B.Chenchu Ramaiah vs State Of Ap on 1 October, 2020

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Andhra Pradesh High Court - Amravati

B.Chenchu Ramaiah vs State Of Ap on 1 October, 2020

Bench: J K Maheshwari

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ee

THURSDAY, THE FIRST DAY OF OCTOBER,
TWO THOUSAND AND TWENTY

a A
: PRESENT : Joo OS
THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARY ,

IA. NO. 2 OF 2019
IN
CRL. P.No. 836 of 201
Between:
1. Balina Chenchu Ramaiah, S/o. Lae Venkatadri
2. Balina Srimannarayana, S/o. Balina Chenchu Ramaiah
.Petitioners/Accused 1 & 2
AND

1. The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of A.P.,
Amaravathi.
Respondent No.1
2. Vadlamudi Venkateswarulu, S/o.Thimmaiah, Ashok Nagar, Varikuntapadu,
Nellore District. -
.. Respondent No.2 /Complainant

Petition under Section 482 of Cr.P.C. praying that in the circumstances stated
in the memorandum of grounds filed herein, the High Court may be pleased to stay
of all further proceedings including the appearance of the petitioners/Accused in
CC.No. 712 of 2015 on the file of the Court of the II Addl. Judicial First Class
Magistrate, Ongole, pending disposal of Crl.P.No. 836/2019 on the file of the High
Court.

The petition coming on for hearing, upon perusing the petition and memo of
grounds filed herein and the orders of the High Court dated. 18-02-2019, 05-03-
2019, 20-03-2019, 09-04-2019 ,26-04-2019, 14-0-2019 and 05-07-2019 made
herein and upon hearing the arguments of Sri S.Subba Reddy, Advocate for the
Petitioners and of the Public Prosecutor for the Respondent No.1, the Court made
the following

ORDER:

(Through Video Conferencing) "Heard learned counsel for the parties Interim order passed earlier shall remain in operation until further orders.

Immediately on resumption of physical hearing, the case be listed for further orders." a hee a Sd/- P. VENKATA RAMANA ASSISTANT REGISPRAR f f // TRUE COPY // : Fi for ASSISTANT REGISTRAR To The I] Addl. Judicial First Class Magistrate, Ongole, Prakasam District. Two CCs to the Public Prosecutor, High Court, A.P.(OUT) One CC to Sri S.Subba Reddy, Advocate (OPUC) One Spare copy. ae WNP PR oe HIGH COURT HCJ DATE: 01.10.2020 ORDER

1.A. NO. 2 OF 2019 IN CRL. P.No. 836 of 2019 INTERIM ORDER IS EXTENDED : CBT a0 | i

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Andhra Pradesh High Court - Amravati