Andhra Pradesh High Court - Amravati
M/S. Priyom Condiments Private Limited vs State Of A.P on 5 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
| | i IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI /« MONDAY, THE FIFTH DAY OF OCTOBER, - TWO THOUSAND AND TWENTY \ | :PRESENT: Siig THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI CRIMINAL PETITION NO: 12545 OF 2017 Between: 1. M/s. Priyom Condiments Private Limited, Rep. by its Authorized Signatory, Sameer Muhamed Abdul Rahman, Having registered office at 3/386, Kummarapuram Post, Perumbavoor, Kerala State - 683565. 2. Khaleelu Rahman Kunhammad Haji Challakkara, Managing Director of M/s. Priyom Condiments Private Limited., R/o. Darunoon House, Mattul P.O., Kannur - 670302, Kerala State. . 3. Sameer Muhamed Abdul Rahman, Whole Time Director of M/s. Priyom Condiments Private Limited., Having Office at Shareef Manzil, Mattambram Puthiyangadi Post, Madayi Kannur - 670304, Kerala State. Petitioners/Accused 1 to 3 AND --_ . State of A.P, Rep. by its Public Prosecutor, High Court of A.P 2. M/s. Sri Venkata Ramana Traders, Rep. by its Written Authority Agent, Maddi Vinay Kumar, S/o. Kasi Viswanadh, Caste : Hindu, Age : 27yrs, Occ : Business, Having its Office at Door No. 12-27-104/A, 1st Floor, Seelamvari Street, Kothapet, Guntur City, A.P. 3. Hafsath Muhammad Sadique, Addl. Director of M/s. Priyom Condiments Private Limited. R/o. MPT House, Matoo! Central, Mattul Kannur - 670302, Kerala State. Respondents 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 CC No. 31/2017 filed by 2nd Respondent/Complainant on the file of IV-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. Cri.P.MP. No. 13913 of 2017: Petition under Section 482 of Cr.PC., praying that in the circumstances stated in the memo of grounds filed in Crl.P., the High Court may be pleased to Stay all further proceedings in CC No. 31/2017 filed by 2nd Respondent/Complainant on the file of IV-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, pending disposal of CRLP 12545 of 2017, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and memo of grounds filed herein, and Orders of High Court dated 18-12-2017, 27-02-201825-02- 2019 and 25-07-2018 made herein and upon hearing the arguments of Sri M Chalapati Rao, Advocate for the Petitioners, and of Public Prosecutor for Respondent N.1, the Court made the following (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 ae A. SURYA PRAKASH RAQ DEPI a ye IISTRAR ITTRUE COPY// bo cron OFFICER, To, The !V-Addl. 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 spare copy PoON> Skm HIGH COURT HC,J DATED:05/10/2020 ORDERCRLP.No.12545 of 2017
EXTENSION OF INTERIM ORDER 98 DEC 220