Andhra Pradesh High Court - Amravati
Gundala Vijaya David Raju vs The State Of Andhra Pradesh on 16 March, 2020
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
[ 26881
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONDAY, THE SIXTEENTH DAY OF I\NARCH, ot A
TWO THOUSAND AND TWENTY
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: PRESENT: o
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THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
*
lA No. 1 OF 2020
IN
CRLP NO: 985 OF 2020
Between:
1. Gundala Vijaya David Raju, S/o.Late Sri G.Neelambaram Aged 47 years,
Occ.Agriculture R/o.Opp.Telephone Exchange Daggumallivaripalem, Bapatla
Town Guntur District, Andhra Pradesh
2. Gundala Solman Raju, S/o.Late Sri G.Neelambaram Aged 51 years,
Occ.Agriculture R/o.Opp.Telephone Exchange Daggumallivaripalem, Bapatla
Town Guntur District, Andhra Pradesh
3. Gundala Vinodh Asi Jayaraj, S/o.Late Sri G.Neelambaram Aged 46 years,
Occ.Agriculture R/o.Opp.Telephone Exchange Daggumallivaripalem, Bapatla
Town Guntur District, Andhra Pradesh
4. Billa Edwin Raju, S/o. Emmanuel Aged 51 years, Occ.Agriculture R/o.Besides
Telephone Exchange Jagannadhapuram, Bapatla Town Guntur District, Andhra
Pradesh
5. Billa Stanely Vimal Kumar, S/o. Emmanuel Aged 46 years, Occ.Agriculture
R/o.Opp. Telephone Exchange Daggumallivaripalem, Bapatla Town Guntur
District, Andhra Pradesh
6 Daggumalli Joseph @ Kenndy, S/o.Bhaskara Rao Aged 58 years,
Occ.Agriculture R/o.Opp. Telephone Exchange Daggumallivaripalem, Bapatla
Towh Guntur District, Andhra Pradesh
. .Petitioners/A1 to 46
(Petitioner in CRLP 985 OF 2020
on the file of High Court)
AND
1.'Station,
The State of Andhra Pradesh, Station House Officer, Bapatla Rural Police
Bapatla, Guntur District Rep.by public prosecutor High Court,
Amaravathi
2. Daggumalli Dharma Rao, S/o.Late Sri D.Nagaiah Hindu, aged 70 years, Occ.Nil
R/o. Daggumallivaripalem Bapatla Mandal, Guntur District Andhra Pradesh
... Respondents
(Respondents in-do-)
Petition under Section 482 ol Cr.P.C praying that in the circumstances stated in
the grounds filed in support of the petition, the High Court may be pleased to grant stay
of all further proceedings including arrest of the petitionersiAl -A6 in FIR No.19/2020 on
the file of the Station House Officer, Bapatla Rural Police Staticjn, Bapatla, Guntur
District, Andhra Pradesh, pending disposal of CRLP No.985 bf 2020, on the file of the
High Court.
The petition coming on for hearing, upon perusrng the Petition and the grounds
filed in support thereof and the order of the High Coufi order daled 20-02-2020 made
herein and upon hearing the arguments of SRI K CHIDAMBARAM Advocate for the
Petitioners, and of PUBLIC PROSECUTOR for the Respondent No.1, the Court made
the following.
ORDER:
"Learned counsel for the petitioners submits that he has filed proof of service in the Registry in USR No.19256/2020.
Registry is directed to place the same on record and post the matter on 24- 3-2020. /-
lnterim order granted earlier is extended till then". SD/- K.'fA'fA RAo
ASSISI'AN'f RECISl,R A II
- \g,\,,\, AS r raAK
//TRUECoPY// Ptrk'
ASSISTANT REGISTRAR
FOT
To,
1. The station House officer, Bapatla Rural police station, Bapafla, Guntur District, Andhra Pradesh
2. One CC to SRl. K CHIDATUBARAM Advocate IOPUC]
3. Two CCs to PUBLIC PROSECUTOR, High Court of Ap [OUT] 4, One spare copy HIGH COURT CMRJ DATED:16/03/2020 NOTE: POST ON 24.03.2020 ORDER |A.NO.1 0F 2020 IN CRLP.No.985 of 2020 EXTENSION OF INTERIM ORDER 5 ipn ?0?CI