Andhra Pradesh High Court - Amravati
Meka Venkata Satyanarayana vs The State Of Andhra Pradesh on 13 February, 2026
Author: K Suresh Reddy
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
A
FRIDAY, THE THIRTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY SIX
;PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
CRIMINAL PETITION NO: 3881 OF 2019
Between:
1. Meka Venkata Satyanarayana, S/o. Late Ramamurthy, Aged 77 Years,
R/o. Dharbharevu Village, Narsapur Mandal, West Godavari District.
2. Meka Srirama suresh @Suresh Chowdary, S/o. Venkata
Satyanarayana, aged about 35 years, R/o. Dharbharevu Village,
Narsapur Mandal, West Godavari District.
3. Meka Sridhar Chowdary, S/o. Venkata Satyanarayana, aged 47 years,
R/o. Dharbharevu Village, Narsapur Mandal, West Godavari District.
4. Bollimpalli VJsweswara Rao, S/o. Suryanarayana, aged 73 years, R/o.
Dharbharevu Village, Narsapur Mandal, West Godavari District.
5. Meka K.V.V.S.V. Prasad, S/o. VenkatasubbaRao, aged 60 years, R/o.
Dharbharevu Village, Narsapur Mandal, West Godavari District.
6. Bollimpalli Venkata Subba Rao, S/o. Dorayya, aged 58 years, R/o.
Dharbharevu Village, Narsapur Mandal, West Godavari District.
7. Sajja V.V.Satyanarayana, S/o. Veeranna, aged 66 years, R/o.
Dharbharevu Village, Narsapur Mandal, West Godavari District.
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court
of Andhra Pradesh at Amaravathi.
2. Jalla Lava Raju, S/o. Nelabaludu, aged about 32 years, R/o.
Dharbharevu Village, Narsapur Mandal, West Godavari District.
...Respondents
Petition under Section 482 of Cr.P.C, is 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 vide PRC.No.2 of
2019 on the file of the Court of the Additional Judicial First Class Magistrate,
Narsapuram, West Godavari District, Andhra Pradesh in the interest of Justice
and pass
(Prayer is amended as per the Court order dated 20.06.2023 in i.A.Nos.1 & 2
of 2023 in Crl.P.No.3881 of 2019)
lA NO: 1 OF 2019
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidaviHiled in support of the petition, the High
Court may be pleased to stay of all further proceedings in PRC No. 02 of 2019
on the file of the Court of the Additional Judicial Magistrate of First Class
Magistrate, Narsapuram, West Godavari District, including appearance of the
petitioners, in the interest of justice. Pending disposal of CRLP 3881 of 2019,
on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
grounds filed in support thereof and the order of the High Court dated
05.07.2019, 19.07^9, 03.09.2019, 23.09.2019, 08.11.2019, 16.12.2019,
14.12.2023 & 31.01.2026 made herein and upon hearing the arguments of Sri
A.Sudhakara Rao, Advocate for the Petitioners and of Public Prosecutor for
the Respondent No.1 and the Courtmade the following
ORDER:
At request of the learned counsel for 2"'* respondent, Post on 27.02.2026.
Interim order, granted earlier, is extended till the next date of hearing.
SD/-K.V.RAGHAVULU b ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER F i To,
1. One CC to SRI. A.SUDHAKARA RAO, Advocate [OPUC]
2. Two CCs to PUBLIC PROSECUTOR, High Court of A.P., Amaravati.[OUT]
3. One spare copy. ( HIGH COURT KSR,J DATED: 13/02/2026 POST ON 27.02.2026 ORDER CRLP.No.3881 of 2019 CJ> m try St m ★/y INTERIM ORDER EXTENDED