Andhra Pradesh High Court - Amravati
Mummana Rajeswara Rao vs The Joint Director Rayalaseema on 14 September, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
THURSDAY, TRE FOURTEENTH DAY OF SEPTEMBER,
TWO THOUSAND AND TWENTY THREE
"PRESENT:
THE HONOURABLE SRI JUSTICE Dr V.R.K. KRUPA SAGAR
CRL.P. Nos. 3955, 187, 433, 1975, 3808, 4908, 4831 and 6085 of 2021 and
Badd, SO88, 8085 of 2020
LAaNo. 1 of 2022 in Cri. P.No. 3985 of 2027 5
Sehwertk
Dayan Peda Ranga Rac, S/o O.Veera Venkata Rao, Agad about 54 years, Qce
Motor Vehicle Inspector (MV) Ovo the Dy. Transport Commissioney, Visakhapainam
Nistrict, and Rio Fist No4, Devi Madhurarn Enclave, Abi Nagar, Akkayyapalem
Visakhapatnam District Andhra Pradesh - 530016
_ Petitioner/Ascussd
(Petitioner in GRLP 3955 OF 202%
on the file of High Cour}
AND
4. The Joint CNrector, (Rayelaseerna) Anil-Corruption Bureau, AP, Vilayawads
Krishna District, Andhra Pradesh ~ 20049
2, The inspector of Poline, Central Investigation Unit (O1U) Anti-Corruption
Bureau, AP, Vilayawada, Krishna Disfriel, Andhra Pradesh ~-- S20015,
Represented by Spi Public Prosecutor SOB, AP High Osurt Building
Amaravall, Andhra Pradesh
. Respondents
{Respondents in-de-}
Petifion under Section 482 of Cr PC., praying thal in the cirqumsianoss staied
in the memo of grounds filed CrP, the High Gourl may be pleased to stay all further
proceedings in Crime (FER) No. {VRCA-ACH-CIUZO1S, dated 22102078,
registered by the Inspector of Police, Central Investigatian Unit (C1Q)}, Art
Corruption Bureau
{ACB}, Andhra Pradesh, Vilsyawada, iInchiding 'appearance af the
Patitioner/Aocused Officer and ad-interim atlachrnent orders of properties, pending
disposal of CRLP No. 3455 of 2027, on the fie of the High Court.
The petition coming an for hearing, upan perusing the Petition and memo of
grounds fied in CrLP., and earlier order of High Court di. 48-07-2037, 22.08 2082,
48.08.2023 & 30.08.2025 made in LA.No. Tof 2627 and upan hearing the arguments
of Sri Ghanta Sridhar, Advocate for the Petitioner, and of Smi. A. Gayathri Redey,
Standing Counsel for ACB and Special Public Prosecutor for Respondents Nos. 3
and 2; . ,
ORL PNo. 197 of 2024 :
Rachun Sve Rao, S/o. late Sri Rachurl Bixshalu, Occ 'Tahsiider (under
SUSPENSion),
Ravenue Department, Krishna District and Flat No. 302, Snutha Towers,
Tieckle Road, Syam Nagar, Vilayawada, rishna District.
Andhra Pradesh SSQ018. .
_PetitioneriAccused.
&NO
4 The Dyractor General, {, Ang-Carruption Rureau, AP, Viayawee da,
Kr ishna District, aAndiva Pradesh: S20 OTS,
> The Joint Director { (Rayalaseans). Ani-Corruption Bureau, AP., Vgayawaea.
Kahne Diatriot Andhra Frace SeOo1S.
