :-
Between :-
Dr: P. Panduranga Rao, S/o. Late . Sambaiah, Aged about 61 years, R/o. Plot
No.10, 2nd FIoor, Door No.1-3-176/35/22/9/2, Bhagyalakshmi Nagar, Gahdhi
Nagar, Hyderabad -500080.
."Petitioner/Accused.-
I ..AND
1. The Joint Director (Rayalaseeina) ACB, A.P. Vijayawada.
2. Deputy Superintendent of Police, CIU-ACB-AP-ViJ-ayaWada.
(Complainant)
3. ACB, State, Rep. by Public Prosecutor, High Court of A.P., Amaravati.
H.Respondents
Petition under Section -482 of Cr.P.C. is filed praying that in the
circumstances stated in the m6morandum of grounds filed in the criminal
Petition, the High Court may be pleased to quash the proceedings No.ll/JDl-
ACB/2017, dt.21.6.2017 of the lst respondent and the criminal proceedings
initiated by the 2nd respondent,I, against the petitioner in crime (FIR)
NO.9/RCA-CIU-ACB/2017, dt.21.6.'2017 on the file of the Deputy
Superintendent of Police, CIU-ACB-AP-VIjayawada.
I.A. No.1 of2021 :-
Petition under Section 482 ,of Cr.P.C. is filed praying that in the
circumstances stated in the memorandum of grounds filed in the Criminal
P6tition, the High Court may bet pleased to stay all further proceedings
including appearances of th6'-petitioner in crime (FIR No.9/RCA-CIUj
ACB/2017, dt.21.6.2017 on the file---of the Deputy Superintendent of Police,
CIU-ACB-AP-Vijayawada registered by the 2nd respondent, pending disposal
of CRL.P. No.5844 of 2O21, on the file of the High Court.
14
The petition coming on for hearing, upon perusing the memorandum of
grounds filed in support thereof and the order of the High Court order dated
o5.05.2021104-05.2021] 22.08.2o22) 16.08.2023] 30.08.2023 14.09.20231
21.09.2023, 24.06.2024] 30'08.2024] 20.09.2024J 07.ll.2024; ll.12.2024]
24.01.2025,18.03.2025 & 09.05.2.025 made in Crl.P.No. 5844 of 2020 and
upon hearing the arguments of sri K.R. Prabhakar, Advocate for the Petitioner
and of sri syam sundar Rao,i Special Public Prosecutor-Gum-Standing
Counsel for ACB on behalf of respondents/State.
CrI.P.No. 5958 of 2020 :-
Between :-
Mr B Sanjeevaih, S/o. Late B. Narayana, Age. 50,. Flat 401, 5th FIoor, Elite
Residency, Near Ch. Krishnaveni School, Poranki, Penamaluru Mandal]
Krishna Dist 521137.
Petitioner/Accused
AND
1. The Joint Director (Rayalasee-ma) ACB, A.P. Vijayawada.
2. Dy. Superintendent of Police,-CIU-ACB-AP-Vijayawada (Complainant)
3. State of AP, Rep. by Special Public Prosecutor, High. Court Qf A.P.,
Amaravathi.
Respondents
petition under section 482 of Cr.P.C. is filed p®raying that in the
8ircumstances stated in the memo of grounds filed herein, the High Court may
be pleased to quash the proceedings No. 20/RCA-CIU/2016 dt.28.10.2016 of
the lst respondent and the c+riminal. Proceeding initiated by the 2nd
respondent, against the petitioner. l'n Crime.No.16/2016, dt.02.ll.2016 On the
file of.Dy. Superintendent of Police, CIU-ACB-AP -ViJ-ayaWada.
\ \
I.A. No.1 of2020 :-
Petition under Section 482 of Cr.P.C. is filed praying that in the
circumstances stated in the grounds filed in CrI.P., the High Court may be
15
pleased to stay all further proceedings including, appearances of the petitioner
in connection with crime in. (FIR). No.16/2016, dt.2.ll.2016 on'the file of the
Dy. Superintendent of Police, CIU-ACB-AP-Vijayawada registered by the 2nd
respondent, pending disposal of CRLP 5958 of 2O20, on the file of the High
Court.
The petition coming on for hearing, upon perusing the Petition and
memo of grounds filed herein and the order of the High Court order dated
05.05.2021104.O5.2022) 22.08'2022] 16.08.2023] 30.08.20231 14.09.2023)
21.09.20231 24.06.2024] 30.08.2024, 20.09.2024, 07.ll.2024 I ll.12.20241
24.01.2025,18.03.2025 & 09.05.2025 made in Crl.P.No. 5958 of 2020 and
upon hearing the arguments of' Sri K. R. Prabhakar, Advocate for the
petitioner, and sri syam sundar Rao, Special Public Prosecutor-cum-
Standing Counsel for ACB for Respondents
Crl.P.Not 5985 of 2020 =.
