Andhra Pradesh High Court - Amravati
Natti Kumar, vs M/S Ssr Creations, on 10 June, 2021
[2696 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE TENTH DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
:-PRESENT:
THE HONOURABLE SRI JUSTICE M.GANGA RAO
IA No. 1 OF 2021
IN
CRLRC NO: 367 OF 2021
Between:
Natti Kumar, S/o. N. Venkat Rao, aged 49 years, Oce Business, Proprietor of Visal a
Talkies, R/o Plot No.16, Madhurnagar Bollaram, Secunderabad.
...Petitioner/Petitioner
(Appellant/Accused)
(Petitioner in CRLRC 367 OF 2021
a on the file of High Court)
AND
1. M/s SSR Creations, a registered partnership firm, having office at 501, PRV
Apartment, Yousufguda Checkpost, Hyderabad, Rep by its Authorized Person
and partner B. Bhaskar, S/o B. Rangaiah, aged 67 years, R/o. Flat No.401,
Rangam Residency, Vikram Hospital Lane, Anjani Nager, Madhapur, Hyderabad.
2. The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of Andhra
Pradesh, Amaravati.
.. Respondents/Respondents (Complainant)
(Respondents in-do-)
Petition under Section 482 of Cr.PC, praying that in the circumstances stated in
the memo. of grounds filed in Cri.RC., the High Court may be pleased to suspend the
operation of the Judgment dated. 10.4.2019 made in C.C.No.433/2016 on the file of the
Special Judicial Magistrate of First Class (for Prohibition & Excise), Kurnool affirmed by
the order dated 17.5.02021 made in Crl.Appeal No.49/2019 on the Spl. Sessions Judge
for Trial of Cases under SCs & STs (POA) Act-cum-VI Addi. Sessions Judge, Kurnool,
pending disposal of CRLRC No. 367 of 2021, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and memo of
grounds filed in Cr.RC., and upon hearing the arguments of Sri N Subba Rao, Advocate
for the Petitioner, and of Public Prosecutor for Respondent No.2, the Court made the
following
OR er 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.433 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.49/2019 on the file of the learned Special Sessions Judge for trial of
cases under SC & STs (POA) Act-cum-VI Additional District & Sessions
Judge, Kurnool, shall remain suspended on the condition of the petitioner
depositing an amount. of Rs.1,50,000/- (Rupees One Lakh and Fifty
Thousand Only) to the credit of C.C.No.433 of 2016 before the learned
Special Judicial Magistrate of First Class (Prohibition & Excise), Kurnool,
within a period of four (4) weeks from today.
SDI- V.Diwaka re
DEPUTY REGISTRAR
HTRUE COPYH
SECTION OFFICER
To,
No --
a on
Skm
_ The Special Judicial Magistrate of First Class (Prohibition & Excise), Kurnool,
. The Special Sessions Judge for trial of cases under SC & STs (POA) Act-cum-VI
Additional District & Sessions Judge, Kurnool,
B. Bhaskar, S/o B. Rangaiah, aged 67 years, Authorized Person and partner for
M/s SSR Creations, a registered partnership firm, having office at 401, PRV
Apartment, Yousufguda Checkpost, Hyderabad, R/o Flat No.401, Rangam
Residency, Vikram Hospital Lane, Anjani Nager, Madhapur, Hyderabad.
Two CCs to Public Prosecutor, High Court of Andhra Pradesh, Amaravati.( OUT)
One CC to Sri. N Subba Rao Advocate [OPUC]
One spare copy
HIGH COURT
MGR,J
DATED: 10/06/2021
ORDER
IA. No. 1 of 2021
IN
CRLRC.No.367 of 2021
DIRECTION
