Andhra Pradesh High Court - Amravati
Malla Nagamani, vs The State Of Andhra Pradesh on 24 March, 2021
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE TWENTY FOURTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE. -
: PRESENT: :
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
1.A No. 3 of 2021
IN
CRL.RC. No. 102 of 2021 y
Between: Sy
Malla Nagamani, W/o. Koteswara Rao, Aged 55 years, R/o. D.No.11-3
Beside Godla Kamela, Azamabad, Gajuwaka, Visakhapatnam,
...Petitioner
(Petitioner in CRLRC 102 OF 2021
on the file of High Court)
AND
1. The State of Andhra Pradesh, rep. Public Prosecutor High Court of Andhra
Pradesh at Amaravati.
2. Sundarapu Ramana Rao, S/o. Musli Naidu aged 49 years, R/o. Kailash Nagar,
Gajuwaka, Visakhapatnam.
.. Respondents
(Respondents in-do-)
|.A.No. 3 of 2021 :-
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 time granted in |.A.No. 2 of 2021 in Cri.R.C.No. 102 of 2021 dated 12-2-2021 for a
period of 10 days.
|.A.No. 2 of 2021 :-
Petition under Section 398 (1) 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 suspending the sentence of fine imposed under Judgment dated 21.01.2021 passed
in Cri.A.No.44/2017. on the file of IV Addl. Metropolitan Sessions Judge,
Visakhapatnam at Gajuwaka confirming the judgment dated 24.01.2017 passed in
CC.No.304 of 2011 on the file of IIl Addl. Chief Metropolitan Magistrate, Gajuwaka,
Visakhapatnam pending disposal of CRLRC No.102 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 order of High Court dt. 12-02-2021 made in
|.A.No. 2 of 2021 and upon hearing the arguments of Sri V. V. Satish, Advocate for the
Petitioner and of Public Prosecutor for the Respondent No.1, the Court made the
following
ORDER:
"It is represented by the learned counsel for the petitioner that the
petitioner could not comply with the Interim Order passed by this Court dated
41.02.2021 in view of the covid-19 situation and seeks extension of time to
comply the same.
Having regard to the submissions mentioned in the supporting affidavit, the
time is extended to comply with the order of this Court dated 11.02.2021 by
another two weeks from today."
Sd/[email protected]
ASSIST" STRAR
/ TRUE COPY// SECTION OFFICER
for
Contd..2...
To
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_ The IV Addl. Metropolitan Sessions Judge, Vi
One CC to SRI V. V. Satish, Advocate [OPUC]
One spare copy
sakhapatnam at Gajuwaka
The Ill Addl. Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam.
Two CCs to PUBLIC PROSECUTOR, High Court of AP[OUT]
HIGH COURT
BKM.J
DATED: 24-03-2021.
ORDER
|.A.No. 3 of 2021
IN
CRL.R.C.No. 102 of 2021
DIRECTION
