Andhra Pradesh High Court - Amravati
Pasapu Ramdas Mukund 8 Ors vs The State Of A.P., Another on 15 March, 2021
Bench: A V Sai
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FIFTEENTH DAY OF MARCH, .~
TWO THOUSAND AND TWENTY ONE v
:PRESENT:
THE HONOURABLE SRI JUSTICE A V SESHA SAI
IA.No.1 OF 2020
. IN
_ CRLP No: 13556 OF 2015
Between:
1. Pasapu Ramdas @ Mukunda, 'S/o Appalanarasaiah.
2. Tompla Adinarayana, S/o Ramudu.
3. Tompla Ramana, S/o Narayana.
Kommapella Adinarayana, S/o Late Suraiah.
Ligala Sri Ramulu, S/o Guruvulu.
Dandu Malachi @ Tompala Malachi, S/o Thavitaiah.
' Tompala Eswararao, S/o Late Suraiah.
Tompala Srinivasa Rao, S/o Suryanarayana @ Suraiah.
Komeplla Apparao, S/o Ramulu.
© ONO OW
. Petitioner/Accused No.1 to 9
AND
1. The State of Andhra Pradesh. Rep. by its Public Prosecutor, High Court , of
Andhra Pradesh at Amaravati.
2. Neli Ramkrishnamma, W/o Sambha, Age 40 years, Occ: Coolie, Bantupalli
Village, Ranasthalam Mandal, Srikakulam District .
. Respondent/Compiainant
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 extend the
interim stay granted by the Hon'ble Court in CRLMP No. 13500 of 2015 (I.A.No.1 of
2015) in CRLP No.13556 of 2015 dated 18-12-2015 in crime No.182 of 2015 of JR
Puram Police Station, Srikakulam District for a further period, pending disposal of
CRLP No. 13556 of 2015, on the file of the High Court.
CRLMP.No.13500 OF 2015
Petition under Section 482 of Cr.P.C praying that in the circumstances stated in
the memorandum of grounds filed in support of the criminal petition, the High Court
may be pleased to stay all further proceedings against the petitioner / accused No.1 to 9
in Crime No.182 of 2015 of Police Station, J.R. Puram, Srikakulam District, including
appearance of the petitioners/ accused No.1 to 9, pending disposal of CRLP 13556 of
2015, 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 Orders of the High Court dated
18-12-2015 and 28-10-2020 04-12-2020, 7-01-2021, 27-01-2021 and 15-02-2021
made herein and upon hearing the arguments of Sri K Ratna Sagar Advocate for the
Petitioners, and of Public Prosecutor for Respondent No.1 and Dr. Chaila Srinivas
Reddy for the Respondent No.2, and of and the Court made the following.
ORDER:
"Heard Sri K.Ratna Sagar, learned counsel for the petitioners.
it submitted by the learned Special Assistant Public Prosecutor that the
issue in the present criminal petition is squarely covered by the judgment
reported in 2017 SCC online Gujarath 399 and the learned Special Assistant
Public Prosecutor wants to upload the said Judgment. L
Learned counsel for the petitionersalso seeks time to verify the same.
Post after two weeks. /
Interim order granted earlier stands extended by four weeks." ~
Sd/-M.RameshBab
, ASSISTAN,
I(TRUE COPY// --
SECTION OFFICER
To,
The Additional Judicial First Class Magistrate, Srikakulam.
The Station House Officer, J.R.Puram Police Station, Srikakulam District.
One CC to Sri. K Ratna Sagar Advocate [OPUC]
Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]--
One CC to Sri Challa Srinivas Reddy, Advocate [OPUC] --
One CC to Sri S. Venkata Sainath, Advocate [OPUC] --
One spare copy
NQOahWN>
ae
.. HIGH COURT
ao
AVSS,J
DATED: 15-03-2021
POST AFTER TWO WEEKS.
ORDER
IA.No.1 OF 2020
IN
CRLP NO: 13556 OF 2015
INTERIM ORDER IS EXTENDED
