Andhra Pradesh High Court - Amravati
G Nagamani vs Following The Above Judgments Of ... on 14 July, 2023
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I.
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATH
(Special Original Jurisdiction)
FRIDAYl.THE FOURTEENTH DAY OF JULY I
TWO THOUSAND AND n^/ENTy THREE '
: PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH +
WRIT PETITION NO: 172O4 OF 2023 ,
Betwee n :
G Nagamani, W/o. P.Leeladhara Vasu, (G.No.2956IVS), Aged about. 36 years, W/as
S.1 of Police (VR), (Under suspension), Visakhapatnam Range, Visakhapatnam
Petitioner
AND
1. The Director General of Police, AP, At Mangalagiri, Guntur District,
Amaravathi.
2. Inquiry officer Gum Assistant commissioner of Police, West Sub-Division,
Visakhapatnam Range city, Visakhapatnam, AP.
3. The Commissioner of Police, Visakhapatnam City, V'lsakhapatnam, AP
4. State of Andhra .Pradesh, rep. by its PrI. Secretary, Home
Department,Secretariat Buildings, Velagapudi, Amaravathi.
Respondents
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Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
to issue an appropriate writ, order or direction more particu[ar[y one in the nature of
Writ of Mandamus, declaring the Memo.C.No.02/OE/ACPW/2023 dt.07-07-2023 of
the 2nd respondent in proceeding with the enquiry pursuant to the charge Memo in
C.No.06/PR/2022 dt. 25-01-2023 issued by the 3rd respondent when the crl'minal
case in crime.No.164/2022 for the offence U/s 307and 120-B R/w 34 lPC on the file
of Maharani pet PS is pending as illegal, improper, unjust and arbitrary and contrary
to law laid down by the Honourable Apex court and further direct the respondents not
to proceed further with the deparfmentar proceedings pursuant to the charge Memo
in C.No.06/PR/2Q22 dt.25-01-2023 till the disposal of the Criminal case
crime.No.164/2022 on the file of Maharani Pet PS. ,
lANO: 1 OF2O23
Petition under Section 151 CPC praying that in the circumstances stated jn
the affidavit filed in support of the petition, the Hl'gh Court may be pleased to
;#hdsa:e:sdpwilo:neii :onithe %ttIh: noa ood: Irtpeh3et,I2OTone2 rOOj t:o2N5PO_ ro:1C2_:20eoEd2Z;w::Fs#e::eob2ey3n q3drdtI I?e7s;0;u7or-sn2udOae2nn:I {o3: : ; :
disposal of the crl'minal case in crime.No.164/2022 on the file of Maharani pet PS
Pending disposal Of the above Writ Petition No.17204 of 2023, on the file of the High
Court.
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I; The petition coming on for hearing, upon perusing the Petjtfon and the
'J/fJaffldavit
Kumar, filed in support
Advocate thereof
for the and upon
Petitioner, andhearing
of GP theFOR
arguments of Sri IG for
SERVICES Seena
the
Respondents, the Court made the following.
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//
/
/
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/ ORDER
Heard the learned counsel for the petitioner.
Learned counsel for the petitioner submits that the issue involved in this
Writ Petition is covered by the Orders Of this Honlble Court in various
judgements. ln fact following the M.Paul Anthony vs. Bharat Gold Mines
Limited, reported in 1999 (3) SCC 679 and also the subsequent Judgment of
the Hon'ble Apex Court in Karnataka Power Transmission Corporation Limited
vs. c.Nagaraju, reported in (2019) 10 SCC 367, this Court has held that
proceedings cannot be proceeded further till the disposal of the Criminal
Cases.
Following the above Judgments of the Hon'ble Apex Court in and also
following the order passed by this Hon'ble Court in W.P.No.23315 of 2020,
there shall be an interim direction to the respondents not to proceed further in
pursuant to the Memorandum of Charge vide C.No.06/PR/2022 dated
25.01 -2023-
Post after Four (04) weeks.
sd/-s. sRINtVASA PRASAD
A ec=l§TaNT FIEG!.STR`A'R
lb3
/ITRUE COPY//
sECTl®N OFFICER
For
To,
1. The Director General of Police, AP, At Mangalagiri, Guntur District,
Ama ravath i.
2. Inquiry officer Gum Assistant commissioner of PolI'Ce, West Sub-Division,
Visakhapatnam Range city, Visakhapatnam, AP.
3. The Commissioner of police, Visakhapatnam City, Visakhapatnam, AP
4. The Prl. Secretary, Home Department, State of Andhra Pradesh,Secretariat
Buildings, Velagapudi, Amaravathi.
5. One CC to Sri G Seena Kumar, Advocate [OPUC]
6. Two CCs to GP FOR SERVICES I, High Court OfAndhra Pradesh. [OUT]
7. One spare copy
..-
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/
HIGH COURT
DRJ
DATED: 14/07/2023
POST AFTER FOUR (04) WEEKS
ORDER
WP.NO.17204 OF 2023
INTERIM DIRECTION
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