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Sameer Kerkar vs The State Of Andhra Pradesh
2021 Latest Caselaw 498 AP

Citation : 2021 Latest Caselaw 498 AP
Judgement Date : 1 February, 2021

Andhra Pradesh High Court - Amravati
Sameer Kerkar vs The State Of Andhra Pradesh on 1 February, 2021
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MONDAY, THE FIRST DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT: a
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

 

CRIMINAL PETITION NO: 492 OF 2021
Between:
Sameer Kerkar, S/o. Chandrakant Kerkar, Aged about 49 years, C/o. Door No. 1-
80/40/SP/58-65, Shilpa Homes Layout, Gachibowli, Hyderabad, Telangana --
500032.
... PETITIONER/ACCUSED No.6
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 the persons arrayed in FIR
Crime No. 14 of 2021 on the file of Nandyal Taluk UPS, Police Station, Kurnool,
pending disposal of CRLP 492 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 upon hearing the arguments of Sri
D Narendar Naik Advocate for the Petitioner and of Public Prosecutor for the
Respondent No.1, the Court made the following.

ORDER:

"At request of the learned Public Prosecutor to enable him to download the voluminous papers that are uploaded along with the judgments that are uploaded, post the matter finally on 04-02-2021.

Meanwhile, there shall be a direction to the Investigation Officer not to take any coercive steps against the petitioner, till the next date of hearing."

| Sd/-E.KameswaraRao NF REGISTRAR wTRUECOPY) = *SSISTA Ai 31S

"Vp SECTION ORKICER

The Station House Officer, Nandyal Taluk UPS Police Station, Kurnool District.

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.(by RPAD)

One CC to Sri. D Narendar Naik, Advocate [OPUC]

Two CCs to Public Prosecutor, High Court of AP [OUT]

One spare copy.

To,

=

Wak w

HIGH COURT

CMR,J

DATED:01/02/2021

ORDER

POST THE MATTER FINALLY ON 04.02.2021

CRLP.No.492 of 2021

INTERIM DIRECTION

 
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