Andhra Pradesh High Court - Amravati
Addagadda Subbarayudu vs The State Of Andhra Pradesh on 19 September, 2025
Author: K Suresh Reddy
Bench: K Suresh Reddy
APHC010662012022
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3239]
(Special Original Jurisdiction)
FRIDAY,THE NINETEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE K SURESH REDDY
CRIMINAL PETITION NO: 9700/2022
Between:
1. ADDAGADDA SUBBARAYUDU, S/O MASTHAN, AGED ABOUT 60
YEARS, R/O KUNKALAMARRU VILLAGE, KARAMCHEDU MANDAL,
BAPATLA DISTRICT.
2. ADDAGADDA SIVAPARVATHI, W/O SUBBARAYUDU, AGED ABOUT
54 YEARS. R/O R/O KUNKALAMARRU VILLAGE, KARAMCHEDU
MANDAL, BAPATLA DISTRICT.
3. ADDAGADDA THIRUPATHAIAH, S/O MASTHAN, AGED ABOUT 64
YEARS, R/O R/O KUNKALAMARRU VILLAGE, KARAMCHEDU
MANDAL, BAPATLA DISTRICT.
4. JAGARLAMUDI NAGESWARA RAO,, S/O PAPAIAH, AGED ABOUT 60
YEARS,, R/O KARAMCHEDU VILLAGE, KARAMCHEDU MANDAL,
BAPATLA DISTRICT.
5. JAGARLAMUDI LAKSHMINARAYANA, S/O PAPAIAH, AGED ABOUT
62 YEARS, R/O KARAMCHEDU VILLAGE, KARAMCHEDU MANDAL,
BAPATLA DISTRICT.
...PETITIONER/ACCUSED(S)
AND
1. THE STATE OF ANDHRA PRADESH,
PRADESH, REP. BY THE PUBLIC
PROSECUTOR, HIGH COURT OF ANDHRA PRADESH AT
AMARAVATI.
2. SRI RAAVI RAMANAIAH, S/O MALLIKARJUNA RAO, AGED ABOUT
72 YEARS, R/O DEVARAPALLI VILLAGE, PARCHUR MANDAL,
BAPATLA DISTRICT. (DEFACTO COMPLAINANT)
...RESPONDENT/COMPLAINANT(S):
Petition under Section 437/438/439/482 of Cr.P.C and 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Courtpleased to quash the FIRT No. 63 of 2022 on the file of the Karamchedu Police Station, Bapatla District and to pass IA NO: 1 OF 2022 Petition under Section 482 of Cr.P.C and 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition,the High Court may be pleased pleased to grant stay of all further proceedings including arrest of the petitioners in connection with Crime No.63 of 2022 on the file of the Karamchedu Police Station, Bapatla District, pending disposal of the above Criminal Petition, and to pass Counsel for the Petitioner/accused(S):
1. BALAJI MEDAMALLI Counsel for the Respondent/complainant(S):
1. RAJA REDDY KONETI
2. PUBLIC PROSECUTOR (AP) The Court made the following ORDER:
Today, when the matter is taken up for hearing, Sri Balaji Medamalli, learned counsel for the petitioners, states that the main Calendar Case itself was ended in acquittal and as such, the cause in the present Criminal Petition does not survive for adjudication.
Recording the said submission, this Criminal Petition is dismissed as infructuous.
As a sequel, interlocutory applications pending, if any, shall also stand closed.
__________________ K SURESH REDDY, J Date: 19.09.2025 MVA