Andhra Pradesh High Court - Amravati
Tippireddy Naga Rajasekhar Reddy vs The State Of Ap on 2 February, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SECOND DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
'PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN .
CRLRC NO: 30 OF 2021
Between:
Tippireddy Naga Rajasekhar Reddy, S/o. Late Venkateswara Rao, aged about 32
years, R/o. Door No.61-25/4-5/A, Putta Road, Ramlingeswaranagar, Vijayawada,
Krishna District
...Petitioner
(Petitioner in CRLRC 30 OF 2021
on the file of High Court)
AND
--_.
. The State of AP, rep. By Public Prosecutor High Court of A.P Amaravati
2. Tippireddy (Matta) Padma Sai, W/o.Tippireddy Naga Rajasekhar Reddy,
D/o.Matta Seshi Reddy, R/o.Flat No.101, Sirisha Residency, Mutyalampadu,
Beside Government press, Satyanarayanapuram, Vijayawada, Krishna District.
... Respondents
(Respondents in-do-)
Counsel for the Petitioner : SRI SUNKARA RAJENDRA PRASAD
Counsel for the Respondent No.1: PUBLIC PROSECUTOR
Petition under Section 482 of Cr.P.C praying that in the circumstances stated in
the memorandum of grounds of criminal petition, the High Court may be pleased to stay
all the further proceedings including execution of the judgment dated 24.11.2020
passed in M.C No.688 of 2018 on the file of the Principal Family Judge at Vijayawada,
Krishna District, pending disposal of CRLRC No. 30 of 2021, 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).
ORDER:
"This revision is filed assailing the order dated 24.11.2020 passed in
F.C.O.P (MC) No.688 of 2018 on the file of Principal Family Court-cum-lV
Additional District Judge, Vijayawada, Krishna District, whereby the petitioner
herein was directed to pay an amount of Rs.15,000/- per month to the 2"?
respondent herein towards maintenance from the date of petition i.e. from
17.05.2018.
Learned counsel for the petitioner submits that on calculating the arrears
of maintenance amount from the date of petition, they come to Rs.4,80,000/- till
January, 2021 and sought ten weeks' time to deposit the said amount.
Considering the submissions made by the learned counsel for the
petitioner, there shall be stay of all further proceedings including execution of
order dated 24.11.2020 passed in F.C.O.P (MC) No.688 of 2018 on the file of
Principal Family Court-cum-IV Additional District Judge, Vijayawada, Krishna
District until further orders, on condition of petitioner depositing the total arrears
of maintenance of Rs.4,80,000/- (Rupees four lakhs eighty thousand only) in three
equal installments at Rs.1,60,000/- (Rupees one lakhs sixty thousand only) within
nine weeks from the date of receipt of a copy of this order. The petitioner shall
also deposit an amount of Rs.6,000/- (Rupees six thousand only) per month on or
before 5" of every succeeding month towards maintenance of 2™ respondent
until disposal of the revision."
Sd/-M.Suryanadha Reddy
ASSISTANT RE TRAR
HITRUE COPY//
SECTION OFFICER
For
To,
1. The Principal Family Judge at Vijayawada, Krishna District
2. Tippireddy (Matta) Padma Sai, W/o.Tippireddy Naga Rajasekhar Reddy,
D/o.Matta Seshi Reddy, R/o.Flat No.101, Sirisha Residency, Mutyalampadu,
Beside Government press, Satyanarayanapuram, Vijayawada, Krishna District.
(By RPAD)
One CC to Sri. Sunkara Rajendra Prasad, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy
or
MM
HIGH COURT
LKJ ©
DATED:02/02/2021
ORDER
IA No. 1 OF 2021
IN
CRLRC NO: 30 OF 2021
INTERIM STAY