3 The inapector af Police, Oe aera "ievestigat ion Unit (HU)
aeCorruption | gureau, AP.., Vijayawada, Krighna Distic
aie Pradesh 820078, Repre agented py Special an _ : Prosecutor, ACH,
Pp High Caurt Buildings, amaravad, Andhra Pradesh.
ai Represented ny Special Public Prose: autor, ACB, AP. High Gar qurt Buliding,
Amaravall, Andhra Pradesh}
_ Respondents
Petition under Section 482 of Cr PG, praying s that in the circus gar
memorandum 6 of grounds Ated in he CN ainal Felition, he High Gout may be
sed t o quash the Crime (F.LR} Ne. of Ficceras CIU-ACBI2019. dk. 1S
gitered wy the gAecio of Palle se Oeriral invEntigahon Unit (HU
Carrupuon Rureaut (ACS), Vijayawada fo sp The GHTSMeeS wis 43) (DS cha, 13 {
Prevent ion af Corruphon (amendmen) Ant 2078 against the Petition'! faccuses
Cicer (4.0), 88 | ¥ ig not notified as 8 nahss station under section 2 (So p PO by
he Government.
iA. Nee. sof 20270 5
Peftion: UNGET : eation 462 af O oP.o, praying that i the oiroumslarces 6 gated
in the 8 nemorandun 5f gro ounds ged A the Cam mal Petition, ihe High Gourt May be
pleased {0 stay af furthe r procee adings including AP epearance of he Pathons!
ines sised Officer and ¢ ad-intetien attachment orders of properties issued in Grime
PLR) No. OF PROB ACBORY nig, dais < 4Quye-2OTY, rQqiehn rad by ihe IASHECAGL of
Yice, Cental investiqaloan Unik ik Ant-Corupiion sureau (ACK), Andnts
Pradesh, Vikayawads, pending dignasal af CRLP. Nols? af 2027, on sha fie of ihe
High Court
w
The petition soming on for nearing, upon BA raging ihe mamarandum of
grounds fied in supper therant and the order of the t igh Gourl ordar dass
Oa O8.2021 ans 34.05.2082, 224 O88 202S, 48.08.2093 18.2025 made in
CrP No. 187 af 2024 and upon hearing Ws arqume;ns of Sri Ve nkakeswar>ki
Gadipudl, Advocate fer the petitioner and of SA OSM, Suphani, Sy esial Public
Progen autor-nuneStanding Sounse! for ACK an behall af respondents) State
tye
tnd
oo
%
Crp Ne. 433 a8 2024 oc
Retween -
Mure Rajaswars Rae, Sig. Sa Sormuts, Agad abou a 59 years
Oenuly s inspectar of Survey, OO. Special Ceputy Collector (LA
TEP Une Paryalhipuram, YIZIANSSTaMN ristriet, Andhra a Pradesh 53 35 6 a4, BAG
Ria. A. No. 2 2F.4G-139, NGUs Colony. Ayyappa Nagar, Kagparada,
vieakhapatnam, Visakhanainait & Mistrich, Andhra Praciasn - 530 OOF .
__ Patitioner! Accused.
Lad
4 The Joint Director { Rayalaseama)}, Ant-Corrupuen Bureau, AP., Viayawada,
Kashna Distiet Andhra Pradesh -520015.
x The inspactor of Pofice, Central myeatigation Unt Oy,
Anti-Corruption Bureau, AP., Viayawada, eshna District,
Andhra Pradesh 500073, Represented by Special Pubic Prosecutor, ACE,
AP. High Court Buildings. Amearavall, Andhra Pradesh.
_fespandents
Petition under Section 482 of OF P.O, praying shat in the cirourrisiances stated
iy the memorandum of grands fied in the Criminal etition, the High Court may be
gieasad to quash the Grime (FL) No OSRCA-CI-ACBIZOTT, at. 7-3-2047,
registared bY the inspector oF Patios, Central investigation Uni, Ant-Corugiicn
Dureau, Vilayawada for the offences UIs. 43 (4) fa) ow. 43 (2) af the Prevention of
Corruption Act 4GA8 againgl the Patitioner/Accused cHfice (AO), aa 8 ig nor notified
as a police station under section 2 (8) of OrP.S by the Government,
VA, No. Lot Soe i
Betiion under Seckon 482 of CrP... praying that in B
iy fhe memorandum of grounds Bed i the Criminal Peltion, fhe High Coun may be
pleased to slay afi further proceedings macluding appearance at the Petfioner
fAscused Officer and ad-intenm attachment orders af properties gaued jn Crime
{F LR) No. SUROA-ACB-OIU/201%, dated 19-03-2018, registered by fhe Jnspactor of
Bolice, Caniral investigation Unk (CU), Ani-Coruption Bureau, Andhra Pradesh,
Vijayawada, pending disposal of CRLP No433 of 2924, on the te of the Nigh
aur.
