Andhra Pradesh High Court - Amravati
Unknown vs State Of Andhra Pradesh on 6 February, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVS FRIDAY, THE SIXTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY SIX "PRESENT: THE HONOURABLE SRI JUSTICE K SURESH REOOY CRLP NO: 7888 OF 2077 Sehween: Bommireddipalll RangaRao, S/o. Sestharamanianeyulu, aged TY years, Rio. D.No. 11-112, Raita Subba Rao, Thata, Caverava;ran, SanivarapuPetaPanchayat, Eluru, West Godavari District. etitionar AND 1. State of Andhra Pradesh, through inspector of Police-SHO, Tanuku Circle, West Gacavari District, rap. by its Publie Prosecutor, High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, Hyderabad, Sop The Manager, Union Bank of India. Velpuru Road, Tanuku. West Godavari District, rep. by its Chief Manager, Sri K. S.\.R Sreerama Sumer Respondents Pelton under Section 482of CrP.C. is fled praying that in the cirauirisiances stated in the affidavit fled in suppart of the Criminal Petition, the High Court may be pleased fo call for the records relating fo and C.0.No. 188 of 2047 on the file of If Additional Judicial First Clags Maqisirais, Tanuku, West Godavari District, and quash the sare so far as pettionerAd iS concerned, ORL.P.MLENo. S338 of S017 GA 1/47) Petiion under Section 482 of CrP.G. is filed praying that in the crcoumsfances stated in the Crimin: ai patiion and memorandum of grounds Hed hersin, the High Court may be pleased to slay all further oroceecings in S Co.No. 188 of 2017 on the file of Additional Judicial First Class Magistrate, oe anuku, Weel Godavarl District, Including appearance of the petitioner /dd, pending disposal of Cr P.No. 7889/2017 on the file of the High Court, The petition coming on for hearing, upon perusing the Criminal petition and the memorandum of grounds fled herein, and the sarfer orders of the High Court dated 20-08-2017, 27.03.2019, OS 40 2080, 33.02 2083, OV.04 2022, 06.05.2082, 23.03.2083, 13.04.2083, 19.04.2023, 28.04.2023, 03.00. 2023, O8.05.2023, 13.12.2023, 22.01.2024 08.00 2024 G4.04.2034, Me Me aw : s PY OS 2 Gps a ' y R'PooOe "AQ As S 233 > Bey oa WOO. 2024, Sh TU 2084 . 08.05.2025 | OF O8 2025, 36.41.2025, 28.42.2025, z 19.42.2088, 26.12.2025, OF.01. 2088 & 23.04.2098 made herein LIDG fearing the arguments of Sri D.S.NV.PrasadBabu, Advocate for the Petiiioner and of ihe Public Prosecutor for Respondent No.1, the Court made the followin g ORDER:
Post next week under the caption "for orders', inferim order granted earlier is extended HH the next dete af hearing.
So. T. SRINIVASA RAG ASSISTANT REGISTRAR HTRUE COPY: aa SECTION OFFICER To Two (Cs to the Public Prosecutor, High Court, AP OUT)
4. One CO ta Sr OS NY Prasae Sabu, Advocate (OF UC}
3. One Spare Cony "& HIGH COURT RSJ DATEDO6 02. 2028 POST NEXT WEEK ORDER CRLP NO: 7888 OF 2017 INTERIM ORDER EXTENDED