Andhra Pradesh High Court - Amravati
Bodedeti Veeru Naidu, vs The State Of Andhra Prades on 24 March, 2021
Bench: B Krishna Mohan
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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
IA. No. 3 of 2021
IN
IA No. 2 OF 2021
IN
CRLRC NO: 90 OF 2021
Between: .
1. Bodedeti Veeru Naidu, S/o. late Jagga Rao
2. Bodedeti Aruna, W/o. Veeru
.. .Petitioners/AppellantAccused
(Petitioners in CRLRC 90 OF 2021
on the file of High Court)
AND
1. The State of Andhra Prades, 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-)
IA. No. 3 of 2021: Petition under Section 482 of Cr.PC., praying that in the
circumstances stated in the memo of grounds filed in Crl.RC., the High Court may be
pleased to extend the time granted in IA. No. 2 of 2021 in Cril.RC. No. 90 of 2021 dated
11-02-2021 for a period of 10 days.
IA. No. 2 of 2021: Petition under Section 398(1) 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 suspending the sentence of fine imposed under Judgment dated 21.01.2021
passed in Crl.A.No.40/2017 on the file of IV Addl. Metropolitan Sessions Judge,
Visakhapatnam at Gajuwaka confirming the judgment dated 24.01.2017 passed in
CC.No.449 of 2010 on the file of Ill Addl. Chief Metropolitan Magistrate, Gajuwaka,
Visakhapatnam, pending disposal of CRLRC No. 90 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 Crl.RC., and Order of High Court dated 11-02-2021 made in IA. No. 2 of
2021 and upon hearing the arguments of Sri V V Satish, Advocate for the Petitioners,
and of Public Prosecutor for Respondent No.1, the Court made the following
ORDER:
It is represented by the learned counsel for the petitioners that the
petitioners could not comply with the Interim Order passed by this Court
dated 11.02.2021 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/-E.Kameswara
ITRUE COPY// . ee the STRAR
F| SECTION OFFICER
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The IV Addl. Metropolitan Sessions Judge, Visakhapatnam at Gajuwaka
The Ill Addl. Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam,
One CC to Sri. V V Satish Advocate [OPUC]
One CC to Public Prosecutor, High Court of A.P., at Amaravati (OUT)
One Spare copy
HIGH COURT
BKM,J
DATED 24-03-2021
ORDER
IA. No. 3 of 2021
IN
IA. No. 2 of 2021
IN
CRLRC.No.90 of 2021
EXTENSION OF TIME
28 MAR 2021
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