Andhra Pradesh High Court - Amravati
Gorta Subbaraju Alias Raju vs The State Of Andhra Pradesh on 14 August, 2025
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APHC010420932025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
THURSDAY, THE FOURTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 8475/2025
Between:
1. GORTA SUBBARAJU ALIAS RAJU, S/O GORLA SUBBAREDDY
YADAV, AGED ABOUT 35 YEARS, RESIDENT OF PATANCHERU,
SANGAREDDY DISTRICT, TELANGANA STATE.
...PETITIONER/ACCUSED
AND
1. THE STATE OF ANDHRA PRADESH, ALLAGADDA TOWN P.S REP.
BY ITS PUBLIC PROSECUTOR, HIGH COURT OF AMARAVATHI.
2. THE REGIONAL PASSPORT OFFICE, VIJAYAWADA, ANDHRA
PRADESH.
3. UNION OF INDIA, REP. BY ITS SECRETARY CPV AND OVERSEAS
INDIAN AFFAIRS, MINISTRY OF EXTERNAL AFFAIRS, SOUTH
BLOCK, NEW DELHI.
...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 call for the records pertaining
CRLMP No.2887 OF 2024 IN RSS SC No. 96 OF 2023 on The File of The
Hon'ble Special Additional District Judge For Trial Of Red Sanders
Smuggling Cases, Tirupathi and to pass necessary orders for speedy
disposal of the same
IA NO: 1 OF 2025
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Petition under Section 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 may be pleased to dispense with filing of certified copies of
CRLMP No.2887 OF 2024 IN RSS SC No. 96 OF 2023 2023 on The File of
The Hon'ble Special Additional District Judge For Trial Of Red Sanders
Smuggling Cases, Tirupathi
Counsel for the Petitioner/accused:
1. VMR LEGAL
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR
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THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 8475/2025
ORDER:
The instant criminal petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C)/under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') has been filed by the Petitioner/Accused No.5, seeking for speedy disposal of the Crl.M.P.No.2887 of 2024 in RSS S.C.No.96 of 2023 on the file of Special Additional District Judge for Trial of Red Sanders Smuggling Cases, Tirupati.
2. Heard Sri Venkatesh B Reddy, learned counsel for the petitioner and Ms.Umadevi, learned counsel for the respondent No.2 and 3. Ms. K. Priyanka Lakshmi, learned Assistant Public Prosecutor is in attendance.
3. Learned counsel for the petitioner would submit that they have moved a Crl.M.P.No.2887 of 2024 in RSS S.C.No.96 of 2023 on the file of Special Additional District Judge for Trial of Red Sanders Smuggling Cases, Tirupati. Learned counsel would further submit that let there be a direction to the Special Court for speedy disposal of the Crl.M.P.No.2887 of 2024 in RSS S.C.No.96 of 2023.
4. Learned counsel for the respondent Nos. 2 and 3 would submit that the Court may pass appropriate orders.
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5. Considering the submissions, the Criminal Petition is disposed of. However, the learned Special Judge is requested to dispose of the petition in Crl.M.P.No.2887 of 2024 in RSS S.C.No.96 of 2023 as expeditiously as possible, no later than one (1) month from the date of receipt of copy of this Order.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE VENKATA JYOTHIRMAI PRATAPA Date: 14.08.2025 UPS 5 46 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA CRIMINAL PETITION NO: 8475/2025 Dated.14.08.2025 UPS