Andhra Pradesh High Court - Amravati
Rayala Raja Rao, vs Talasila Nageswara Rao on 12 August, 2025
APHC010397462022
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
■ .•
'! .i ■ ■ \
TUESDAY, THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
•■v,
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION Nos: 5997 OF 2022. 2331 OF 2019 2472 OF 2019.
2473 OF 2019, 2474 OF 2019 AND 2475 OF 201Q
CRIMINAL PETITION No: 5997 OF 2022
Between:
1. Rayala Raja Rao, S/o. Muttayya, aged about 52 years, R/o. Shirdi Sai
Nagar, Manikonda, Ranga Reddy District.
2. Rayala Swathi Raja. W/o. Rayala Raja Rao, aged about 45 years, R/o. 'i
Shirdi Sai Nagar, Manikonda, Ranga Reddy District.
...Petitioners/A5 & A6
AND
1. Talasila Nageswara Rao, S/o. Venkata Ramaiah aged about 59 years.
R/o. Circar Thota, Chilakalapudi, Krishna District.
...Respondent/Defacto Complainant
2. State of Andhra Pradesh, through Inspector of Police, Crime
Investigation Department, Regional Office, Vijayawada rep. by its
Standing Counsel, High Court Buildings, at Amaravati.
...Respondent/Complainant
a
Petition under Section 482 of Cr.P.C. praying that in the circumstances
stated in the Memorandum of Grounds of Criminal Petition, the High Court
may be pleased to quash the proceedings in C.C.No. 375 of 2022 on the file
of the Court of the Principal District Judge, Machilipatnam against the
petitioners/A5 and A6.
lA NO: 2 OF 2022
Petition under Section 482 of Cr.P.C., 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 C.C.No. 375 of 2022 on the
file of the Court of the Principal District Judge, Machilipatnam against the
petitioners/A5 A6 including their appearance, pending disposal of the Criminal
Petition.
Counsel for the Petitioners: Sri Suresh Babu Kullapareddy, Advocate
Counsel for Respondent No.1: -
Counsel for Respondent No.2: The Public Prosecutor, High Court of A.P.
APHC010112732019
0
CRIMINAL PETITION NO: 2331 OF 2019
Between:
1. Rayala Raja Rao. S/o. Muttayya, aged about 49 years, R/o. Shirdi Sai
Nagar, Manikonda, Ranga Reddy District. (A-5)
2. Rayala Swathi Raja, W/o. Rayala Raja Rao, aged about 42 years, R/o.
Shirdi Sai Nagar, Manikonda, Ranga Reddy District. (A-6)
3
3. RayalaLakshminarayana, S/o. RayalaMuttayya , aged about 55 years,
R/o. Kothapalli, Lingampally Mandal, West Godavari District (A-7)
...Petitioners/Accused
AND
1. M.Ranga Rao, S/o. Late Butchi Ramayya aged about 84 years, R/o.
S. Kota Village and Mandal, Vizianagaram District.
2. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court
of Andhra Pradesh, At Amaravati
...Respondents/Complainant
Petition under Section 482 of Cr.P.C. praying that in the circumstances
stated in the Memorandum of Grounds of Criminal Petition the High Court
may be pleased to quash all further proceedings in C.C. No. 10 of 2018 on the
file of the Special Judge ot try cases under A.P. Protection of Depositors of
Financtal Establishments Act-cum-Principal District and Sessions Judge,
Vizianagaram.
lA NO: 2 OF 20iq
Petition under Section 482 of Cr.P.C., 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 including the appearance of the
petitioners in C.C. No. 10 of 2018
on the file of the Special Judge to try cases
under A.P. Protection of Depositors of Financial Establishments Act-cum-
Principal District and Sessions Judge, Vizianagaram, pending disposal of the
above Criminal petition.
lA NO: 1 OF 2029
Petition under Section 482 of Cr.P.C., praying that in the circumstances
stated in the Memorandum of
Grounds of Criminal Petition, the High Court
may be pleased to vacate the interim stay order dated 10.04.2019 in I.A.No. 2
of 2019 in Criminal Petition No. 2331 of 2019 and dismiss the petition with
costs.
