Andhra Pradesh High Court - Amravati
Yerramsetti Venugopal Rao vs The State Of Andhra Pradesh on 5 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MONDAY, THE FIFTH DAY OF OCTOBER TWO THOUSAND AND TWENTY : PRESENT: THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESH CRIMINAL PETITION NO: 7379 OF 2019 Yerramsetti Venugopal Rao, Aged about 64 years, S/a Late Y. Nagaiah, Occ. Ex-~ Sarpanch of Gorantla' Village Rio. D.No 8-94, Yerramsetty Bazaar, Gorantla Mandal, Guntur District. Petitioner/Accused AND 1. The State of Andhra Pradesh, Represented by S.H.O, Nallapadu P.S., Guntur Urban District Rep. Through the Public Prosecutor, State of Andhra Pradesh, High Court of Judicature at Amaravati for the State of Andhra Pradesh 2. Kurupati Vijaya Babu, S/o Narasaiah R/o Badepuram, Tadikonda Mandal, Guntur District, Andhra Pradesh Respondents/Complainant Petition under Section 482 of Cr.P.C, the High Court may be pleased to quash the SC.SPL No.55 Of 2019, on the file of The Hon'ble Court of Special Sessions Judge Cum 4th Addl. Sessions Judge, Guntur, in the interest of equity and justice while exercising its inherent jurisdiction under Section 482 of Cr.P.C. 1A NO: 1 OF 2019 Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of ail further proceedings, including stay of appearance of the petitioner herein in SC.SPL No.55 Of 2019, on the file of Hon'ble Court of Special Sessions Judge cum 4" Addl. Sessions Judge, Guntur, pending disposal of CRLP No.7379 of 2019, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court order dated 21-01-2020, 04-02- 2020 and 18-02-2020 made herein and upon hearing the arguments of SRi N ASHWANI KUMAR Advocate for the Petitioner, and of PUBLIC PROSECUTOR for the Respondent No.1, the Court made the following. ORDER:
(Taken up 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".
Sd/-E.KameswaraRao ASSISTANT REGISTRAR HTRUE COPY// Wee For ASSISTANT REGISTRAR To, The Court of Special Sessions Judge cum 4" Addl. Sessions Judge, Guntur One CC to SRI NASHWANI KUMAR Advocate [OPUC] Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT] One spare copy wn > HIGH COURT HCJ DATED:05-10-2020 CRLP.No.7379 of 2019 EXTENSION OF INTERIM ORDER