Andhra Pradesh High Court - Amravati
M/S. Kaula Agro Foods Private Limited vs The State Of A.P on 5 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE FIFTH DAY OF OCTOBER, TWO THOUSAND AND TWENTY :PRESENT: THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI CRIMINAL PETITION NO: 12543 OF 2017 Between: 1. M/s. Kaula Agro Foods Private Limited, Rep. by its Authorized Signatory, Sameer Muhamed Abdul Rahman, Having registered office at VIII/141A, Edavanakavu Temple Road, Kurichilakode, Kodanadu Post, Perumbavoor, Kerala State- 683544. 2. Khaleelu Rahman Kunhammad Haji Challakkara, Managing Director of M/s. Kaula Agro Foods Pvt. Ltd., Resident of Darunoon House, Mattul P.O., Kannur- 670302, Kerala State. 3. Sameer Muhamed Abdul Rahman, Addl. Director and Whole time Director of M/s. Kaula Agro Foods Private Limited, Resident of Shareef Manzi!l, Mattambram Puthiyangadi Post, Madayi Kannur - 670304, Kerala State. . Petitioner/Accused 1 to 3 AND 1. The State of A.P, Represented by Public Prosecutor High Court of Andhra Pradesh 2. Mis. V.V.V. Spices India Private Limited, Rep. by its Auhotized Signatory Maddi Vinay Kumar, S/o. Maddi Kasi Viswanadh, Hindu, aged about 27 years, Occ: Business, Having its office at Door No. 12-27-104/A, 1st Floor, Seelamvari Street, Kothapet, Guntur City, AP. (Complainant) 3. Hafsath Muhammad Sadique, Addl. Director of M/s. Kaula Agro Foods Pvt. Ltd., Resident of MPT House, Matoo! Central, Mattul Kannur- 670302, Kerala State. (Accused No.4. (Respondent No.3 is a formal Party) 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 C.C. No. 29/2017 filed by the 274 Respondent/Complainant on the file of IV-Addi. Munsiff Magistrate at Guntur, Guntur District, against Petitioners/Accused 1 to 3 for the offences U/sec. 138 & 142 of Negotiable Instruments Act. lA NO: 1 OF 2017 (Cri.P.MP.No. 13912 of 2017): Petition under Section 482 of Cr.PC., praying that in the circumstances stated in the memo of grounds filed in Cri.P., the High Court may be pleased to stay all further proceedings in C.C. No. 29/2017 filed by the 2nd Respondent Complainant on the file of !V-Addl. Munsiff Magistrate at Guntur, Guntur District, against the Petitioners/Accused 1 to 3 for the offences U/sec. 138 & 142 of Negotiable Instruments Act, including the appearance of the Petitioners before the Court below, pending disposal of CRLP 12543 of 2017, 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 Order of High court dated 18-12-2017 made in Crl.P.No. 12543 of 2017 and Order dated 2-5-2018 made | IA. No. 1 of 2018 , order dated 25-07- 2018 made in IA. No. 3 of 2018 and upon hearing the arguments of Sri M Chalapati Rao, Advocate for the Petitioners, and Public Prosecutor for Respondent No.1, and Srm. V. Himabindu, Advocate for Respondent No.2, 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.
-K.Ja anMohan_ Sd/-K.Jag REGISTRAR DEPUTY.
ITTRUE COPY// : Af SECTION OFFICER To, The IV-Addi. Munsiff Magistrate at Guntur, Guntur District Two CCs to Public Prosecutor, High Court of A.P., at Amaravati (OUT) One CC to Sri. M Chalapati Rao Advocate [OPUC} One CC to Smt. V. Himabindu, Advocate (OPUC) One Spare copy J oRON = Sk HIGH COURT HC,J DATED:05/10/2020 ORDER CRLP.No.12543 of 2017 EXTENSION OF INTERIM ORDER