Andhra Pradesh High Court - Amravati
Sri T Raghu Prasad vs Asst. Public Prosecutor on 27 February, 2026
PON, ee 4 P3sai) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! FRIDAY, THE TWENTY SEVENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY SIX 'PRESENT: THE HONQURABLE OR JUSTICE ¥. LAKSHMANA RA i& No. 3 OF 2028 iN CRLF NO: 938 OF 2026 Sehween: Raypati Siva Ramakrishna, SfoChanti Apparac, 38 Years, Business Propriter Sri Venkata Siva durga Onions.D No 7-2-3 Opp: Ramanayyapeta Markel Sarpavaram, Kakinada Anppellant/Accused .. Paitianers AND 3}. The State of Andhra Pradesh, Ren by its Public Prosenutor, High Court Bulldings, High Court of Andhra Pradesh At Amaravathi, Guntur Disines 4 Kasina Ravi Kumar, Sfo Late Surya Satyarn, Aged about 49 years Flat No 101, kamalakshiresidency, Sarpavaram Kakinada East Godavari District Respondent' Compiginant Counsel for the Petitioner : SRI T RAGHU PRASAD Counsel for the Respondent No.1: Asst. PUBLIC PROSECUTOR Petition under Section 482 of CrPC/S28 of BNSS js Hed Y praying thatin the circumstances stated In the affidayit Hed in suipport of the petiian, the High Court may be for being pefitian to correct the typographical errar in order and communicate a copy of the order passed in LANo? of 3058 in CrP .No.G35 of 2028 to the Appellate court, the VP Add! Sessions Jur ge at Kakinada, East Godavari Dietrici and twel court the Sol Mobvle Judicial Magistrates of | Class af Kakinada for pannuiting the Petitioner to deposit the secuniy deposit in CC. No 819 of 2027 on the He of the Sol. Mobile Jucinial Magistate of | Class at Kakinada as directed in above mentianed crimgna!l petition in the interest of eee Sending disnasal af CALP No. 935 of 2028, an the fle of the High Court The court, while directing issue of notice fo the Raspondents herein ig show cause as io why this anphoation should not be complied with, made the following order.(The receipt of {his order wil be desmed io be the receipt of nalice in the case). ORDER
Learned Coursel for the Petitioner sesks permission of thie Court to withdraw LANoaS of 2026, coupled with a further request that a direction be issued fo the Registry to tranamit a capy of the order dated 06.02.2026 to the learned Trial Court. Permission is accarded, Accordingly, LA.No.S of 2026 is dismissed as withdrawn. The Registry is directed to forthwith communicate a copy of the order dated 06.02.2028 to the learned Trial Court. Yre time granted to the Petitioner to pay 10% of the cheque amount is extended by one more week from the date of receipt of fis order. No further extension of time shall be granted. adi SRINIVAS ASSISTANT REGISTRAR PRUE COPY! SECTION OFFICER «Sr an . The Vi Add! Sessions Judge al Kakinada, East Godavari District. The Sol. Mobile Judicial Magistrate of { Class at Kakinada. Kasina Ravi Kumar, S/o Late surya Satyam, Aged about 49 years, Fiat No 101, kamalakshiresidency, Sarpavararn Kakinada East Godavari Wistiot ¢ By RPAD)
4. One CG io SRL T RAGHU PRASAD Advocate [OPUC] Two OCs fo PUBLIC PROSECUTOR, High Court of Andhra Pradesh OUT) . Qne spare copy HIGH COURT ORYLR, DATED: 27/02/2028 ORDER Fast afler four Weeks, IA NO.2 OF 2026 iN CRLP.No.S35 of 028 DYRECTION