Andhra Pradesh High Court - Amravati
V.Vedavathi vs State Of Ap on 1 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
THURSDAY, THE FIRST DAY OF OCTOBER TWO THOUSAND AND TWENTY : PRESENT: CRIMINAL PETITION NO: 1723 OF 2019 Between: Smt.Velagapudi Vedavathi, W/o.Rajasekhara Rao Petitioner/Accused No.2 AND 1. The State of Andhra Pradesh, Rep by Public Prosecutor, High court of AP, Amaravathi 2. Valli Srinivas, S/o. V.Narasinga Rao Working in Andhra University, R/o. D.No. 9-9-9/7, Near Chinna Polamba Temple, Sivajipalem, Visakhaptnam Respondent/Compiainant Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds of Criminal Petition, the High Court may be pleased to quash the proceedings in CC.No.90/2019 on the file of !I Special Metropolitan Magistrate Court, Visakhapatnam IA NO: 2 OF 2019 Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the memorandum of grounds of the Criminal petition, the High Court may be pleased to stay of all further proceedings including stay of appearance of the Petitioner in C.C.No.90 of 2019 on the file of Il Special Metropolitan Magistrate Court, Visakhapatnam, pending disposal of CRLP 1723 of 2019, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the memorandum of grounds of Criminal Petition and the orders of the High Court order dated 18-03-2019,01-04-2019, 22-04-2019, 06-11-2019, 21-11-2019, 05-12-2019, 19- 42-2019,07-01-2020, 24-02-2020 & 20.03.2020 made herein and upon hearing the arguments of Sri Rambabu Koppineedi, Advocate for the Petitioner, the Public Prosecutor for the Respondent No.1 and of Sri N.H.Akbar, Advocate for Respondent No.2, the Court made the following. ORDER:
(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/- G. SRINIVASA REDDY ASSISTANT REGISTRAR TRUE COPY?! ( MAY For ASSISTANT REGISTRAR To The {I Special Metropolitan Magistrate Court, Visakhapatnam One CC to Sri. Rambabu Koppineedi, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One CC to Sri N.H.Akbar, Advocate [OPUC] One spare copy ok WN > TVR HIGH COURT HCJ DATED; 01.10.2020 ORDER CRLP.No.1723 of 2019 EXTENSION OF INTERIM ORDER