Andhra Pradesh High Court - Amravati
Rayalseema Expressway Pvt. Ltd. vs The State Of Andhra Pradesh on 8 March, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI | (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE EIGHTH DAY OF MARCH TWO THOUSAND AND TWENTY ONE :PRESENT: \ THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH CRIMINAL PETITION NO: 496 OF 2021 Between: Rayalseema Expressway Pvt. Ltd., Rep.by Director Mr.Sameer Kerkar, Having its registered office at Door No. 1-80/40/SP/58-65, Shilpa Homes Layout, Gachibowii, Hyderabad, Telangana -- 500032. ..-PETITIONER/ PETITIONER AND 1. The State of Andhra Pradesh, Represented by Public Prosecutor, Honble High Court at Amavarathi. ...RESPONDENT NO.1 2. P. Devarajula Reddy, Project Manager of KMC Constructions Ltd. Having its registered office at Door No. 1-80 /40/SP/58- 65 Shilpa Homes Layout, Gachibowli, Hyderabad, Telangana - 500032, Also at 3% Floor, 44 Community Centre, Basant Lok, Vasant Vihar, New Delhi 110057. ...RESPONDENT NO.2/COMPLAINANT Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to quash the proceedings against the Petitioner in FIR No. 14 of 2021 on the file of Nandyal Taluk UPS, Police Station, Kurnool, Andhra Pradesh. IA NO: 2 OF 2021 Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to stay all further proceedings against the Petitioner and all its employees/ offices and the persons arrayed in FIR No. 14 of 2021 on the file of Nandyal Taluk UPS, Police Station, Kurnool, pending disposal of CRLP 496 of 2021, on the file of the High Court. iA NO: 3 OF 2021 Petition under Section 320(6) RAW 482 of Cr.P.C praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased be to permit the Petitioner/Respondent No.2 to compound the offences alleged against the persons arraigned as Accused in FIR registered in Crime No. 14 of 2021 on the file of Nandyal Taluk UPS, Police Station, Kurnool, Andhra Pradesh, pending disposal of CRLP 496 of 2021, on the file of the High Court. IA NO: 4 OF 2021 Petition under Section 320(6) RAW 482 of Cr.P.C praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased be to record compromise in FIR Crime No. 14 of 2021 on the file of Nandyal Taluk UPS, Police Station, Kurnool, Andhra Pradesh and on the file of the Learned First Class Judicial Magistrate, Nandyal, Kurnool District and quash the proceedings against the Respondent No. 2 / Petitioner and the persons arraigned as accused in the FIR herein, pending disposal of CRLP 496 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the memorandum of grounds filed in support thereof and upon hearing the arguments of Sri D Narendar Naik Advocate for the Petitioner and of Public Prosecutor for the Respondent No.1, and of Sri. N. Naveen Kumar, Advocate for Respondent No.2, the Court made the following. ORDER:
"Heard learned counsel for the petitioner. Learned counsel for the de facto complainant would submit that both the parties have entered into compromise and the matter is settled out of the Court. | They have also filed petition and joint memo seeking permission of the Court to allow them to compound the offences. Therefore, for appearance of both the parties i.e. accused and the de facto complainant along with the Station House Officer of concerned police station or the Head Constable or the Constable deputed by him for the purpose of identifying both the de facto complainant and accused, post the matter on 30.03.2021."
Sd/-T.Madhavi a ASSISTANT REGISTRAR I/TRUE COPYI// SECTION OFFICER To, The First Class Judicial Magistrate, Nandyal, Kurnool District. The Station House Officer, Nandyal Taluk UPS Police Station, Kurnool District. P. Devarajula Reddy, Project Manager of KMC Constructions Ltd. Having its registered office at Door No. 1-80 /40/SP/58- 65 Shilpa Homes Layout, Gachibowli Hyderabad, Telangana -- 500032. One CC to Sri. D Narendar Naik, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy.
wn> Dons HiGH COURT CMR,J DATED:08/03/2021 POST THE MATTER ON 30.03.2021 ORDER CRLP.No.496 of 2021 INTERIM DIRECTION