Between :-
Karanam Venkata Ranga Sai Kumar, S/o late Sri K.V.Narasaiah Naidu, Age:
61, Hindu, Occ. Joint Secretary to Government (Retd.), General
Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Andhra
F>radesh, and R/o Flat No.5O3, Sunder SaI' PIaza, Ho.No.6-3-596/46, Venkata
Ramana Colony, Khairatabad, Hydefabad, Telangana State-500004
..u Petitioner/Accused
I.I,AND
1. The State of Andhra Praclesh, Rep. by the Chief Secretary to
Government, General Admihistration Department, A.P. Secretariat,
Velagapudi, Amaravati, Guntur District, Andhra Pradesh -522 238,
2. The Deputy Superintendent`:6f'Police, Central Investigation Unit (CITU),s
Anti Corruption Bureau, An-dhra Pradesh, Vijayawada, -520 001, Repj
by public prosecutor-ACB, A.P. High Court Compound, Amaravathi.
..... Respondent
16
Petition filed under Section 482 of Cr.P.C, praying that in the
circumstances stated in the grounds filed in support of the Criminal Petition,
the High Court may be pleased to q'inash the Crime (F.I.R) No. 05/RCA-ACB-
cIU/2017, dated 05-05-2017, reg`istered by the Deputy Superintendent of
Police, Central Investigation Unit, Anti-Corruption Bureau, Vijayawada for the
offences u/s 13 (2) r/w 13 (1) (e){of the Prevention of Corruption Act,1988
against the petitioner / Accused dricer(A.O), as it is not notified specifically as
a police station under section 2 (s) of Cr.P.C by the Government.
I-A-No.1 of 2020 :-
petition under section 48-2 `-of Cr.P.C is filed 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 including appearance of
the petitioner/Accused Officer in`. Crime (F.I.R) No. 05/RCA-ACB-CIU/2017,
dated o5-05-2017, registered by `t.h.e-Deputy Superintendent of Police, Central
Investigation unit (CIU), AntiiCorruption Bureau, Andhra Pradesh,
vijayawada, pending disposal of`cRLP No. 5985 of 2020, on the file of the
High Court.
The pet'ltion coming on for hearing, upon perusing the Petition and the
Memorandum of Grounds filed in`support thereof and earlier Order Of High
court dt.o5-05-2022, 04.05.2022,: 22.08.2022, 16.08.2023, 30.08.2023,
14.09.2023I. 21.09.2023I 24.06.2024I 30.08.2024, 20.09.2024] 07.ll.2024 I
ll.12.2024, 24.01.2025,18.03:2025 & 09.05.2025 made herein and llpon
hearing the arguments of sri venkateswarlu Gadipudi Advocate for the
petitioner and of sri syam sundar Rao, Special Public Prosecutor-cum-
standing counsel for ACB for the Respondents;
17
CRIMINAL PETITION NO: 2066 OF 2023
Between =
G.M. Venkata Narayana, S/o.-,t::Venkatamuni, aged about 59 years, Occ..
Flot No.203, ChamundeswariNilayam, sundar Nagar, Near E.S.I Hospital,i
Sanath Nagar, Hyderbad-38
...Petitioner/Accused
AND
1. The Joint Director, (Andhra) ACB, A.P. Vijayawada.
I 2. Deputy Supdt. of Police, ACB.CIU, AP, Vijayawada. (Complainant)
3. The State of Andhra Pradesh, Rep.by it's Public Prosecutor, High Court
of Andhra Pradesh at Amar;V';ti.-
...Respondents
petition under section 48'2'-I of Cr.P.C is filed praying that in the
circumstances stated in the memhofandum, of grounds filed in Criminal Petition,i
the High Court may be pleased to quash the proceedings No. 1/RCA-
clu/2017 dated. O3.01.2017 of th61st respondent and the consequentionaI
Criminal Proceedings initiated by the 2nd respondent against the petitioner in
crime (FIR) No.1 of 2017 Dt. 04.01.2017 on the file of DSP, CIU-ACB-AP,
Vijayawada.
IANO: 1 OF2023:
petition under section 48`2 of cr.p.c. is filed praying that in the
circumstances stated in the mem6-randum of grounds filed in criminal petition,
the High Court may be pleased to stay all further proceedings including
appearance of the petitioner in c`onnection with crime in (FIR) No.1 of 2017
Dt. 04.01.2017 on the file of DSP, CIU-ACB-AP, Vijayawada registered by the
2nd respondent, pending disposal: o'f CRLP 2066 of 2023, on the file of the
High Court.