Counsel for Petitioner Nos. 1&2: Sri Suresh Babu Kuiiapareddy,
Advocate
Counsel for Petitioner No.3: -
Counsel for Respondent No.1; -
Counsel for Respondent No.2: The Public Prosecutor, High Court of A.P.
APHC010120112019
CRIMINAL PETITION NO: 2472 OF 2019
Between:
1. Rayala Raja Rao, S/o. Muttayya, aged about 49 years, R/o. Shirdi Sai
Nagar, Manikonda, Ranga Reddy District. (A-5)
2. Rayala Swathi Raja, W/o. Rayala Raja Rao, aged about 42 years, R/o.
Shirdi Sai Nagar, Manikonda, Ranga Reddy District. (A-6)
3. RayalaLakshminarayana, S/o. RayalaMuttayya, aged about 55 years.
R/o. Kothapalli, Lingampally Mandal, West Godavari District. (A-7)
...Petitioners/Accused
AND
1. Gandham Govinda Rao, S/o. Surya Rao, aged about 36 years, R/o.
Siripuram Village, Santakaviti Mandal, Srikakulam District.
2. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court
of Andhra Pradesh, AtAmaravati
...Respondents/Complainant
b
Petition filed under Section 482 of Cr.P.C. praying that in the
circumstances stated in the Memorandum of Grounds of Criminal Petition, the
High Court may be please to quash all further proceedings in C.C. No. 1 of
2018 on the file of the Special Judge to try cases under A.P. Protection of
Depositors of Financial Establishments Act-cum- Metropolitan Sessions
Judge-cum- Principal District and Sessions Judge, Srikakulam.
lA NO: 1 OF 2019
Petition under Section 482 of Cr.P.C., 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 including the appearance of the
petitioners in C.C. No. 1 of 2018
on the file of The Special Judge to Try Cases
under A.P. Protection of Depositors of Financial Establishments Act-cum-
Metropolitan Sessions Judge-cum- Principal District & Sessions Judge,
Srikakulam, pending disposal of the above Criminal petition.
lA NO: 1 OF 2027
Petition under Section 482 of Cr.P.C., praying that in the circumstances
stated in the Memorandum of Grounds of Criminal Petition, the High Court
may be pleased to vacate the interim stay order dated 17.04.2019 in I.A.No. 1
of 2019 in Criminal Petition 2472 of 2019 and dismiss the petition with costs.
Counsel for Petitioner Nos. 1 &2: M/s. Swetha.V, Advocate
Counsel for Petitioner No.3: -
Counsel for Respondent No.1: -
Counsel for Respondent No.2: The Public Prosecutor, High Court of A.P
G
APHC010120102019
CRIMINAL PETITION NO: 2473 OF 2019:
Between:
1. Rayala Raja Rao, S/o. Muttayya, aged about 49 years, R/o. Shirdi Sai
Nagar, Manikonda, Ranga Reddy District. (A-5)
2. Rayala Swathi Raja, W/o. Rayala Raja Rao, aged about 42 years, R/o.
Shirdi Sai Nagar, Manikonda, Ranga Reddy District. (A-6)
3. Rayala Lakshminarayana, S/o. Rayala Muttayya, aged about 55 years
R/o. Kothapalli, Lingampally Mandal, West Godavari District. (A-7)
...Petitioners/Accused
AND
1. Maddi Raja Srinivasa Rao, S/o. Late Yogeswara Rao, aged about 40
years, R/o. Near Andhra Bank, Main Road, Tekkali.
2. The State of Andhra Pradesh, Rep. by its Public Prosecutor High Court
of Andhra Pradesh, AtAmaravati
...Respondents/Complainant
Petition under Section 482 of Cr.P.C. praying that in the circumstances
stated in the Memorandum of Grounds of Criminal Petition, the High Court
may be please quash all further proceedings in C.C. No. 2 of 2018 on the file
of the Special Judge to try cases under A.P. Protection of Depositors of
Financial Establishments Act-cum- Metropolitan Sessions Judge-cum-
Principal District & Sessions Judge, Srikakulam.
