Andhra Pradesh High Court - Amravati
Mangena Vara Lakshmi Narayana Mani vs The State Of A.P on 5 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
[3181] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE FIFTH DAY OF OCTOBER TWO THOUSAND AND TWENTY ett :PRESENT: Pg THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR . an ~ MAHESHWARI Ba 2 CRIMINAL PETITION NO: 5446 OF 2017 Between: Mangena Vara Lakshmi Narayana Mani, W/o. R.D.V.Prasada Rao, aged 67 years, R/o. lragavaram village, lragavaram Mandal, West Godavari District. Petitioner/Accused No.4 AND 4. The State of A.P, Rep. by its Public Prosecutor, High Court Buildings, Hyderabad. 2 Ganisetti Venkata Rajendra Prasad, S/o.Pothu Raju, aged about 62 years, Occ:Business, R/o.Flat No.405, Park Residency, Sajjapuram, Tanuku, West Godavari District. Respondents/Complainant Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in support of the Criminal Petition, the High Court may be pleased to quash the proceedings in C.C.No.228/2015 on the file of the 1st Junior Civil Judge -cum- 1st Addl. Judicial 1st Class Magistrate, Kothapeta, East Godavari District are alleged to have committed offenses punishable under Sections 403, 420, 463, 467, 468, 474, 477 and 477-A read with sections 34 and 120-B of IPC against the Petitioner. IA NO: 1 OF 2020 Petition under Section 482 Cr.P.C. praying that in the circumstances stated in the memorandum of grounds filed herein in support of the CRPL, the High Court may be pleased to grant stay of all further proceedings including the appearance of the petitioner in CC No. 288 of 2015 on the file of 1st Junior Civil Judge-cum-1st Addl. Judl. 1st Class Magistrate, Kothapeta, East Godavari District, pending disposal of the Cri.P.No. 5446 of 2017 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 orders of the High Court dated 40.7.2017 and 20.3.2020 made herein and upon hearing the arguments of S.Chakrapani, Advocate for the Petitioner, and of the Public Prosecutor for Respondent No.1, and P.V.S.A. Rama Murthy for Respondent No.2, the Court made the following: ORDER
| (Taken up through Video Conferencing) " List after two weeks for consideration of the application filed for vacating the interim order passed earlier. Till then, interim order, passed earlier, shall remain in operation." Sd/-M.Suryanadha Reddy ASSISTANT REGISTRAR /(TRUE COPY// TRC / SECTION OFFICER For To,
1. The | Junior Civil Judge-cum-| Addl. Judl. | Class Magistrate, Kothapeta, E.G. District. One CC to SRI. S.Chakrapani, Advocate [OPUC] Two CCs to Public Prosecutor [OUT] One CC to SRI. Rama Murthy P.V.S.A., Advocate [OPUC] One spare copy ak wWND HIGH COURT HCJ DATE: 05-10-2020 NOTE: IMMEDIATELY ON RESUMPTION OF PHYSICAL HEARING, THE CASE BE LISTED FOR FURTHER ORDERS | ORDER CRLP.No.5446 of 2017 EXTENDING THE INTERIM ORDER