Andhra Pradesh High Court - Amravati
J.Srinivasa Rao Others vs The State Of A.P.,Rep.,Pp And Another on 21 July, 2020
Author: J.K. Maheshwari
Bench: Chief Justice
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HIGH COURT OF ANDHRA PRADESH : AMARAVATI
CHIEF JUSTICE J.K. MAHESHWARI
CRIMINAL PETITION No.12526 of 2015
(Taken up through video conferencing)
1. Jonnalagadda Srinivasa Rao,
S/o Srinivasa Rao, aged about 40 years,
Occ: Private Employee,
Caste: Yadava/G, R/o D.No.30-639,
Musthakhapet, Machilipatnam,
Krishna District and five others.
.. Petitioners.
Versus
1.The State of Andhra Pradesh
Rep., by its Public Prosecutor,
and another.
..Respondents.
Counsel for Petitioners : Sri Suresh Kumar Potturi
Counsel for respondent No.1 : Public Prosecutor.
ORAL ORDER
Dt: 21.07.2020 Sri Suresh Kumar Potturi, learned Counsel for the petitioners.
Public Prosecutor for respondent No.1. This Criminal Petition has been filed seeking to quash the proceedings against the petitioners in FIR No.49 of 2015 on the file of Women Police Station, Visakhapatnam.
This petition is pending since more than five years. The proceedings of the case indicate that there is no stay since the 2 inception. In the absence of stay, the trial would be at fag end, however, keeping this petition pending is of no use.
In view of the aforesaid consideration, while disposing of this petition, it is suffice to observe that the petitioners would be at liberty to raise all the relevant grounds and objections during the trial before the trial Court, if the case is still pending.
With the aforesaid observation, this Criminal Petition stands disposed of. As a sequel, all the pending miscellaneous applications shall stand closed.
J.K. MAHESHWARI, CJ Nn/Tsy.
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THE CHIEF JUSTICE J.K. MAHESHWARI Crl.P.No.12526 OF 2015 Dt: 21.07.2020 Nn/Tsy