Andhra Pradesh High Court - Amravati
Ganisetti Venkata Rajendra Prasad, ... vs P.P., Hyd 5 Othrs on 30 August, 2025
Author: K Suresh Reddy
Bench: K Suresh Reddy
1
KSR, J
Crl.P.No.3117 of 2015
APHC010005032015
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3239]
(Special Original Jurisdiction)
SATURDAY,THE THIRTIETH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE K SURESH REDDY
CRIMINAL PETITION NO: 3117/2015
Between:
1. GANISETTI VENKATA RAJENDRA PRASAD, W.G.DIST., S/O.
POTHURAJU, R/O. TANUKU, WEST GODAVARI DISTRICT
...PETITIONER/ACCUSED
AND
1. P P HYD 5 OTHRS, REP. BY ITS PUBLIC PROSECUTOR HIGH
COURT BUILDINGSRHYDERABAD
2. GANISETTI POTHU RAJU DECEASED, -
3. GANISETTI TATAJI RAO, S/O.POTHURAJU, OCC.: BUSINESS, R/O.
KAKARAPARRU VILLAGE, PERAVALI MANDAL, WEST GODAVARI
DISTRICT
4. GANISETTI VENKATA SURYA RAGHU RAM, S/O. POHURAJU,
OCC.:BUSINESS, R/O. RAGHAVENDRA NILAYAM, NO.21, SOUTH
SIVANI KOVIL STREET, KODAMBAKKAM, CHENNAI, TAMILANADU
STATE
5. PURETI HANUMAVATHI, W/O. SURYAPRAKASA RAO, OCC.:
HOUSE WIFE, R/O.KAKARAPARRU VILLAGE, PERAVALI MANDAL,
WEST GOAVARI DISTRICT
6. MANGENA VARA LAKSLUNI NARAYANA MATH,
W/O.R.D.V.PRASADA RAO, R/O. IRAGARAVARAM VILLAGE,
IRAGAVARAM MANDAL, WEST GODAVARI DISTRICT (SINCE 2ND
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KSR, J
Crl.P.No.3117 of 2015
RESPONDENT DIED AND NO NOTICE IS REQUIRED OR HIM)
...RESPONDENT/COMPLAINANT(S):
Petition under Section 437/438/439/482 of Cr.P.C and 528 of BNSS
praying that in the circumstances stated in the Memorandum of Grounds of
Criminal Petition, the High Courtpleased to Call for the records of Judgment
dated 24-09-2014 in C.M.A.N0.13 of 2011 on the file of the Court of the II
Addl. District Judge (E.G.Dt.) at Amalapuram, East Godavari District and set
aside the same and pass such
IA NO: 1 OF 2015(CRLRCMP 44 OF 2015
Petition under Section 482 of Cr.P.C and 528 of BNSS praying that in
the circumstances stated in the Memorandum of Grounds of Criminal
Petition,the High Court may be pleased pleased to dispense with the to
dispense with the Certified Copy of Order dated 26-07-2011 in I.A.206 of
2009 in O.S.No.40 of 2001 on the file of the Senior Civil Judge, Kothapeta,
East Godavari District in this Hon'ble Court and pass such
IA NO: 2 OF 2015(CRLPMP 3309 OF 2015
Petition under Section 482 of Cr.P.C and 528 of BNSS praying that in
the circumstances stated in the Memorandum of Grounds of Criminal
Petition,the High Court may be pleased to direct the court below to initiate
criminal action against the respondent/defendants 3 to 6 for the offences
under section 191, 192, 193 IPC r/w. 463, 467, 468, and 471 IPC for
intentionally giving false evidence and fabricating false evidence and by
producing forged and fabricated documents for the purpose of being used in
the proceedings in OS.NO.40 of 2001 on the file of the court of the Senior
Civil Judge, at Kothapeta, East Godavari District in the interest of justice.
Counsel for the Petitioner/accused:
1. PARTY IN PERSON
Counsel for the Respondent/complainant(S):
1. I V N RAJU
2. PUBLIC PROSECUTOR (AP)
The Court made the following:
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KSR, J
Crl.P.No.3117 of 2015
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
SATURDAY, THIS THE THIRTIETH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT:
HONOURABLE SRI JUSTICE K SURESH REDDY
CRIMINAL PETITION No.3117 of 2015
ORDER:
Today when the matter is taken up for hearing, the petitioner Sri Ganisetty Venkata Rajendra Praad, party in person, seeks permission of this Court to withdraw the present Criminal Petition.
Permission is granted.
The Criminal Petition is dismissed as withdrawn. Consequently, miscellaneous petitions, if any, pending shall stand closed.
________________________ JUSTICE K.SURESH REDDY Date: 30.8.2025 RD 4 KSR, J Crl.P.No.3117 of 2015 THE HON'BLE SRI JUSTICE K SURESH REDDY CRIMINAL PETITION No.3117 of 2015 Date: 30.8.2025 RD