The petition coming oF for hearing, Upon parusing the memorandum of
grounds fled in support thereof and the order of the High Court order dated
NR.OS 2081, 04.06.2022, 23.08, 2022, 49,08. 2023 & 30,08.2023 made herein and
upon hearing the argqumenis of Sq Ghante Sridhar, Advocate for the Pebtoner and o
Sri S.A Subhani, Special Public Praseoutor-cum-Standing Counsel for AGB of
nehall of raspondsnis/Stale,
CrLP.No. 137s of 20212-
Rampal Satya Phan Dattatreya Diwakat @ SPD Siwakar, S/o Surya Subrankenys
Starama Swamy, (Gorect Name- Rampall Satya Chant Datiatreys Divakar) Aged
36 years, J. Assistant (on leave} Panchayal Ral Department, Blur, West Godavanl
CHetrict, Andhra GSradesh ~Sd4 O04, Presanby rasiding at HNo. S187, Venkata
Narayana Nagar, Paiang) Undrajavaram Mandal, West Godavari Disirict, Andiys
Pradesh - 534 276
Pefitioner/Accused Oicer
AND
The Inepector of Police, Cantral investigation Unit CQ), AntiCornuption Bureau.
Andhra Pradesh, Vigayawada - 520 G01. Rep.by Spi Public SrosecitarACR, AP
High Court Budiding, Amaravati, Andhra Pradesh
RespondentiGamplainant
Patifion urder Sec Hor 482 of Gr pC, praying that in (ie viene ae siated
ay the mame af grout ads fied herein, the High Caurt may be pleasac io qua aan ihe
Crere (PLR) No. GS ROA-AS eBOU20 18, daied OBAZ-QNB, regis raracl by ihe
inspectar of Potion, Central | invastigalio! 4 Unit, Ant-Gor uption Bureay, Vijayawada
far the offences Lis 4a ¢4) (by cw 43 (2) of the prevention af Corrup stan
(Amendmend Act 20418 against the Peltic neridocused Cicer (A-Ch, as HIS nat
notifies spe acifically as 8 poling station under section < fs} af cr Pic by the
Government
LA No. of sbei
Paton under Section
memo of grounds fled in
gurther proceedings | including af
iInteryy attachment orders of orOp pert
miurecis, dated B04 2020S,
Tayeatigation Une (O00), Arnth corte
cerning dl sposal of CRLF 1376 of:
et
STEP
ay Ths a a
Hea
Hen
4
oA
a
affidavit
2 patibon coming on for
Med i support thereof and t
98. O8.2027, 04.08. 9992 32.08. 3022 & 3
the arguments of Si Phan
S44 Subhan, iearned Specie
saspondent
x
al Put
LANs. Lot sue ayot of 2027 in CFLE No. 38
Ag? of Gr. PC., pray ing that ir
hea,
i Bahu Yalanrnen
align PrOSSCUlOr-auys me Standig counsel |
7 aa SHYOWTITANCES & giated
= High Court may & a pleased 1 gay all
of the Pafilionear ecused officer and ad-
fesued in Crime (FL) No. GAIRCA- ACR
by the saspector of Folica, Central
Bureau, andhra Pradesh, vi ayawaua,
sn the Fis of the @ High Court.
ie
gpan PErLusNg ithe Petition and ihe
.e order of the gh Court order dated
39. G8. 2023 made he efein and Upon haa ing
§, Adyocals for the Fettioner, and oS]
oy ACB for
cht
98 af 2021:
Sebveaen .
