Bayana Ramulu vs The State Of Andhra Pradesh on 20 March, 2020

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Andhra Pradesh High Court - Amravati

Bayana Ramulu vs The State Of Andhra Pradesh on 20 March, 2020

Bench: J. Uma Devi

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE TWENTIETH DAY OF MARCH, Lp
TWO THOUSAND AND TWENTY fo.
:PRESENT: poe
THE HONOURABLE MS JUSTICE J. UMA DEVI:

IA No. 1 OF 2020

IN
CRLP NO: 6171 OF 2015

a hal
7

Between:
Bayana Ramulu, S/o Kanakarao,

...Petitioner
(Petitioner in CRLP 6171 OF 2015
on the file of High Court)
AND a
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 Crl.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.

Crl.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 Crl.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., and Orders of High Court dated 13-07-2015 made in Cri.P.N.
6171 of 2015 and upon hearing the arguments of Sri Sai Gangadhar Chamarty,
Advocate for the Petitioner, and of Public Prosecutor for Respondent No.1, and M/s B.
Geeta, Advocate for Respondent No.2 the Court made the following .

ORDER:

Learned counsel for the petitioner submits that on 13-07-2015 on hearing the submissions on behalf of the petitioners, this Court granted interim stay of all the proceedings in C.C. No. 03 of 2015 (old C.C.No. 82 of 2011) on the file of the Court of Principal Junior Civil Judge at Tiruvuru, Krishna District. Subsequently, the 2 respondent filed vacate petition. It appears that after 13-07-2015 the matter has not been listed.

Learned counsel further states that in view of the Apex Court judgment in Asian Resurfacing of Road Agency Pvt. Ltd., Vs. Central bureau of Investigation (in Criminal Appeal No. 1375 and 1376 of 2018, dated 28-03-2018) to the effect that "in all pending cases where stay against proceedings of Civil/criminal trial is operating, the same will co le to an end on expiry of six months from the date of order unless in an exceptional cases by a speaking order such stay is extended". The court below is insisting for filing fresh order of _ extension of stay.

Having regard to the aforementioned submissions made by the learned counsel for the petitioner, interim stay granted earlier is extended by four (04) weeks. | Post on 16-04-2020. io a.

SD/- M. SURYANADHA REDDY ASSISTANT REGISTRAR © HTTRUE COPY! 2 For ASSIST. GISTRAR To, akwn> Skm The Principal Junior Civil Judge, Tiruvuru, Krishna District Two CCs to Public Prosecutor, High Court of A.P., at Amaravati (POUT) One CC to Sri. Sai Gangadhar Chamarty, Advocate [OPUC] One CC to M/s B Geeta, Advocate [OPUC] One spare copy HIGH COURT JUD,J | DATED:20/03/2020 | i NOTE: POST ON 16-04-2020 | | | 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