Andhra Pradesh High Court - Amravati
Hafstan Muhammed Sadique vs State Of Ap., on 5 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
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 MAHESHWARI LA. NO. 1 OF 2018 IN CRL. P.No. 967 of 2018 Between: Hafsath Muhammad Sadique, Addl. Director of M/s. Kaula Agro Foods Pvt. Ltd., Resident of MPT House, Matool Central, Mattul Kannur -- 670 302, Kerala State. ..Petitioner/Accused No.4 AND 1. State of Andhra Pradesh, rep by Public Prosecutor, High Court of Andhra Pradesh. 2. M/s. Venkata Ramana Traders, rep. by its Written Authority Agent Maddi Vinay Kumar, S/o. Kasi Viswanadh, Occ: Business, Having its office at Door No. 12-27- 104/A, 1° Floor, Seelamvari Street, Kothapet, Guntur City, A.P. (Complainant) 3. M/s. Kaula Agro Foods Private Limited, rep. by its Authorized Signatory, Sameer Muhamed Abdul Rahman, Having registered office at VIII/141A, Edavanakavu Templa Road, Kurichilakode, Kodanadu Post, Perumbavoor, Kerala State -- 683 544 (Accused No.1) 4. Khaleelu Rahman Kunhammad Haji Challakkara, Managing Director of M/s. Kaula Agro Foods Pvt. Ltd., Resident of Darunoon House, Mattul P.O., Kannur -- 670 302, Kerala State (Accused No.2) 5. Sameer Muhamed Abdul Rahman, Addl. Director and Whole time Director of M/s. Kaula Agro Foods Private Ltd., Resident of Shareef Manzil, Mattambram Puthiyangadi Post, Madayi Kannur -- 670 304, Kerala State. (Accused No.3) (RR 3 to 5 are not necessary parties) ... Respondents Petition under Section 482 of Cr.P.C. praying that in the circumstances stated in the memorandum of grounds filed herein, the High Court may be pleased to stay all further proceedings in CC.No. 412/2017 filed by 2" Respondent/Complainant on the file of IV Addl, Munsiff Magistrate at Guntur, Guntur District, against the Petitioner (Accused No.4) for the offences U/Sec. 138 & 142 of N.1-Act, including the appearance of the Petitioner before the Court below, pending disposal of Crl.P.No. 967/2018 on the file of the High Court. The Petition coming on for hearing upon perusing the petition and grounds filed herein and the orders of the High Court dated. 31-01-2018, 08-08-2019, 05-09-2019, 19- 09-2019 & 20.01.2020 made herein and upon hearing the arguments of Sri M.Chalapati Rao, Advocate for the Petitioner and of the Public Prosecutor for the Respondent No.1, the Court made the following ORDER:
(Taken up 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/- R. KARTHIKEYAN EGIST} // TRUE COPY // To The IV Addl. Munsiff Magistrate at Guntur, Guntur District Two CCs to the Public Prosecutor, High Court, A.P.(OUT) One CC to Sri M.Chalapati Rao, Advocate (OPUC) One Spare copy.
RON> © HIGH COURT HCJ DATED:05/10/2020 ORDER L.A. NO. 1 OF 2018 IN CRL. P.No. 967 of 2018 INTERIM ORDER EXTENDED