Andhra Pradesh High Court - Amravati
Michael Singh vs State Of Andhra Pradesh, on 3 March, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
iN TNE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICT HON) FRIDAY, THE THIRD DAY OF MARCH. TWO THOUSAND AND TWENTY THREE -PRESENT: THE HONQURABLE SR) JUSTICE K SREENIVASS REDDY WRIT PETITION NO: 5489 OF 2099 Between: Michae! Singh, Sfo Amand ku mar, Nindu, Aded 35 ¥OarS, we A lat No.403. Shive Apartment, Near Sheigson Gridge, Shanti Puram Banch Gari Dipatoll PS-Sadar, Banalu, Ranchi, Jharkhand. Petitionsr/Accused No.35 AND 1, State of Andhra Pradesh, Ran. by is Principal Secretary, Home Department, Seormmariat, Velagapudl, Amrava "aurnur Distric! S. The Station House OR} cerinensctor of Police, Thulluru Potice Station, Guntur District. 3. The Olrector General of Police. Crime investigation Department, AP, Mangal agin, Andhre a Pradesh, 4. The Addl Sunt of Police @, Crime Investigation Departnent, Ragional Office, Vilayawada 8. P Murali Krishna Rao, S/o Chenchu Ramaiah, Hindu, Aged 81 years, Bio Penuganchinrolu Mandal, Re: venue Depariment, A.P. Secretariat, Tullure Mandal, Andhra Pradesh. Petition undar Aricie 228 of the Cans atfution of india mraying fhat in the circumstances stated in the agi idavil fled therewith, the High Court may be nisases a bow x af O issue @ writ or omer or a direction. parted cules ary ane in ihe neture of Writ of Mandamus u mer Arinie 226 of Gansta onof india, declaring the : yelp of the Said FIR Inc crime No.279 of 2026 under : sections? °O, 410, 420 485 487 488andayt rw Sa IPC dated 20. OS. 2020 against pettone: es asi egal, UPON tite onal and violative of the Arficies 14, TY, TEINS), SO, 2001}, 29 of the Monsts tufion of india and pleased fo quash the sald FIR and pass an ordet > direction in accordance with law iA NO: 1 OF S023 Petivic 'ander Section 184 CRC praying that in the circumstances ata ated 1 the affidavit led in MING wt af ihe petition, the High Court may be pleased to Dass an irferiny Order directing the reapandents partioula ry Respondents no.4 to not fo fake coarcive stepe in the avant of a rest against the Nos in crime No. 278 OFS O26 under sections 170 478, 420 485 467 AGsanda?t rw 34 IPO dated 20.0 2020 an the Hie " fhe Thu jure Pouce Slaten, Guntur District, which was transforred to CD, Regicnal Office, Vieyawada as egal, void and unenforceable, Feansing disposal of WF 8369 of 2023, on the He of he High Court, The petien coming on for hearing, afidavii fied in support thensof and Loon SRINARSHA, Advocate for the Patifi and ihe Court made the folle wing for Respondent Nas. fio 4 ORDER:
"Learned Government Plseder for Home takes notice on behalf af Respondents | to 4 and seeks time tc get instructions. in the meanwhile, police are directed to not fo take any coercive steps mcluding arrest againet the getidenar for a heriod of hwo (2) weeks, Foat the matter on OF.03. 2033." Sd. K. SRINIVA, SA RA oe See Ji! ; ' ASSISTANT Rs EGSIQT é PYRUE COPY g Fore SECTION wrod, The Frincinal Secreta ry. Home Dens runent Seorstgnat, Vela: qapuds Anvavall, Guntur & is it, eNale of Anchrs Praciach
2. The Station House OFF sctor of Pol ice, Thulluru Police Station, Guntur CHatrio', e % i a os PN Sie es sedis 444 .
3. or General of Police, Crime invesiigation Dapartment, AP. x . Andhre Pradesh Supa oF Folios, Crime investigation Departnent, Regional Office, S. B Murali Krishna Ra, Sil > epenehu Ramaiah, Hindu, Aged 64 years Ge Fenuganchipraiu M tue Denariment, AP. Secretaria "Tullura 8, One we to SRE G SRI HARSH, &
7. Two OCs to GP FOS HOME Niet ve S. Gne spare copy gH COURT Fe i.
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