Andhra Pradesh High Court - Amravati
Mummana Rajeswara Rao vs The Joint Director Rayalaseema on 22 August, 2022
Author: Ke Sreenivasa Reddy
Bench: Ke Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA\ MONDAY .THE TWENTY SECOND DAY OF AUGUST, TWO THOUSAND AND TWER >PRESENT: THE HONOURABLE SRI JUSTICE Ke SREENIVASA REDDY CRL.P, Nos, 3955, 197, 433, 1376, 3808, 4308, AB31 and 6065 of 2021 and 4469, R844, 5958, 5985 of 2020 .ANo. 1 of 2022 in CrLP.No. 3955 of 202" & Between: Dayam Peda Ranga Rao, S/o o.Veera Venkata Aso, Aged about 34 years, Qec Motor Vehicle inspector (MVI C/o the Dy. Transport Corrnissioner, Visakhapatnam District, and Ryo Flat No.4, Devi Madhuram Enclave, Abid Nagar, Akkayyapaiem Visakhapatnam CNstrict Andhra Pradesh - 530016 _..Petitioner/ Accused (Petitioner in CRLP 3955 OF 2024 on the file of High Court) AND 4. The Joint fXrector, (Rayalaseerma) Anti-Corruption Bureau, A.P, Vilayawada krishna District, Andhra Pradesh - 520013 3. The Inspector of Police, Central investigation Date (C10) Anti-Corruptian Bureau, A.P, Viiayawada, Krishna District, Andhra Pradesh - S20015, Represented by Sol. Public Prosecutor ACB, A.P High Court Building Amaravad, Andhra Pradesh . | _ fespancdents iRespondents in-do-} Petition under Section 482 of Cr.PC., praying that in the circumstances stated in the memo of grounds filed CrL.P., the High Court may be oleased to stay all further oraceadings in Crime {FIR} No. 45/RCA-ACB-CIL/ 2016, dated 22-10-2016, registered by the inspector of Police, Central Investigation Unit (0), Anti-Corruption Bureau {ACB}, Andhra Pradesh, Vijayawada, including appearance of the Petitioner/ Accused Officer and ad-interim attachment orders of properties, pending disposal of CRLP No. 2955 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and memo of grounds ffled in Cri.P., and earlier order af High Court dt. 16-07-2021 made in LA.No. 4 of 2021 and upon hearing the arguments of Sri Ghanta Sridhar, Advecate for the Petitioner, and of Smt. A. Gayathri Reddy, Standing Counsel for ACB And Special sublic Prosecutor for Respandents Nos. f and 2. CREP No. 197 of 2027 :- Garhuri Siva Ras, $/a. late Sri Rachuri Bikshalu, Occ 'Tahsiidar (under suspension), Revenue Department, Krishna District and Flat No. 302, Smitha Towers, Teckle Road, Syarn Nagar, Vijayawada, Krishna District. Andhra Pradesh -20010. .. .Petitioner/Accused. AND +.The Director General, Anti-Corruption Bureau, A.P., Vijayawada, Krishna District, Andhra Pradesh-52007 3. 2 The Joint Director (Rayalaseema), Anti-Corruption Bureau, A.P., ¥liayawada, iCrishna District, Andhra Pradesh -520013. 3. The Inspector of Police, Central investigation Unt Civ}, anti-Corruption Bureau, A.P., Vilayawada, Krishna District, Andhra Pradesh -570073, Represented by Special Pubbc Prosecutor, ACK, A.P. High Court Buildings, Amaravati, Andhra Pradesh. - (All Represented by Special Public Prosecutor, ACB, A.P. High Court Bunlding, Amaravati, Andhra Pradesh} .. Raespancdants Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in the Criminal Petition, the High Court. may be pleased to quash the Crime (F.I.R) No. 01/RCA-CIU-ACB/2019, dt : 19-02-2019, registered by the Inspector of Police ,Central Investigation Unit (CIU), Anti-Corruption Bureau (ACB), Vijayawada for the offences u/s 13 (1) (b) r/w. 13 (2) of the Prevention of Corruption (Amendment) Act 2018 against the Petitioner /Accused Officer (A.O), as it is not notified as a police station under section 2 (s) of Cr.P.C. by the Government. 