Sgragacan Venkata Rao, No vate Sri
Assistant Motor Vehicle Inspector,
Srikakulam Distact, ang Ric Pada
SJandal, Visakhapainsm cuetrict Andhra P
R amappady, Aged about 88 years, Occ
Dy Transper CONTUTISSMONE!, Spkakulem,
fpaka (F 2qat) Sabbavaram
rade! ~ RQ 4 O38
__ Petifioner: fAcnused Oficet
(Pafitianer in ORLP 3808 OF BOR4
an the fie of High Cou}
AND
4. The Joint Director Rayaiaseema), Anti-Corruption Bureau, AP, Viiayawads,
Krishna Disiret, acifra Pradesh S201
> The inspector of Police, Cat atral Investigation Unik (C1) Ant-Corrupton
Bureau, AP. Vilayawada, Kanna Distict, Andis Pradesh Sonos
Represented by Spl. Sybtio Frosequior ace, AP High Sout Bulking,
Armaravat, Andhra Pradesh
Petiiion un -
in the affidavit Hk s ped
q further proceadings including appeat
ad ieferim atlachment orders of propert
aos, dt obs 2O48, reghiet
ets:
a
ae
BAe
eek
red
ance of the peitio
_Raspo darts
{ (Respondents in-do-}
yo 08) ORCA: Ci.
issued in Grime [RAR |
af Police, Gents a}
by the inspector
Ate:
BS b
investigation Unit (CU). Anti-Corruption Bureau (ACE) Andhra Pradesh, Vijayawada,
panding disposal of CRLP No. 3808 of 2021, on the Me of the High Gourt.
The pation ceming on for hearing, upon perusing {he Petition and the
affidavit filed in support thereof and the order af the High Court dated {3-O7 2081,
04.05.2022, 22.08.2022, 16.08.2023 & 30.98.2623 made in LAN. 7 of 2024 and
upon hearing the argunerns af SRI VENKATESWARLU SACIPUDI Advocate for the
Petitioner and af Smt A.Gayatn Reddy, Standing Counsel for ACE for Respondents
LANo, 1 of 2021 of 2024 in Cri. P.No, 4308 of 2027 5
Between ¢
Kufala Venkatappa, S/o late Sn Vankataramana Aged about 50 years, Oos.
inspactor of Police Cunder SUSHeNSiNy, Cemmand Control, Tirupati Urban Cistriat,
and Rio D.No.10-82/2, Royal Nagar, Ro Road. Tirupall, Chittoor District, Andhrs
Pradash-S17 50%
. Patitionar/Accused
AND .
1, The Olractor General, Anti-Corruption Bureau, AP. Vilayawada, soishns
Histriot, Andhra Pradesh - 520013
* The Joint Director (Andhra), AnthCorruntion Bureau, AP, Vilayawa
®rishna Distriet, Andhra Pradesh - S20043
3% The Inspector of Police, Ant-Corruption Bureau (ACB) Dental Investigation
Und (Cll) Vilayawada, Krishna isinet, Andhra Pradesh - 520013
iAH, Rep.by Spl. Public Prosecutors, AGB, AF High Court Bulding,
Amaravau, Andhra Pradesh) .
da,
¥
Respondents
Po
Petition under Section 482 of the OrP.C praying that in the olrciitisiances
ginted in the memorandum of grounds fled in support of the Criminal Petition, ihe
High Court may be pleased to slay ali further proceedings including appearance of
the Pefiianer in F.LR Na. O/RCOA-CHLYNZ020, dated 06-03-2020, registered by ihe
inspector of Pollee, Central investigation Unit (O10), Anti-Corruption Bureau (ACR)
Viiayawada for the offences tvs 13 if) (b) of ihe Prevention of Corruption
{Amendment Act 2018 against the Petitioner { Accused Officer (A.0), a5 His nat
notified as @ police statian under sention 2 is} of Or. PC by the Govamment, pending
discosal of CRLF No 4308 of B02 1, on the fle of the High Gout
The pation ceming on for hearing, upon perusing the Petition and ihe
affidavit fled in support therecf and eaytier order of High Court dt 2-08-2024,
92 08,2022 & 30.08.2023 made in LANo. 1 of 2021 and upon hearing the arguments
af SRI Ghanta Sridhar, Advocate for the Petitioner and of Standing Counsel for ACR
for Respondents
LANo. 1 of 2021 in CRLP.No. 4831 of 2027:
Between :-
Satiu Hanumantha Rao, Sfo Late Gri Badraiah, Agad 89 years, Assistant Geologist
(Retd.}, Oo Asst. Director, Mines and Geology Srikakulam, Stkakuiam fNetricl, and
Rin Flat No. 303, SrdFlooy, Milari Towers, ST No4-18-/2, Ramanna Fel, Library
Centre Kontepadu, Guntur, Guntur District Andhra Pradesh ~ S22 007
__ Petitioner Accused Officer
(Petitioner | mM CRLP 4891 OF 2024
an the fle of High Gaurt
. AND
4. THE JOINT DIRECTOR, (Rayalaseema) AntiCoruption Bureau, AP,
Mh agen a,
The Deputy Superintendent of Police, Central Investigation Unk (CHU) Ani
Corruption Bureau, Andhra Pradesh, Viayawarla ~ 520 005 .
