Andhra Pradesh High Court - Amravati
Betwee N vs The State Ofandha Pradesh on 11 July, 2023
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
TUESDAY, THE ELEVENTH DAY OF JULY
ll^/O THOUSAND AND ll^/ENTY THREE Jl`
.-PRESENT.- `;i
THE HONOURABLE SRI JUSTICE DUPPALA VENKATA RAMJ
CRIMINAL PETITION NO: 15921 OF 2014 #2`,`l``t````[`';€`l`±;
Betwee n :
D.Raj Mohan, Workl'ng as field officer, vI'jaya bank, Jeelugumilli Branch, Jeelugum,'Ili
Mandal, W. G.District.
...Petitioner/Accused No.A3
AND
1. The State ofAndha Pradesh, Rep. byjts SHO, Jeelugumilli P.S.
Jeelugummi, W.G. District, Rep. by its PublI'C Prosecutor, High Court at
Hyderabad.
2. Pattu Vara Lakshmana Joshi Kumar, Sfo. Late Somaraju, R/a. D.No.1-129,
Ramannagudem village, Buttaigudem MandaI, W.G. District.
3. Pattu Venkata Ramanamma, wfo.Late Satyanarayana, R/o.D.No.1-129,
Ramannagudem village, Buttaigudem Mandal, W.G. District
...Respondents
Petition under sec'tion 482 of Cr.P.C, prayl'ng that l'n the circumstances stated
in the Memorandum of grounds filed in support of the criminal petition, the High
Court may be pleased to quash the proceedings in FIR No.132/2014 on the file of
Jeelugumilli PS, Jeelugumilli, w.G:District against the petitioner
±AbLO: 2 OF 2014 (CrI.M.P.No.17052 of?qu
Petition under section 482 pf Cr.P.C praying that in the circumstances stated
in the Memorandum of grounds filed I-n support of the petition, the Hl-gh Couit may
be pleased to stay of a" further proceedings including arrest of the petitioner in
connection wl'th FIR No.132/2014 on the file of Jee'ugumllII- PS, Jeelngumilli,
w.G.Distrl'ct against the petitioner,`pending disposal of CRLP 15921 of 2014, on the
fl'Ie of{he High Court.
The Petition coming on for hearing, upon perusing the petition and the
Memorandum of grounds filed in support thereof and made herel-n and upon hearing
the arguments of SRI P.R.K.AMARENDRA KUMAR, Advocate for the pctitfoner,
PUBLIC PROSECUTOR, for the Respondent No.1, The Court made the following
ORDER:
None appeared on behalf:of the petI-tl-Oner/A.3.
At the time of hearing 9,i.this petition, the learned Assistant public
prosecutor submitted that due to>stay granted by this court at the inception,
investigation could not be completed.
The criminal petition is pending since last nine years and in view of the
judgment of the Honlble Apex Court in Asian Resurfacing of Road Agency
private Limited and Another v. Central Bureau of Investigation (2018) 16 SCC
299, stay is not in force. Hence, the concerned authorl-ties are directed to
Proceed With the matter in accordance with law.
Post the matter on o2.08.r2-023.
Sd/- T. MADHAVl
ASSISTANT+a EGISTRAR ,`L<3
/ITRUE COPY//
Fol SECTION OFFICER
To,
1. The Station House Officer, Jeelugumilll-Police Station, west Godavari DI'StriCt
2. Pattu Vara Lakshmana Joshi Kumar, S/o. Late Somaraju, R/o. D.No.1-129,
Ramannagudem village, Buttaigudem Mandal, w.G. Distrl-ct.
3. Pattu Venkata Ramanamma,JW/o.Late Satyanarayana, R/a.D.No.1-129,
Ramannagudem vl-llage, Buqaigudem Mandal, w.G, District (Addressees 2
a 3 By RPAD) +..-
4 one cc to SRI P.R.K.AMABENDRA KUMAR, Advocate [opuc]
5 Two CCs to PUBLIC PROSECUTOR, High Court ofAndhra Pradesh [ouT]
6 One spare copy
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HIGH COURT
DVR,J
DATED : ll /07/2023
NOTE: POST THE MATTER ON 02.08.2023.
ORDER
CRLP.No.15921 of 2O14
DIRECTION
