Andhra Pradesh High Court - Amravati
Nagireddy Keshava Reddy Keshal Reddy vs The State Of Andhra Pradesh on 23 August, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI . FRIDAY .THE TWENTY THIRD DAY OF AU iGUST TWO THOUSAND AND TWENTY FOUR "PRESENT: Hetween: j. Nagireddy Keshava Reddy @ Keshal Reddy, SfoN Subba Raddy, Aged about 61 years, Keshava Reddy School, Panyam Mandal, Ghittoor District, é. Keshava Educational Society, H.No.-72/1, New Postal won ~Yaenkateramana Colony, Kurnool, Kurnool District Rep by iis Secretary. Petitioners/Petitionars/Accused Nos.1 & ? AND The State of Andhra Pradesh, Rept, Standing Gounsel-Specia!l Public Prosecutor for CID High Court of Andhra Pradesh At Amaravathi, Seen compainant Revision fled under Sections 397 and 401 of CrP Clis fled being aggrieved by the orders in Cr. MP.No. 1418/2033 jn © C.No. 12018. ugied 04. 07-2024 on the file of the Honble Principal Sessions Judge, Chittoor District af Chittoor iA NO: 1 OF 2024 Petition under Section 482 of Cr PoS. is fled praying that in the croumsiances stated in the affidavit flea in support of the petition, the High Court may be pleased fo gram slay of alf further Proceedings including | appearance of the Petitioners in CC No. HW2019 an the fle of the Court Principal Sessions Judge, Ohittosr [istrict af Chittoor, Pending disposal of CRLRC 705 of 2024, on the file of the High Court. . The petition coming an for hearing, upon perusing the Petition and the affidavit fled in support thereof and upon hearing the arguments oF sk NAGENDRA REDDY Advocate for the Petitioners, SMT. Y L SIVA KALPANA REDDY . Standing Counsel curm Special Public Prosecufor for the Respondent and the Court made the following ORDER
"Learned both the counsels are present. Learmed counsel for revision petitioners are ready. However, learned standing counsel cum special public prosecutor far CID, who is representing the respondent State, submit that they will fle a detailed counter and further submit that the quash petitions moved by these gseitioners were dismissed on merits, in these circumstances, as the revisions challenged the arders of the courts below in refusing to discharge and since the trial court Heted the matter for further progress in the next week, in all these matters, trial court is directed not to proceed further with the tial 4H 13.09.0004. List this matter for hearing on 09.09.2034 In the 'op 28 matters of ~ Sal SK. MD. RAF! A ASSISTANT REGISTRAR the cause fist"
YRUE COPY! For & SECTION OFFICER
1. The Princioal Sessions Judge, Chittoor District at Chitteor
2. One GC fo SREP NAGENDRA REDDY Advocate POPUC] One (0 to SMT L SIMA KALPANA REDDY | Standi ing Counsel cum Special Public Prosecutor [(OPUC] cox 4, One apare copy PALE L PPP PP PL IP PPP PPP PPP LLL PIPPI LPP LP PLLA AAA E. HEGH COURT DOR VRS.
DATED 23/08/2034 LIST THIS MATTER FOR HEAR:
MATTERS OF THE CAUSE LIST NG ON 09.09.2024 IN THE Top a5 ORDER GCRLURCLNO.708 of 2024 INRECTION