Sadduri Nagendra Reddy vs The State Of M.P. on 13 April, 2022

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Madhya Pradesh High Court

Sadduri Nagendra Reddy vs The State Of M.P. on 13 April, 2022

Bench: Atul Sreedharan

                                       1
              IN THE HIGH COURT OF MADHYA PRADESH
                           AT JABALPUR
                                  BEFORE
                   HON'BLE SHRI JUSTICE ATUL SREEDHARAN
                               ON THE 13th OF APRIL, 2022

                 MISC. CRIMINAL CASE No. 11504 of 2021

         Between:-
         SADDURI NAGENDRA REDDY S/O KANNAREDDY
         BY   GENERAL     POWER    OF   ATTORNEY
         KEDARSISETTY GEER VENKATA SATYANARAYAN,
         AGED ABOUT 31 YEARS, R/O GMC NO.115008 RA.
         OREDDU THOTA, 1ST LINE ATAGRAHARAM
         GUNTUR CITY AND DISTRICT ANDHRA PRADESH
         STATE. (ANDHRA PRADESH)

                                                                      .....PETITIONER
         (By Shri Yogesh Mohan Tiwari, learned counsel)

         AND

         THE STATE OF M.P. THROUGH P.S. CHHAIGAON
         MAKHAN     P.CHOWK    DESHGAON      DISTT.
         KHANDWA M.P (MADHYA PRADESH)

                                                                   .....RESPONDENT
         (By Shri Narendra Chaurasiya, learned Government Advocate)

      This petition coming on for hearing this day, the court passed the
following:
                                        ORDER

The petitioner herein is aggrieved by the order dated 17.2.2021 passed by the learned Sessions Judge, Khandwa, in Criminal Revision No.11/2021 whereby the Court of Revision has dismissed the revision petition of the petitioner and affirmed the order dated 7.1.2021 passed by the learned Judicial Magistrate First Class, Khandwa, whereby an application under section 457 Cr.P.C. for grant of Supurdnama of the truck bearing registration no.AP-07-TJ-0666, was rejected.

Learned counsel for the State submits that the confiscation proceedings are pending before this Court. Upon this, learned counsel for the petitioner submits that he is willing to withdraw this petition if a direction is given to the Collector, Khandwa, to conclude the confiscation proceedings within a month.

Under the circumstances, the Collector, Khandwa, is requested to conclude the confiscation proceedings pertaining to the aforementioned truck within a month from the date of this order.

With the above, this petition stands finally disposed of.

ATUL SREEDHARAN) JUDGE ps PRASHANT SHRIVASTAVA 2022.04.18 10:31:55 +05'30'

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