Alluri Subba Lakshmi vs The State Of Andhra Pradesh
2021 Latest Caselaw 1167 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

THURSDAY, THE TWENTY FIFTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE

:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

  

IA No. 1 OF 2024
IN
CRLRC NO: 10 OF 2020
Between:
Alluri Subba Lakshmi, W/o Madhava Rao, R/o Dr. No. 26-14-11,
Acharya Ranga Street, Tanuku, W. G. District

...Petitioner
(Petitioner in CRLRC 10 OF 2020
on the file of High Court)

AND
1. The State of A.P., rep by Public Prosecutor, High Court of A.P., at Amaravati
2. M/s Shri Ram City Union Finance Limited, Tanuku Branch, rep by its Office
Assistant, Authorized person, Tanuku town and Mandal, W.G. District
...Respondents
(Respondents in-do-)

IA. No. 2 of 2020: Petition under Section 482 CrPC praying that in the circumstances
Stated in the memo of grounds filed in Cri.RC., the High Court may be pleased to
Suspend the operation of the judgment in C.C.No.518 of 2010 dt.18.08.2016 on the file
of Il Additional Judicial Magistrate of | Class Tanuky which was confirmed vide Order
dt.21.10.2019 in CRLA.No. 371 of 2016 on the file of the IV Addl. Secessions Judge
West Godavari, Tanuku, pending disposal of CRLRC No. 10 of 2020, on the file of the
High Court.

This Court by order dated 19.08.2020 directed the petitioner to deposit
half of the cheque amount within eight weeks.

Now, the learned counsel for the petitioner seeks four weeks time for
depositing the said amount stating that in view of Covid-19, the petitioner
could not deposit the amount,

On the other hand, learned counsel for the 2.4 respondent submits that
even after expiry of six months from the date of order passed by this Court,
the petitioner did not comply with the same and now, he again come with

this petition, which is not maintainable.
 

Taking into consideration the submission of the learned counsel for the
petitioner, as a final opportunity, this Court deems it appropriate to grant
some more time for depositing the amount.

Accordingly, this petition is ordered. The petitioner shall deposit half

of the cheque amount before the trial Court within three weeks from today.

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ITTRUE COPY//

 

For
To,

1. The IV Addl. Secessions Judge, West Godavari, Tanuku, West Godavari District,
A.P.

The I! Additional Judicial Magistrate of | Class Tanuku, West Godavari District,
A.P.

One CC to Sri. VS K Rama Rao Advocate [OPUC]

Two CCs to the Public Prosecutor, High Court of AP [OPUC]
One spare copy

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HIGH COURT

LKJ

DATED:25/02/2021

ORDER

IA. No. 1 of 2021 IN

CRLRC.No.10 of 2020

DIRECTION

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