Both Res.by the Sanding Counsehoun- -Special Public Froses sufor, ACB, AP
High Gaurt Comp ound, Armaravath)
Petition under Section a8e ofc 6PC. sraying that in the citcurnelancas s slated
m the memo of grounds filed In Or F the e High Oat may be ple eased to stay all
further proceedings In FIRV2 BOTT Stat soding appearance of the Pattoner Pas c sad
Oficer, ang addnierim ata Amant orders of properties (ssued in
4M Pre 1347/2018 in Or Nod ny \SUCILLARLWIA2 OTT, registered by the
Deputy oH wwarinte andent of Police, Central Investigation Unit (OU), Anti-Corruption
Bureau (ACS), Andhra Pr 'adesh, Vi ayes ada pend: ing disposal of CRLE No. 4834 of
2OF1, on fhe file of ihe High Coun.
The petition 6 soming on for hear ng. Bpor pene ng the Petition and memo oF
grounds filed in CrP, and earlier order of this Hor 'ple Court di 31-08-2021,
22. 08. 2022, 18 6.08: 2028 & Sh.08.20 "28 mide : 4 Not of 202% and upon hearing
ihe argunenis of Gr GHANTA SRINMAR Advonate for the Petitioner, and ¢ of Smt. A.
Gayaihri Re dy, Standing Gcuee¢hour neSpecial Public Prosacutsr, ASS for the
Respondent &
CrP .No. 6068 of 2027 i
Between:
Mohan Adimulam, Go. A Subbarathnaam, aged about 56 years, Qeo ¢ Deputy
oe
>
Transport Commissioner, East Sodavar District, Kakinada, Andhra Pradesh.
_Petiioner/Accused Office!
AND
4. The Joint Ovector (Rayalasesm a} Ami corruption bureau, A. BP Vilayawadca
Krishna District, Andhra Pradesh ~ 2001S
2. The Desuly Superintendent of Palos, Central investigation nm Unit CA, Ant
eorruption bureau, AP. Viiayawada, Krishna District, Ancuhra Pradesh
S203
(Bath rap. by the Standing Counsel Cum Special Public Prosmcutor, ACS,
AP. High Court compound, Amaravat, Andhra Pradesh)
Reaspondanis
mad
Patition under Section 482 of Gr.P.C, praying fat in the ciroumstances stated
iy the grourids filed the Criminal Petition, the High Court may be pleasedi fo quash
the FUR. No. OG/RCA-CIR/ZO18, dh 37.04-2018, registered by the Deputy
Superintendent af Police, Central investigation Unit (C1) Anticorruption Bureau
iACB), AP. Hyderabad {camp at \Viayawada}, for the affances Ufs 1804) ig), raw 72.
