Andhra Pradesh High Court - Amravati
Valluri Sri Kamalakara Ram Gopal vs The State Of Andhra Pradesh on 27 September, 2023
Author: K.Suresh Reddy
Bench: K.Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE TWENTY SEVENTH DAY OF SEPTEMBE
TWO THOUSAND AND TWENTY THREE
'PRESENT: F
THE HONOURABLE SRI JUSTICE K.SURESH REDDY .
iA No. 1 OF 2022
IN
CRLRC NO: 1195 OF 2022
Between:
1. Valluri Sri Kamalakara Ram Gopal, S/o Sri Veerraju, Hindu, Age 85 Years,
Occ Business, R/o Door No. 1-7-7, GF-2, ManasaMathoosri Apariments,
Sriramnagar, Kakinada 533 003
2. ValluriSithaMahalakshmi, W/o Sri Kamalakara Ram Gopal, Hindu, Age 68
Years, OccRetd. Hindi Pandit, R/o Boor No. 1-7-7, GF-2, ManasaMathoosri
Apartments, Sriramnagar, Kakinada 533 003
3. Valluri Niranjana Krishna Chaitanya,, S/o Sri Kamalakara Ram Gopal, Hindu,
Age 39 Years, Occ Business, R/o Door No. 1-7-7, GF-2, ManasaMathoosri
Apartments, Sniramnagar, Kakinada 533 003
..Petitioners/ Respondenis/A-1 to A-3
(Petifioner in CRLRC 1195 OF 2022
on the file of High Court)
AND
The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of A.P.
at Amaravathi through its SHO, Samaikot PS, Kakinada District
...Respondent/ Petitioner/ Complainant
{Respondents in-do-}
Petition under Section 457 riw 482 Cr.P.C praying that in the circumstances
stated in the memorandum of grounds filed in support of the petition, the High Court
may be pleased to grant stay of all further proceedings in CC No. 104 of 2016 on the
file of the Court of the Special Mobile Judicial First Class Magistrate, Kakinada,
pending disposal of CRLRC No. 1195 of 2022, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated 03.01.2023,
18.04.2023, 02.05.2023 , 21.06.2023 & 24.07.2023 made herein and upon hearing
the arguments of SRI N SIVA REDDY Advocate for the Petitioners, PUBLIC
PROSECUTOR for the Respondent , the Court made the following
ORDER:
"At the request of learned counsel appearing for the petitioner, post after(2) weeks.
To, SVR Ooh wh Interim order granted earlier is extended till the next date of hearing." Sd/-N.NAGAMMA ASSISTANT REGISTRAR TRUE COPY! ; ee The Principal District and Sessions Judge, Rajamahendravaram. The Special Judicial Magistrate of First Class, Mobile Court, Kakinada. The Station House Officer, Samalkot PS, Kakinada District. One CC to SRI. N SIVA REDDY Advocate [OPUC] Two CCs to PUBLIC PROSECUTOR, High Court of A.P[OUT] One spare copy.
HIGH COURT KSR,J DATED: 27.09.2023 post after(2) weeks. ORDER IA No. 1 OF 2022 IN CRLRC NO: 1195 OF 2022 INTERIM ORDER EXTENDED a OS, figs c7 Ss ie BY 5 SS ES EARL CEPA Sy, Foe 3 & ag) if a} Se eas err coh set é } Sep IS &y) y " Xe