B.Susheela vs State Of Ap on 1 October, 2020

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Andhra Pradesh High Court - Amravati

B.Susheela vs State Of Ap on 1 October, 2020

Bench: J K Maheshwari

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE FIRST DAY OF OCTOBER,
TWO THOUSAND AND TWENTY
: PRESENT :
THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARK2_E

  

IA No. 2 OF 2019
IN
CRLP NO: 1248 OF 2019
Between:

1. Bathula Susheela, W/o. Late Koteshwara Rao, Aged 45 years, Occ. Agriculture
Coolie, R/o. Lambadi Colony, 5™ lane, Bhadrachalam Town, Bhadradri
Kothagudem District.

2. Bathula Vijayalakshmi, D/o. Late Koteshwara Rao, Age 19 years, Occ. Student,
R/o. Lambadi Colony, 5" lane, Bhadrachalam Town, Bhadradri Kothagudem
District

...Petitioners/Accused No.2 &3
(Petitioner in CRLP1248 OF 2019
on the file of High Court)
AND

1. The State of Andhra Pradesh, Rep. by its Public Prosecutor High Court of
Judicature at Amaravathi. For the State of Andhra Pradesh, Through PS
Macharla Town

2. Bandaru Siva Prasanna, D/o. Edukondalu, Age 22 years, Occ. Unemployee, R/o.
11" ward, Macharla Town, Guntur District, Andhra Pradesh.

...Respondent/De-facto Complainant
(Respondents in-do-)

Petition under Section 482 of Cr.P.C praying that in the circumstances stated in
the Criminal Petition, the High Court may be pleased to Stay all further proceedings
including arrest of the Petitioners/ Accused No.2 & 3 in Cr.No. 44 of 2019 on the file of
the PS Macharla Town, Macharla, Guntur District, pending disposal of CRLP No.1248
of 2019, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the memo of
grounds filed in support thereof and the order of the High Court dated 28-02-2019 made
herein and upon hearing the arguments of M/s.Mummaneni Srinivasa Rao, Advocate for
the Petitioner and of 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." cn ' gd/- A. SURYA PRAKASH DEPUTY REGISTRAR IITRUE COPY!/ Let SECTION OFFICER, To NEES

--_ The Addl. Junior Civil Judge, Macherla, Guntur District.

2. The Station House Officer, Macharla Police Station, Macharla Town, Guntur District One CC to M/s.Mummaneni Srinivasa Rao Advocate [OPUC] Two CGs to Public Prosecutor High Court of A.P [OUT] One spare copy ok & SP f HIGH COURT HCJ DATE: 01.10.2020 ORDER IA.NO.2 OF 2019 IN CRLP.No.1248 of 2019 INTERIM ORDER EXTENDED 2

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Andhra Pradesh High Court - Amravati