Andhra Pradesh High Court - Amravati
Avula Phani Babu @ Phaneendra vs The State Of Andhra Pradesh on 11 July, 2023
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lN THE HIGH COURT OF ANbHRA PRADESH AT AMARAVATl
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:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA
CRIMINAL PETITION NO: 2044 OF 2023
Between :
1. Avula Phani Babu @ Phaneendra, S/o.Tirupataiah, Aged
H.No.21_10/5, 3rd Lane, Teachers Colony, Mutyala `i
Krishna Djst., Andhra Pradesh. ,
2. Mudda AniI Kumar, S/a.Satyanarayana, aged about 44 years~,:
Teachers Colony, Muthyalmpadu, Vijayawada, Krishna Diet, A.P. +~
...Petitioners/A-1 & A5
AND
The State of Andhra Pradesh, Re'p. by Inspector of Police, Patamata P. S,
vijayawada Rep by its Public Prosecu_tor, High CourfofAndhra Pradesh, ~
Amaravathi. "
...Respondent/Defacto-Complainant
petition under section 482 of Cr.'P.C, praying that in the circumstances stated
in the memorandum of grounds filed in Criminal Petition, the High Court may be
pleased to Quash the Charge Sheet vide C.C.No.315/2021 on the file of IV Addl.
chief Metropolitan Magistrate, at VIjayawada, Krishna District for the Offence
u/s.420, 272 r/w 34 of lPC, Sea.'`'1'03',,104 `of Trade Marks Act,1966 and See.63 of the
opy Right Act. Against the' Peti`tiorier'sIA1, and A5. r_
2 OF 2023
Petition under Sectioni `482 of.Cr.P.C praying that in the circumstances stated
in the memorandum of grounds filed in Criminal Petition, the High Court may be
pleased to grant Stay on all further proceedings in the Charge Sheet vide
c.c.No.315/2021 on the ,I-file-of`,lV _Addl. Chief Metropolitan Magistrate, at
vijayawada, Krishna District` for'the -©ffe`nce U/s.420, 272 r/w 34 of lPC, See.103,104
of Trade Marks Act, 1966 ahd Se`6-:63 of the Copy Right Act. Against the ,
petitioners/Al and A5, pending disposal of CRLP 2044 of 2023, on the file of the
High Court.
The petition coming on fc,I :hearing, upon Perusing the Petition and the
memorandum of grounds filed in support thereof and the orders of the High Court
.dated 20.03.2023 & 12.05.2023 made herein and upon hearing the arguments Of
M/s. K.S.G. Padmavathi, Advocate for the Petitioners and of Public Prosecutor for
the Respondent, the Court made`'-`the following
ORDER :
Interim order granted,9ear[ier-:hla§ been extended for a Period Of four (4) weeks. -
J I Post after two weeks.
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-lITF{UE COPYII FJ. ,._.?Ec=-TioN OFFICER t`.i_.;
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1. The lV Addl. Chl-ef Metropolitan Magistrate, at Vijayawada, Krishna District.
2. The Inspector of Policel Patamata Police Station, Vijayawada.
3. One CC to M/s. K.S.G. Padmavathi, Advocate [OPUC]
4. Two CC to Public Prosecutor, High Court ofAP [OUT]
5. Onespare copy nbr ..^jl..
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HIGH COURT
SRK,J
DATED : ll /07/2023 ORDER Post after two weeks.
CRLP.No.2O44 of 2O23 INTERIM ORDER EXTENDED rfe d-*'i_fdap_i, •+ *' €i£;fa,- g#.: = fl ~ I-fl?_ -a __ -=r---_~._ +, . . I ,,- -`
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