Andhra Pradesh High Court - Amravati
Natti Kumar, vs M/S Ssr Creations, on 10 June, 2021
[ 2696 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: 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: 366 OF 2021
Between: 2
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
(Appellant/Accused)
(Petitioner in CRLRC 366 OF 2021
on the file of High Court)
AND
1. M/s. SSR. Creations, Regd. Partnership firm, Having Office at 501, PRV
Apartment, Yousufguda Checkpost, Hyderabad, Rep by its Authorised Person
and Partner B. Bhaskar, S/o B. Rangaiah, Aged 67 years, R/O Flat No.401,
Rangam Residency, Vikram Hospital Lane, Anjani Nagar, Madhapur, Hyderabad.
2. State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of Andhra
Pradesh, Amaravaiti.
... Respondents/Respondents
(Respondents in-do-)
Petition under Section 482 of Cr.P.C praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to suspend
the operation of the Judgment dated 10.4.2019 made in C.C.No.432/2016 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 Cri Appeal.No.47/2019 on the file of Special
Sessions Judge for Trail of cases under SC and ST's (POA) Act-cum-VI Addl. District
and Sessions Judge, Kurnool, pending disposal of CRLRC No.366 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 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 . .
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.432 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.47/2019 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 Fifty Thousand Only) to the credit of C.C.No.432 of 2016 before the learned
Special Judicial Magistrate of First Class (Prohibition & Excise), Kurnool, within a
period of four (4) weeks from today".
SD/-V.DIWAKAR ©
DEPUTY REGISTRAR'
HTRUE COPY// See
SECTION OFFICER |
To,
1. The Special Judicial Magistrate of First Class (for Prohibition & Excise), Kurnool!
2. The Special Sessions Judge for Trail of cases under SC and ST's (POA) Act-
cum-VI Addl. District and Sessions Judge, Kurnool
. B. Bhaskar, S/o B. Rangaiah, Authorised Person and Partner, M/s SSR
Creations, Regd. Partnership firm, Having Office at 501, PRV Apartment,
Yousufguda Checkpost, Hyderabad, , Aged 67 years, R/O Flat No.401, Rangam
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
1A.0.1 OF 2021
IN
CRLRC.No.366 of 2021
DIRECTION