4-
lA NO: 2 OF 201Q
Petition under Section 482 of Cr.P.C., 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 including the appearance of the
petitioners in C.C. No. 2 of 2018
on the file of the Special Judge to try cases
under A.P. Protection of Depositors of Financial Establishments Act-cum-
Metropolitan Sessions Judge-cum- Principal District & Sessions Judge
Srikakulam, pending disposal of the above Criminal petition.
lA NO: 1 OF 202?
Petition under Section 482 of Cr.P.C. praying that in the circumstances
stated in the Memorandum of Grounds of Criminal Petition, the High Court
may be pleased to vacate the interim stay order dated 17-04-2019 in I.A. No.
2 of 2019 in Criminal Petition No. 2473 of 2019 and dismiss the petition with
costs.
Counsel for Petitioner Nos. 1 &2: M/s. Swetha.V, Advocate
Counsel for Petitioner No.3: ~
Counsel for Respondent No.1; -
Counsel for Respondent No.2; The Public Prosecutor, High Court of A.P
APHC010120232019
a:
CRIMINAL PETITION NO: 2474 OF 2019
Between:
's-
1. Rayala Raja Rao, S/o. Muttayya, aged about 49 years, R/o. Shirdi Sai
Nagar, Manikonda, Ranga Reddy District. (A-5)
2. Rayala Swathi Raja, W/o. Rayala Raja Rao, aged about 42 years, R/o.
Shirdi Sai Nagar, Manikonda, Ranga Reddy District. (A-6)
3. RayalaLakshminarayana, S/o. RayalaMuttayya, aged about 55 years.
R/o. Kothapalli, Lingampally Mandal, West Godavari District. (A-7)
...Petitioners/Accused
AND
1. Tangudu Govind Rao, S/o. Rama Rao, aged about 40 years, R/o. Buditi
Village, Saravakota Mandal, Srikakulam District
2. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court
of Andhra Pradesh, AtAmaravati
...Respondents/Complainant
Petition under Section 482 of Cr.P.C., praying that in the circumstances
Stated in the Memorandum of Grounds of Criminal Petition, the High Court
may be pleased to quash all further proceedings in C.C. No. 3 of 2018 on the
fiie of the Special Judge to try cases under A.P. Protection of Depositors of
Financial Establishments Act-cum- Metropolitan Sessions Judge- cum-
Principal District and Sessions Judge, Srikakulam.
lA NO: 2 OF 2niQ
Petition under Section 482 of Cr.P.C., praying that in the circumstances
Stated in the Memorandum of Grounds of Criminal Petition, the High Court
may be pleased to stay all the proceedings in C.C. No. 3 of 2018 on the file of
the Special Judge to try cases under A.P. Protection of Depositors of Financial
Establishments Act-cum-Metropolitan Sessions Judge-cum- Principal District
and Sessions Judge, Srikakulam.
iAN0M0F^^2
Petition under Section 482 of Cr.P.C., praying that in the circumstances
Stated in the Memorandum of Grounds of Criminal Petition, the High Court
may be pleased to vacate the interim stay order dated 17-04-2019 in I.A. No.
2 of 2019 in Criminal Petition No. 2474 of 2019 and dismiss the petition with
costs.
Counsel for Petitioner Nos. 1 &2: M/s. Swetha.V, Advocate
Counsel for Petitioner No.3: -
Counsel for Respondent No.1: -
Counsel for Respondent No.2: The Public Prosecutor, High Court of A.P
APHC010120212019
CRIMINAL PETITION NO: 2475 OF 2019
Between:
1. Rayala Raja Rao, S/o. Muttayya, aged about 49 years, R/o. Shirdi Sai
Nagar, Manikonda, Ranga Reddy District. (A-5)
2. Rayala Swathi Raja, W/o. Rayala Raja Rao, aged about 42 years, R/o.
Shirdi Sai Nagar, Manikonda, Ranga Reddy District. (A-6)
3. RayalaLakshminarayana, S/o. RayalaMuttayya aged about 55 years.
R/o. Kothapalli, Lingampally Mandal, West Godavari District. (A-7)
...Petitioners/Accused
AND
\0
1. Ponduru Kumar Rao, S/o. Late Eswara Rao, aged about 53 years, R/o.
B.S. Colony, Sompeta
2. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court
of Andhra Pradesh, AtAmaravati
...Respondents/Complainant
Petition under Section 482 of Cr.P.C., praying that in the circumstances
Stated in the Memorandum of Grounds of Criminal Petition, the High Court
may be pleased to quash all further proceedings in C.C. No. 4 of 2018 on the
fiie of The Speciai Judge to try cases under A.P. Protection of Depositors of
Financial Establishments
Act-cum-Metropolitan Sessions Judge- cum-
Principal District & Sessions Judge, Srikakulam.
