Andhra Pradesh High Court - Amravati
Smt. Chingipalli Deepthi, vs Sri.Ponna Sudheer Kumar, on 4 July, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
FRIDAY ,THE FOURTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO
IANo.1 OF2025
IN
TRCMP NO: 188 OF 2025
Between:
Smt. Chingipalli Deepthi, W/o Ponna Sudheer Kumar, Aged about 28
years, Occ: House wife,.D-i.`R/o D.No.26-12-1571, B.V.Nagar, Nellore
Town-524004.
...Petitioner
AND
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Sri.Ponna Sudheer Kumar; 'S/a Naradha Muni, Aged about 32 years,
Occ: software Engineer at`Capgemini. R/o Balamvaripalli, RegaIIu
Revenue village and Post, Peleru Mandal, Annamayya District
...Respondent
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affic!avit filed in support of the petition, the High
Court may be pleased to stay of ail further proceedings in the H.M.O.P.No.32
of 2025, on the file of the Court of the Senior Civil Judge, PILER Chittor
DistrI-Ct Pending disposal of TRCMP No. 188 of 2025, on the file of the High
Court.
The petition coming on fort,'hearing, upon perusing the petition and the
memorandum filed in support thereof and upon hearing the arguments of
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sri y L SIVA KALPANA RED.D_YAdvocate for the petitioner and the court
made the following.
Lr`,'
ORDER:
fEHeard learned counsel f9,r;:,€he Petitioner.
~\ .` Learned counsel for the' petitioner con1:end that 1:he petitioner is none other than the wife c}f the respondent/husband, due to the mat:rimonia[ dl[sputes betweeri Tisoth the spouses, the petitioner/wife has been residing separately a`t her lparents' house at Nellore, S.P.S.R`:
Nellore District. I Learned counsel for the,`,IPetitiOner WOuld further COntend that, in view of the harassment mac!e by the respondent, the petitioner/wife lodged a complaint dated 10=C4i2025, in F.I|R.No.43 of 2025, for the offences punishable under Section 85 of B.N.S. Act, 2023 and under sections 3 & 4 of the Dowry=~A:<E5`lF-8hibjtjon Act, 1961, before the IV]ahjla Police Station, Nellore, the saine^iS:;bending for investigation.
'Learned counsel for th6Fpetitioner would further contend that tc;` cause inconvenience to the patic~fi6ner/wifeJ the respondent/husband had filed H.IV]tO.P.No.32 of 2025 ori'{-the file of the SenI'Or Civil Judge, Piler;
Chittoor District, under Section 9 of the Hinclu Marriage Act, 1955, seeking for restitution of conjugal rights and 1:he same is also pending for adJ-udiCatiOn| *i Learned counsel for the~[if:etitioner would further contend that the petitioner/wife has been resi'd!`ir'-S- separately at her parents' house at 'sJ ..b- ._ Nellore, S.P.S.R. Ne[[ore Djstri£F.|`in-Cnd depending upon the mercy of her parents, the distance between N6fiore and piler is more than 200 Kms, I-t is very difficult to her to trav6i+tot ;ttend the court proceedings before }~ .I 1:he Senior Civil Judge, Pi[eri,\'-Chittoor District, on each and every ='+` adjournment wi®thout any male a-;sistance and that she was constrainecl to file the present transfer petiti-@'ri.
Perused the record. `' i-'-
I Considering the submissions made by the learned counsel for the
petitioner and for the reasons m6mtioned in the accompanying affidavit, there shall be an Interim Stay`of' all further proceedings including the \ \ appearance of the petitioner herein i.e., the respondent in H.M.O.P.No.32 ._|-`€ ` `= of 2025 on the file of the Senior Civil Judge, Piler, Chittoor District, till 05-08-2025.
` Learned counsel for the petitioner is permitted to take out personal notice to the respondent through Registered Post with Acknowledgment Due and file proof of service before the Registry."
I,A SD/-U. SRIDEVI ASS ISTAgrSTRAR I rFR:fuE COPY I I SECTION OFFICER | > ~ For/ ` -I I Tol _ a,+±
1. The Court of the Senior Civ,iI`Judge, PILER Chittor District.
2. The Family Court, Nellore.-z`'-*
3. Sri.Ponna Sudheer Kumar, S/o Naradha Muni, Aged about 32 years, Occ: software Engineer at.,Capgemini. R/o Balamvaripalli, Regallu Revenue village and Post, Peleru Mandal, Annamayya District. (By RPAD)
4. One CC to SRI. Y L SIVA`RALPANA REDDY Advocate [OPUC]
5. Onesparecopy 'a I-
HIGH COURT VGKR,J DATED : 04/07/2025 POST THE MATTER ON 05.08.2®25 ORDER IA.NO.1 OF 2025 lN TRCMP.No.188 of 2025 INTRIM STAY