Andhra Pradesh High Court - Amravati
M/S Preet Remedies Pvt. Ltd. vs Drugs Inspector on 1 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
Ho ; 4 . ine p IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVARLU/: (& we Re MY: 'BAL: ak 3 a THURSOAY, THE FIRST DAY OF OCTOBER, \ TWO THOUSAND AND TWENTY : PRESENT : a oo THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI CRLP.No. 3454 of 2019 ~~ Between:- 1. M/s. Preet Remedies Pvt. Ltd., 184-185-186, HPSIDC, Industrial Area, Baddi, District Solan-173205, Himachal Pradesh.(HP) ~ 2. Harpreet Singh Karla, Director, M/s. Preet Remedies Pvt. Ltd., Regd.Office Industrial Area, Phase-II, Chandigarh-160002. 3. Satish Kumar, Director, M/s. Preet Remedies Pvt. Ltd., Regd.Office 656, Industrial Area, Phase-!], Chandigarh-160002. 4. Sanjeev Kumar, Director, M/s. Preet Remedies Pvt. Ltd., Regd.Office 656, Industrial Area, Phase-II, Chandigarh-160002. 5. Sanjay Dhir, Director, M/s. Preet Remedies Pvt. Ltd., Regd.Office 656, Industrial Area, Phase-II, Chandigarh-160002. wee Petitioners (Accused Nos. 1 to 5). AND 1. Drugs Inspector, Narasaraopet, District Guntur (Andhra Pradesh). 2. The State of Andhra Pradesh, Rep. by Public Prosecutor, High Court of Andhra Pradesh at Amaravati. on Respondents/Complainant. 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 proceedings in PRC.No, 12/2016 on the file of the Court of Junior Civil Judge at Vinukonda, District Guntur. L.A.No. 1 of 2019 :- Petition filed under Section 482 of Cr.P.C. praying that in the circumstances stated in the Petition, the High Court may be pleased to stay all further proceedings including the personnel appearance fo the petitionrs in PRC.No. 12/2016 on the file of the Court of Junior Civil Judge at Vinukonda, District Guntur, pending disposal of Crl.P.No, 3454 of 2019 on the file of the High Court. The petition coming on for hearing, upon perusing the petition and the ~ Memorandum of grounds filed herein and the High Court of dated 19.06.2019 and 18-07-2019 made herein and upon hearing the arguments of Sri P. Krishna Prakash, Advocate for the Petitioners and of the Public Prosecutor on behalf of respondent No.2 /State, the Court made the following ORDER :
-
(Through Video Conferencing) "Heard learned counsel for the parties interim order passed earlier shall remain in operation until further orders.
Immediately on resumption of physical hearing, the case be listed for further orders."
-
Sd/-P.VenkataRamana ASSISTANT REGISTRAR tee ae he ace LAA //TRUE COPY// for ASSISTANT REGISTRAR To
1. The Junior Civil Judge, Vinukonda, Guntur District.
2. Two CCs to the Public Prosecutor, High Court of A.P.,(OUT)
3. One CC to Sri P. Krishna Prakash, Advocate(OPUC) 4, One spare copy.
pr HIGH COURT HCJ DATED: 01-10-2020 ORDER CRLP.No.3454 of 2019 EXTENSION OF INTERIM ORDER '2 BDEG aan