Andhra Pradesh High Court - Amravati
Natti Kumar, vs M/S Ssr Creations, on 10 June, 2021
ON
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL
THURSDAY, THE TENTH DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
>-PRESENT: .
THE HONOURABLE SRI JUSTICE M.GANGA RAO
lA No. 1 OF 2021
IN
CRLRC NO: 368 OF 2021
Between:
Natti Kumar, S/o. N. Venkat Rao, Aged 49 years, Occ: Business, Proprietor of Visakha
Talkies, R/o Plot No.16, Madhurnagar Colony, Bollaram, Secunderabad.
...Petitioner
(Petitioner in CRLRC 368 OF 20271
on the file of High Court)
AND
1. M/s SSR Creations, Regd. Partnership firm, Having Office at 501, PRV .
Agapartment, Yousufguda Checkpost, Hyderabad, Rep by its Authorised Person
and Partner B.Bhaskar, S/o B.Rangaiah, Aged 67 years, R/o Flat No.401,
Rangaft Residency, Vikram Hospital Lane, Anjani Nagar, Madhapur,
Hyderabad.
2. State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of Andhra
Pradesh, Amaravati.
. Respondents
(Respondents in-do-)
Petition under Section 482 of Cr.P.C praying that in the circumstances stated in
the memorandum of grounds of criminal revision petition, the High Court may be
pleased to suspend the operation of the Judgment dated 10.4.2019 made in
C.C.No.434/2016 on the file of the Special Judicial Magistrate of First Class (for
Prohibition & Excise), Kurnool affirmed by the order dated 17.05.2021 made in
Crl.Appeal No.48/2019 on the file of the Special Judge for Trial of Cases under SCs &
STs (PoA) Act -- cum -- VI Additional Sessions Judge, Kurnool, pending disposal of
CRLRC No.368 of 2021, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and memorandum
of grounds of criminal revision petition and upon hearing the arguments of Sri N.Subba
Rao, Advocate for the Petitioner and Public Prosecutor for the Respondent No.2, the
Court made the following.
ORDER:
"Heard learned counsel for the petitioner. As the issues urged in the
grounds of Criminal Revision Case require detailed examination, the order dated
10.04.2019 passed in C.C.No.434 of 2016 on the file of the learned Special Judicial
Magistrate of First Class (Prohibition & Excise), Kurnool, which is confirmed by
the order dated 17.05.2021 in Criminal Appeal No.48/2019 on the file of the learned
Special Sessions Judge for trial of cases under SC & STs (POA) Act-cum-V!
Additional District & Sessions Judge, Kurnool, shall remain suspended on the
condition of the petitioner depositing an amount of Rs.1,80,000/- (Rupees One
Lakh and Eighty Thousand Only) to the credit of C.C.No.434 of 2016 before the
learned Special Judicial Magistrate of First Class (Prohibition & Excise), Kurnool,
within a period of four (4) weeks from today."
Sd/-".TataRao .
HTRUE COPY! ASSISTANT REG SISTRAR
For
To,
Oak
MM
The Special Judicial Magistrate of First Class (for Prohibition & Excise), Kurnool
_ The Special Judge for Trial of Cases under SCs & STs (PoA) Act ~ cum -- Vi
Additional Sessions Judge, Kurnool
The Authorised Person and Partner B Bhaskar, S/o B.Rangaiah, M/s SSR
Creations, Regd. Partnership firm, Having Office at 501, PRV Agapartment,
Yousufguda Checkpost, Hyderabad, R/o Flat No.401, Rangannt Residency,
Vikram Hospital Lane, Anjani Nagar, Madhapur, Hyderabad. (By RPAD)
One CC to Sri. N.Subba Rao, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy
HIGH COURT
MGRJ
DATED:10/06/2021
ORDER
IA No. 1 OF 2021
IN
CRLRC NO: 368 OF 2021
iNTERIM SUSPENSION
