Uppalapati Venkatesh vs The State Of Ap
2023 Latest Caselaw 81 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
WEDNESDAY, THE FOURTH Day OF JANUARY, TWO THOUSAND ANO TWENTY.
(PRESENT:
THE HONOURABLE SRI JUSTICE K, SREENIVASA REDDY
RA NIT OF 203?
iN foe
CREA. No. 244 oF 2090 ne
Between:
Uppalapati Venkatesh, S/o Kasayya, Age 21 vESe 2 ak Rio DT Road,
Bhadrachalam Vilage, Khammam Gistrict, N/o Andhra na 1
Mandal, Nizamabad Dist (A-1} ,
..Petibioner /dopellant/ Accused Not
AND

state of Andhra Pradesh, cep by ffs Public Prosecutor, High court of Anchra
Praciesh al Amaravath{, through, inspector, of Police, Addateegala Circle,
Addatesgaia, East Godavari

Respondents Respancient/ Complainant

Petition undar Section 482 of Cr Pic praying that in fhe oj roumelances Statedt
in the memorandum of grounds fled in suppor of the petifion, the High Court may be
nsased is pass an onder by extending the onder deled 69.2023 passed in LA.No. >
Of 2027 Hi the date of disnosal of the main Crimk De iCRLA No. edd of Sf 30
pending disposal af CRLA S44 of 2020. an the Ne of the High Court,

LANG. tof 2034 :-

Appeal under Section 389(7) of Cr.P.C praying that in the circumstances
stated In the memorandum of grounds fied in Criminal Appeal, the High Court may
be pleased to enlarge the Petitioner herein on bell bY Suspending the Calendar and

Judgment dt-27.00. 2020 in NDPS SC No 23 of FS passer by the Trial Court. The
Special Judge for Trail of The Cases Under The Narcetic Drugs and Psychotropic
substances Act, 1985-Cum-1 Additional Sessions Judge Court, East Gadavar) MMatrict
at Rajamahe nde 'avaram, pending disposal of CRLA Na sda of 2020, on the Ale of
the High Court.

The Appeal conting on for hearing, upon perusing the anpeal and the
memorandian of grounds fi ec in support thereof and the earlier Orders of the High
Court dated 06.09.2022, 10.77.2022 24.14.2022, 02.72.2082, 16-12-2082 &
€0.12.2022 made herein and uno hear 3 the argun ments of Sri Chandra Sekhar

Hapakurti, Advocate for the Appellant and of Public Presecutor for the
Respor dent, the court made Rallawing

ORDER:

"interim order granted earlier is extended for a period of aight @) WREKS, 5 &

List after Sankranth! Vacation, 2023." " Bah &, SRINIVASA RAJU

8S SISTANT REGISTRAR

FPTRUE COP YE)

BSS SSS SSS ee ene STEERED AMAA NN

To The Trial Court- The Special tudge for Trail of The Cases Under the NOPS Act, 1989. "Cum i Additional Sessions Judge Court, East Godavari istrict at

a. The. Judicia "ial Pies purt, Adriateevala, East Godavari District.

3. The Superintendent, Central Prison, Ralamahendravaram, Fast Godavari istrict

4, The Mation House Officer, Addateegala Circle, Addateegals, East Godavari

R Mee ee wo Mae §. Qne CF te Sei. Chania '

Hamakurti Acivorate mo

Fy

[email protected] Bublic Br osecute or, High Court of AP OUT

HIGH COURT

SRK, J

DATED 104.01.2028

ORDER

LIST AFTER SANKRANTHI VACATION, 2025

iA. No. dof ZORE iN CRL.A.No. 244 of 2028

EXTENSION OF EARLIER INTERIM ORDER