(2) of the Prevention of Corruption Act 1888 against the patitionerAccused Officer
{A.O.) as it is not notified as a dolce station under section 2is) of CrP.C. by the
Government
LANo. tof 2024 :
_ Refition under Section 482 of Cr.P.C praying that in the clrournstances stated
in the affidavil Med in supgert of the petition, the High Cait may be pleased to stay
ali further proceadings including appearance of the petifioner fAcoused ©
including ad-interimn attachment orders af properties in FIR No DEARCACIU2018
dated 27-4-8018 registered by the deputy Superintendent of Police Seniral
investigation Unii(ClW) Anti Corruption Ruraay (ACB) Andhra Pradesh Hyderabad
(Camp at Visyawada }, Pending disposal of CRLF BOGS of 3624, on the fe of the
High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit Hed In support thereof and earlier order of High Gourt dt 08-17-2024,
25 G8. 2022, 16.08.2083 & 30.08.2023 made in CrLP.No, 6068 of 2027) and upan
hearing the argurnents of Sr Venkaleswanu Gadipudi Advocate far the Patdianer
and of Sri A Gayath Reddy Standing Counsel! for ACB cum Spl. PP Advocate for
the Respondants
CrP No, 4489 of 2020 3-
Bebivesn |
Noddapanen! Venkalah Naidu, S/o. lale Suichi Naidu, Oce > Sub-Raegistrar,
Rin. Flat No 501, Srigavindam, Nawro}i Read, Maharanineta,
Visakhapatnam, Andhra Pradesh.
_. Petioner.
ANB
4 State of Andhra Pradesh, Rep. by the Chief Secretary, .
General Administration Department, AP. Secretariat, Velagapud,
Amaravati, Guntur District, Andhra Pradesh.
2 The Deputy Superintendent of Police, Sentral investigation Unk,
Anti Corruption Bureau, Andhra Pradesh, 4° Floor, NTR Administrative Budding,
Pandit Nehru Bus Station, Viiayawada.
Respondents
Petition under Section 482 of Cr P.O, praying thal in the chroumetances staied
wy the memorandum of grounsis filed in the Criminal Patition, the High Court may be
nigasad to quash the Crime (FR) No. No. OAROA-ACE-CILNAQ1T, dt: TP-OG-207",
registered by the Dy. SPL, Cantral Investigation Unit, Anti Corruption bureau, Andhra
Pradesh, Viiayawada for the offence uss 13 CG) nw 13 (4) (a) af the Prevention of
Sorruption Act, 1988 against ihe Patitionen'Accused fA.0}. -
He
LA. No. Taf e0ei i
Battian under Section 482 wf OrF.0, praying that ° the clrournstaniogs slated
in the mernorandum of grounds T Med in the Criminal Petition, the High Court may be
nipasedi to stay all furiher pi roneedings Inducmy appearance of the Patitior TS
iAccused Offieer in Crime . LR)No, DYVROA. SOR-C ASOT, dated VPS-2OTY,
regt isferad by the 2° 8 ressondant herein, ps snding dispasal of Gt CREP. No dag at
2031, om the file of the High Court.
The pattion ceming of for heaving, upon perusing the memoran dur of
grounds fed in support thereat Pang sarier omer of High Court af, 05-08-2021,
04. NS. 2022, 22.08.8082, 16.08.2023 & 2 23.08. 2688 made in Or P.Na, 4469 a & 28
mi upon hearing the arguments o 4 Ghanta Sridhar, Advocate for the Pe et
and of Sri 2. M. Subhani, Special Public Fre sseacufor-cum-Standing Counsel for ACB
oo.
on behalf af reapondenta/oiate
Cri BP No, S844 of 2080 3-
Batween '-
Or. PB. Panduranga Rae, 5 Sip, Late. Gambaiah, Aged about O° years,
Rio, Flot No. 10, 2 * Floor, Door Na. T-0- S788 Rue, Bhagyalakshmi Nagar,
Sand Nagar, Hyderabad -S0008 0.
_Pattioner/Accused.
AND
. The doint Director (Ra ralasgeme)y ACB, AP. \Vilayawada.
Ae
one deputy Superintandent of Police, CILEACR-AR-V Yayawada. (Complainant)
cB State, Reo. by Public Frosecu toy, High Court ar AP. _ Amaravall.