1.A. No. 2 of 2021 :- Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in the Criminal Petition, the High Court may be pleased to stay all further proceedings including appearance of the Petitioner /Accused Officer and ad-interim attachment orders of properties issued in Crime (F.1.R) No. 01/RCA-ACB-CIU/2019, dated 19-02-2019, registered by the Inspector of Police, Central Investigation Unit (CIU), Anti-Corruption Bureau (ACB), Andhra Pradesh, Vijayawada, pending disposal of CRL.P. No.197 of 2021, on the file of the High Court. a The petition coming on for hearing, upon perusing the memorandum of grounds filed in support thereof and the order of the High Court order dated 05.05.2021and 24-05-2022 made in Crl.P.No. 197 of 2021 and upon hearing the arguments of Sri Venkateswarlu Gadipudi, Advocate for the Petitioner and of Sri S.M. Subhani, Special Public Prosecutor-cum-Standing Counsel for ACB on behalf of respondents/State ~ WA Cri.P.No. 433 of 2021 :- Between :- Mummana Rajeswara Rao, S/o. Sri Somulu, Aged about 59 years, Occ : Deputy Inspector of Survey, O/o. Special Deputy Collector (LA) TBP Unit-1, Parvathipuram, Vizianaaram District, Andhra Pradesh -535 501, and R/o. H.No. 37-10-139, NGOs Colony, Ayyappa Nagar, Kapparada, Visakhapatnam, Visakhapatnam District, Andhra Pradesh -530 007 . ...Petitioner/Accused. AND a 1.The Joint Director (Rayalaseema), Anti-Corruption Bureau, A.P., Vijayawada, Krishna District, Andhra Pradesh -520013. 2.The Inspector of Police, Central Investigation Unit (CIU), . Anti-Corruption Bureau, A.P., Vijayawada, Krishna District, Andhra Pradesh -520013, Represented by Special Public Prosecutor, ACB, A.P: High Court Buildings, Amaravati, Andhra Pradesh. ...Respondents -- Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in the Criminal Petition, the High Court may be pleased 'to quash the Crime (F.I.R) No.03/RCA-CIU-ACB/2017, dt : 16-03-2017, registered by the Inspector of Police, Central Investigation Unit, Anti-Corruption Bureau, Vijayawada for the offences U/s. 13 (1) (e) r/w. 13 (2) of the Prevention of Corruption Act 1988 against the Petitioner/Accused Office (A.0), as it is not notified as a police station under section 2 (s) of Cr.P.C by the Government. Y. 1.A. No. 1 of 2021 :- Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in the Criminal Petition, the High Court may be _ pleased to stay all further proceedings including appearance of the Petitioner /Accused Officer and ad-interim attachment orders of properties issued in Crime (F.1.R) No. 03/RCA-ACB-CIU/2017, dated 16-03-2019, registered by the Inspector of Police, Central Investigation Unit (CIU), Anti-Corruption Bureau, Andhra Pradesh, Vijayawada, pending disposal of CRL.P. No.433 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the memorandum of grounds filed in support thereof and the order of the High Court order dated 05.05.2021 & 04- 05-2022 made herein and upon hearing the arguments of Sri Ghanta Sridhar, Advocate for the Petitioner and of Sri S.M. Subhani, Special Public Prosecutor-cum-Standing Counsel for ACB on behalf of respondents/State. Cri.P.No. 1376 of 2021 :- . Rampalli Satya Phani Dattatreya Diwakar @ SPD Diwakar, S/o Surya Subramanya Sitarama Swamy, (Correct Name- Rampalli Satya Phani Dattatreya Divakar) Aged 36 years, Jr. Assistant (on leave) Panchayat Raj Department, Eluru, West Godavari District, Andhra Pradesh -534 001, Presently residing at H.No. 3-167, Venkata Narayana Nagar, Palangi Undrajavaram Mandal, West Godavari District, Andhra Pradesh - 534 216 Petitioner/Accused Officer . AND The Inspector of Police, Central Investigation Unit (CIU), Anti-Corruption Bureau, Andhra Pradesh, Vijayawada - 520 001, Rep.by Spl.Public Prosecutor-ACB, A.P High Court Building, Amaravati, Andhra Pradesh | . Respondent/Complainant Petition under Section 482 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 the Crime (F.1.R) No. 08/RCA-ACB-CIU/2018, dated 28-12-2018, registered by the Inspector of Police, Central Investigation Unit, Anti-Corruption Bureau, Vijayawada for the offences U/s 13 (1) (b) r/w 13 (2) of the Prevention of Corruption (Amendment) Act 2018 against the Petitioner/Accused Officer (A-O), as it is not notified specifically as a police station under section 2 (s) of Cr.P.C by the Government. |.A. No. 1 of 2021 :- Petition under