Andhra Pradesh High Court - Amravati
K.Nagendra Prasad vs State Of Ap on 1 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
= %, \ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! " veS THURSDAY, THE FIRST DAY OF OCTOBER, TWO THOUSAND AND TWENTY :PRESENT: No Bass THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWAR| - CRIMINAL PETITION No. 216 of 2019 * Between :- Karanam Nagendra Prasad, S/o.Narayana Rao, aged about 42 years, Occ. Formerly Worked as Chief Administrative Officer, Simhapuri Hospital Nellore, Presently working as Chief Operations Officer, Kamineni Hospital, Vijayawada having permanent residence R/o 1-9-286/2/4, Ganesh Nagar Colony, Ramnagar Gundu, Vidya Nagar, Musheerabad, Hyderabad. ...Petitioner/Accused No. 1 AND 1, State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of Andhra Pradesh Amaravathi. 2. Ravindra Reddy Katamreddy, S/o.Penchal Reddy aged 52 years, Occ. Chairman, Simhapuri Hospital, Nellore, R/o Children's Park, Near Saibaba Temple, Nellore., A.P. ...Respondent/Complainant Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the entire proceedings in Cr.No.613 of 2018 of Nellore Rural P.S, registered U/s.408 & 420 IPC against the petitioner; l.A. NO: 2 OF 2019 Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to stay all further proceedings in Crime No.613/2018 of Nellore Rural P.S, registered Under Section 408 and 420 IPC, against the petitioner including the arrest of the petitioner in Cr.No.613/2018 of Nellore Rural P.S., pending disposal of the CRL.P.No.216 of 2019 on the file of the High Court; This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition, order of the High Court dated 24-01-2019 07-02-2019, 15.03.2019, 04-04-2019, 17-04-2019, 13-06-2019, 04-07-2019, 26-08-2019, 06-09-2019, 14-10-2019, 12-11-2019, 03-12-2019 and 31-12-2019 made herein and upon hearing the arguments of M/s. Pillix Law Firm, Advocates for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 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," wy a"
SD/- K.VENKAIAH | ASSISTANT REGISTRAR //TRUE COPY// To The Station House Officer, Nellore Rural Police Station, SPSR Nellore District. One CC to M/s. Pillix Law Firm Advocate [OPUC] Two CCs to the Public Prosecutor, High Court of A.P. [OPUC] One Spare Copy.
KRwWhN TKK SD/- K.VENKAI ASSISTANT REGISTRAR HIGH COURT HCJ DATED: 01-10-2020. ORDER CRL.P.No.216 of 2019 EXTENDING THE INTERIM ORDER