Andhra Pradesh High Court - Amravati
Kalisetti Naga Pavan Kumar vs The State Of Andhra Pradesh on 6 August, 2025
[3396]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMA
••i ■
WEDNESDAY ,THE SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
. rPRESENT:
JME HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 7913 OF 2025
Between:
T. Kalisetti Naga Pavan Kumar, S/o.Late Mohan Rao, Aged about: 33
years, OcciTeacher, R/o.Jangala street, Bobili Town, Vizianagaram
Dist.
2. Kalisetti Tayaru, W/o.Late Mohan Rao, aged about 62 years,
R/o.Jangala street, Bobili Town Vizianagaram Dist.
3. Kalisetti Venkata laxmi Nageswari, W/o.Durga Prasad, Aged about: 44
years, Occ: Teacher, R/o.Jangala street, Bobili Town, Vizianagaram
Dist.
Petitioner/Accused No.4 to 6
AND
1. The State of Andhra Pradesh, rep.by Public Prosecutor, High Court of
AP, Amravati.
2. Ganta Thavitaiah, S/o.Late Chinavenkaiah, aged abou^ 59 years
R/o.Jangala street, Bobili Town, Vizianagaram District.
Respondent/Complainant
Petition under Section 528 of BNSS is filed praying that in the
circumstances stated in the affidavit filed in support of the Criminal Petition,
the High Court may be pleased to allow the Criminal Petition and set aside the
Order passed in CRL.MP.No.361 of 2025 in S.Cs &S.Ts SC.No.6 / 2019 on
the file Special Judge for Trial of Offence Under s"c &ST (POA) Act Cum IV
Additional District and Sessions Judge Vizianagaram dated 01-07-2025.
lA NO: 1 OF 2025
Petition under Section 528 of BNSS is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to stay of all further proceedings of the
petitioners/Accused No.4 to 6 in SCs & STs S.C No.6 of 2019 on the file
Special judge for Trial of Offences under SCs and STs (POA) Act Cum IV
Additional District and Sessions Judge Vizianagaram against the
petitioners/Accused No.4 to 6,* Pending disposal of CRLP 7913 of 2025, on
the file of the High Court. /
The petition coming on for hearing, upon perusing the Petition and the
memorandum filed in support thereof and upon hearing the arguments of
Sri P GOPALA KRISHNA Advocate for the Petitioner, PUBLIC
PROSECUTOR for the Respondent No.1 and the Court made the following.
ORDER
"Heard learned counsel for the petitioners and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor, who takes notice on behalf of the State.
Learned counsel for the petitioners would submit that police after due investigation filed the charge sheet deleting the names of accused Nos.4 to 6. Learned counsel would further submit that even thereafter, the de-facto complainant did not choose to file any protest petition. Learned counsel would further submit that A5 and A6 are working as teachers in government schools only to trouble them they were added as accused without any material except their names are referred in the chief examination of PW1.
Considering the submissions made, the presence of the petitioners before the trial Court is dispensed unless their presence IS i specifically directed by the trial Court.
Meanwhile, learned counsel for the petitioners is directed to file the relevant documents before this Court.
List this matter on 20.08.2025."
SD/- K. KASIRAO ACHARl ASSISTANT^^ ISTRAR //TRUE COPY// I SECTION OFFICER To
1. The Special Judge for Trial of Offence Under SCs &STs (POA) Act Cum IV Additional District and Sessions Judge Vizianagaram
2. Ganta Thavitaiah, S/o.Late Chinavenkaiah, aged about: 59 years, R/o.Jangala street, Bobili Town, Vizianagaram District, (by RPAD)
3. One CO to SRI. P GOPALA KRISHNA Advocate [OPUC] [OIJT^^^ High Courtof A.P., Amaravati
5. One spare copy / HIGH COURT DR.VJP,J DATED:06/08/2025 LIST THIS MATTER ON 20.08.2025 ORDER CRLP.No.7913 of 2025 DIRECTION