Section 482 of Cr.PC., praying that in the circumstances stated in the memo of grounds filed in Crl.P., the High Court may be pleased to stay all further proceedings including appearance of the Petitioner / Accused Officer and ad-interim attachment orders of properties issued in Crime (F.I.R) No. 08/RCA-ACB- ClU/2018, dated 28-12-2018, registered by the Inspector of Police, Central Investigation Unit (CIU), Anti-Corruption Bureau, Andhra Pradesh, Vijayawada, pending disposal of CRLP 1376 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court order dated 05.05.2021 & 04-05-2022 made herein and upon hearing the arguments of Sri Phani Babu Yalamanchili, Advocate for the Petitioner, and Sri S.M.Subhani, learned Special Public Prosecutor-cum-Standing Counsel for ACB for respondent |.A.No. 1 of 2021 of 2021 in Crl.P.No. 3808 of 2021 : Between : Saragadam Venkata Rao, S/o Late Sri Ramappadu, Aged about 58 years, Occ Assistant Motor Vehicle Inspector, O/o the Dy. Transport commissioner, Srikakulam, Srikakulam District, and R/o Peda Yathapalem Village, Aripaka (Post) Sabbavaram Mandal, Visakhapatnam District Andhra Pradesh - 531 035 _..Petitioner/Accused Officer (Petitioner in CRLP 3808 OF 2021 on the file of High Court) AND 4. The Joint Director (Rayalaseema), Anti-Corruption Bureau, A.P, Vijayawada, Krishna District, Andhra Pradesh 520013 2. The Inspector of Police, Central Investigation Unit (CIU) Anti-Corruption Bureau, A.P, Vijayawada, Krishna District, Andhra Pradesh 520013 Represented by Spl. Public Prosecutor, ACB, A.P High Court Building, Amaravati, Andhra Pradesh ...Respondents (Respondents in-do-) Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay all further proceedings including appearance of the petitioner/Accused Officer and ad- interim attachment orders of properties issued in Crime (F.I.R )No.06/RCA-CIU- ACB/2018, dt. 01.11. 2018, registered by the Inspector of Police, Central Investigation Unit (CIU), Anti-Corruption Bureau (ACB) Andhra Pradesh, Vijayawada, pending disposal of CRLP No.3808 of 2021, on the file of the High Court. 'The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court dated 12-07-2021 and 04-05-2022 made in I.A.N. 1 of 2021 and upon hearing the arguments of SRI VENKATESWARLU GADIPUDI Advocate for the Petitioner and of Smt A.Gayatri Reddy, Standing Counsel for ACB for Respondents |.A.No. 1 of 2021 of 2021 in Crl.P.No. 4308 of 2021 :- Between : Kutala Venkatappa, S/o late Sri Venkataramana Aged about 50 years, Occ. Inspector of Police (under suspension), Command Control, Tirupati Urban District, and R/o D.No.10-82/2, Royal Nagar, R.O Road. Tirupati, Chittoor District, Andhra Pradesh-517 501 ...Petitioner/Accused AND 1. The Director General, Anti-Corruption Bureau, A.P, Vijayawada, Krishna District, Andhra Pradesh - 520013 2. The Joint Director (Andhra), Anti-Corruption Bureau, A.P, Vijayawada, Krishna District, Andhra Pradesh - 520013 3. The Inspector of Police, Anti-Corruption Bureau (ACB) Central Investigation -Unit (CIU) Vijayawada, Krishna District, Andhra Pradesh - 520013 (All, Rep.by Spl. Public Prosecutors, ACB, A.P High Court Building, Amaravati, Andhra Pradesh) ..-Respondents Petition under Section 482 of the Cr.P.C praying that in the circumstances stated in the memorandum of grounds filed in support of the Criminal Petition, the High Court may be pleased to stay all further proceedings including appearance of the Petitioner in F.!.R No. 02/RCA-CIU/2020, dated 09-03-2020, registered by the Inspector of Police, Central Investigation Unit (CIU), Anti-Corruption Bureau (ACB), Vijayawada for the offences U/s 13 (1) (b) of the Prevention of Corruption (Amendment) Act 2018 against the Petitioner / Accused Officer (A.0), as it is not notified as a police station under section 2 (s) of Cr.P.C by the Government, pending disposal of CRLP No.4308 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and earlier order of