Andhra Pradesh High Court - Amravati
Desavath Rama Naik, vs The State Of Andhra Pradesh, on 28 April, 2023
Bench: Duppala Venkata Ramana
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY ,THE TWENTY EIGHTH DAY OF APRIL
TWO THOUSAND AND TWENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE DUPPALA VENKATA RAMANA
CRIMINAL PETITION NO: 13197 OF 2011
Between :
1t. Desavath Rama Naik, S/o. Mathre Naik, R/o. NGO's Colony, Nandyal Town,
Kurnool.
2: Desavath Kala, W/o. Rama Naik, R/o. NGO's Colony, NandyaI Town, Kurnool.
3. Male Krisna Naik, S/o. Boke Naik, R/o. Pesaravai Village, Gadivemula
MandaI, KurnooI.
4. Male Nagi Bai, W/o.Male Krisna Naik, R/o. Pesaravai Village, Gadivemula
Mandal, Kurnool.
`5. ModI'reCha Narayana Naik, S/o. Polu Naik, R/o. Gummitham Thanda Village,
Orvakal Mandal, KurnooI.
6. Modiecha Devi Bai, W/o. M.Narayana Naik, R/o. Gummitham Thanda Village,
OrvakaI MandaI, KurnooI.
-7. Modiecha Ravi Naik, S/o. M.Narayana Naik, R/o. Gummitham Thanda Village,
OrvakaI Mandal, KurnooI.
Petitioners/Accused No.5 to ll
AND
i. The State ofAndhra Pradesh, rep., by its public Prosecutor, High Court
Buildings High Court ofAndhra Pradesh, Hyderabad.
~2. Modirecha Padma
Village, Orvakal Bai, W/o.
MandaI, M.Venkatesh Naik, now at Hussainapuram
Kurnool.
Respondents/Comp[aI-nant
f,
Petition under section 482 of Cr.P.C, praying that in the circumstances stated
in the affidavit filed in support of the criminal petition, the High Court may be
Pleased tO Call for the records relating to the order passed in CFR No.6562 of 2011,
in Crime No.142 of 2010, dated 21-ll-2011, on the file of the Judicial Magistrate of
First class, Kurnool, and to quash the proceedings thereon.
\
lANO: 1 OF 2011
Petition under section 482 of Cr.P.C praying that in the circumstances stated
in the affidavit filed Ion support of the petition, the High Court may be pleased to grant
stay of all further proceedings including the appearance of the petitioners in
connection with CFR No.6562 of 2011, in Crime No.142 of 2'010, dated 21-ll-2011,
on the file of the Judicial Magistrate of First Class, Kurnool, Pending disposal of
/ CRLP 13197 of2011, on thefi!e of the High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in :upport thereof and the order of the High Court order dated 16-12-
2011 made hereln and upon hearing the arguments of sri J JANAKIRAMI REDDY
Advocate for the petitioners and of public prosecutor for Respondent No.1 , Sri
BANDA PRASADA RAO, Advocate for Respondent No.2, the Court made the
following.
ORDER
'lLearned counsel for the petitioners present and sought tI-me tO Submit
arguments.
This Criml-nal Petition has been pending for the last twelve years. Due to
the stay granted by this court at the earliest, the trial could not be completed
by the Trial Court.
In view of the Apex Court's Judgment, in Asian Resurfacing of Road
Agency Prl-vale Limited and Another v. Central Bureau of lnvestI-gall-On (2018)
16 SCC 299 stay I-s not in force. The learned Magl-strafe is directed to proceed
wl-th the trial.
List the matter on o1.O5.2023"
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sd/- s. sR'NIVASA PRASAD
A --I--_ _
ASSISTANT BEG !STR`AR
//TRUE COPY//
For
To, ®Etj i low OFF-ICER
------------ . ____ _ _ __` _ __
1. The Judicial Magistrate of First Class, KurnooI.
2. ModI-reCha Padma Bat, W/o. M.Venkatesh Naik, now at Hussainapuram
Village, Orvakal Mandal, Kurnool. (by RPAD)
\ 3. One CC to SRl. J JANAKIRAMI REDDYAdvocate [OPUC]
4. One CC to SRl. BANDA PRASADA RAO Advocate [OPUC]
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HIGH COURT
DVR,J
DATED : 28/04/2023
LIST ON 01.05.2023
ORDER
CRLP.No.13197 of2011
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