\A NO: 1 OF 2niQ
Petition under Section 482 of Cr.P.C., 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 including the appearance of the
petitioners inC.C.No.4of2018
on the file of the Special Judge to try cases
under A.P. Protection of Depositors of FinancialJ Establishments Act-cum-
Metropohtan Sessions Judge-cum- Principal District & Sessions Judge,
Srikakulam, pending disposal of the above Criminal petition.
lA NO: 1 OF 7099
Petition under Section 482 of Cr.P.C., praying that in the circumstances
Stated in the Memorandum of Grounds of Criminal Petition, the High Court
may be pleased to vacate the interim stay order dated 17-04-2019 in I.A.No. 1
of 2019 in Criminal Petiton No. 2475 of 2019 and dismiss the petition with
costs.
Counsel for Petitioner Nos. 1 & 2: Sri Suresh Babu Kuiiapareddy,
Advocate
Counsel for Petitioner No.3: -
Counsel for Respondent No.1: -
Counsel for Respondent No.2: The Public Prosecutor, High Court of A.P
The Court made the following order:
APHC010397462022
tU IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
TUESDAY,THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION No. 5997/2022
Between:
l.RAYALA RAJA RAO, S/O.MUTTAYYA, AGED ABOUT 52 YEARS, R/O.SHIRDI
SAI NAGAR, MANIKONDA, RANGA REDDY DISTRICT.
2.RAYALA SWATHI RAJA, W/O.RAYALA RAJA RAO, AGED ABOUT 45 YEARS,
R/O.SHIRDI SAI NAGAR, MANIKONDA, RANGA REDDY DISTRICT.
...PETITIONER/ACCUSED(S)
AND
l.TALASILA NAGESWARA RAO, S/0 VENKATA RAMAIAH, AGED ABOUT 59
YEARS, R/0 CIRCAR THOTA, CHILAKALAPUDI, KRISHNA DISTRICT.
2.STATE OF ANDHRA PRADESH, THROUGH INSPECTOR OF POLICE, CRIME
INVESTIGATION DEPARTMENT, REGIONAL OFFICE, VIJAYAWADA, REP.
BY ITS STANDING COUNSEL, HIGH COURT BUILDINGS, AT AMARAVATI.
...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 C.C.No.375 of 2022
on the file of the Court of the Principal District Judge, Machilipatnam against the
petitioners/A5 and A6 and pass
Counsel for the Petitioner/accused(S):
l.SURESH BABU KULLAPAREDDY
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR
9
APHC010112732019
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
TUESDAY,THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 2331/2019
Between:
l.RAYALA RAJU RAO, S/0. MUTTAYYA, AGED ABOUT 49 YEARS R/0.
SHIRDI SAI NAGAR, MANIKONDA, RANGA REDDY DISTRICT.
2.RAYALA SWATHI RAJA,, W/0. RAYALA RAJA RAO, AGED ABOUT 42
YEARS, R/0. SHIRDI SAI NAGAR, MANIKONDA, RANGA REDDY
DISTRICT.
3. RAYALA U\KSHMINARAYANA„ S/0. RAYALA MUTTAYYA, AGED ABOUT 55
YEARS, R/0. KOTHAPALLI, LINGAMPALLY MANDAL, WEST GODAVARI
DISTRICT.
...PETITIONER/ACCUSED(S)
AND
l.M RANGA RAO, S/0. LATE BUTCHI RAMAYYA, AGED ABOUT 84 YEARS,
R/0. S. KOTA VILLAGE AND MANDAL, VIZIANAGARAM DISTRICT.
