Telangana High Court
Battu Poshanna Poshaiah, Nizamabad ... vs S.H.O., P.S. Armoor, Hyd Ano on 29 February, 2020
Author: G Sri Devi
Bench: G Sri Devi
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
WEDNESDAY, THE TWENTIETH DAY OF APRIL,
TWO THOUSAND AND SIXTEEN
PRESENT
THE HON'BLE SRI JUSTICE RAJA ELANGO
CRL.P. No. 9507 of 2014
Between:
1. Battu Poshanna @ Poshaiah S/o late Kistaiah
2. Smt. Battu Laxmi W/o Battu Poshanna @ Poshaiah
3. Smt. Deshagodu Gangamani @ Lavanya W/o Ashok
4. Smt. Akula Amrutha W/o Srinivas
5. Errolla Narsaiah S/o Late Muthenna
Petitioners/Accused No.1 to 5
AND
1. The State of Telangana, through SHO, P.S. Armoor, Rep. by Public
Prosecutor, High Court at Hyderabad.
Respondent
2. Smt. Battu Anuardha @ Mounika W/o late Battu Murali, R/o Chepoor
Village of Armoor Mandal, Nizamabad District.
Respondent/Defacto Complainant
Petition under Section 482 of Cr.P.C., praying that in the circumstances
stated in the memorandum of grounds filed herein, the High Court may be
pleased to quash the chargesheet in CC. No. 230 of 2013 on the file of the
Judicial First Class Magistrate at Armoor, Nizamabad District.
The petition coming on for hearing upon perusing the petition and the
memorandum of grounds filed herein and the order of the High Court dated
01-09-2014, 15-07-2015, 30-07-2015 and 23-03-2016 made herein and
upon hearing the arguments of Sri K.Venumadhav, Advocate
for the Petitioners, and of the Public Prosecutor(T.G) for Respondent No.1,
the Court made the following
ORDER:
It is informed by both the counsel that negotiations are going on between the parties for compromise.
Post after vacation.
Interim stay granted earlier is extended until further orders.
ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To
1. The Judicial First Class Magistrate, Armoor, Nizamabad District
2. The Station House Officer, P.S. Armoor, Nizamabad District
3. Two CCs to the Public Prosecutor, High Court of A.P., Hyderabad (OUT)
4. One CC to Sri K.Venumadhav, Advocate (OPUC)
5. One Spare copy.
skm HIGH COURT RE,J Drafted by: skm Drafted on: 21-04-2016 DATE: 20-04-2016 NOTE: POST AFTER VACATION ORDER CRL.P. NO. 9507 OF 2014 EXTENSION OF INTERIM STAY