Andhra Pradesh High Court - Amravati
Srinu Chekka, vs State Of Andhra Pradesh on 20 November, 2024
APHC010146722022
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
WEDNESDAY, THE TWENTIETH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SMT. JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 2927/2022
Between:
1. SRINU CHEKKA, S/O VENKATAREDDY, AGED 34 YEARS, D/O 1-8,
KOWARAGIRIPATNAM, NAKKA RAMESWARAM, ALLAVARAM
MANDAL, EAST GODAVARI.
2. KALISWAMI REKADI, S/O SOWARAJU, AGE ABOUT 31 YEARS,
NAKKA RAMESWARAM, ALLAVARAM MANDAL, EAST GODAVARI.
3. CHEKKA MANIKANTA @ MANIKANTASWAMY CHEKKA,, S/O
VENKATA REDDY, AGE ABOUT 23 YEARS, NAKKA RAMESWARAM,
ALLAVARAM MANDAL, EAST GODAVARI.
4. YEDUKONDALU BANE, S/O RAMUDU, AGE ABOUT 33 YEARS,
NAKKA RAMESWARAM, ALLAVARAM MANDAL, EAST GODAVARI.
5. DHANALAKSHMI REKADI, W/O SOWARAJU, AGE ABOUT 73 YEARS,
NAKKA RAMESWARAM, ALLAVARAM MANDAL, EAST GODAVARI
DISTRICT.
6. GAVARAMMA BANE, W/O RAMUDU, AGE ABOUT 50 YEARS, NAKKA
RAMESWARAM, ALLAVARAM MANDAL, EAST GODAVARI DISTRICT.
7. CHEKKA VENKATALAKSHMI, W/O VENKATA REDDY, AGE ABOUT 56
YEARS, NAKKA RAMESWARAM, ALLAVARAM MANDAL, EAST
GODAVARI. DISTRICT.
8. REKADI SOMARAJU, S/O MIRASAHEB, AGE ABOUT 50 YEARS,
NAKKA RAMESWARAM, ALLAVARAM MANDAL, EAST GODAVARI
DISTRICT.
9. CHEKKA VENKATA REDDY, S/O DHANA RAJU, AGE ABOUT 64
YEARS, NAKKA RAMESWARAM, ALLAVARAM MANDAL, EAST
GODAVARI DISTRICT.
10. CHEKKA LAKSHMI @ GOWRI, W/O. SRINU, AGE ABOUT 29 YEARS,
NAKKA RAMESWARAM, ALLAVARAM MANDAL, EAST GODAVARI
DISTRICT.
...PETITIONER/ACCUSED(S)
AND
1. STATE OF ANDHRA PRADESH, REP BY ITS PUBLIC PROSECUTOR
HIGH COURT OF ANDHRA PRADESH, AT AMARAVATHI.
2. RAMAKRISHNA ANGADI, S/O KAMESWARRAO, AGE ABOUT 29
YEARS, NAKKA RAMESWARAM, ALLAVARAM MANDAL, EAST
GODAVARI DISTRICT
...RESPONDENT/COMPLAINANT(S):
2
Counsel for the Petitioner/accused(S):
1. T V JAGGI REDDY
Counsel for the Respondent/complainant(S):
1. P NARASIMHA RAO
2. PUBLIC PROSECUTOR (AP)
The Court made the following:
ORDER:
The instant Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed, by the Petitioner/Accused Nos.1 to 10, seeking to quash the proceedings against them in Crime No.198 of 2021 on the file of Allavaram Police Station, East Godavari, registered for the offence under Sections 324, 323, 290 read with 143 of Indian Penal Code.
2. When the matter is taken up for hearing, Sri T.V.Jaggi Reddy, learned counsel for the Petitioners would submit that charge sheet is filed in this matter and no further orders are required in this matter and the petition may be disposed of by giving liberty to the petitioner to file fresh petition seeking to quash the charge sheet.
3. Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor is in attendance.
4. Considering the submissions made, the criminal petition is disposed of. However, the Petitioners are at liberty to file fresh petition seeking to quash the charge sheet, if so advised.
Pending applications, if any, shall stand closed.
______________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA Date:20.11.2024 Dinesh 3 HON'BLE SMT. JUSTICE VENKATA JYOTHIRMAI PRATAPA Crl.P.No.2927 of 2022 Dt.20.11.2024 Dinesh