Andhra Pradesh High Court - Amravati
Manepalli Mohan Rao vs The State Of Andhra Pradesh on 6 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI TUESDAY ,THE SIXTH DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT: HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI CRIMINAL PETITION Nos: 11630 OF 2017 & 12339 OF 20117 Between: 1. Manepalli Mohan Rao, (Defacto Complainant in: CC No.99 of 2014 and CC No.114 of 2015 on the file of Addl. Judicial First Class Magistrate Court at Narsapur, West Godavari District, Andhra Pradesh) Petitioner/Accused AND 1. The State of Andhra Pradesh, Represented by its Public Prosecutor High Court of Judicature at Hyderabad. 2. The Sub Inspector of Police,, Narsapur Town PS, Complainant in: CC No.99 of 2014 and CC No.114 of 2015 on the file of Addl. Judicial First Class Magistrate Court at Narsapur, West Godavari District, Andhra Pradesh. 3. Jakkam Venkayya, Accused No.1 in CC No.99 of 2014 on the file of Addl. Judicial First Class Magistrate Court at Narsapur, West Godavari District, Andhra Pradesh. 4, Jakkam Sunitha, Accused No.2 in CC No.99 of 2014 on the file of Addl. Judicial First Class Magistrate Court at Narsapur, West Godavari District, Andhra Pradesh. 5. Jakkam Venkata Surya Nagendra Kumar, Accused No.1 in CC No.114 of 2015 on the file of Addl. Judicial First Class Magistrate Court at Narsapur, West Godavari District. 6. Jakkam Siva Naga Sairam, Accused No.2 in CC No.114 of 2015 on the file of Addl. Judicial First Class Magistrate Court at Narsapur, West Godavari District. Respondents No. 3 and 4 are not necessary parties. They are added for the purpose of narration of facts. Respondent/Complainant CRL.P.No.11630 of 2017 Petition under Section 482/437/439 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed herein, the High Court may be pleased to direct the Additional Judicial First Class Magistrate Court, Narsapur, West Godavari District to dispose of CC.No.99 of 2014 and CC.No.114 of 2015 by conducting Joint Trial as provided under Sections 219 and 220 of Code of Criminal Procedure. LA.No.1 of 2017 (CRL.P.MP.No. 12881 of 2017) in Cri.P.No.11630 of 2017 Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the grounds filed in Cri.P., the High Court may be pleased to stay ail further proceedings in CC No. 114 of 2015 including trial of CC No.114 of 2015 on the file of the Judicial First Class Magistrate Court, Narsapur, West Godavari district, pending disposal of CRL.P.No.11630 of 2017, on the file of the High Court. CRL.P.NO.12339 of 2017: Petition under Section 482 Réw.219 & 220 of Cr.P.C., praying that in the circumstances stated in the memorandum of grounds filed herein, the High Court may be pleased to direct the Additional Judicial First Class Magistrate Court, Narsapur, West Godavari District to dispose of CC.No.99 of 2014 and CC.No.114 of 2015 by conducting Joint Trial as provided under Sections 219 and 220 of Code of Criminal Procedure. LA.No.1 of 2017 (CRL.P.MP.No.13696 of 2017) in Crl.P.No.12339 of 2017 Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the grounds filed in Cri.P., the High Court may be pleased to stay all further proceedings in CC No. 99 of 2014 including trial of CC No.99 of 2014 on the file of the Judicial First Class Magistrate Court, Narsapur, West Godavari district, pending disposal of CRL.P.No.12339 of 2017, on the file of the High Court. These petitions coming on for hearing, upon perusing the Petition and memorandum of grounds filed therein, and order of the High Court dated 31-12-2018 made herein and upon hearing the arguments of D V REDDY Advocate for the Petitioner(s), DASARIS VV S Y PRASAD, Advocate for the Respondent Nos. 3 to 6 and PUBLIC PROSECUTOR for Respondent No.1, the Court made the following. ORDER:
(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.
(Ma Sd/- A. Surya Prakasa Rao 4' DEPUTY REGISTRAR HTRUE COPY};
Foré SECTION OFFICER...
To,
1. The Additional Judicial First Class Magistrate Court, Narsapur, West Godavari District.
2. The Sub Inspector of Police, Narsapur Town Police Station, Narsapur, West Godavari District, Andhra Pradesh.
3. Two CCs to the Public Prosecutor (AP), High Court at Amaravathi. (OUT)
4. One CC to SRI. D V REDDY Advocate [OPUC] 5S. One CC to SRI. DASARISVV SV PRASAD Advocate [OPUC]
6. One Spare Copy.
CSR HIGH COURT HCJ DATED:06/10/2020 NOTE: LIST FOR FURTHER ORDERS IMMEDIATELY ON RESUMPTION OF PHYSICAL HEARING ORDER CRLP.No.11630 of 2017 & 12339 of 2017 EXTENSION OF INTERIM STAY