2.THE STATE OF ANDHRA PRADESH, REP. BY ITS PUBLIC PROSECUTOR
HIGH COURT OF ANDHRA PRADESH, AT AMARAVATI
...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 stay all further proceedings including the
appearance of the petitioners in C.C.No.lO of 2018 on the file of The Special
Judge to Try Cases under A.P. Protection of Depositors of Financial
Establishments Act-cum-Principal District and Sessions Judge, Vizianagaram,
pending disposal of the above Criminal petition
Counsel for the Petltioner/accused(S):
l.TS ANIRUDH REDDY
2.SURESH BABU KULLAPAREDDY
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR
APHC0i01201i2019
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
TUESDAY, THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION No. 2472/2019
Between:
l.R.RAJA RAO, S/O.MUTTAYYA, AGED ABOUT 49 YEARS R/O.SHIRDI SAI
NAGAR, MANIKONDA, RANGA REDDY DISTRICT.
Z.RAYALA SWATHI RAJA, W/O.RAYALA RAJA RAO, AGED ABOUT 42 YEARS,
R/0. SHIRDI SAI NAGAR, MANIKONDA, RANGA REDDY DISTRICT.
3.RAYALALAKSHMINARAYANA, S/O.RAYALAMUTTAYYA, AGED ABOUT 55
YEARS, R/0. KOTHAPALLI, LINGAMPALLY MANDAL, WEST GODAVARI
DISTRICT.
...PETITIONER/ACCUSED(S)
AND
l.G GOVINDA RAO, S/0. SURYA RAO, AGED ABOUT 36 YEARS,
R/O.SIRIPURAM VILLAGE, SANTAKAVITI MANDAL, SRIKAKULAM
DISTRICT.
2.THE STATE OF ANDHRA PRADESH, REP. BY ITSPUBLIC PROSECUTOR
HIGH COURT OF ANDHRA PRADESH, AT AMARAVATI
...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 to quash all further proceedings in C.C.No.l of 2018 on
the file of The Special Judge to Try Cases under A.P. Protection of Depositors of
Financial Establishments Act-cum- Metropolitan Sessions Judge-cum- Principal
District and Sessions Judge, Srikakulam,
Counsel for the Petitioner/accused(S):
l.SWETHA V
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR
4
APHC010120102019
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
TUESDAY,THE TWELFTH DAY Of AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION No. 2473/2019
Between:
i.R.RAJA RAO, S/O.MUTTAYYA, AGED ABOUT49YEARS R/O.SHIRDI SAI
NAGAR, MANIKONDA, RANGA REDDY DISTRICT.
2.RAYALA SWATHI RAJA, W/O.RAYALJ^ RAJA RAO, AGED ABOUT 42 YEARS,
R/0. SHIRDI SAI NAGAR, MANIKONDA, RANGA REDDY DISTRICT.
3.RAYALALAKSHMINARAYANA, S/O.RAYALAMUTTAYYA, AGED ABOUT 55
YEARS, R/O.KOTHAPALLI, LINGAMPALLY MANDAL, WEST GODAVARI
DISTRICT
...PETITIONER/ACCUSED(S)
AND
l.M RAJA SRINIVASA RAO, S/0. LATE YOGESWARA RAO, AGED ABOUT 40
YEARS, R/O.NEAR ANDHRA BANK, MAIN ROAD, TEKKALI.
2.THE STATE OF ANDHRA PRADESH, REP. BY ITSPUBLIC PROSECUTOR
HIGH COURT OF ANDHRA PRADESH, AT AMARAVATI
...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 to quash all further proceedings in C.C. No.2 of 2018 on
the file of The Special Judge to Try Cases under A.P. Protection of Depositors of
Financial Establishments Act-cum- Metropolitan Sessions Judge-cum- Principal
District and Sessions Judge. Srikakulam
Counsel for the Petitioner/accused(S):
l.SWETHAV
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR
APHC010i20232019
IN THE HIGH COURT OF ANDHRA
PRADESH AT AMARAVATI [3396]
mi. (Special Original Jurisdiction)
TUESDAY,THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION No. 2474/2019
Between:
l.R.RAJA RAO, S/O.MUTTAYYA, AGED ABOUT 49 YEARS R/O.SHIRDI SAI
NAGAR, MANIKONDA, RANGA REDDY DISTRICT
2.RAYALA SWATHI RAJA, W/O.RAYALA RAJA RAO, AGED ABOUT 42 YEARS,
RIO. SHIRDI SAI NAGAR, MANIKONDA, RANGA REDDY DISTRICT.
