Andhra Pradesh High Court - Amravati
J.Saidamma vs State Of Ap on 18 March, 2020
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE EIGHTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY
:PRESENT:
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
CRIMINAL PETITION No. 4237 of 2019
Between:-
1 .Jonnakuti Saidamma, Wo. 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
T.lMati Jan @ Siva Nagarajesh, S/o. Kotaiah
S.Aduri Ademma, Wo. Venkat Narayan
9.Kolagani Dhanraju, S/o. Venkat Ramaiah
l0.Pallepogu Raman, Wo. Jojappa
1 l.Perika fi/arthamma, Wo. Davidu
l2.Sodagudi Lazar @ Jogi, Sio. Karnll
l3.Goremuchu Vijaya Raj Kumar, S/o. Vijayananda Rao
l4.Karasala Balaiah @ Dhayakar, S/o. Balaiah
l5.Jerripothu Sanni, S/o. Rabat
l6.Peddapaga Lazar @ Sudhakar, S/o. Abbaiah
l T.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.
2l.lVlalapati Ashok, S/o. Samule
..Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court
Buildings, Amaravathi, Guntur District.
2. Station House Officer, Old Guntur Police Station, Guntur Urban, Guntur District
3. Bandi Venkateswara Rao, S/o. Narayana, R/o.4th Lane, Navbharat Nagr,
Gu ntur.
Respondents.
Petition under Section 482 of Cr.P.C, praying that in the circumstances
stated in the Memorandum of graunds 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..
The Petition coming on for hearing upon perusing the petition and memo of
grounds filed in the Crl.P., and arder of High Court dt. 19-07-20'19,26-08-2019, 05-09-
2019 ,1-10-2Q19,25-11-2019, 4-12-2019, 02-01-2020 & 20-02-2020 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. Ivlurthy,
Advocate for the respondent No.3, The Court made the following
ORDER:
The case is not listed today on account of limited functioning of the Court in view of the Notification dated 16-03-2020 in Roc.No.192lSOl2020 issued by the High Court. However, on the request made to the Registrar (Judicial), the matter has been placed before me and on request made, the interim order granted earlier is extended for a period of three weeks.
List thereafter.
SD/. M.SURYANADHA REDDY
ASSISTANT REGISTRAR
//TRUE COPY'
,r/
FOR ASSIST GISTRAR
To
1. The Station House Officer, Old Guntur Police Station, Guntur Urban, Guntur District.
2. fwo CC's to Public Prosecutor, High Court of A.P.,(OUT)
3. One CC to Sri Ravi Kondaveeti, Advocate [OPUC]
4. One CC to Sri K.S. fi/lurthy, Advocate (OPUC)
5. One spare copy.
\/eo HIGH COURT CMR,J DATE:18-03-2020 ORDER CRL.P.No.4237 ot2Ot9 EXTENDING THE INTERIM ORDER J ,00 nx