Andhra Pradesh High Court - Amravati
Amway India Enterprises Pvt. Limited vs Cb Cid, State Of Telangana on 8 January, 2024
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No: W.P.No.18009 of 2014
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
02. 08.01.2024 DR.KMR,J
Learned counsel for the petitioners
appeared and submitted that the petitioners
are taken NOC from him long back.
It appears that the petitioners after
taking NOC from their counsel, they are not
engaged any new counsel or not appeared in
person before this Court to prosecute their
case.
Learned Assistant Government Pleader
for Home appearing for the Respondent Nos.2
and 3 filed Written Instructions with regard to the matter in compliance of the interim order in this matter, issued by Superintendent of Police, Kurnool.
As seen from the Written instructions, it is observed that, on 01.07.2014, the learned single Judge passed an order and the relevant portion of the same is as follows:
"Therefore, the Superintendent of Police, Kurnool is directed to communicate once again all the above mentioned banks and financial institutions to freeze the accounts relating to the petitioners herein only to the extent of 50% of the monies standing to the credit of the respective accounts as on 30.06.2014. The balance 50% of monies can be permitted to be utilized by the petitioners herein, but however, both Contd......2
the petitioners will furnish an unconditional undertaking to this Court that they will faithfully comply with this order by not withdrawing more than 50% of the outstanding money from the respective bank accounts and even the amounts withdrawn, in case of any further orders to be passed by this Court, will be restored to the respective bank accounts.
Let appropriate communicates be sent by the Superintendent of Police, Kurnool within one week from today to all the banks and financial institutions to whom he has addressed earlier."
In continuation of the above orders dt.01.07.2014 in W.P.No.16886 of 2014, the High Court issued directions to me on 03.07.2014 vide W.P.No.18009/2014 that I should release 50% of freezed money to the petitioners as on 30.06.2014.
In pursuance of the above order, I have duly informed the same to the Additional Director General of Police, CID, AP, Hyderabad about the orders of the Court by Radio Message dated 07.07.2014, as the case is under his jurisdiction.
It is further observed that, a request was made to Special Government Pleader for Home, High Court of AP, Hyderabad may kindly peruse the directions of the learned Single Judge and to file information that, the entire case file in Cr.No.311/2013 of 2 Town P.S. Kurnool was transferred to C.I.D for further investigation on 06.06.2014 and presently, the Kurnool Police does not have any jurisdiction and locus standi for initiating Contd.....
3any further action in the High Court against the interim orders dated 03.07.2014, issued vide W.P.No.18009 of 2014 on the file of High Court of Judicature at Hyderabad for the state of Telangana and the State of Andhra Pradesh in the interest of justice in this case.
As per the written instructions, already the matter was transferred to CID for further investigation on 06.06.2014 itself.
Post the matter on 12.01.2024, for getting instructions from the CID counsel, i.e., 1st respondent.
In the meantime, Registry is directed to print the name of Ms.Y.Siva Kalpana Reddy, learned counsel in the cause list, appearing for the respondents.
________ DR.KMR,J BMS