Andhra Pradesh High Court - Amravati
Kudumu Sailaja Devi vs The State Of Andhra Pradesh on 28 February, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMA FRIDAY, THE TWENTY EIGHTH DAY OF FEBRUAR ' TWO THOUSAND AND TWENTY FIVE 'PRESENT: THE HONOURABLE oR JUSTICE VENKATA JYOTHIRMAI PRATAPS CRIMINAL APPEAL NO: 759 OF 2024 Setween: 7 Rudumu Sallaia Devi, (Yo. Kudumu srinivasulu, Age 46 years, Riog le2418/1C, Flat No401, Kondaveeti Towers. Murad Nagar, Mehidipatnam, Hyderabad-s00028. AppellantAccused.4 AND 1, The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court at Arnaravaill, Respondent/Complaintant é. Mrs. Priyanka Sonkamble, Wo. Peeta Raman, Age.34 years, Occ. Advocate of AP High Court, Ryo. Mis.Prya Law Chambers, €Flat No.228, 2™ Floor, B-Block, Near YSRCP Central Party Office, Pooiitha Water Front Apartments, Tadepalll, Guntur District, Andhra Pradesh - 522503. . Cio.8-19, Plot No.88, Near Renuka Matha Temple, Sri Sai Nagar, Dasnapur, Adilabad, Telangana - 04001. Cfo, AP High Court Advocates Association, AP High Court Premises, Nelapadu, Guntur District, Andhra Pradesh. Respondant No. 2/Defacts Complainant Respondent No.2 is impleaded as per the Court order dated 20.12.2024 in LA.No.2 of 2024 in CRL.A.No.759 of 2024. Petition under Section 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 is filed praying that in the circumstances stated in the affidavit filed in support. of the Criminal Petition, the High Court may be pleased to begs to present this Memorandum of Criminal Appeal against the cognizance order dt. 10-04-2024 passed in SC (SPL) No.47 of 2024 on the file of the court of the IV Additional District Sessions Judge-cum- Speedy Trail of SC ST Court:: at Guntur. IA NO: 1 OF 2024 Petition under Section 482 of Cr.P.C., 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 is filed praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings in SC (SPL) No.47 of 2024 by the Hon'ble Court of the IV Additional District Sessions Judge-cum-Speedy Trail of SC ST Court at Guntur vide cognizance order dt. 10-04-2024 including personal appearance of all the appellant/A-6 in the interest of justice since all further proceedings are being taken-up in the light of the taking cognizance vide order dt. 10-04-2024 passed in SC (SPL) No.47 of 2024 and pass, Pending disposal of CRLA 759 of 2024, on the file of the High Court. The _ petition coming on for hearing, upon _ perusing the Petition and the memorandum filed in support thereof and the High Court order dated 09.01.2025, 27.01.2025, 10.02.2025 & 17.02.2025 made herein and upon hearing the arguments of Sri RAJA REDDY KONETI Advocate for the Petitioner, PUBLIC PROSECUTOR for the Respondent No.2.and the Court made the following. i ORDER:
Heard the learned counsel for the petitioners. List these matters on 19.03.2028. interim Order granted earlier by this Court is extended tif then.
SOs K.GRINIVASA RAJU TRUE COPYI! ASSIS TAN Pet OR gE SECTION OFFICER Ta,
1. The NV Additional District Sessions Judge-cum-Speedy Trail of SC ST Coun, Guntur.
é@, One CC to SRL RAJA REDDY KONETI Advocate [OPUC)
3. Two CCs to Public Prasecutor (AP) High Court of A.P., Amaravati [OUTL
4. One spare copy SVE BSS HiGH COURT Or VIP J DATED: 26.02.2025 List these matters an 19.09.2088 ORDER CRLANo.789 of 2024 INTERIM ORDER EXTENDED