Andhra Pradesh High Court - Amravati
Dr. Manohar Reddy vs The State Of Andhra Pradesh on 7 January, 2021
Bench: A V Sai
IN THE HIGH COURT OF ANDHRA PRADESH AT AM RAVATE: aA
THURSDAY, THE SEVENTH DAY OF JANUARY, \ NG
TWO THOUSAND AND TWENTY ONE S&S
:PRESENT:
THE HONOURABLE SRI JUSTICE A V SESHA SAI
CRIMINAL PETITION NO: 7574 OF 2016
Between:
1. Dr. Manohar Reddy, S/o. Narayana Reddy,
2. Mrs. Saranya Loka Reddy, W/o. Manohar Reddy,
Petitioners/Aacused Nos 1 and 3
AND
1. The State of Andhra Pradesh, Rep. by its Public Prosecutor High Court at
Hyderabad.
... Respondent
2. Poduri Atmaram, S/o Suryanarayana, Vadlamanivari Street, Amlapuram, Now
R/o Dr.No.3-2-28/A, Kuchmanchi Agrharam, Amalapuram
Respondent/Complainant
Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in
the memo of grounds filed herein, the High Court may be pleased to quash the
proceedings against the petitioners/accused Nos 1 and 2 in CC.No.77 of 2015 on the
file of the | Addl. Judicial First Class Magistrate, Amalapuram E.G. District.
CRL.P.MP. No. 8508 of 2016: Petition under Section 482 of Cr. PC, praying that in
the circumstances stated in memo of grounds filed in Cri.P., the High Court may be
pleased to stay all further proceedings including arrest of the petitioner/accused No. |
and 2 in C.C.No.77 of 2015 on the file of the 1** Addl. Judicial First Class Magistrate,
Amalapuram, East Godavari District, pending disposal of Cril.P. No. 7574 of 2016, on
the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and memo of
grounds filed in Crl.P., and orders of High Court dated 3-06-2016, 17-06-2016 and 28-
08-2019 made in Crl.P.No. 7574 of 2016, order dated 11-8-2016 made in Crl.P.MP.No.
13115 of 2016 and order dated 28-09-2016 made in Cri.P.MP.No. 16314 of 2016, dated
17-11-2016 & 28-12-2016 made herein and dated 6-07-2017 made in Crl.P.MP.No.
2259 of 2017 and orders dated 28-08-2019, 19-09-2019, 14-11-2019 & 12-12-2019
made herein and upon hearing the arguments of Sri Vimal Varma Vasi Reddy,
Advocate for the Petitioners, and of Public Prosecutor for Respondent No.1, and of Sri
Narasimha Rao Gudiseva, Advocate for Respondent No.2, the Court made the following
ORDER:
Learned Public Prosecutor contends that non-filing of the protest petition is not
fatal to the case of the defacto complainant. In support thereof, he would like to submit a
judgment of the Hon'ble Apex Court and seeks time.
Post on 22-01-2021.
Till then, interim order granted earlier stands extended from today.
Sd/- V. Satyanarayan
ASSISTANT REG TRAR
IITRUE COPYI//
for ASSISTANT REGISTRAR
To,
The | Addl. Judicial Magistrate of First Class, Amalapuram, E.G. District
The Station House Officer, Amalapuram Town Police Statin, Amalapuram, E.G.
District
Two CCs to Public Prosecutor, High Court, Andhra Pradesh (OUT)
One CC to Sri. Vimal Varma Vasi Reddy Advocate [OPUC]
One CC to Sri Narasimha Rao Gudiseva, Advocate (OPUC)
One spare copy
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HIGH COURT
AVSS,J
DATED: 07-1-2021 ~
NOTE: POST ON 22-01-2021. ~
ORDER
EXTENSION OF INTERIM ORDER
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