High Court dt. 02-08-2021 made in 1.A.No. 1 of 2021 and upon hearing the arguments of SRI Ghanta Sridhar, Advocate for the Petitioner and of Standing Counsel for ACB for Respondents 1.A.No. 1 of 2021 in Crl.P.No. 4831 of 2021:- Between :- Battu Hanumantha Rao, S/o Late Sri Badraiah, Aged 59 years, Assistant Geologist (Retd.), 0/o Asst. Director, Mines and Geology Srikakulam, Srikakulam District, and R/o Flat No. 303, 3rdFloor, Kilari Towers, D.No.4-18-1/2, Ramanna Pet, Library Centre Koritepadu, Guntur, Guntur District Andhra Pradesh - 522 007 ...Petitioner/Accused Officer (Petitioner in CRLP 4831 OF 2021 on the file of High Court) AND 1. THE JOINT DIRECTOR, (Rayalaseema) Anti-Corruption Bureau, A.P, Vijayawada, 2. The Deputy Superintendent of Police, Central Investigation Unit (CIU),Anti- Corruption Bureau, Andhra Pradesh, Vijayawada - 520 001 , Both Rep.by the Standing Counsel-cum-Special Public Prosecutor, ACB, A.P High - Court Compound, Amaravathi) ...Respondents (Respondents in-do-) Petition under Section 482 of Cr.PC., praying that in the circumstances stated in the memo of grounds filed in Crl.P., the High Court may be pleased to stay all further proceedings in FIR/2017 [(including appearance of the Petitioner / Accused Officer, and ad-interim attachment orders of properties (issued in Crl.M.PNo.1347/2018 in Cr. No.14/RCA-ACB-CIU-AP-VJA/2017)], registered by the Deputy Superintendent of Police, Central Investigation Unit (CIU), Anti-Corruption Bureau (ACB), Andhra Pradesh, Vijayawada, pending disposal of CRLP No. 4831 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and memo of grounds filed in Crl.P., and earlier order of this Hon'ble Court dt. 31-08-2021 madwe in |.A.NO. 1 of 2021 and upon hearing the arguments of Sri GHANTA SRIDHAR Advocate for the Petitioner, and of Smt. A. Gayathri Reddy, Standing Counsel-cum-Special Public Prosecutor, ACB for the Respondents Cri,P.No. 6065 of 2021 :- _ Between : Mohan Adimulam, S/o. A.Subbarathnam, aged about 56 years, Occ : Deputy Transport Commissioner, East Godavari District, Kakinada, Andhra Pradesh. ....Petitioner/Accused Officer AND 1. The Joint Director (Rayalaseema) Anti corruption bureau, A.P. Vijayawada, Krishna District, Andhra Pradesh - 520013. 2. The Deputy Superintendent of Police, Central Investigation Unit (CIU), Anti corruption bureau, A.P. Vijayawada, Krishna District, Andhra Pradesh - 520013 (Both rep. by the Standing Counsel Cum Special Public Prosecutor, ACB, A.P. High Court compound, Amaravati, Andhra Pradesh) . Respondents Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the grounds filed the Criminal Petition, the High Court may be pleased to quash the F.I.R. No. 06/RCA-CIR/2016, dt. 27-04-2016, registered by the Deputy Superintendent of Police, Central Investigation Unit (CIU) Anti-Corruption Bureau (ACB), A.P. Hyderabad (camp at Vijayawada), for the offences U/s 13(1) (e), r/w 13 (2) of the Prevention of Corruption Act 1988 against the petitioner/Accused Officer (A.O.) as it is not notified as a police station under section 2(s) of Cr.P.C. by the Government. . 1A.No. 1 of 2021 :- Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay all further proceedings including appearance of the petitioner /Accused officer including ad-interim attachment orders of properties in FIR No 06/RCA/CJU/2016 dated 27-4- 2016 registered by the deputy Superintendent of Police Central Investigation Unit(CIU) Anti Corruption Bureau (ACB) Andhra Pradesh Hyderabad (Camp at Vijayawada ), Pending disposal of CRLP 6065 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and earlier order of High Court dt. 08-11-2021 made in Crl.P.No. 6065 of 2021 and upon hearing the arguments of Sri Venkateswarlu Gadipudi Advocate for the Petitioner and of Sri A Gayathri Reddy Standing Counsel for ACB cum Spl. PP Advocate for the Respondents va Cri.P.No. 4469 of 2020 :- Between :- Doddapaneni Venkaiah Naidu, S/o. late Butchi Naidu, Occ : Sub-Registrar, R/o. Flat No 501, Srigovindam, Nowroji Road, Maharanipeta, Visakhapatnam, Andhra Pradesh. ...Petitioner. AND 1.State of Andhra Pradesh, Rep. by the Chief Secretary, General Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District, Andhra Pradesh. 