Andhra Pradesh High Court - Amravati
Hafsath Muhammed Sadique vs State Of Andhara Pradesh on 5 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
is Ny IN THE HIGH COURT OF ANDHRA PRADESH:AT AMARAVATL- en MONDAY, THE FIFTH DAY OF OCTOBER, 2 TWO THOUSAND AND TWENTY :PRESENT: THE HON' BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI CRIMINAL PETITION NO: 818 OF 2018 ~~ Between: Hafsath Muhammed Sadique, Addl. Director of M/s. Priyom Condiments Pvt. Ltd. Resident of MPT House, Matool Central, Mattul Kannur-670302, Kerala State. Petitioner/Accused No.4_ AND 1. State Of Andhara Pradesh, Represented by Public Prosecutor High Court of Andhara Pradesh 2. Més. Sri Venkata Ramana Traders, Rep. by its Written Authority agent Maddi Vinay Kumar, S/o. Kasi Viswanadh, Having its office at Door No. 12-27-104/A, 1st Floor, Seelamvari Street, Kothapet, Guntur City, A.P. (Complainant) 3. M/s. Priyom condimets Private Limited, rep, by its authorized Signatory, Sameer Muhamed Abdul Rahaman, Having registered office at 3/386, Kumarapuram Post, Perumbavoor, Kerala-683565, Kerala state. (Accused No.1) 4. Khaleelu Rahaman Kunhammad Haji Challakkara, Managing Director of M/s. Priyom Condiments Pvt. Ltd., Resident of Darunoon House, Mattul P.O., Kannur- 670302, Kerala State. (Accused No.2) 5. Sameer Muhamed Abdul Rahman, Whole time Director of M/s. Priyom Condiments Pvt, Ltd. Resident of Shareef Manzil, Mattambram Puthiyangadi Post, Madayi Kannur-670304, Karala State. (Accused No.3) (Respondent No.3 to 5 are not necessary parties) Petition under Section 48% of Cr.P.C, praying that in the circumstances stated in the memo of grounds filed herein, the High Court may be pleased to quash C.C. No.31/2017 filed by 2™ Respondent/Complainant on the file of IV-Addl. Munsiff Magistrate at Guntur, Gunturt District, against the Petitioner (accused No. 4) for the offences U/Sec. 138 and 142 of N.I. Act; -- IANO: 1 OF 2018 : Petition under Section 482 of Cr.PC., 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 C.C. No. 31/2017 filed by 2nd Respondent/Complainant on the file of IV-Addl. Munsiff Magistrate at Guntur, Guntur District, against the Petitioner(Accused No. 4) for the offences U/Sec. 138 and 142 of N.1. Act, including the appearance of the Petitioner (Accused No.4) before the court below, pending disposal of CRLP 818 of 2018, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and memo of grounds filed herein, and Orders of High Court dated 29-01-2018, 02-05-2018, 18-06- 2018, 27-07-2018, 8-10-2018, 06-12-2018 and 08-08-2019 made in !A. Nos. 1, 2, 3, 4,5 & 6 of 2018 and orders dated 5-09-2019, 2-12-2019, 30-12-2019 & 20-01-2020 made herein and upon hearing the arguments of Sri M Chalapathi Rao, Advocate for the Petitioner, and of Public Prosecutor for Respondent No.1, and Sri K. Raja Reddy, Advocate for Respondent No.2, the Court made the following. ORDER:
(Through Video Conferencing) Heard learned counsel for the parties. Interim order passed earlier shall remain in operation until further orders. Immediately on resumption of physical hearing, the case be listed for further orders. Sdi-M. RameshBabu See REGISTRAR HTRUE COPY// FOR ASSISTANT REGISTRAR ee tenet ett tmnt aat Ayana oc ence wenn eg etna ng To, The IV Additional Munsif Magistrate, Guntur Two CCs to Public Prosecutor, High Court, Andhra Pradesh (OUT) One CC to Sri M. Chalapathi Rao, Advocate (OPUC) oe One CC to Sri K. Raja Reddy, Advocate (OPUC) One spare copy km Qakwn-> HIGH COURT HC,J DATED: 5-10-2020 ORDER CRLP.No.818 of 2018 EXTENSION OF INTERIM ORDER