Andhra Pradesh High Court - Amravati
Anumolu Ranjeet Kumar vs The State Of Andhra Pradesh on 5 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA MONDAY, THE FIFTH DAY OF OCTOBER, TWO THOUSAND AND TWENTY -- : PRESENT : S THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI -- IA No. 2OF 2019 IN CRLP NO: 7657 OF 2019 Between: oO Anumolu Ranjeet Kumar, S/o. A. Subhash Chandra Bose, ...Petitioner/Respondent (Petitioner in CRLP 7657 OF 2019 on the file of High Court)~ AND 1. The State of Andhra Pradesh, Represented by its Public Prosecutor, High Court at Amaravati . 2. Smt. Kota Nagamani, W/o. Ram Kumar, R/o. 21-1-186, Old Agri Gold Office Building, Near Perala Vegetable Market, Perala, Chirala Mandal, Prakasam District. ...Respondents _-- (Respondents in-do-) Petition under Section 485 of Cr.PC., praying that in the circumstances stated in the memo of grounds filed in Crl.P., the High Court may be lease to stay the operation of the order dated 01-11-2019 passed in Cr1.M.P.No.624§ of 2019 in CC No. 161 of 2019 on the file of Addl. Judicial Magistrate of First Class, Chirala to the extent of condition no. 1 i.e., directing to deposit 20% of the cheque amount, pending disposal of CRLP No. 7657 of 2019, on the file of the High Court. ---- The petition coming on for hearing, upon perusing the Petition and memo of grounds filed in Cri.P., and orderAof High Court dated 13-12-2019, 07-01-2020, 27-1-2020 and 26-02-2020 made herein and upon hearing the arguments of Sri Pasala Ponna Rao, Advocate for the Petitioner, and of Public Prosecutor for 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. LY Sd/- M.R AMESH p __ ASSIS "gps » 2 ITTRUE COPY// . pan oo For ASSISTANT REGISTRAR To, The Additional Judicial Magistrate of First Class, Chirala, Prakasam District Two CCs to Public Prosecutor, High Court of A.P., at Amaravati (QUT) One CC to Sri Pasala Ponna Rao, Advocate (OPUC) One spare copy RwON> Skm HIGH COURT HC,J DATED: 05-10-2020 ORDER IA. No. 2 of 2019 IN CRLP.No.7657 of 2019 EXTENSION OF INTERIM ORDER a, "OE ANDURS Sh A ONAL Ce," As %, 4,