_Ressondenis
in the memorand aT of sf gre uy iS r din the Sri agi Petit ion, the 2 Hig ah "Court may 'be
pleased fo guash the promeeary QOLACKRO17, dhL24 @2017 of the 1
respondent a xe ihe oF minal prooeeding in lated by ine 2 ragpondent, agai inet the
oe sfiianer in crime (FIR} NOUSARC Ca CIUACRROTT, chet a.2bi' an the file of the
"AES
Deouly Superintendent of Pofieg, CHUACEAA AP\fjayawada.
LA No. 1 of 2024 >
Paliior t "inder Seation 482 of Cr prayit ing that in the ciroumatances stated
in the mernorandum of grounds fied in he onmi na 1p ston the High Coun may be
gisased to stay afl further proceed! Ings | including AGNEeATAaNcss of the pefihoner
Sime IR Noe gROA-G! RLACESOTT, SLZTS. 3017 on the fie of the neputy
Superintandant of Polies, CUU-AC BAR Vieyewa ada registered by the 2 respondent,
periding dispasal of SRL, No. S844 of 2021, on the Ale: of the High Coun,
The peition coming on for heaving, ugen perusing fhe preriorandum of
grounds fled in support ft therect ar ae ss order of the High Court order datac
65.08.8021, OOS. 2021, 22.08.2082, - OR FO83 & 30.08.2083 made in Cri LPNS.
sp44 of 2030 and upon hearing the argue anis of Sri KR. Prabhakar, Advocate for
the Pattoner and of Sri SM. Subhani, Socolal Public Progaquidr-cun-Oianding
Counsel far ACB on behalf of respondents! 'State.
CxrLP.No. ROSE of F020 3
Benvean . ;
vir S Sanjaya, sigLate B. Narayana, Age. So. rat 404, S* Floor,
Ele Residency: Near Ch. Krishnavent Schaal, Poran,
Panama Mandal, Krishna Dist Vanni
potitionsr/Accused
AND
The Jaint Chreator (Rayalaseena) ACB, AP. Vijayawads.
Dy. guperintendent af Police, Cig FAC BAP Nijayawaca (Complainant
STATE, REQ. oy S acial Public Progaculy, High Gourk of AP. aArraravalm.
a ol °
Respondents
3 2
Petition Under Section 482 af Or. PS. nrayihg tral in ihe sroureiances gtaied
an the mame of grounds Aled herem, the High Cour may be pi nASed 1 quash TRG
proceedings No. 20/R "A CHUZOS ai 28.10.2018 af the 4% ragnondent and the
oriminal. Proceading initiated DY the < respondent. against whe paliloner ee
Crime Noieeet8. HO214. 2018 On the fle of Dy. Sypenntendant aft Palice, Gh
ADB-AP ~ Vjayawada. .
iA. Ne. 4 of 2020 i:
Patition under gestion 482 af Or PS praying what in the Sir uynusiansss
atated in the grounds fled in GrP.. the High court may be nlsased io stay Bl Further
praceadings CAN, appmarances of the petiioney in cormecton ath came In.
(FIR). No 16/2048, Ae 244.2018 OF the fe of the Dy. superintendent of Poles, CR
ACR AP- Vijayawada ragistered by the 3 respondent, pending disposal OF CRLF
agape af 2020, oO dye fle af ihe High Cau.
The petition coming on for nearing, UROD perusing the Peifion and meno of
grounds fied herein and the oder of the High Court ordet gaied 96.08.8024,
94.08.2022, 29 O8.2022, 48.08.2023 & 30, 08.2025 made in ere No. 8888 of 2620
and upon nearing he arqunents of SAK. Prabhakel, Advocate Tor the Paionst,
and SM SM Subhant, (earned Specks Public propaqutorcurh Standing counsel for
AOS tar Regnande©ns
CrP Ne, S988 of 2020 =
Behan:
Karanam Vrankaia Range Sai Kummer, Sig late Sei « V¥ Narasaiad Naidu, Age. 84,
Hindu, Occ. Rleriat! Seoratary 1e sovernment Reid). General Adminisivaton
Hepariment, A.B, Seorstarlat, Velaganuss, Amaravall, Andnre Pradesh, ane Rio Fist
No.505, sunder . Sa Plaza, tig No. B-3-BO6/48, Yankats Ramana Salkay,
hairatabad, Hyderabad, Telangans State -SOO004
woos petitionerfaccused
AND
4. The State af Andnra Pradean. Rep. by the Chief Secrelaty ta Gavernmen
General Adminisiaton Department AP. Secretariat, velagaoudl, Amaraval
Guntur District Andnra Pradean ~ B29 238.
