Chiluka Chandra Sekhar vs State Of Ap
2021 Latest Caselaw 407 AP

 
   
 
 

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI :'
(SPECIAL ORIGINAL JURISIDICTION) :
THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:

THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY...

WRIT PETITION NO: 648 OF 2021
Between:
1. Chiluka Chandra Sekhar, S/o. Deevenaiah,.
2. Vedangi Chitti Babu, S/o. Gopala Rao,

AND

Petitioners

1. The State of Andhra Pradesh, Department of Home, Rep. by its Principal
Secretary, Secretariat Buildings, Amaravati, Guntur District.

The Director General of Police, Mangalagiri, Guntur District.

The Superintendent of Police,, Visakhapatnam Rural District, Visakhapatnam.
The Station House Officer, Munchingput Police Station, Munchingput Village and
Mandal, Visakhapatnam District.

Sri P. Prasada Rao,, S/o. Chinavadu, Aged 30, The Sub-Inspector of Police,
Visakhapatnam Rural District, Visakhapatnam.

a FON

Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a writ or an order or direction more particularly one in the nature of writ of
Mandamus (a) declaring the action of the respondent police in arraying the petitioners
as accused (A40 and A41 respectively) in Crime No. 47/2020 of Munchingput P.S.,
Visakhapatnam Rural District as illegal, contrary to law, arbitrary and without jurisdiction
and (b) to quash the Crime No. 47/2020 of Munchingput P.S., Visakhapatnam rural
district in so far as the petitioners herein (A40 and A41 respectively) are concerned.

IA NO: 1 OF 2021

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondent police to follow Section 41-A Cr.P.C. and the guidelines framed by
the Supreme Court in Arnesh Kumar case in so far as the petitioners herein (A-40 and
A-41 respectively) in connection with Crime No. 47/2020 of Munchingput P.S.,
Visakhapatnam Rural District, notwithstanding Section 18 of the Unlawful Activities
(Prevention) Act, pending disposal of WP 648 of 2021, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court dated 07-01-2020 and upon
hearing the arguments of Sri Venkateswarlu Posani Advocate for the Petitioners and of
GP for Home for the Respondent Nos.1 to 4, the Court made the following.

ORDER:

"Learned counsel for the petitioners would submit that he has uploaded copies of seven reported judgments in support of his case today.

Registry is directed to verify and place the same on record 02.02.2021 along with W.P.Nos.304, 307 and 391 of 2021.

Interim order granted earlier is extended till 02.02.2021".

IITRUE COPYI/

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4. One CC to Sri Venkateswarlu Posani, Advocate [OPUC] 2 TwoCCs to GP for Home, High Court of Andhra Pradesh. [OUT]

3. One spare copy

HIGH COURT

CMRJ

DATED:28/01/2021

ORDER

WP.No.648 of 2021

POST ON 02.02.2021 ALONG WITH WP.NOs.304, 307 AND 391 OF 2021

EXTENSION OF INTERIM ORDER

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