Andhra Pradesh High Court - Amravati
Between.I vs And on 5 July, 2023
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
WEDNESDAY, THE FIFTH DAY OF JULY, TWO THOUSAND AND TWENTY THEE
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,-PRESENT: Jt=
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
IA' NO.2 OF 2023
lN
CRL.A. No. 244 of 2020
Between.I
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uppaLapat,I venkatesh, s/o Kasayya, Ag
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Bhadrachalam v,'llage, Khammam D,'str,'ct, e 29 yrs, Rajaka, R/a IDT Roard;`r'
Mandal, N,'zamabad Dl'st, Te[angana state. N/o Andhra nagar v,'llage, Nand,'peta
...Petitioner/Appe['ant/Accused No.1
AND
state of Andhra pradesh, rep by ,'ts publl-c prosecutor, H,'gh court of Andhra
pradesh at Amaravath,I, through, Inspector of pot,'ce, Addateegala c,®rcle,
Addateegala, East Godavar,a D,-str]-ct.
...Respondent/Respondent/compla,-nant
petltlOn under Sectl'on 482 of Cr.P,C prayl'ng that ln the cl'rcumstances stated
ln the memorandum of grounds fIIed ln Support Of the petltlOn, the Hlgh Court may be
pleased to pass an order by extendl|ng the order dated 6.9.2022 passed ln I A No 1
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pendlng d,'sposal of CRLA 244 of 2020, on the file of the High Court,
I.A.N a.1of 2O21 :-
Appeal under sect,Con_ 389(1)
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cr.p.clJlclylrlg
pray,'ng that
that ,n
,-n the
the cl'rcumstances
cl'rcumstances
stated Ion the memorandum of grounds I.-,_I
`emoranr'llm nfflr^JJr`J_ f,'led ,in ~
cn'minal
. Appeal, the H,'gh Court may
be -pleased to enlarge the petit,-oner here,-n on ba,'l by suspendl'ng the calendar and
Judgment dt-27.01.2020 ,'n NDPS SC No 23 of 2015 passed by the Trial court-The
spec,'al Judge for Tra" of The cases under The Narcot,'c Drugs and psychotrop]'c
substances Act,1985-Gum-I Add,'tional sessions Judge court, East Godavan' D,'strict
at Rajamahendravaram, pending d,'sposal of CRLA No.244 of 2020, on the f,'le of
the High court.
The Appeal com,-ng on for hean'ng,. upon perus,'ng the appeal and the
memorandum of grounds f,'ted ,'n support thereof and the earl,'er orders of the H]'gh
court dated o6.09.2022, 10.ll.2022, 24.ll.2022, 02.12.2022, 16-12-2022,
21.12.202, 04.01.2023, 07.03.2023, 02.05.2023, 09.05.2023 a 19.06.2023 made
here,'n and upon hean'ng the arguments of sr,- K. Joseph, Advocate for the
Appe(lant and of publ,'c prosecutor for the Respondent, the court made fo(low,®ng
ORDER..
weeks.'flnterim order granted ear(l'er is extended for a per['od of three (3)
Post after two (2) weeks. ''
I
SD/-B.PRASAD RAO
ASSISTAN lSTRAR
//TRUE COPY//
SEC iiEEH+ E FFICER
r
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To 1. The Trial Court-The Special Judge for Traill of The Cases Under the NDPS
Act,1985-Gum-I Additional Sessions Judge Court, East Godavari District at
RajamahendraVaram.
2. The Judicial First Class Magistrate Court, Addateegala, East Godavari
District.
3. The Superintendent, Central Prison, RajamahendraVaram, East Godavari
District
4. The Station House Officer, Addateegala Circle, Addateegala, East Godavari
District
5. One CC to Sri K. Joseph Advocate [OPUC]
6. Two CCs to Public Prosecutor, High Court of AP [OUT]
7. One spare copy.
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/
HIGH COURT
SRK,J
DATED :05.07.2023
ORDER
POST AFTER TWO WEEKS
lA NO.2 OF 2023
lN
CRL.A. No. 244 of 2020
EXTENSION OF EARLIER
INTERIM ORDER `l;q\g€f-.3
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