Bayana Ramulu vs The State Of Andhra Pradesh on 5 October, 2020

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Andhra Pradesh High Court - Amravati

Bayana Ramulu vs The State Of Andhra Pradesh on 5 October, 2020

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FIFTH DAY OF OCTOBER,
TWO THOUSAND AND TWENTY
: PRESENT : _----
THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESH
IA No. 1 OF 2020 aware
IN ' oo --
CRLP NO: 6171 OF 2015

Between:
Bayara Ramulu, S/o Kanakarao, be RO PY
Satine
(Petitioner in CRLP 6171 OF 2015
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep by its Public Prosecutor High Court of A.P., at
Amaravati
2. Thallapureddy Sridhar Reddi, S/o Venkatreddi, Gangadevipadu, Gampalagudem
Mandal Krishna District
...Respondents
(Respondents in-do-)

Petition under Section 482 of Cr.PC., praying that in the circumstances stated in
the memo of grounds filed in Cri.P., the High Court may be pleased to extend the
interim orders dated 13.7.2015 passed in Crl.P.No. 6171 of 2015 until further orders.

Cri.P.MP.No. 6084 of 2015: Petition under Section 482 of Cr.PC., praying that in the
circumstances stated in the memo of grounds filed in Cri.P., the High Court may be
pleased to grant stay of all further proceedings in C.C. No. 3 of 2015 on the file of the
Court of the Principal Junior Civil Judge, at Tiruvuru, Krishna District, pending disposal
of Cri.P.No. 6171 of 2015 on the file of High Court.

The petition coming on for hearing, upon perusing the Petition and memo of
grounds field in Cri.P., Order of High Court dated 13-07-2015 made in Cri.P.No. 6171 of

Prosecutor for Respondent No.1, and M/s B. Geeta, 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." ; a Sd/-K.JaganMoha HTRUE COPY// SECTION OFFICER To,

1. The Principal Junior Civil Judge, Tiruvuru, Krishna District

2. Two CCs to Public Prosecutor, High Court of A.P., at Amaravati (POUT)

3. One CC to Sri. Sai Gangadhar Chamarty, Advocate [OPUC]

4. One CC to M/s B Geeta, Advocate [OPUC]

5. One spare copy SP HIGH COURT HCJ DATE: 05.10.2020 ORDER IA. No. 1 of 2020 IN CRLP.No.6171 of 2015 EXTENSION OF INTERIM STAY

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Andhra Pradesh High Court - Amravati