Andhra Pradesh High Court - Amravati
Hafsath Muhammad Sadique vs State Of Ap., on 5 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
MONDAY, THE FIFTH DAY OF OCTOBER, f: "es TWO THOUSAND AND TWENTY Nee : PRESENT: te WAS THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI: CRL.P.No.763 of 2018 .~ ate Between: Hafsath Muhammad Sadique, Addl. Director of Mis. Priyom Condiments Pvt. Ltd., Resident of MPT House, Matool Central, Mattu! Kannur -- 670 302, Kerala State. _.Petitioner/Accused No.4 AND "-- 4. State of Andhra Pradesh, rep by Public Prosecutor, High Court of Andhra Pradesh. 2 Ms. Venkata Ramana Traders, rep. by its Written Authority Agent Maddi Vinay Kumar, S/o. Kasi Viswanadh, Occ: Business, Having its office at Door No. 12-27- 104/A, 1*' Floor, Seelamvari Street, Kothapet, Guntur City, A.P. (Complainant) 3. M/s. Priyom Condiments Private Limited, rep. by its Authorized Signatory, Sameer Muhamed Abdul Rahman, Having registered office at 3/386, Kumaraouram Post, Perumbavoor, Kerala - 683 565, Kerala State (Accused No.1) 4. Khaleelu Rahman Kunhammad Haji Challakkara, Managing Director of M/s. Priyom Condiments Pvt. Ltd., Resident of Darunoon House, Mattul P.O., Kannur -- 670 302, Kerala State (Accused No.2) 5 Sameer Muhamed Abdul Rahman, Whole Time Director of M/s. Priyom Condiments Pvt. Ltd., Resident of Shareef Manzil, Mattambram Puthiyangadi Post, Madayi Kannur -- 670 304, Kerala State. (Accused No.3) (RR 3 to 5 are not necessary parties) _..Respondents ~~ Petition under Section 482°of Cr.P.C, praying that in the circumstances stated in the grounds filed in support of the Criminal Petition, the High Court may be pleased to quash CC No. 133/2017 filed by 2°? Respondent/Complaiant on 'the file of IV-Add!. Munsiff Magistrate at Guntur, Guntur District, against the Petitioner (Accused No.4) for the offences U/sec. 138 and 142 of N.I. Act-- IA.NO.1 OF 2019 ~ ao Petition under Section 482 of Cr.P.C. praying that in the circumstances stated in the memorandum of grounds filed herein, the High Court may be pleased to stay all further proceedings in CC.No. 133/2017 filed by 2™ Respondent/Complainant on the file of !V Addl. Munsiff Magistrate at Guntur, Guntur District, against the Petitioner (Accused No.4) for the offences U/Sec. 138 & 142 of N.|.Act, including the appearance of the Petitioner (Accused No.4) before the Court below, pending disposal of Crl.P.No. 763/2018 on the file of the High Court. ~~ The Petition coming on for hearing upon perusing the petition and grounds filed herein and the orderef the High Court dated. 34-01-2018, 08-08-2019, 05-09-2019, 05- 11-2019 and 18-11-2019 made herein and upon hearing the arguments of Sri M.Chalapat! Rao, Advocate for the Petitioner and of the Public Prosecutor for the Respondent No.1, the Court made the following ORDER:
(Taken up through video conferencing) "Heard learned Counsel for the parties. Interim order passed earlier shail remain in operation until further orders.
Immediately on resumption of physical hearing, the case be listed for further orders".
Sd/- M Ramesh Babu ASSISTANT REGISTRAR /f TRUE COPY // <e For ASSISTANT REGISTRAR To aRWN> The IV Addl. Munsiff Magistrate at Guntur, Guntur District ~ Two CCs to the Public Pros ecutor, High Court, A.P.(OUT) One CC to Sri M.Chalapati Rao, Advocate (OPUC) -~ Copy to the Section Officer, One Spare copy.
Criminal Section, High Court of AP-~ HIGH COURT HCJ DATE: 05.10.2020 ORDER CRL.P. NO. 763 OF 2018 EXTENDING THE INTERIM ORDER