Andhra Pradesh High Court - Amravati
Md. Yousnus Pasha vs The State Of Andhra Pradesh on 2 March, 2021
Bench: Lalitha Kanneganti
ah
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI " 4
TUESDAY, THE SECOND DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2018
IN
CRLRC NO: 491 OF 2018
Between:
oH
Md. Yousnus Pasha, S/o Md. Umar, aged about 33 years, Sub Engineer, KTPS
Palvancha, C/o K.T.P.S. Palvancha, New Plant, 5" and 6 stage, Boilder
Maintenance, Palvancha, Khammam District.
...Petitioner
AND
_ The State of Andhra Pradesh, rep. by Public Prosecutor, High Court at
Hyderabad.
Sharmila Begum, Aged about 29 years, C/o Md. Usman, D.No. 15-217-12, Ward
No. 15, Opposite Pedana Bus stand, Railway Station Road, Pedana.
Mohammad Abdul Moize, S/o Md. Yunus Pasha, aged 7 years.
Mohammad Abdul Munaf, S/o Md. Yunus Pahsa, aged about 5 years,
(Petitioners 3° and 4" are being minors and represented by their mother / natural
guardian i.e. 2" respondent)
. Respondents
Petition under Section 482 of Cr.P.C praying that in the circumstances stated in
the memorandum of grounds filed in Criminal Revision Case, the High Court may be
pleased to suspend the judgment order dated 30-10-2017 in Cri. Appeal No.168/2017
on the file of the Court of IX Addl. Sessions Judge, (FTC), Machilipatnam, pending
disposal of CRLRC No.491 of 2018, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and the Order of the High Court dated
21.02.2018 made herein and upon hearing the arguments of Sri Challa Ajay Kuram,
Advocate for the Petitioner and of Public Prosecutor for Respondent No.1 and Sri B.V.
Anjaneyulu, Advocate for Respondent No.2, the Court made the following.
ORDER:
"This Court by order dated 21.02.2018 has granted interim stay of operation
of the judgment dated 30.10.2017 passed in Cri. Appeal No.168 of 2017 by learned
IX Additional Sessions Judge, (FTC), Krishna, Machilipatnam on the condition of
the petitioner depositing half (1/2) of the amount awarded by appellant Court
within six weeks from the dated of the said order.
Sri B.V. Anjaneyulu, learned counsel for the respondents submits that the
petitioner has not complied with the conditional order.
To,
DoaRwn-
Therefore the stay granted earlier is vacated."
Sd/- P.VENKATA RAMAN
DEPUTY REGIST
ITRUE COPYII Gye;
SECTI
The IX Addl. Sessions Judge, (FTC), Machilipatnam, Krishna District.
The Il Addl. Judicial 18 Class Magistrate, Gajwel, Machilipatnam, Krishna District.
One CC to Sri. Challa Ajay Kumar, Advocate [OPUC]
One Cc to Sri B.V. Anjaneyulu, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy.
HIGH COURT
LK,J-
DATED:02/03/2021
ORDER
IA No. 1 OF 2018
IN
CRLRC.No.491 of 2018
EXTENSION OF INTERIM DIRECTION
OF "ANDH. Se
Zorn en Oe v4 a
