Andhra Pradesh High Court - Amravati
Dodla Ananth Reddy vs State Represented By Cbi on 2 July, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
WEDNESDAY ,THE SECOND DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
:PRESENT.-
THE HONOURABLE SRI JUSTICE HARINATH.N
CRIMINAL PETITION NO: 1143 OF 2023
Between :
Dodla Ananth Reddy, S/o. D.C.K.Reddy, aged 40 years, Occ. Managing
Dl-rector, M/ s. Oriental Food Industries, Gangaraju Nagar, Kakinada, R/o.
PIot No.20, Road No.5, Srividya Colony, Venkatnagar, Kakinada, E.G.
District.
... Petitioner/AccusedNo.3
AND
State Represented By C.B.I, Visakhapatnam.
...Respondent/Complainant
Petition under section 482 of Cr.P.C, prayI-ng that in the circumstances
stated I-n the memorandum of grounds filed in support of the criminal petition,
the High Court may be pleased to set aside the direction in the J'udgment
dt.21.01.2020 passed in c.c, No.08/2008 on the file of Court of the Principal
Special Judge for C.B.I. Cases, Visakhapatnam against the petitioner/
accused No.3 dl-rectl'ng hI-m tO face trial along with accused No.1 in
C.C.No.21/2018 on the file of court of the principal Special Judge for C.B.I.
Cases, Visakhapa{nam and consequently acquit the petitioner/accused No.3
under section 248 (1 ) Cr.P.C.
lA NO: 2 OF2023
Petition under Section 482 of Cr.P.C praying that in the circumstances
stated in the memorandum of grounds filed in support of the petition, the H'lgh
court may be pleased to grant stay of all further proceedings against the
>|
petitioner/accused No.3 in C.C.No.21/2018 on the file of the Court of the
principal special Judge for C.B.I. Cases, Visakhapatnam pursuant to the
judgment dt.21.01.2020 passed- in C.C.No.08/2008 on the file, of the
Honourable Court of the Principal Special Judge for C.B.I. Cases,
Visakhapatnam, Pending disposal of CRLP 1143 of 2023, on the file of the
High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and upon hearing the
arguments of Sri O Kailashnath Reddy Advocate for the Petitioner, M.Sravan
Kumar, SpI. Public Prosecutor for C.B.I. Advocate for the Respondent and the
Court made the following.
ORDER:
Learned cou'nsel appearing for the petitioner/Accused No.3 submits that the petitioner is arrayed -as accused No.3 in C.C.No.08 of 2008. It is submitted that the case was split up against the accused No.1 On account Of the medical incapability of accused No.1 for undergoing trial. Further the case was proceeded against the rest of the accused and accused No.6 was acquitted by`the Court after full fledged trial. Learned counsel for the petitioner submits that the learned principal Special Judge for C.B.I Cases, Visakhapatnam while acquitting accused No.6 has held that the charges against accused Nos.1 to 5 for the offences under Section 120-B, 420, 465, 468 and 471 of I.P.CI are in Separable and as such tag the ,case of accused Mos.2 to 5 along with accused Moll. As seen from the judgment, it is observed by the learned Judge that none of the witnesses have spoken against the accused Nos.2 to 6. If that be the case, the learned Principal Special Judge for C.B.I cases could not have allocated for retrial of accused Nos|2 to 5 along wj1:h accused No|1. This matter requI-res COnSideration, on these submI-SSiOnS, there sha" be stay of all further proceedI-ngSI post on o8.07.2025 along with crI.P.Nos.4520 of 2025 and 4495 of 2025, immedI-ately after fmotion .ill-St.I 1 sd/,_ KIl+`AtA RAG //TRUE COPY// SECTION'OFF!CER For To,
1. The Principal Special Judge for c.B.I. Cases, Visakhapatnam.
2. One CC to Sri. O Kailashnath Reddy Advocate [opuc]
3. Two CCs to Srj. M.Sravan Kumar, SpI.Public Prosecutor for c.B.I. High Court of A.P [OPUC]
4. One spare copy HIGH COURT HN,J DATED : 02/07/2025 Post on 08.07.2025 along with Crl.P.Mos.4520 of 2025 and 4495 of 2025, immediately after fmotion list[' ORDER CRLP.No.1143 of 2023 STAY