18
The petit-Ion coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and earlier order of High
Court dt. -20.03.2023, 24.06.2024, 30.08.2024 , 20,09,2024, 07.ll.2024,
ll.12.2024, 24.01.2025,18.03.2025 & 09.05.2025 made herein and upon
hearing the arguments of Sir K R. Prabhakar, Advocate for the Petitioner and
of Sri Syam Sundar Rao, Special Public Prosecutor-Gum-Standing Counsel for
ACB for Respondent Nos.1 & 2 and Public Prosecutor for the Respondent
No.3)
CRIMINAL PETITION NO: 6700 O[ 2022
Between:
G.Lakshmi Prasad, S/o. Late G.I--Satyam, aged about 62 years, Occ.
commissioner, state Taxes (Retired), Flot No.203, Chamundeswari Nilayam,
sundar Nagar, Near E,S.I Hospital, Sanath Nagar, Hyderbad-38.
Petitioner/Accused
AND
. l'.
1. The Joint Director, (Coordination and I/C Andhra) ACB, A.P.
Vij ayawada.
2. Inspector of Police, ACB. V`isakhapatnam.
3. The State of Andhra Pradesh, rep by its Public Prosecutor, High Court
of Andhra Pradesh at AmaraJathi.
Respondents
Petition filed under Section 482 of Cr.P.C, praying that the High Court
may be pleased to quash the proceedings no.1/ACB-JD (A)/2018 dated O9-
o1-2018 of the lst respondent and the Criminal Proceedings initiated by the
2nd respondent against the petitioner in Crime (FIR) no.2 of 2018 dt. 27-01-
2018 on the file of Inspector of Police, ACB, Visakhapatnam.
19
[ANO:1 OF2022:
Petition under Section 482 Cr.P.C. is filed praying that in the
circumstances stated in the affida`vit filed in support of the petition, the High
court may be pleased to stay all further proceedings including appearance of
the petitioner in connection with 6riine in (FIR) No. 2 of 2018 Dt. 27.01.2018
on the file of Inspector of Police, ACB, Visakhapatnam registered by the 2nd
respondent, Pending disposal of CRLP 6700 of 2022, 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 earlier order of High
Court dt. 30.08.2022, 24.06.2024, 30.08.2024, 20.09.2024, 07.ll.2024,
ll.12.2024, 24.01.2025,18,03.2025 & 09.05.2025 made herein and upon
hearing the arguments of sri K R`,P,RABHAKAR Advocate for the Petitioner
and sri syam sundar Rao, Special -Public Prosecutor-Gum-Standing Counsel
for ACB for the Respondent Nos.2 a 3;`
CRIIVIINAL PETITION NO.5882 OF 2024
Between:
Mamillapalli Adiseshu, S/o late Narasimha Murthy Aged about 64 years, Occ
Assistant Comml-ssioner of Prohibition and Excise (Retd.), O/o Govt. Distillery
Compound, A.P Beverages Corporation Limited, Chagallu, West Godavari
District, R/o Flat No.302, 3rd, Krishna Sai Towers, Near Sikhamani Center,
Vijayawada, Andhra Pradesh
...Petitioner/Accused
AND
1. The State of Andhra Prad6sh, Rep, by the Principal Secretary to
Government, Revenue and- Excise (Vigilance) Department, A.P.
Secretariat, Velagapudi, Amaravati, Guntur District, Andhra Pradesh -
522 238
20
2. The Additional Director (Rayalaseema), Anti-Corruption Bureau, A.P.,
Hyderabad.
3. The Deputy Superintendent of Police, Central Investigation Un'lt (CIU),
Anti-Corruption Bureaua,...`..I,'Andhra Pradesh, Hyderabad, Camp-
Vij ayawada )
(All, Rep. by the Standing Counsel-cum- Special Public Prosecutor,
A.C.B, A.P, A.P High Court Compound, Nelapadu, Amaravati, Guntur
District, Andhra Pradesh) ..
...Respondents
petition under old section 482'of cr.p.c, (Under Section 528 of BNSS)
praying that in the circumstances stated in the memorandum of grounds fI-led
in support of the Criminal Petition, the High Court may be pleased to quash
the crime (F.I.R).No. 01/RCA-ACB`-CIU/2016 dated 19-01-2016, registered
by the Deputy Superintendent of Police Central Investigation Unit, Anti
Corruption Bureau, Hyderabad forr the offences U/s 13(2) r/w 13(1)(e) of the
Prevention of Corruption Act 1988 against the Petitioner/ Accused Officer
(A.O), as it is not notified specially as police station under section 2(s) of
Cr.P.C by the government
` \
lANO: 1 OF2024
Petit|lon under Section 482 of Cr.P.C (Under Section 528 of BNSS)
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 the further
proceedings including appearance Oof the petitione'r / Accused Officer and
interim attachment orders of properties issued in crime (F,I.R.) No. 01/RCA-
ACB-CIU/2016 dated 19-01-2016 registered by the Deputy Superintendent of
Police Central Investigation Unit (CIU), An-ti Corruption Bureau, Andhra
Pradesh, Hyderabad, and all proceedings in the Government, Pending
disposal of CRLP 5882 of 2024, on the fl'le of the High Court.