zy
:
iv
2. The Deputy Superintendent of Polies, Central Investigation Un ATO) Ank
Corruption Bureau, Andhra Pradesh, Viieyawada, -b<¢0 004, Rap. by Publis
Progecutor-Ac®, AP. High Court Compound, Amaravaihl.
cow Respondent
j Petition under Section 482 of Cr.P.C, praying that in the a roumsta ances stated
in the grounds filed mn suppor of the Criminal Petition, the Hig & Gourt may be
pleased to quash the Come (F.LR} Ne, OS/RCA-ACE- ChuyeC VF, dated O5-05-20 7,
registerou by the Deputy Superintendant of Pollos, Central Investigation ue Pate
Soerruption Bureau, Viiayawada for the offences Uys 13 (2) rw TS (1) fe) fie
Prevention af Corruption Act, 1888 against the Belitioner / 'Accused OF cer(A.0
f is not notified apecifiesily as @ police station under section < (3) of Or Pic ny the
Government,
LANe. 7 ef 2026 o-
Petition under Section 482 of Or. PoC praying that in he circumstanass slated
in the affidavit filed in sugpart of the pelition, the High Gourt may be ciassed to stay
ali further proceedings including appearance of ihe Pet Woner/Accused Officer in
Grime (F.LR) No. US/RCA-ACE-OIUEDT?, ¢ dated OS-05-2077, ragistered by the
Saputy Superintendent of Paice, Central investigation Unk nN Anti-Corruption
Bureau, Andhra Pradesh, Viayawada, Pending disposal of CRLP No. S885 of 2020,
on the fe of the Nigh Court
The petifien coming on for Aearing, upon perusing the Petition and i
affidavit led ie Support thereof ane earlie we order of High Court dtO5- 96.202:
O4.05. 2029, 22.08. 2082, 12.08.2023 & 20. O8, 2083 made herein and upon hear ng
the arguments of Sr Vankat aswat ris 'Gad ipudi Advecate far the Pettioner and of
Public Proseo suter for the Respondents, the Court made the following:
RG nope
De | é
COMMON ORDER --
"Heard further arquinents of learned Senior counsel for petitioner Sn
Ghanta Rama Rao and learned Senier counsel for petitioner Sri K.Suresh
Babu.
Ta hear Sri KRPrabhakary, isarned counsel for petitioner and others, list
the matters under the caption 'part heard' on 20.89, 2023,
in the meantime, interim order that was granted earler shall stand
continued" re
Sdi-U. SS Ski : RY
ASS
> a SEPP TS
for AS. SECTION € OFF (CER
-- Two COs to Smit. A. Gayathn Reddy, Sn. Public Prosesutor ACB, AP High
Court Building Amaravati, Andhra Pradesh
Two COs to Sri S.M. Subhan!, Spl. Siblic Prosecutor ACB, AP High Court
Building Amaravati, Andhra Fradesh
One OC to Sri. Ghanta Sridhar Advocate POPU]
One OC to Sri Venkateswarlu Sardipudi, AdvoratefQPUC}
One OC to Sri Phani Babu Yalamanchili, Advocate[OPUC}
One CC to SA KR. Prabhakar, AdvaciefOPUC]
One spare copy
HIGH COURT
Or¥ RRS]
DATED : $4/ON2023
ORDER
NOTE: LIST THE MATTERS UNDER THE CAPTION 'PART HEARD' ON 20.98.2023 CREP. Nos, 8888, 187, 483, 1378, 3808, 4308, 4834 and 6068 af 2021 and 4489, B44, S055, 8985 of 2020 SATENDING THE INTERIM ORDER