Andhra Pradesh High Court - Amravati
Dr.Polavarapu Raghava Rao vs ^L+A;A_D!S=Sh^Ai Ahi _Plo 1_ 2-22-39 on 17 July, 2023
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV :``,r` ,,\g\\ I,I T`_
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MONDAY ,THE SEVENTEENTH DAY OF JULY
ll^/o THOUSAND AND ll^/ENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA RED
CRIMINAL PETITION NO: 4830 OF 2023
Between:
1. Dr.Polavarapu Raghava Rao, Aged about 80 years, S/o. PolaVaet¥u
Jagannadha Rao, R/o. l5, Olde Hamlet Drive, Jericho, New York, USA-11753.
presently R/o 3 24-10a, Uma Maheswara Street, Prajasakthi Nagar,
venkateswarapuram, vijayawada (urban), Krishna District, Andhra Pradesh-
520010.
Petitioner no.1/Accused No.1
2. Nimmagadda Upendranath, S/o Sambasiva Rao, Aged about 81 years, R/o
Quarter No. 3-1-ll, NRll Academy Campus, Gowthama Budha road,
Chinakakani, -522 503.
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petitioner no.2/Accused No.2
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3. Math Akkineni, W/o. SudarsanaRao, R/o Trendset Apartments, Gayatri
Nagar, Vijayawada.
petitioner no.3/Accused No.3
4. Uppalapu Srinivasa Rao @Chicago Sreenu, S/o Venkateswara Rao, 51
years, R/o Door No. 54-16-17A, Loyola College Road, Central Exc'lse Colony,
Vijayawada City.
petitioner no.4/Accused No.4
5. Avula Surendra, S/o Achyutha Rama Rao, R/o Oak Lawn, 152 Silor'ldge
Road, North Orland Park IL 60467, USA.
Petitioner no.5/Accused No.5
6. Syamala Naidu, W/o. Subrahmanyam Naidu, R/o 2863 Emerald Drive
Johansborough GA 30236, USA.
petitioner no.6/Accused No.6
7. Yalamanchi Basaveswara Rao, S/o Sambaiah, R/o 9171 Falling Waters Dr E
Burr Ridge ll.60527-0716.
Petitioner no.7/Accused No.7
8. Alapati Ravindra, S/o Sivaramakrishna, R/o 1771 Wromneya Dr Ste C
Anaheim, California 92801.
petitioner no.8/Accused No.8
9. Bikkina Sai Ramesh, S/o. Rama Rao, R/o 4359, Longview Drive Lapeer,
Michigan-48446, U.S.A
petitioner no.9/Accused No.9
10.Bikkina Mahesh, S/o. Rama Rao, R/o 9-6-ll, Golivari Street, Samarlakota-
533440.
Petitioner no.10/Accused No.10
ll. Bikkl'na savl'thrj Devl', W/o sai Ramesh Bl'kkina, c/o. y. Ravichandra prasad,
R/o 9-6-ll. Col,|varj street, samar'akota- 533440.
Petl-tioner no.ll/Accused No.ll
12 ` ¥eaErmaagvaantdhhvas£D:=SnOkeaC:=a ISvubHb^ae nE+a.p , vs^l+a;A_d!s=sh^ai ahi _plo 1_ 2-22-39110 , Co.
Fadmavathysuperspecjaljty Hospital, Kothapeta, opp BSNL Guntur -522001.
Petitioner no.12/Accused No.12
13.Kondragunta Butchai;h, s/o.Nagabhushanam, R/o Chjatagumpala vl'llage,
Prakasam District, A.P.
Petitioner no.13/Accused No.13
14.Surapanen,I Krlshna prasad, s/o. Rama Rao, R/o Pt No.91, Road No.71, FI'lm
Nagar, Hyderabad.
PetI-tiOner no.14/Accused No.14
15.Gannamaneni Krishna Kumar, s/o. Rama Rao, R/o Pt No.91, Road No.71,
Film Nagar, Hyderabad.
Petitioner no.15/Accused no.15
AND
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1. The State ofAndhra pradesh, Rep , by s.H.O, Mangalagirj (R) P.S., Guntur
urban, Guntur District. Rep. through its publ,c prosecutor, HI'gh Court ofAP at
Amaravati.
_~2. Dr. Appa Rao Mukkamala, s/o Bhaskar Rao, Aged 75 yrs Respondent No.1
R/o 4545, Warwick
circle, Grand Blanc, Michigan 48439, USA. Presently Resl'ding at RI'Ver
House, KrI-Shna Karakatta Rd, Undavalli, Guntur District.
Resp9ndent no.2/Defacto complainant
petition under section 482 of Cr.P.C, praylng that in the circumstances stated
in the memorandum of grounds filed jn support of the crl-minal petl'tion, the Hl'gh
court may be pleased to quash the proceedings of FIR in F.I.R No. 361/2021 dt.
23.06.2021 on the fl'Ie of S I. of police, Manga'agiri (R) Poll|ce station, Guntur urban,
Guntur District
lH ITEi E] m EHEE
petition under section 482 of Cr.P.C, praylng that in the circumstances stated
in the memorandum of grounds filed ln Support Of the petl|tion, the Hlgh Court may be
pleased to stay a" further proceedl'ngs of FIR in F.I.R No. 361/2021 dt. 23.06.2021
on the fI'le Of S.I. of police, Mangalagirl' (R) Pollce station, Guntur urban, Guntur
Dl'strict aedyeeEL Pending d,sposal of CRLP 4830 of 2023, on the fl'le of the High
Court.
The petition coming on for hearing, upon perusing the petition and the
memorandum of grounds flled jn support thereof and upon hearl'ng the arguments of
srj JAWAJI SARATH CHANDRA Advocate for the petitioners and of publl'c
prosecutor for Respondent No.1 , SrI' J KRISHNA PRANEETH, Advocate for
Respondent No2, the Court made the foI'owjng
ORDER
lfToday, when the matter has come uP for hearing, the de faCtO complainant is present before this court. Both the learned counsels have identified the de facto complainant/2nd respondent, Who iS the resident Of 4545, Warwick Circle, Grand Blame, Michigan 48439, USA. The de facto complainant stated that he has nO Object-Ion tO Withdraw the Present Case.
post the matter for further hearing on 19.7.2023 since the learned Public prosecutor intends to advance his arguments in the present case.
The presence of the de faCtO COmPlainant iS dispensed With."
Sd/-G. H lDU -
/ ASSISTANTRE
//TRUE COPY// SECTION
For/
To]
1. The S.H.O, Mangalagiri (R) P.S., Guntur Urban, Guntur District.
2. Dr. Appa Rao Mukkamala, S/o Bhaskar Rao, Aged 75 yrs R/o 4545, warvick circle, Grand Blanc, M'lchigan 48439, USA. Presently Residing at River House, Krishna Karakatta Rd, Undavalli, Guntur District, (by RPAD)
3. One CC to SRl. JAWAJI SARATH CHANDRA Advocate [OPUC]
4. One CC to SRl. J KRISHNA PRANEETH, Advocate [OPUC]
-~ 5. Two CCs to PUBLIC PROSECUTOR, H'Igh CourtofA.P[OUT]
6. One spare copy.
psk HIGH COURT SRKJ DATE D : 17/07/2023 posT THE MATTER ON 19.07.2023 __--
ORDER CRLP.No.4830 of 2023 \ •.-:i- ::;, ;.:_i;:::-;::.?-*-
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