Telangana High Court
K.Monohar Reddy vs State Of Telangana Another on 8 July, 2022
Author: D.Nagarjun
Bench: D.Nagarjun
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
FRIDAY, THE FIRST DAY OF APRIL,
TWO THOUSAND AND SIXTEEN
: PRESENT :
THE HONOURABLE SRI JUSTICE RAJA ELANGO
CRL.P. No. 2676 of2016
Between:-
K. Manohar Reddy, S/o. Late K.S. Reddy.
..Petitioner/Accused No. 1.
AND
1. Stateof Telangana, through its Public Prosecutor, High Court,
Hyderabad.
2. T.V. Ritesh, S/o. T.R. Venkatesh, Occ : Student Rep. by his GPA
Holder, Sri T.R. Venkatesh S/o. Late T.P. Ratnaiah, Occ : Business,
R/o. Plot No. 160, S.P. Road, Secunderabad.
..Respondents/De-facto
Complainant.
Petition under Section 482 of Cr.P.C. praying that in the circumstances
stated in the memorandum of grounds filed herein, the High Court may be
pleased to quash the F.I.R.No. 395 of 2015 filed against the
Petitioner/Accused No.1 under Sec. 406, 420, 425, 465, 468, 471, 506,
120(B) I.P.C. 156(3) Cr.P.C. before the P.S., Bowenpally as one with an
intent to abuse process of law.
CRL.P.M.P.No. 2792 of 2016:
Petition under Section 482 of Cr.P.C. praying that in the circumstances
stated in the grounds filed in Crl.P., the High Court may be pleased to stay all
further proceedings against the Petitioner/accused No.1 in F.I.R.No. 395 of
2015 under Sections 406, 420, 425, 465, 468, 471, 506, 120(B) I.P.C. 156(3)
Cr.P.C. before the P.W. Bowenpally, pending disposal of CRL.P.No.2676 of
2016 on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and
memo of grounds filed herein, and order of High Court dated 01-03-2016
made herein and upon hearing the arguments of Sri D. Madhava Rao,
Advocate for the Petitioner and the Public Prosecutor(TG) on behalf of
respondent No.1, and Sri K.R. Koteswara Rao, Advocate for Respondent
No.2, the Court made the following
ORDER:
Post after Summer Vacation, 2016. The interim stay granted earlier is extended until further orders.
ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To
1. The XI Additional Chief Metropolitan Magistrate at Secunderabad.
2. Two CCs to the Public Prosecutor(TG), High Court at Hyderabad(OUT)
3. One CC to Sri D. Madhava Rao, Advocate (OPUC)
4. One Spare copy.
Skm HIGH COURT RE.J Drafted by: skm Drafted on: 02-04-2016 DATE: 01-04-2016 NOTE: POST AFTER SUMMER VACATION, 2016 ORDER CRL.P. No. 2676 OF2016.
EXTENSION OF INTERIM STAY