J.Saidamma vs State Of Ap on 31 August, 2020

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Andhra Pradesh High Court - Amravati

J.Saidamma vs State Of Ap on 31 August, 2020

Bench: D Ramesh

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MONDAY, THE THIRTY FIRST DAY OF AUGUST,
TWO THOUSAND AND TWENTY

'PRESENT :
THE HON'BLE SRI JUSTICE D RAMESH

CRIMINAL PETITION No. 4237 of 2019
Between :-

 

1.Jonnakuti Saidamma, W/o. Devadanam
2.Jonnakuti Sambasiva.Rao, S/o. Devadanam
3.Ch. Vasu @ Srinivasu, S/o. Ramajogi.
4.Nanipaga Subba Rao, s/o. Kurpadanam
5.Katlagunt Durga Rao, S/o. Veeraiah
6.Matlapudi Johnson, S/o. Saiman

7.Mati Jan @ Siva Nagarajesh, S/o. Kotaiah
8.Aduri Ademma, W/o. Venkat Narayan
9.Kolagani Dhanraju, S/o. Venkat Ramaiah
10.Pallepogu Raman, W/o. Jojappa

11.Perika Marthamma, W/o. Davidu
12.Sodagudi Lazar @ Jogi, S/o. Karnll
13.Goremuchu Vijaya Raj Kumar, S/o. Vijayananda Rao
14.Karasala Balaiah @ Dhayakar, S/o. Balaiah
15.Jerripothu Sanni, S/o. Rabat
16.Peddapaga Lazar @ Sudhakar, S/o. Abbaiah
17.Peravali Vijaya Kumar @ Barna, s/o. Prasad Rao
18.Darla China @ Arjuna Kumar, S/o. Devaiah
19.Koki Navin, S/o. Danaiah

20.Parika Vasanth Kumar, S/o. Abraham.
21.Malapati Ashok, S/o. Samule

..Petitioners.

AND

1. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court
Buildings, Amaravathi, Guntur District.

Station House Officer, Old Guntur Police Station, Guntur Urban, Guntur District.
Bandi Venkateswara Rao, S/o. Narayana, R/o. 4" Lane, Navbharat Nagr,
Guntur.

on

Respondents.

Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in
the Memorandum of grounds filed in support of the Criminal Petition, the High Court
may be pleased to quash the FIR No.304/2018, dt. 5-10-2018 on the file of Old Guntur
Police Station, Guntur Urban, Guntur District in the interest of justice..

L.A. No.1 of 2019:

Petition under Section 482 of Cr.P.C; praying that in the circumstances stated in
the Memorandum of grounds filed in 'support of the Criminal Petition, the High Court
may be pleased to stay all further proceedings including the arrest of the petitioners in
FIR No.304 dt. 5-10-2018 on the file of Old Guntur Police Station, Guntur Urban, Guntur
District, pending disposal of CRLP No. 4237 of 2019, on the file of the High Court.

The Petition coming on for hearing upon perusing the petition and memo of
grounds filed in the Cri.P., and order of High Court dt. 19-07-2019, 26-08-2019,
05-09-2019 ,1-10-2019, 25-11-2019, 4-12-2019, 02-01-2020, 20-02-2020 and 18-03-
2020 made herein and upon hearing the arguments of Sri Ravi Kondaveeti, Advocate
 

for petitioners and of the Public Prosecutor on behalf of respondent Nos.1 & 2-State and
of Sri K.S. Murthy, Advocate for the respondent No.3, The Court made the following

ORDER :

"Interim orders granted earlier on 49.7.2019 are extended by eight (08) weeks.

Post after 10 days.

Meanwhile, learned Public Prosecutor is directed to get instructions with regard to the directions granted by this court on 19.07.2019." Sd/- G. Srinivas Reddy ASSISTANT REGISTRAR [TRUE COPYI/ a) FOR ASSISTANT REGISTRAR To

--_ The Station House Officer, Old Guntur Police Station, Guntur Urban, Guntur District.

Two CC's to Public Prosecutor, High Court of A.P.,(OUT) One CC to Sri Ravi Kondaveeti, Advocate [OPUC] One CC to Sri K.S. Murthy, Advocate (OPUC) One spare copy.

akon MM HIGH COURT DR,J DATE: 31-08-2020 NOTE: POST AFTER 10 DAYS ORDER CRL.P.No. 4237 of 2019 EXTENDING THE INTERIM ORDER

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Andhra Pradesh High Court - Amravati