Behves vs And
2023 Latest Caselaw 560 AP

iN THE HIGH COURT OF ANDHRA PRADESH AT ANARAVATI 0

THURSDAY, THE SECOND DAY OF FEBRUARY
TWO THOUSAND AND TWENTY THREE

"PRESENT: |
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY

CRIMINAL PETITION NO: 4261 OF 2022 ;

Behves:
Gopa Venkata Mohan Rac, Sig Vemana Reo, Aged about 52 years, Ocr
Rusiness, Rio H.No 104-77 8/41 and TA, Flat No.503, Ex Servicernan Colony,
Mehdipainam, Hyderabad.
Petitioner/Accused
AND
4 The State of Andhra Pradash, Repraserited by its Public Prosecutor, High
Court of Judicature of Andhra Pradesh, Ai Amaravall.
a 49 Respondent/State
2 'hola Venkatesh Babu, . Sfo.Appa Ran, Aged about 43 years, Rio Balipadu
vilage, Reg. by his GFA Holder Pasouieli Ramakrishna, S/o Srinivas Rao,
aged about 31 years, R/o Door No. 10-121, Relang!, lragavaram Mandal, West
Godavan District. Ses
| 3° PespondanyComplainant

Patiion under Section 422 of Cr.P.6, is filed praying that in the clrourrsiancas
stated in the memorandum of grounds filed in support of the Criminal Pelion, the
High Court may be pleased to call for fhe records relating to ©.0.No.213 of 2020 on
the file of the court of Special Magistrate Court, Tanuku and the quash the same.

IANO: 1 OF 2022 °

o~

Petition under Section 482 of OP. is fled praying that in the cCYCUMslances
stated in the memorandum of grounds fled in support of the vetition, the High Court
may be pleased io stay ail further proogedings Including appearance of the petiiioner
in C.C.No.273 of 2020 an the file of the-court of Special Magistrate Court, Tanuku,

oy

pending dispasal of CRLP 1261 of 2022, on.the fle of the High Cour.

IA NO: 2 OF 2022 :

Patition under Section 482 of Cr-F.C. is filed praying that in te CHOUMBSISNGSS
stated in the memorandum of grounds fled in support of the petition, the High Court
may be pleased to extend the interim orders afresh granted on 24.02.2022 In
CrLP.No. 1267 of 2022 In view of the judgment of the Honourable Supreme Court in
Onminal Appeal Nos, 1275-1976 af 9049. and batch dt 28.03.2018, pending disposal
of CORLP 1281 of 2022, on the fle of the High Court.

The petifien coming on for hearing, upon perusing the Pelllion anc the
riemorandum of grounds filed in support thereof and the order of the High Court



order dated 24.02.2022 made herein and upon Nearing the arguments of Sri M
DURGA PRASAD Advocate for the Peliioner and of PUBLIC PROSECUTOR (AP)
for the Reepandant No.1 and of SRI NLA RAMA CHANDRA MURTHY, Advocate for
the Respondent No.2, the Court made the fallowing

ORDER:

"Liet the matter after thres (3) weeks.

intarim order granted garlier is extended for a further period of four 4} weeks."

di. f. VINOD KUMAR

TRUE COPYH SECTION OFFICER

Pay,

. The Special Magistrate Court, Tanuku,

Gne CO io SRI M DURGA PRASAD Ssvocate fQPUC] Two GCs fo PUBLIC PROSECUTOR (AR) [OUT

One spare copy _--

Pah

ER

be.

HGH COURT

SRK, J

DATED 02/02/2023

LIST THE MATTER AFTER THREE iS} WEERS

OROER

CRLP.No.1281 of 2002

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