Andhra Pradesh High Court - Amravati
Pokala Markandeyulu vs The State Of Andhra Pradesh on 21 July, 2025
1
APHC010244832020
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
MONDAY, THE TWENTY FIRST DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 3768/2020
Between:
1. POKALA MARKANDEYULU, S/O LATE SESHAGIRI RAO, HINDU,
AGED 35 YEARS, AGRICULTURIST, R/O, D.NO. 3-53, CHIRRAVURU
VILLAGE, TADEPALLI MANDAL, GUNTUR DISTRICT
...PETITIONER/ACCUSED
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PUBLIC
PROSECUTOR, HIGH COURT OF ANDHRA PRADESH AT
AMARAVATHI.
2. KANTAM KAVITHA, W/O SIVA SANKAR REDDY, HINDU, AGED
ABOUT 42 YEARS, HOUSE WIFE, R/O.D.NO.3-11,MELLAMPUDI
VILLAGE, TADEPALLI MANDAL, GUNTUR DISTRICT.
...RESPONDENT/COMPLAINANT(S):
Petition under Section 437/438/439/482 of Cr.P.C and 528 of BNSS
praying that in the circumstances stated in the Memorandum of Grounds of
Criminal Petition, the High Court pleased to quash the Proceedings in
F.I.R.No.435 of 2020 dated 04.06.2020 on the file of TADEPALLI RURAL
POLICE STATION, GUNTUR URBAN District, Telangana registered under
Sections 354A,354D,506 of IPC in the interest of justice, and be pleased to
pass such other order or orders.
2
IA NO: 1 OF 2020
Petition under Section 482 of Cr.P.C and 528 of BNSS praying that in the
circumstances stated in the Memorandum of Grounds of Criminal Petition, the
High Court may be pleased to Stay all further proceedings in F.I.R.No.435 of
2020 dated 04.06.2020 on the file of TADEPALLI RURAL POLICE STATION,
GUNTUR URBAN District, Telangana. registered under Sections
354A,354D,506 of IPC including arrest of the petitioner pending disposal of
the main Criminal Petition, and be pleased to pass such other order or orders.
Counsel for the Petitioner/accused:
1. UMESH CHANDRA P V G
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR (AP)
The Court made the following:
ORDER :
None represented for the petitioner.
2. As can be seen from the proceeding sheet dated 19.06.2024 also, there was no representation on behalf of the petitioner. The alleged offences against the petitioner are under Sections 354A, 354D and 506 of the Indian Penal Code, 1860.
3. Learned Assistant Public Prosecutor, on written instructions, would submit that charge sheet is filed in this matter and the same is numbered as C.C.No.594 of 2020 on the file of learned A.J.C.J. Court, Mangalagiri and it is coming up for trial on 24.07.2025.
34. Recording the same, the Criminal Petition is disposed of.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE VENKATA JYOTHIRMAI PRATAPA Date: 21.07.2025 ARR 4 263 THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA CRIMINAL PETITION NO: 3768/2020 Dt. 21.07.2025 ARR