Andhra Pradesh High Court - Amravati
Ganapaneni Siva Srinivasa Rao vs State Of Andhra Pradesh on 16 February, 2022
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE SIXTEENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY TWO one :PRESENT: (eee THE HONOURABLE SRI JUSTICE DRAMESH CRIMINAL PETITION NO: 825 OF 2022 Between: Me Z Ganapaneni Siva Srinivasa Rao, S/o. Venkataramayya, aged 44 years, R/O..." Sagipadu, Kamavarapukota Mandal, Tadikalapudi, West Godavarai District: °°." __.Petitioner/Accused-6 AND 4. The State of A.P., Rep by its Public Prosecutor, High Court of AP, Amaravati, through SHO T.Narsapuram Police Station, West Godavari District. 2. Kotta Poseswari, W/o. Late Prasad, Aged about 35 years, Occ: Housewife, R/o. T.Narsapuram, Gurvaigudem, West Godavari District. .. . Respondents Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to quash the proceedings in Crime No.512/2021 on the file of Narsapuram Police Station, West Godavari District, on dated 28.12.2021. 1A NO: 2 OF 2022 Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to stay of all further proceedings including arrest of the petitioner herein in Crime No.512/2021 on the file of Narsapuram Police Station, West Godavari District, on dated 28.12.2021, pending disposal of CRLP 825 of 2022, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the memorandum of grounds filed in support thereof and upon hearing the arguments of Sri Challa Ajay Kumar, Advocate for the Petitioner and the Public Prosecutor for the Respondent No.1, the Court made the following; ORDER:
"| earned counsel for the petitioner is permitted to take out personal notice to the 2"? respondent by Registered post with acknowledgment due and file proof of service into the Registry.
Post after four (4) weeks.
Meanwhile, the respondents shall not take any coercive steps."
Sd/- K. TATA RAO _/ DEPUTY REGISTRA [TRUE COPY! AN.
| ~ SECTION OFFICER To,
4. The Judicial First Class Magistrate, Chintalapudi, West Godavari District.
2. The Station House Officer, Narsapuram Police Station, West Godavari District. 3 One CC to Sri. Challa Ajay Kumar, Advocate [OPUC]
4. Two CCs to Public Prosecutor, High Court of AP [OUT] 5, One spare copy.
MSB HIGH COURT DR,J DATED:16/02/2022 ORDER POST AFTER FOUR (4) WEEKS CRLP.No.825 of 2022 INTERIM DIRECTION sre AME C 2 FES 3NR?