2.The Deputy Superintendent of Police, Central Investigation Unit, Anti Corruption Bureau, Andhra Pradesh, 4" Floor, NTR Administrative Building, Pandit Nehru Bus Station, Vijayawada. ... Respondents Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in the Criminal Petition, the High Court may be pleased to quash the Crime (F.I.R) No. No. 08/RCA-ACB-CiU/2017, dt : 17-06-2017, registered by the Dy. S.P., Central Investigation Unit, Anti Corruption bureau, Andhra Pradesh, Vijayawada for the offence U/s 13 (2) r/w 13 (1) (e) of the Prevention of Corruption Act, 1988 against the Petitioner/Accused (A.Q). a 1.A. No. 1 of 2021 :- Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in the Criminal Petition, the High Court may be pleased to stay all further proceedings including appearance of the Petitioner /Accused Officer in Crime (F.I.R).No. 08/RCA-ACB-CIU/2017, dated 17-06-2017, registered by the 2™ respondent herein, pending disposal of CRL.P. No.4469 of 2021, on the file of the High Court. va The petition coming on for hearing, upon perusing the memorandum of grounds filed in support thereof and earlier order of High Court dt. 05-05-2021 and 04-05-2022 made in Crl.P.No. 4469 of 2020 and upon hearing the arguments of Sri Ghanta Sridhar, Advocate for the Petitioner and of Sri $.M. Subhani, Special Public Prosecutor-cum- Standing Counsel for ACB on behalf of respondents/State Cri.P.No, 5844 of 2020 :- Between :- . Dr. P. Panduranga Rao, S/o. Late . Sambaiah, Aged about 61 years, R/o. Plot No. 10, 2™ Floor, Door No. 1-3-176/35/22/9/2, Bhagyalakshmi Nagar, Gandhi Nagar, Hyderabad -500080. ...Petitioner/Accused. AND ; 1.The Joint Director (Rayalaseema) ACB, A.P. Vijayawada. 2.Deputy Superintendent of Police, CIU-ACB-AP-Vijayawada. (Complainant) 3.ACB, State, Rep. by Public Prosecutor, High Court of A.P., Amaravati. ... Respondents Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in the Criminal Petition, the High Court may be pleased to quash the proceedings No.11/JD(R)-ACB/2017, dt.21.6.2017 of the 4% respondent and the criminal proceedings initiated by the 2™ respondent, against the petitioner in crime (FIR) NO.9/RCA-CIU-ACB/2017, dt.21.6.2017 on the file of the Deputy Superintendent of Police, CiIU-ACB-AP-Vijayawada. 1.A. No. 1 of 2021 :- Petition under: Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in the Criminal Petition, the High Court may be pleased to stay all further proceedings including appearances of the petitioner in Crime (FIR No.9/RCA-CIU-ACB/2017, dt.21.6.2017 on the file of the Deputy Superintendent of Police, CIU-ACB-AP-Vijayawada registered by the 24 respondent, pending disposal of CRL.P. No.5844 of 2021, on the file of the High Court. ° The petition coming on for hearing, upon perusing the memorandum of grounds filed in support thereof and the order of the High Court order dated 05.05.2021 and 04-05-2021 made in Cri.P.No. 5844 of 2020 and upon hearing the arguments of Sri K.R. Prabhakar, Advocate for the Petitioner and of Sri S.M. Subhani, Special Public Prosecutor-cum-Standing Counsel for ACB on behalf of respondents/State. a" Cri.P.No. 5958 of 2020 :- Between :- Mr B Sanjeevaih, $/oLate B. Narayana, Age. 50,. Flat 401, 5th Floor, Elite Residency, Near Ch. Krishnaveni School, Poranki, Penamaluru Mandal, Krishna Dist 521137 Petitioner/Accused AND va 1. The Joint Director (Rayalaseema) ACB, A.P. Vijayawada. 