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Andhra Pradesh High Court - Amravati

Chinnappa Srinivasa Reddy vs The State Andhra Pradesh on 13 December, 2021

Author: Cheekati Manavendranath Roy

Bench: Cheekati Manavendranath Roy

\

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MONDAY, THE THIRTEENTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY ONE: = =

:PRESENT:
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
1.A. No. 3 of 2021
IN
CRL.P.No. 5853 of 2021 og
Between :- QO
Chinnapa Srinivas Reddy, S/o. Late Chinnapa Reddy, Aged about 43 years, Sen
R/o. Muthanallur Village, Sarajpur HObli, Anekal Taluk, Bangalore -99. "
..Petitioner/Accused
(Petitioner in Cri.P.No. 5853 of 2021
On the file of High Court)
AND
The State, through.Inspector of Police, CBI, SCB, Chennai, Represented
By the Special Public Prosecutor for CBI, High Court of Andhra Pradesh,
Amaravati.
. Respondent
(Respondent in -do).
Petition under Section 482 of Cr.P.C. 1973 praying that in the
circumstances stated in the memorandum of grounds filed herein, the High
Court may be pleased to extend order dated 29-10-2021 in Crl.P.No. 5853 of
2021.

The petition coming on for hearing, upon perusing the petition and
memo of grounds filed herein and order of High Court dt. 29-10-2021 made in
Crl.P.No. 5853 of 2021 and upon hearing the arguments of M/s. Pillix Law Firm,
Advocate for the Petitioner and of the Special Public Prosecutor for
respondent/State, the Court made the following
ORDER:

-

"Heard learned counsel for the petitioner and learned Special Public Prosecutor for C.I.D. The time granted earlier for surrender of the petitioner before the concerned Court is extended by three (03) days. The petitioner shall surrender before the Court as directed earlier on or before 16.12.2021. No further request for extension of time will be entertained under any circumstances."

Sd/- U. SRIDEVI, ASSISTANT REGISTRA // TRUE COPY // SECTION OFFICER To

1.The Principal District and Sessions Judge (Special Court for APPDFE Act Cases), Prakasam District.

2.The Investigation Officer, Addl. Superintendent of Police, Crime Investigation Department, Regional Office, Guntur.

3.One CC to M/s. Pillix Law Firm, Advocate [OPUC]

4.Two CCs to the Special Public Prosecutor for CID, High Court of A.P., at Amaravati(OUT)

3.One spare copy.

TKK HIGH COURT CMR.J DATE: 13-12-2021 ORDER L.A.No. 3 of 2021 IN CRL.P. No. 5853 of 2021 DIRECTION 15 Deb oe