3.RAYALALAKSHMINARAYANA, S/Q.RAYALAMUTTAYYA, AGED ABOUT 55
YEARS, R/O.KOTHAPALLI, LINGAMPALLY MANDAL, WEST GODAVARI
DISTRICT
...PETITIONER/ACCUSED(S)
AND
l.T GOVIND RAO, S/0. RAMA RAO, AGED ABOUT 40 YEARS, R/O.BUDITI
VILLAGE, SARAVAKOTA MANDAL, SRIKAKULAM DISTRICT
2.THE STATE OF ANDHRA PRADESH, REP. BY TTSPUBLIC PROSECUTOR
HIGH COURT OF ANDHRA PRADESH, AT AMARAVATI
...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 all further proceedings in C.C.
No. 3 of 2018 on the file of The Special Judge to Try Cases under A.P. Protection
of Depositors of Financial Establishments Act-cum-Metropolitan Sessions Judge-
cum-Principal District and Sessions Judge, Srikakulam,
Counsel for the Petitloner/accused(S):
l.SWETHA V
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR
6
APHC010120212019
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
m (Special Original Jurisdiction)
TUESDAY, THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENPL FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION No. 2475/2019
Between:
l.R.RAJA RAO, S/O.MUTTAYYA, AGED ABOUT49YEARS R/0. SHIRDI SAI
NAGAR, MANIKONDA, RANGA REDDY DISTRICT.
2.RAYAU\ SWATHI RAJA, W/O.RAYALA RAJA RAO, AGED ABOUT 42 YEARS,
. R/O.SHIRDI SAI NAGAR, MANIKONDA, RANGA REDDY DISTRICT.
3.RAYALALAKSHMINARAYANA, S/O.RAYALAMUTTAYYA, AGED ABOUT 55
YEARS, R/0. KOTHAPALLI, LINGAMPALLY MANDAL, WEST GODAVARI
DISTRICT.
...PETITIONER/ACCUSED(S)
AND
l.P KUMAR RAO, S/O.LATE ESWARA RAO, AGED ABOUT 53 YEARS. RIO
B.S. COLONY, SOMPETA
2.THE STATE OF ANDHRA PRADESH, REP. BY TTSPUBLIC PROSECUTOR
HIGH COURT OF ANDHRA PRADESH, AT AMARAVATI
...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 all further proceedings in C.C.No.4 of
2018 on the file of The Special Judge to Try Cases under A.P.Protection of
Depositors of Financial Establishments Act-cum-Metropolitan Sessions Judge-
cum- Principal District and Sessions Judge, Srikakulam.
Counsel for the Petitioner/accused(S):
' l.SURESH BABU KULLAPAREDDY
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR
7
The Court made the following:
COMMON ORDER:
Since the issue involved and the parties are one and the same, these Criminal Petitions are being disposed of by this Common Order. CRIMINAL PETITION No. 5997 of 2022 The instant Criminal Petition is filed by the Petitioners under Section 482 of the Code of Criminal Procedure, 1973 (For short 'Cr.P.C.') for the following relief:
" ... to quash the proceedings in C.C.No.375 of 2022 on the file of the Court of the Principal District Judge, Machilipatnam against the petitioners/A5 and A6 and pass ..."
