Andhra Pradesh High Court - Amravati
Bondili Bhaskara Sivaram Singh, vs The State Of Andhra Pradesh on 26 June, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE TWENTY SIXTH DAY OF JUNE,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE HARINATH.N
CRIMINAL PETITION NO: 6284 OF 2025
Between =
1. Bondili Bhaskara Sivaram Singh, S/o. Rama Krishna Singh, Aged about
45 years, R/o,D.No.12-1-55/3 Near Hanuman Temple, Moosapet,
Rangareddy District, Hyderabad,
2. BondilI- Bhagya LakshmI', W/o. Bhaskara Singh, Age 38 years,
R/o.D.No.12-1-55/3, Near Hanuman Temple, Moosapet, Rangareddy
District, Hyderabad.
~`~ ...Petitioners/Accused No]5 to 6
-(,-.'3; ;.,y;::I AND --
1. The State of Andhra Prada£sin, Rep by its Public Prosecutor, Through
Narasaraopet P.S, High Court ofAndhra Pradesh at Amaravati.
. I.Respondent/Complainant
2. Bondili Siva Parvathi, W/o.I Mohan Sing, Aged about 26 years, near
Chowdeswaramma Temple, Pathuru, Narsaraopet Town, Guntur
District.
...Defacto Complainant
petition under section 528 of BNSS, 2023/482 of Cr.P.C, is filed praying~
that in the circumstances stated in the grounds filed in support of the criminal
Petition, the High Court may be pleased to: Call for the records relating to the
proceedings in c.c. No. 415 of 2|o24 on the file of the ll Additional Judicial
Magistrate of First Class - Gum - I Additional Civil Judge (Junior Division),
Narasaraopet, Andhra Pradesh, and Quash the proceedings in C.C. No. 415
of 2024 in so far as they pertain to the petitioners/Accused Nos. 5 and 6, in
the interest of justice, equity, and good conscience.
E=_
IANO: 1 OF2025
Petition under Section 482 -of Cr.P.C./ Section 528 of BNSS, I'S filed
praying that in the circumstances stated in the affidavit fj]ed in sLIPPOrf Of the
/..
petj{ion, the High Court may bet p.I.??sed to Stay the operation and execution of
.'.\ :.--,Sit.,€=+..-i
the Non-Bailable Warrants (NBvy,s)"`issued pursuant to the cognizance taken
on 26.06.2024 against the Petitioners/Accused Nos. 5 and 6 in C.C. No. 415
of 2024, on the file of the ll Additional Judicial Magistrate of First Class -Gum -
I Additional Civil Judge (Junior Division), Narasaraopet, which arose from an
absconding charge sheet under S6ction 498-A IPC and Sections 3 & 4 of the
Dowry Prohibition Act, and in view of the admitted fact that no proclamation
proceedings under Section 82 Cr.P.C. were initiated against the Petitioners,
pending disposal of CRLP 6284 of 2025, on the file of the High Court.
IA NO: 2 OF 2025 'J--'€-'`~--''
Petition under Section 48'i£E?`:of cr.p.c./ section 528 of BNSS, is fi`Ied
praying that jn the circumstance+;I:,i:stated in the affidavit filed jn support of the
petition, the High Court may be. pleased to Stay of all Proceedings including
the personal appearance of the-Petitioners/Accused No. 5 & 6 in CC No. 415
of 2024 on the file of lI Additional Judicial Magistrate of First Class -cum - I
Additional Civil Judge (Junior Division), Narasaraopet,-against the
Petitioners/Accused No.5 & 6 till, pending disposal of CRLP 6284 of 2025, Ion
the file of the High Court. ~-
The petition coming on for-hearing, upon perusing the Petition and the
grounds filed in support thereof'arid upon hearing the arguments of sri Babu
Rao Pandiri, Advocate for .trfer- Petitioner and of public prosecutor for
I |'.
Respondent No.1, the Court mad6~ifie following
/--
ORDER:
ff Heard the .learned coun'Sel for the petitioners and the learned Assistant Public Prosecutor appearing for the State| The learned counsel for the petitioners submits that the petitioners are arraigned as Accused Mos.5 and 6 in C.C.No.415 of 2024 on the file of the I Additional Civil Judge (Junior Division), Narasaraopet, Guntur / District, for the alleged offence under section 498-A of IPC and Sections 3 and 4 of Dowry Prohibitl-on Act.
`--L ._.
The learned counsel furtiner submits that the petitioners are the Parents Of A.1. On account of marital disputes, the petitioners were arraigned as accused in the ca,se, and soon after the marriage, A.1 and the 2nd respondent were living separately, and the petitioners never interfered in their marital affal-rs.
Considering the submissions, there shall be a stay of appearance of the petitioners/Accused Nos.5 and 6 in C.C.No.415 of 2024 on the file of the I Additional Civil Judge (Junior Division), Narasaraopet, Guntur District, except on dates whaffi the petitionersJ presence I-S required, as directed by the learned Magis*Fat.e, for the purpose of the trI-a[.
The learned counsel fo±rESfie petitioners is permitted to take out Personal notice to the 2nd respondent by registered post with acknowledgment due and file iproof of service in the Registry.
Post the matter on o5.0812025."
F_ r'r-_-I_-_ Sd/-SK. !fo¢-ir.3. R`AE:i ASte.ji,STAi¢TI R //TRUE COPY// ' I SE€?Ti®Fde rj,FF!CEF?` To , : £L;`_fjL :I:iO`
1. The I Additional Civil Judd?,. (Junior Division), Narasaraopet, Guntur District.
2. Bondili Siva Parvathi, W/a_.``Mohan Sing, Aged about 26 years, near Chowdeswaramma Temple, Pathuru, Narsaraopet Town, Guntur District.(by RPAD)
3. One CC to Sri. Babu Rao Pandiri, Advocate [OPUC]
4. Two CCs toPUBLIC PROSECUTOR, HI-gh Court of A.P., Amaravati.[OUT]
5. One spare copy HIGH COURT \ HN,J DATED :26/06/2025 NOTE: POST THE MATTER ON 05.08.2025 ORDER CRLP.No.6284 of 2025 STAY OF APPEARANCE