Andhra Pradesh High Court - Amravati
Ch. Madhusudhanrao, vs The State Of Andhra Pradesh on 21 November, 2022
IN THE HIGH COURT OF ANONRA PRADESH AT AMA)
Special Original Jurisdiction)
MONDAY, THE TWENTY FIRST DAY OF NOVEMBER
TWO THOUSAND AND TY VENTDY TVS
PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 29432 OF 2022
Rohvesn:
Wh. Madhusudhan Nac, Sia. ae
§
BOS} Pad: rramab SA
kar Rao, Aged about 3) years, Was PO
joe Station, Visakhapainam Ci ity. \ Visakhanainam Dist
Petitioner
am Po
ty
}. The State of Andhra Pradash, Res by iis Pri, Sar oretary, Home Depariment,
Secrstariat Bulelings, Velaggpudi, Arnaravath.
2. The Commissioner of Solme, Visakhapatnam C 'ity, Visakhapatnarn, AP
3. The Enquiry Officer Cum the Assistant Commissionerof Police, Narth Sub.
Onision, Visakhapatnam,
Resoondani«
Rettion under pre i 228 OF | the © ingtitution.of India is fied praying thaiin the
crauimstances stated in the affaiavit + Ale C5 4 therowi wh, the Hix ah Couns may be pleased
io issue an appropn fate writ, order or direction more part cularly one in the nature of
Wirt of Mandamus deoiaring the Articles of oharga.in C.No. SV/PROOTi datedi8
20tiof the 2nd respancde: nf and con sequential notice in pene NGO TOEIACE-
Sarthf2o22 HOSED. 2022 of the Grd respondent for conducting departmental enquiry
though he is acquitted in crrminal case for ihe same set of charges as deqgal,
imoraper, unjust arivirary and sef-aside the same ag iL is contrary to the judgment of
the Har' ble Ho Addi Chi et ae ety opalitan fan «Magistrate, Viekhaoginam i
OC No. 825/201 8 aLos-07-S082 wherein the setiionier was Monorably acai with
a further direction fo drop all further action aa reuant to charge memo dt. 8-02-2041.
4
1&8 NO: 4 OF 2022
Fetiion under Section 154 CPC: | is 'led graying that in the
croumetances stated in the effidavit fled in support of the wrif petition, the High
Court may be pleased to stay of ail f urther progeedin gs Anicias of charge In
Ck O.UPRIZOIO, daied: 18-02-20 ihe ond respondent and conse aquential
a)
Pe oe
Tat
Meme.C No.OVOE/ACP-Noniv2022 dt " 99-2022 of the 3° respondent pending in
FIRS, pending disposal of WP Ne 0 208% oF 28 22, an ths fle of the High Court.
for heari
atidavil fled j an "sup OPC ort theres! ang Upor
RUMAR Advocate for! :
Respondents, fhe Court
hea
diane and
fallowing.
Be
Sen
Neard learned counsel for the petioner and isarned G Governmant
Pleader for respondents...
Respondents are dire 2cted to precesd with the disciplinary
_ Proceedings, as per the R Rules, tif Hnafization of writ petition,
For filing reply, post after three (3) weeks.
Sal. T. MAGHAVI
ASSISTANT REGISTRAR
PYRUE COPY SECTION OFFICER
Ta,
'. The H Addi Chief Metropolitan Magistrate, Viskhapainam.
a. Frincipal Secretary yf. State of Andhra Pradesh,
CHT Denar
yetarlal Buddl Ings. VE
a. TRE Camm: issigner
4. The Enquiry Officer Cure fh
Ovi sion, Visakhanatr Nery stad sO
One OC to SRLG SE ENA KUMAR Asvooate [C PORPUCI
The
Se
~
R.
& Two OCs to GP for Ser yaees | High Cait c € Are inva Pradesh, SOUT)
7. One spare cory
SRI
NV
DATEDI2U T2022
NOTE: POST APTER THREE () WEEKS
ORDER
WEP. No 28438 of 2052
DIREC THON
