Andhra Pradesh High Court - Amravati
K.Jaya Prasada Rao vs State Of Ap on 1 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVTI THURSDAY, THE FIRST DAY OF OCTOBER, TWO THOUSAND AND TWENTY :PRESENT: ot THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESH Vv CRIMINAL PETITION NO: 2457 OF 2019 "yy? Between: Kondaveeti Jaya Prasada Rao, S/o. Late Lakshmayya, .. Petitioner/Accused AND State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of Andhra Pradesh at Amaravathi Smt Singamsetti Anantha Lakshmi, D No 18-2-8, Akulavari Street, Bhimavaram, W.G.District ..Respondent/Complainant Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in support of the Criminal Petition, the High Court may be pleased to quash the CC No 74/2017 on the file of the court of Honble | Addi Junior-Civil Judge Cum Additional Judicial 1 Class Magistrate at Bhimavaram against the petitioner herein. IA NO: 1 OF 2019 Petition under Section 482 of Cr PC praying that in the circumstances stated in the memorandum of grounds filed in support of the Criminal petition, the High Court may be pleased to stay all proceedings against the petitioner in connection with CC No 74/2017 on the file of the court of Honble I Addl Junior Civil Judge Cum Additional Judicial | Class Magistrate at Bhimavaram including his appearance, Pending disposal of CRLP.No 2457 of 2019, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the memorandum of grounds filed herein and the orders of High Court dated 17-04-2019, 07-06-2019, 20-06-2019, 11-07-2019 and 07-01-2020 made herein and upon hearing the arguments of Sri Sasanka Bhuvanagiri, Advocate for the Petitioner and Public Prosecutor for the Respondent No.1, and Sri K.K.Durge Prasad, Advocate for Respondent No.2, 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". ~ Sd/- R.Karthikeyan ASSISTANT REGISTRAR //TRUE COPY// \Stee For ASSISTANT REGISTRAR To,
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The { Addl Junior Civil Judge Cum Additional Judicial I Class Magistrate, Bhimavaram Two CC to Public Prosecutor, High Court of Andhra Pradesh, Amaravathi One CC to Sri Sasanka Bhuvanagiri, Advocate (OPUC) One CC to Sri K.K.Durga Prasad, Advocate (OPUC) One spare copy... .
Woe wh HIGH COURT HC,J DATED:01-10-2020 ORDER CRLP.No.2457 of 2019 EXTENSION OF INTERIM ORDER 1