Andhra Pradesh High Court - Amravati
Yattapu Ramadevi, vs The State Of Andhra Pradesh on 28 April, 2025
HIGH COURT OF ANDHRA PRADESH
Main Case No: Crl.P.No.4621 of 2025
PROCEEDING SHEET
Sl. OFFICE
No. Date ORDER NOTE
01. 28.4.2025 HN,J
I.A.No.1 of 2025
Learned counsel for the petitioner
submitted that the petitioner is arraigned as
an Accused No.18 in C.C.No.351 of 2021 on
the file of Judicial Magistrate of First Class,
Udayagiri, for the alleged offences under
Sections 403, 406, 420 & 506 read with 34 of
the Indian Penal Code.
It is submitted that the petitioner is
working as an estate officer of AP Markfed
and arraigned as accused along with others.
It is further submitted that an enquiry was
conducted on the petitioner and he was
demoted as Assistant Manager.
It is submitted that the petitioner has
retired and then for challenging the petition
under Section 120(B) of the IPC, there is no
material on record.
Considering the same, there shall be a
stay on the appearance of the petitioner in
C.C.No.351 of 2021 on the file of Judicial
Magistrate of First Class, Udayagiri, except
Contd...
for the dates on which their presence is
required for the purpose of trial.
Crl.P.No.4621 of 2025
The learned counsel for the petitioner is
permitted to take out personal notice on the
2nd respondent by RPAD and file proof of
service in the Registry.
Post the matter on 30.06.2025.
_____ HN,J TJN