G.Sarada vs State Of Andhra Pradesh on 9 September, 2019

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Andhra Pradesh High Court - Amravati

G.Sarada vs State Of Andhra Pradesh on 9 September, 2019

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JoTHE HIGH COURT OF ANDHRA PRADESH AT 1 AMARAVATE i
MONDAY, THE NINTH DAY OF SEPTEMBER
TWO THOUSAND AND NINETEEN <
: PRESENT: uy
_ THE HONOURABLE SRI JUSTICE U.DURGA PRAS
CRIMINAL PETITION NO: 5175 OF 2019

Between:
Gali Sarada, W/o. Netaji
.. .Petitioner/Accused
AND

1. The State of Andhra Pradesh, rep by the Public Prosecutor High Court of A.P,
Amaravati through Sub Inspector of police Tenali I Town P.S, Guntur District.

2. Lanka Koteswara Rao, S/o Maraiah, aged 58 years, Coolie and painter, R/o.
D.No.4-32-29, Near N.S.S.M High School, Tenali Town. (Defacto Complainant)

...Respondent/Compiainant

Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in
the grounds filed in support of the Criminal Petition, the High Court may be pleased to
quash the F.I.R in Cr. No. 175/2019 of Tenali Town P.S registered against the
petitioner/accused for offences U/S 468 and 471 LP.C pending on the file of Additional
Judicial First Class Magistrate, Tenali, Guntur District. ~

IANO: 1 OF 2019 ~

Petition under Section 482 Cr.P.C praying that in the circumstances stated in the
grounds filed in support of the petition, the High Court may be pleased to stay all further
proceedings in F.I.R. in Cr.No. 175/2019 of Tenali ll Town P.S registered against the
petitioner /accused for offences, U/S 468 and 471 !.P.C pending on the file of Additional

Judicial First Class Magistrate, Tenali, Guntur District pending disposal of the CRLP
5175/2019 by this Hon'ble Court. _-

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri M Chalapati Rao

Advocate for the Petitioner, Public Prosecutor for the Respondent No.2, the Court made
the following.

ORDER:

"l earned counsel for the petitioner shall take out personal notice to second respondent and file proof of service. The further investigation in Cr.No.175/2019 of Tenali Il Town Police Station, Guntur District, shall be stayed for a period of three (3) weeks. ws Post after two (2) weeks." ee = a HTRUE COPY// For ASSISTANT.

To, .

Additional Judicial First Class Magistrate, Tenali, Guntur District. -- The Sub Inspector of police Tenali |! Town P.S, Guntur District. Lanka Koteswara Rao, S/o Maraiah, aged 58 years, Coolie and painter, R/o. D.No.4-32-29, Near N.S.S.M High School, Tenali Town.(Addresses 2 and 3 by RPAD) -7~ One CC to Sri. M Chalapati Rao Advocate [OPUC]™ Two CCs to Public Prosecutor, High Court of AP leructouT) -- One spare copy on Qo & HIGH COURT UDPRJ --

DATED:09/09/2019 ORDER CRLP.No.5175 of 2019 NOTE: POST AFTER TWO WEEKS INTERIM STAY sige

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Andhra Pradesh High Court - Amravati