Andhra Pradesh High Court - Amravati
Peddireddy Surya Prakash Reddy vs The State Of Ap on 23 February, 2022
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! WEDNESDAY, THE TWENTY THIRD DAY GF FEBRUARY, TWO THOUSAND AND TWERt : PRESENT: THE HONOURABLE SQi JUSTICE BD RAMESH CRIMINAL PETITION No. 2774 of 2024 Ratween s- Pedineddy Surya Prakash Reddy S/o. Venkata Krishna Redely. iN . Petitioner/Accuse 1. The State of Anchra Pradesh, Rep. by its Public Prosecutor, High Court of Judicature at Arnaravathi, a Respondent No. 1/Cormplainant. 4.Neelam Nagendra Rao, S/o. Late Papalah, R/o. 38-41-30, Nealam Palem, Qnade, Prakasarn District -323001. » Respondent No. 2/De facto Complainant. Petivien under Section 482 of Cr.P.C, praying that in the circurstances stated im the mernerandum of grauneds fled In the Criminal Petition, the High Court may be pleased to quash the F.LR.No. 2659/2071 Dt, 24.04.20? on the file of Ongale Taluk Police Station, Prakasam District against the Petitioner /Aq, LA. Na. 2 of 2027 °- 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 in FIR.No. 265 of 203 dt, 26-04-2021 on the file of Ongole Taluka Police Station, Prakasam [istrict against the petitioner herein in wha is first Accused, pending disposal of CRL.P. No 2774 of 2027, on the Mle of the Nigh Court. The petition caning an for hearing, upon perusing the memorandum of arounds Med in support thereof and the Order of the High Court dt: 4.5.2027 ancl upon hearing the arguments of Sri Thancdava Yoresh, counsel for Sri i Yenkateswarlu, Advorate for the Petitioner and of the Public Prosecutor an behalf of respondent No. y, the court made the following ORDER :
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" At request of the laarned counsel for the unofficial respondent(s}, post this matter In next week. Meanwhile, Interim orders which were granted sarier an 04,05. 2024 are extended."
Sd/- G. HELA NAIDU APPRUE COPY?) SECTION OFFICER To 1, The Station House Officer, Gngole Taluke Police Station, Prakasam District. 2, Two CCs to Public Prosecutor, High Court of Anchra Pradesh. [OUT]
3..Qne Cf to Sri l. Venkateswarlu, Advocate(OPUC}
4.One spare copy nisr ASSISTANT REGISTRAR"
HIGH COURT DRI DATED : 23-02-3022 ORDER POST THIS MATTER IN NEXT WEEK CRL.PNo. BPP 4 of 2024 INTERIM ORDER EXTENDED