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Andhra Pradesh High Court - Amravati

K.Salmon Raju vs State Of Ap on 1 October, 2020

Author: Jitendra Kumar Maheshwari

Bench: Jitendra Kumar Maheshwari

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI fs ag
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THURSDAY, THE FIRST DAY OF OCTOBER,
TWO THOUSAND AND TWENTY

:PRESENT:
THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI

CRIMINAL PETITION NO: 361 OF 2019
Between:

Kokkalagadda Salmon Raju, S/o Prasada Rao,

Petitioner/Accused
AND

1. The State of Andhra Pradesh, rep by its Public Prosecutor, High Court of
Judicature at Amaravathi for the State of Andhra Pradesh

2. Bhimavarapu Siva lakshmi, W/o Sambi Reddy, R/o 3 Lane, Syamala Nagar,
Guntur (Complainant)

weeeees Respondents

Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in
the memo of grounds filed herein, the High Court may be pleased to quash the rejected
order in Criminal Revision Petition No. 114 of 2018 dated 21-12-2018 passed by the
Principal Sessions Judge, Guntur, Guntur District.

IA NO: 10OF 2019 : Petition under Section 482 of Cr.PC., praying that in the
circumstances stated in the memo of grounds filed in Crl.RC, the High Court may be
pleased to stay all further proceedings in CC No.16 of 2017 on the file of the II Addl.
Junior civil Judges Court, Guntur, pending disposal of CRLP No. 361 of 2019, on the
file of the High Court.

The petition coming on for hearing, upon. perusing the petition and memorandum
of grounds filed herein and order of High Court dated 06-02-2018 & 14-02-2020 made
herein and upon hearing the arguments of Sri Venkata Durga Rao Anantha, Advocate
for the Petitioner, Public Prosecutor for Respondent No.1 and of Sri Ambati Srikanth
Reddy, Advocate for Respondent No.2, the Court made the following

ORDER:

(Through Video Conferencing ) Heard learned counsel for the parties. Interim order passed earlier shall remain in operation until further orders. Immediately on resumption of physical hearing, the case be listed for further orders.

Sd/- K. JAGAN MOHAN DEPUTY REGISTRAR ITTRUE COPY!// ye secTION AER The Principal Sessions Judge, Guntur, Guntur District. The Il Addl. Junior Civil Judge, Guntur, Guntur District Two CCs to Public Prosecutor, High Court, Andhra Pradesh (OUT) One CC to Sri. Venkata Durga Rao Anantha, Advocate [OPUC] One spare copy .

To, ORWN = tvr HIGH COURT HCJ DATED:01.10.2020 ORDER CRLP.No.361 of 2019 EXTENSION OF INTERIM ORDER