Andhra Pradesh High Court - Amravati
Yanamareddy Ramesh Reddy, vs State Of Ap on 8 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI Ie ree THURSDAY, THE EIGHTH DAY OF OCTOBER TWO THOUSAND AND TWENTY 'PRESENT: THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI CRIMINAL PETITION NO: 131 OF 2020 Between: 1. Yanamareddy Ramesh Reddy, S/o Bhaskar Rao, Aged 32 years, Occ: Employee, Residing at D.No. 65-2-264, Ex-Serviceman Colony, Malakapuram, Visakhapatnam. 2. Yanamareddy Lakshmi @ Paidi Lakshmi, W/o Bhaskar Rao, Aged 50 years, Occ: House Wife, Residing at D.No. 65-3-264, Ex-Serviceman Colony, Malakapuram, Visakhapatnam. 3. Yanamareddy Bhaskara Rao, S/o Late Nooka Raju, Aged 53 years, Occ: Employee, Residing at D.No. 65-3-264, Ex-Serviceman Colony, Malakapuram, Visakhapatnam. 4. Gondesi Anusha Reddy, W/o Anil Kumar, Aged 28 years, Occ House Wife, Residing at E-801, Tulasi Heights, Madhavapura, Vadodara, Gujarat. Petitioners/ Respondents No.1 to 4 AND 1. State Of Andhra Pradesh, rep. by Public Prosecutor, High Court of A.P., Amaravathi. Respondent 2. Yanamareddy Geetha,, W/o Yanamareddy Ramesh Reddy, Aged 26 years, Occ: House Wife, D. No. 2-56, Chippada Village, Bheemili Mandal, Visakhapatnam. Respondent/ Petitioner Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the in the memorandum of grounds filed in support of the Criminal Petition, the High Court may be pleased to call for the records in DVC.No. 13 of 2019 on the file of XV Additional Metropolitan Magistrate, Bheemunipatnam. IA NO: 2 OF 2020 Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings in DVC.No.13 of 2019 on the file of XV Additional Metropolitan Magistrate, Bheemunipatnam, pending disposal of CRLP 131 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court order dated 8.1.2020 made herein and upon hearing the arguments of O.Udaya Kumar, Advocate for the Petitioner(s) and of Public Prosecutor, for 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.
U7 Immediately on resumption of physical hearing, the case be listed for further orders. | Sd/-T.Madhavi /"
ASSISTANT REGISTRAR we [TRUE COPY// SECTION OFFICER For.
To,
1. The XV Additional Metropolitan Magistrate, Bheemunipatnam.
2. One CC to Sri. O.Udaya Kumar Advocate [OPUC]
3. Two CCs to Public Prosecutor, High Court of A.P., Amaravathi. (OUT) One spare copy HIGH COURT HCJ DATE: 08-10-2020 NOTE: IMMEDIATELY ON RESUMPTION OF PHYSICAL HEARING, THE CASE BE LISTED FOR FURTHER ORDERS ORDER CRLP.No.131 of 2020 EXTENDING THE INTERIM ORDER