CRIMINAL PETITION No. 2331 of 2019 The instant Criminal Petition is filed by the Petitioners under Section 482 of the Code of Criminal Procedure, 1973 (For short 'Cr.P.C.') for the following relief:
" to stay all further proceedings including the appearance of the petitioners in C.C.No.lO of 2018 on the file of The Special Judge to Try Cases under A.P. Protection of Depositors of Financial Establishments Act- cum-Principal District and Sessions Judge, Vizianagaram, pending disposal of the above Criminal petition "
CRIMINAL PETITION No.2472 of 2019 The instant Criminal Petition is filed by the Petitioners under Section 482 of the Code of Criminal Procedure, 1973 (For short 'Cr.P.C.') for the following relief:
8
to quash all further proceedings in C.C.No.l of 2018 on the file . of The Special Judge to Try Cases under A.P. Protection of Depositors of Financial Establishments Act-cum- Metropolitan Sessions Judge-cum- Principal District and Sessions Judge, Srikakulam, CRIMINAL PETITION No.2473 of 2019 The instant Criminal Petition is filed by the Petitioners under Section 482 of the Code of Criminal Procedure, 1973 (For short 'Cr.P.C.') for the following relief:
" to quash all further proceedings in C.C. No.2 of 2018 on the file of The Special Judge to Try Cases under A.P. Protection of Depositors of Financial Establishments Act-cum- Metropolitan Sessions Judge-cum- Principal District and Sessions Judge. Srikakulam "
CRIMINAL PETITION No.2474 of 2019 The instant Criminal Petition is filed by the Petitioners under Section 482 of the Code of Criminal Procedure, 1973 (For short 'Cr.P.C.') for the following relief:
" to quash all further proceedings in C.C. No 3 of 2018 on the file of The Special Judge to Try Cases under A.P. Protection of Depositors of Financial Establishments Act-cum-Metropolitan Sessions Judge-cum- Principal District and Sessions Judge, Srikakulam "
CRIMINAL PETITION No.2475 of 2019 The instant Criminal Petition is filed by the Petitioners under Section 482 of the Code of Criminal Procedure, 1973 (For short 'Cr.P.C.') for the following relief:
" to quash all further proceedings in C.C.No.4 of 2018 on the file of The Special Judge to Try Cases under A.P.Protection of Depositors of Financial Establishments Act-cum-Metropolitan Sessions Judge-cum- Principal District and Sessions Judge, Srikakulam ...."9
Petitioners in all these Criminal Petitioners are one and the same. The cases lodged against the Petitioners are under the Provisions of Andhra Pradesh Protection of Depositors of Financial Establishments Act. Petitioners/A.54 to A.7 are the registered Directors of A.l Company which is having its registered office at Hyderabad. The main allegations are that the company collected deposits from the depositors and did not return the matured amounts to them. Different complaints were lodged by the depositors. Police after completion of investigation, filed different charge sheets in connection with the respective Crimes registered against the Petitioners along with other accused. Seeking quashment of Proceedings, these Criminal Petitions are filed.
Heard learned counsel for the Petitioners and learned Special Public Prosecutor for CID. Perused the material on record.
Learned counsel for the Petitioners would submit that there are no ingredients to attract the alleged offences against the Petitioners and prays for quashments of the proceedings against them.
Learned Special Public Prosecutor would submit that Court may pass appropriate orders.
A bare perusal of the contents of the charge sheet and the material placed on record would clearly go to show that there are money transactions between the parties with regard to the investment of the money in A.l /company. The allegations raised against the Petitioners involve disputed factual aspects, which cannot be decided while exercising the jurisdiction under Section 10 482 Cr.P.C. The truth or otherwise of the said allegations have to revealed during trial. Further, a fair look at the complaints would disclose the ingredients of offences alleged against the Petitioners. The Court cannot conduct a mini trial while deciding a petition filed under Section 482 Cr.P.C. There are no merits in the contentions raised by the Petitioners to quash the proceedings against them and hence, the Criminal Petitions deserve dismissal.
Without causing prejudice to the rights and contentions of the parties, these Criminal Petitions are disposed of. Petitioners are at liberty to raise such contentions before the Trial Judge and the Learned Trial Judge shall appreciate such contentions of the Petitioners at their defence and pass appropriate orders according to law.
Pending applications, if any, shall stand closed.
Sd/- A VIJAYA BABU ASSISTANT REGISTRAR //TRUE COPY// OFFICER To,
1. The Principal District Judge, Machilipatnam, Krishna District.
2. One CC to Sri Suresh Babu Kullapareddy, Advocate [OPUC]
3. One CC to M/s. Swetha.V, Advocate [OPUC]
4. Two CC's to the Public Prosecutor, High Court of A.P. [OUT]
5. Three CD Copies GPC sree HIGH COURT DATED; 12/08/2025 I ? I AUG m \ Seciion , ORDER CRLP Nos:5997 OF 2022, 2331 OF 2019, 2472 OF 2019, 2473 OF 2019, 2474 OF 2019 & 2475 OF 2019 DISPOSING OF THESE CRIMINAL PETITIONS