.. 21
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 order dated 28.10.2024 , 07.ll.202,ll.12.2024, 24.01.2025,
18.03.2025 & 09.05.2025 made herein and upon hearing the arguments of
M/s LEO LAW ASSOCIATES 'LLP, Advocate for the Petitioner, and of
Sri Syam Sundar Rao, Standing. Counsel-Gum- Special Public Prosecutor,
A.C.B, for the Respondents.
CRIMINAL PETITION NO.4261OF 2024
Between :
Katam Lakshmana Bhaskar, 'S/6`-jaya Prasada Rao, aged about 62 years,
Additional Commissioner, Prohibition & Excise (Retired) R/o Flat No.403,
Galaxy Heights, Sri Ramach'andra Nagar Currency Nagar, Vijayawada,
NTR District Andhra Pradesh.`;
...P'etitioner/Accused
•.: 'AND
1. The Joint Director, (Coordination and I/C Andhra) Anti Corruption
Bureau Andhra Pra'desh, Vijay..awada.
2. The Inspector of Police, Anti C'drruption Bureau Visakhapatnam, Andhra
Pradesh.
(Both, Rep. by the Sfa'nding counse[ICumI Special `Public
Prosecutor, Anti-Corruption Bureau Andhra Pradesh High Court
compound Amaravati, Guntur District, Andhra Pradesh)
...Respondents
Petition under Section 482 of Cr.P.C, 'ls filed praying that in the
circumstances stated in the grounds filed in support of the criminal Petition,
the High Court may be pleased-to quash the proceedings No. 22/ACB-JD
(A)/2016 dated 26.10.2016 of,the``1St Respondent and the consequential
criminal proceedings initiated by the 2nd Respondent against the petitioner in
Crime (FIR) No. '20 of 2016 Dt. 14.12.2016, registered by the ln`spector of
Police, ACB, Visakhapatnam.
22
IANO:1 OF 2024
Petition under section 482 of Cr.P.C., is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the HI-gh
Court may be pleased to stay all further proceedings in connection with crI'me
in (FIR) No. 20 of 2016 Dt.14.12.2Q16, registered by the Inspector of police,
ACB, Visakhapatnam, pendI-ng disposal Of CRLP 4261 of 2024, on the file of
the High Court.
The petition coming on for hearing, upon perusing the petI-lion and the
grounds filed in support thereof and the High Court order dated 14.10.2024,
24.01.2025,18.03.2025 & 09.05.2025 made herein and upon hearing the
arguments of M/S LEO LAW ASSOCIATES LLP, Advocate for the petitioner
and Sri Syam Sundar Rao, Standing Counsel for Respondents, the court
made the following
COMMON ORDER :-
ff List these matters on 24.0~6`!2025 immediately after the motion list under the caption ffor orders'.
Interim order granted ea`rlier stands extended until further orders."
f\ - i
S,B!-A..Vl-JA:N ABABu _- . I\-.`,
ASSISTANT i§ i_R,A
//TRUE COPY// -=»- \
SECTION OFFICER!
To,
1. Two CCs to Sri Syam Sunder Rao, Spl. Public Prosecutor ACB, A.P High Court Building Amaravati':; Andhra Pradesh.
2. One CC to Sri. Ghanta Sridhar, Advocate [OPUC]
3. One CC to Sri Venkateswarlu Gadipudi, Advocate[OPUC]
4. One CC to Sri Phani Babu Yalamanchili, Advocate [OPUC]
5. One CC to Sri K.R. Prabhakar, Advocate [OPUC]
6. One CC to M/s LEO LAW ASSOCIATES LLP, Advocate [OPUC]
7. One spare copy 23 HIGH COURT HN,J DATED : 18.06.2025 LIST THESE MATTERS ON 24.06.2025 IMIVIEDIATELY AFTER THE MOTION LIST UNDER THE CAPTION fFOR ORDERS' ORDER CRL.P. Nos. 3955,197, 433,1376,'-3808, 4308, 4831 and 6065 of 2021 and 4469, 5844, 5958, 5985 of 2020 arid 2066 of 2023 and 6700 of 2022 and 5882 & 4261 of 2024 INTERIIVI ORDER EXTENDED pjgiv¥tsfro _,-rfrJ-
•-_+ .