Kotni Appala Shiva Nooka Raju ... vs The State Of A.P.,Rep.,Pp And ...
2023 Latest Caselaw 2465 AP

LJ


                      IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
                           WEDNESDAY ,THE TWENTY SIXTH DAY OF APRIL
                                TWO THOUSAND AND TWENTY THREE
                                           :PRESENT:                                                                           \'..
                     THE HONOURABLE SRI JUSTICE DUPPALA VENKATA RAMAi
                                CRIMINAL PETITION NO: 5085 OF 2016
       Betwee
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             Kotni Appala Shiva Nooka Raju @ Shiva, S/o Appa Rao, aged about 33 years, y r"
             Andlapam village, Kondakarla Post, Atchuthapuram Mandal, Vjsakhapatnam
             District.

       AND                                                                    Petitioner
         1. The State ofAndhra Pradesh Rep. by its public Prosecutor, High Court
                  BuI-ldI®ngS at Hyderabad
             2. Gudivada Jayakumar, s/o vl-ctor, aged about not known, Kondakarla village,
                Atchuthapuram MandaI, Visakhapatnam Distrl'ct.
                                               `         3 ¢`J,A                        ; `.^-~i.ltyr                                 Respondents
             petitl'on under section-4B2~6f Cr.P.c, praying that in the circumstances stated
      in the memorandum of grounds;filed` `in~`supporf of the criminal petition, the High
      court may be pleased to quash the bfde6iedl'ngs in FIR.No.29 of 2016 on the file of
      the Atchuthapuram p.s and p`a`3`S`-isu`ch{.`6ther order or orders as thl's Hon'ble Court
      may deem fit and proper in the ci[6dmStances of the case.



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      stated l'n the memorandum of grounds filed   pray,'ng
                                                     in supportthat  lnpetition,
                                                                of the   the clrcumstances
                                                                                 the High Court
      may be pleased to stay of a" further proceedings in FIR.No.29 of 2016 on the file of
      the Atchuthapuram p.s, including arrest of the petitioner, pendl-ng disposal of CRLP
      5085 of 2016, on the file of the High`, Court.

                The petI'tiOn coming on;for^<:hearing, upon perusing the petition and the
     affldavI't flled in support thereof.and:`upon hearing the arguments of Assistant public
     prosecutor for the Responden\tl`N6:`1 , th6`courf made the following
     ORDER                          `{     ¢_:tl::.:.:c,I., ,,;.;.i                                   :u
                llNone appeared on befoalf ofthe` petI-tiOner.
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            At the time of hearing,`'\ie-a.Fned'-Assistant public Prosecutor submitted
     that due to the stay granted bgiv ltfais.court earlier, investigatl-on in FIR No.29 of
     2016 I-s held up.
                                                      . :,.;:l±...i :I

           In view of the judgment of the Hon'ble supreme court of lndl-a in Asian
     Resurfacing of Road Agency private Liml-ted and Another v. central Bureau of
     Investigation (2018) 16 SCC 299.i stay I-s not in force| The concerned SHO I-S
     dl'rected to proceed with the investigation in accordance with law.
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              Post the matter on 19.06.2o23."
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                                                                                                           For ASSISTANT REGISTRAR
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 To,
   1. The S.H.O, Atchuthapuram P.S,Vishakapatnam Rural.
  2. Gudivada Jayakumar, S/o ViCtolr, aged about not known, Kondakarla Village,
         Atchuthapuram Mandal, Vl's,akhapatnam District. (by RPAD)
  ar)¢|O One CC to Sri V V N Na4raya`h'a Rao Advocate [OPUC]
         Two CCs to Public Prose-cuior';`'Hilgh Court of AP [OUT]
      rna
      Oneer`ara r^n`,
          spare copy
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  DATED : 26/04/2023




  POST THE IVIATTER ON 19.06.2023




 ORDER

CRLP.No.5085 of 2016

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