Andhra Pradesh High Court - Amravati
Raj Ganesh Ramesh Kumar vs The State Of Andhra Pradesh on 8 April, 2025
lN THE HIGH COURT OF ANDHRA PRADESH AT A
TUESDAY ,THE EIGHTH DAY OF APRIL
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
IANo.1 OF2025
IN
CRLRC NO: 443 OF 2025
Betwee n :
Raj Ganesh Ramesh Kumar, S/o Ramesh Kumar, Age 35 years, Occ:
Ex-Pilot, R/o.D.No.2/8,Ramas-amyStreet, Jain Abinandhan Apartments,
Thiyagaraya Nagar,Chennai, Pin 600017
...Petitioner/Petitioner
AND
j,.
1. The State of Andhra Prade;h, Rep by Public Prosecutor, High Court of
Andhra Pradesh, High CourtBuilding at Nelapadu, GunturDistric`t,
AndhraPradesh
2. Gunupudi Dhanya sri Harini, -W/o Raj Ganesh Ramesh Kumar Age 32
years, R/o.3/4/51 Lakshmipuram, Stone Housepeta, NeIIore, SPSR
Nellore District, AndhraPradesh.
3. Managing Director, Indigo Airline, Corporate Office LveI-1 Tower-C,
GIobal Business Park Mehrauli, Gurgaon, Haryana, India -122002.
... Respondents/Rsespondents
Petition under Section 528 of BNSS, 2023 / old Section 482 of Cr.P.C
is filed 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 all further
__ __-- _I
proceedings pursuant to the order dated 25-03-2025 in I.A. 915 OF 2024 in
MC.No. 03 of 2023 pending on the file of Hon'ble Family Court - cum -VI
Additional District Judge Nellore, SPSR Nellore.
The petition/Appeal coming on for hearing, upon perusing the PetI'tiOn
and the grounds filed in support thereof and upon hearing the arguments of
Sri Shaik Omer Qaiyum Advocate for the Petitioner, PUBLIC PROSECUTOR
(AP) for the Respondent and the Court made the following.
ORDER:
f[Learned counsel for the petitioner contends that the petitioner has filed a petition (lA.No.840 of-2023) to set aside the ex parte order, dated 21.08.2023 passed in MC.No.3 of 2023. Pending consideration of that petition, on an application filed by the respondent Nos.2 & 3 hereih i.e.. IA|No.915 of 2024 in MC.No.3 of 2023, the learned Judge, Family Court has ordered for the attachment of the salary account of the petitioner herein. ln the event of attachment, the revision petitioner could not get any amount fromuhi§ account and it will lead to multiplicity of problems.
Learned counsel for the petitioner further submits that since the petitioner is receiving Rs.1,00,000/I per month towards his salary/he was not in a position to pay the maintenance of Rs.1,00,000/-which was awarded by the Family Court| Learned counsel for the petitioner would also submit that the petitioner undertakes to deposit 50yo of the amount, which was ordered to be attached, within a period`of two weeks.
Considering the submissions made, this Court is inclined to pass the following order:
The petitioner shall deposit 50% of the arrears of maintenance amount. on such deposit, the attachment order passed by the learned Judge, Family court-cum-v[ Additl'onaI District Judge, Nellore, SPSR Nellore Distrl-ct, in IAINo.915 of 2024 in MC.No.3 of 2023 shall be stayed."
SD/- M.SRINIVAS
ASSISTANT GISTRAR
//TRUE COPY//
SECTION OFFICER
Forl
To,
1-The Faml'Iy Court -Gum -vl Additional District Judge Nellore, SPSR Nellore.
2. One CC to SRl. shaik omer qaiyum Advocate [OPUC] 3-Two cos to Public Prosecutor (AP) High Court ofA.P., Amaravati [OUT].
4. Onesparecopy HIGH COURT TMR,J DATED:08/04/2025 LIST AFTER THREE WEEKS ORDER IA.NO.1 OF 2025 lN CRLRC.No.443 of 2025 DIRECTION