Andhra Pradesh High Court - Amravati
Devagupthapu Hara Venkata Surya ... vs The State Of Andhra Pradesh on 17 August, 2020
Author: K Suresh Reddy
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE SEVENTEENTH DAY OF AUGUST, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE K SURESH REDDY CRIMINAL PETITION NO: 2113 OF 2020 Between: 1. Devagupthapu Hara Venkata Surya Satyanarayana Murthy @ T.V.S. Murthy, S/o D.Veerabhadra_ Rao, Aged 49 years, R/o Flat no.501,BlockB1 TVSLakeview,Road No.10, Panchavaticolony,Manikonda-RR District. 2. Bollineni Rajagopal Naidu, S/o Muniswamy Naidu, Aged 70 years, Occ Business R/08-2-293/82/A, Flat No.1343,Road No.67, JubleeHilis, Hyderabad-500033 AadharNo.69363231 1182 Petitioners/Accused 2 & 3 AND 1. The State of Andhra Pradesh, rep by SHO Cyber Crime P.S. CID, A.P., through Public Prosecutor, High Court of Andhra Pradesh at Amarvathi. Respondent/Complainant 2. Sri Statish Chandra I.A.S, Special Chief Secretary to Government Higher Education Department, AP Government, Secretariat Velagapudi, Guntur District Respondents/Complainants Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memo of grounds filed herein, the High Court may be pleased to call for the proceedings in connection with Crime No.08/2020for the offences punishable U/Sec 380, 468, 496, 471,120-B of IPC and 66 (B) of IT Act on the file of the Cyber Crime Police Station of CID A.P and quash the proceedings against the petitioners. IANO: 1 OF 2020 : Petition under Section 482 of Cr.PC., praying that in the circumstances stated in the memo of grounds filed in Cri.P., the High Court may be pleased to stay all further the proceedings in connection with Crime No.08/2020 for the offences punishable U/Sec 380,468,496,471,120-B of IPC and 66 (B) of IT Act on the file of the Cyber Crime Police Station of CID A.P including arrest of the petitioners, pending disposal of Crl.P. 2113 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and memo of grounds filed in Cri.P., and upon hearing the arguments of Sri Ravi Shankar Jandhyala, Advocate for the Petitioners, and of Sri M. Bala Satya Narayana Reddy, Spl. Public Prosecutor for CID cases for Respondent No.1, the Court made the following ORDER:
Registry is directed to print the name of M. Bala Satya Narayana Reddy, Spl. Public Prosecutor for C.1.D., cases. , , Learned Spl. Public Prosecutor directed to upload the counter. Registry is directed to verify and place the counter on record. Post on 14-09-2020.
In the meanwhile the police are directed not to call the petitioners to police station in view of the pandemic. If the police are required presence of the petitioners, they can call them by way of video conferencing and proceed with investigation. ds Sp/- K. TATA RAO , ASSISTANT REGISTRAR.
IfTRUE COPY// ts For ASSISTANT REGISTRAR To, Skm . The Station House Officer, Cyber Crime Police Station, Mangalagiri, A.P Sri Statish Chandra |.A.S, Special Chief Secretary to Government Higher Education Department, AP Government, Secretariat Velagapudi, Guntur District(by RPAD) One CC to Sri. Ravi Shankar Jandhyala Advocate [OPUC] Two CCs to Sri M. Bala Satya Narayana Reddy, Spl. Public Prosecutor for CID cases, High Court of A.P., at Amaravati (OUT) One spare copy HIGH COURT KSR,J DATED:17/08/2020 NOTE: POST ON 14-09-2020 ORDER CRLP.No.2113 of 2020 DIRECTION