2. Dy. Superintendent of Police, CIU-ACB-AP-Vijayawada (Complainant) 3. STATE, Rep. by Special Public Prosecutor, High Court of A.P., Amaravathi. - Respondents -~ Petition under Section 482 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 the proceedings No. 20/RCA-CIU/2016 dt.28.10.2016 of the 1s respondent and the criminal. Proceeding initiated by the 2") respondent, against the petitioner in Crime.No.16/2016, dt.02.11.2016 On the file of Dy. Superintendent of Police, ClU- ACB-AP - Vijayawada. 7 -- 1.A. No. 1 of 2020 :- Petition under Section 151 CPC praying that in the circumstances stated in the grounds filed in Crl.P., the High Court may be pleased to stay all further proceedings including, appearances of the petitioner in connection with crime in. (FIR). No.16/2016, dt.2.11.2016 on the file of the Dy. Superintendent of Police, ClU- ACB-AP-Vijayawada registered by the 2nd respondent, pending disposal of CRLP 5958 of 2020, on the file of the High Court. a The petition coming on for hearing, upon perusing the Petition and memo of grounds filed herein and the order of the High Court order dated 05.05.2021 and 04- 05-2022 made in Crl.P.No. 5958 of 2020 and upon hearing the arguments.of Sri K. R. Prabhakar, Advocate for the Petitioner, and Sri S.M.Subhani, learned Special Public Prosecutor-cum-Standing Counsel for ACB for Respondents Cri.P.No. 5985 of 2020 :- ~~ Between :- ' Karanam Venkata Ranga Sai Kumar, S/o late Sri K.V.Narasaiah Naidu, Age. 61, Hindu, Occ. Joint Secretary to Government (Retd.), General Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Andhra Pradesh, and R/o Flat No.503, Sunder Sai Plaza, Ho.No.6-3-596/46, Venkata Ramana Colony, Khairatabad, Hyderabad, Telangana State-500004 . Petitioner/Accused AND 1. The State of Andhra Pradesh, Rep. by the Chief Secretary to Government, General Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District, Andhra Pradesh - 522 238. 2. The Deputy Superintendent of Police, Central Investigation Unit (CITU), Anti Corruption Bureau, Andhra Pradesh, Vijayawada, -520 001, Rep. by Public Prosecutor-ACB, A.P. High Court Compound, Amaravathi. .... Respondent Petition under Section 482 of Cr.P.C, 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 Crime (F.1.R) No. 05/RCA-ACB-CIU/2017, dated 05-05-2017, registered by the Deputy Superintendent of Police, Central Investigation Unit, Anti-Corruption Bureau, Vijayawada for the offences U/s 13 (2) r/w 13 (1) (e) of the Prevention of Corruption Act, 1988 against the Petitioner / Accused Officer(A.O), as it is not notified specifically as a police station under section 2 (s) of Cr.P.C by the Government. 1.A.No. 1 of 2020 :- Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay all further proceedings including appearance of the Petitioner/Accused Officer in Crime (F.1.R) No. 05/RCA-ACB-CIU/2017, dated 05-05-2017, registered by the Deputy Superintendent of Police, Central Investigation Unit (CIU), Anti-Corruption Bureau, Andhra Pradesh, Vijayawada, Pending disposal of CRLP No. 5985 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and earlier order of High Court dt.05-05-2022 and 04-05-2022 made herein and upon hearing the arguments of Sri Venkateswarlu Gadipudi Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondents COMMON ORDER :
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"Post these matters on 30.08.2022. Interim order granted earlier shall stand extended for a period of four(4) weeks."
Sd/- SK. MD. RAFI, ASSISTANT REGISTRAR / TRUE COPY// oe for ASSISTANT REGISTRAR
1. Two CCs to Smt. A. Gayathri Reddy, Spl. Public Prosecutor ACB, A.P High Court Building Amaravati, Andhra Pradesh
2. Two CCs to Sri S.M. Subhani, Spl. Public Prosecutor ACB, A.P High Court Building Amaravati, Andhra Pradesh One CC to Sri. Ghanta Sridhar Advocate [OPUC] One CC to Sri Venkateswarlu Gadipudi, Advocate[OPUC] One CC to Sri Phani Babu Yalamanchili, Advocate[OPUC] One CC to Sri K.R. Prabhakar, Advocte[OPUC] One spare copy To AND OR Ww 9 HIGH COURT SRK DATED > 22-08-2022 ORDER CRL.P. Nos. 3955, 197, 433, 1376, 3808, 4308, 4837 and 6065 of 2021 and 4469, 5844, 5958, 3985 of 2020 EXTENDING THE INTERIM ORDER