Andhra Pradesh High Court - Amravati
Sundaram Prahlad, vs The State Of Andhra Pradesh on 19 October, 2020
Author: K Suresh Reddy
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA-PRADESH AT AMARAVATI MONBAY, THE NINETE H DAY OF OCPOBER TWO THOUSAND AND TWENTY :PRESENT: yt THE HONOURABLE SRI JUSTICE K SURESH REDDY ; 4s IA No. 1 OF 2020 LO - a IN ne CRLP NO: 327 OF 2020 Between: 1. Sundaram Prahlad, S/o. (Late) Krishna Murty, Aged about 36 years, R/o. Door No.4-1-1/2, 6th ward, Sundaravari Stree Narasapur, West Godavari District. 2. Sundaram Phani, S/o. (Late) Krishna Murty, Aged about 38 years, R/o. Door No.4-1-1/2, 6th ward, Sundaravari Street, Narasapur, West Godavari District. ...Petitioners/Petitioners AND 1. The State of Andhra Pradesh, Rep.by its Public Prosecutor, High Court Andhra Pradesh at Amavarathi, Amaravathi, Guntur District. 2. Meerja Samana Begum, D/o. Meerja Anwar Ali, Aged about 30 years, R/o. 16th ward, Narsapur Town/ West Godavari District. ...Respondents Counsel for the Petitioners : SRI DASARI S V V S V PRASAD Counsel for the Respondents : PUBLIC PROSECUTOR Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings in C.C. No. 433 of 2019 on the file of the Additional Judicial First Class Magistrate, Narsapur, West Godavari District, including appearance of the petitioners, pending disposal of the Quash petition, and pass such Pending disposal of CRLP No. 327 of 2020, on the file of the High Court. The court while directing issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the following order.(The receipt of this order will be deemed to be the receipt of notice in the case). The Court made the following ORDER:
"Though the Police filed charge sheet against the Accused No.1 alone, the learned jurisdictional Magistrate took cognizance of the case against Accused Nos.2 and 3 also without there being any protest petition and without recording any sworn statement.
In that view of the matter, there shall be stay of all further proceedings in CC No.433 of 2019 on the file of the Court of Additional Judicial Magistrate of First Class, Narsapur, West Godavari District insofar as petitioners/Accused Nos.2 and 3 are concerned." A ad Sd/- P,. VENKATA RAMANA ASSISTANT REGISTBAR ITTRUE COPY// TH For ASSISTANT REGISTRAR To,
--_ The Additional Judicial First Class Magistrate, Narsapur, West Godavari District.
2. Meerja Samana Begum, D/o. Meerja Anwar Ali, R/o. 16th ward, Narsapur Town/ West Godavari District. ( by RPAD) One CC to Sri Dasari S V V S V Prasad Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy.
aw MSB & "
KSR, DATED:19/1 vashe ORDER / IA No. 1 OF 2020 IN CRLP.No.327 of 2020 INTERIM DIRECTION