Andhra Pradesh High Court - Amravati
Rayalseema Expressway Pvt. Ltd. vs The State Of Andhra Pradesh on 4 February, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
sti IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV ' THURSDAY, THE FOURTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY ONE wo :PRESENT: PSE os THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROW = CRIMINAL PETITION NO: 496 OF 2021 Between: Rayalseema Expressway Pvt. Ltd., Rep.by Director Mr.Sameer Kerkar, Having its registered office at Door No. 1-80/40/SP/58-65, Shilpa Homes Layout, Gachibowli, Hyderabad, Telangana -- 500032. -.-PETITIONER/ PETITIONER AND 1. The State of Andhra Pradesh, Represented by Public Prosecutor, Honble High Court at Amavarathi. ...-RESPONDENT NO.1 2. P. Devarajula Reddy, Project Manager of KMC Constructions Ltd. Having its registered office at Door No. 1-80 /40/SP/58- 65 Shilpa Homes Layout, Gachibowli, Hyderabad, Telangana - 500032, Also at 3% Floor, 44 Community Centre, Basant Lok, Vasant Vihar, New Delhi 110057. ... RESPONDENT NO.2/COMPLAINANT Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to quash the proceedings against the Petitioner in FIR No. 14 of 2021 on the file of Nandyal Taluk UPS, Police Station, Kurnool, Andhra Pradesh. IA NO: 2 OF 2021 Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to stay all further proceedings against the Petitioner and all its employees/ offices and the persons arrayed in FIR No. 14 of 2021 on the file of Nandyal Taluk UPS, Police Station, Kurnool, pending disposal of CRLP 496 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the memorandum of grounds filed in support thereof and Order of the High Court dated 01.02.2021 made herein and upon hearing the arguments of Sri D Narendar Naik Advocate for the Petitioner and of Public Prosecutor for the Respondent No.1, and of Sri. N. Naveen Kumar, Advocate for Respondent No.2, the Court made the following. ORDER:
"As agreed by the learned senior counsel appearing for the petitioner and learned Public Prosecutor for 1*t respondent-State and learned senior counsel appearing for the 2" respondent-de facto complainant, post the matter on 11.02.2021 at 2.15 p.m. for final hearing.
Interim order earlier granted not to take any coercive steps is extended till then. The said interim protection is also extended to the employees of the petitioner viz., Rayalaseema Expressway Pvt. Ltd."
Sd/- G. SRINIVAS REDDY eee AR IfTRUE COPY// Lov SECTION OFFICER To,
1. The Station House Officer, Nandyal Taluk UPS Police Station, Kurnool District.
2. One CC to Sri. D Narendar Naik, Advocate [OPUC]
3. Two CCs to Public Prosecutor, High Court of AP [OUT]
4. One spare copy.
MSB m, HIGH COURT CMR,J DATED:04/02/2021 ORDER POST THE MATTER 11.02.2021 at 2.15 p.m. FOR FINAL HEARING CRLP.No.496 of 2021 EXTENSION OF INTERIM DIRECTION ag