Andhra Pradesh High Court - Amravati
Between vs The. Stets Of Andhra Pradesh on 14 July, 2023
(
-:. .I, ...:.,;i...,:,ff,;.i==
IN THE HIGH COURT OF ANDHRA
_ _ PRADESH --I
----_-----------_-_-I AT -'''''''-''-''''v..;,.__
AMARAVATl;i t'-,f€:;
FRIDAY ,THE FOURTEENTH DAY OF JULY ~
TWO THOUSAND AND TWENTY THREE ~ `-,`+I
:PRESENT: -;i=-----:: ::i-
THE HONOURABLE SRI JUSTICE DUPPALA VENKATA RAMANA
I.A. No.2 of 2018
lN
CRIMINAL PETITION Nos.13257 a'nd 13258 of2014 ~
±±iNo.1 of 2018 in CrllP.No.13257 of 2018
Between :-
Muppe Chandra Sekhar Reddy S/o. Venkata Siva Reddy.
petitioners/Accused No.15
(Petitioner in Crl.P.No.13257 of 2014
On the file of the High Court)
AND
1.The. Stets of Andhra Pradesh, Rep. by through the Public Prosecutor,
Hon7ble High Court at Hyde'rabad, For the stat`e of Telangana and the
State of Andhra Pradesh.
2.Gongala Venkata Krishna Reddy S/o. Narayana Reddy, Occ : Business,
R/o Siva Balaji Residency, Sreenivasa Nagar, Proddatur Town, Kadapa
District.
...Respondents
(Respondents in do)
Petition filed under section 482 of Cr.P.C., praying that in the
circumstances stated in the petition fl-led herein, the High Court may be
pleased to extend the interim order dated ll-10-2018 in the above CrI.P.No.
13257 of 2014 until further orders;
CRL.P.MP. No. 13864 OF 2014:
Petition filed under section 482
`-_ of
-` Cr.P.C.,
-``` `-`1 praying ```\^\
r`_7```a that |``
in the
circumstances stated in the petition filed herein, the High Court may
P'eaSed to Stay Of all further Proceedings tO the Petitioner including
appearance Of the Petitl'Oner/accused No.15 in SC.No.179 of 2014 on the file
of Assistant Sessions, Proddutur, Kadapa District pending disposal of
CrI.P.No.13257 of 2014 on the file of the High Court.
IA.No. 2 of 2018 in Crl.P.No.13258 of 2014 :-
Chennuru Vankadara Suiesh S/a. Subbarayudu.
Petitioners/Accused No.16
(Petitioner in Crl.P.No.13258 of 2014
On the file of the High Court)
AND
1. The State of Andhra Pradesh, Rep. by through the Publl'c Prosecutor,
Hon'ble High Court at Hyderabad, For the State of Telangana and the
State of Andhra Pradesh.
2. Gongala Venkata Krishna Reddy S/o. Narayana Reddy, Occ :
Business, R/o Siva Balaji Residency, Sreenivasa Nagar, Proddatur
Town, Kadapa District.
. ,.Respondents
(Respondents in do)
petition filed, under Section 482 of Cr.P.C., praying that in the
circumstances stated in the petition filed herein, the High Court may be
pleased to extend the interim order dated ll-10-2018 in the above Crl No.
13258 of 2014 until further orders;
CRL.P.MP. No.13865 OF 2014:
Petition filed under Section 482 of Cr.P.C., prayl-ng that in the
circumstances stated in the petition filed hereI'n, the High Court may be
pleased to stay of all further proceedings tO the petitioner including the
appearance of the petitioner/accused No.16 I-n SC. No. 179 of 2014 on the
file-of_Assistant Sessions, Proddutur, Kadapa District, Pending _ disposal rot
CrI.P.No.13258 of 2014 on the file of the High Court.
These petitions coming on for hearing, upon perusing the Petition filed
herein, and the earlier orders of the High Court dated ll-11'-2014 & 17-12-
2014 made in Crl.P.MP. No.13864 and 13865 of 2014 and order dt.ll-10-
2018 made in I.A.No. 1 of 2018 in CrI.P.Nos. 13257 and 13258 of 2014, &
o4.01.2019; and the orders dt on 23-03-2022 ,made in I.A.No.2 of 2022 in
CrI.P.Nos.13257 & 13258 of 2014,14.09.2022,12.10.2022 , 29.12.2022 &
20.02'.2023 made in Crl.P.Nos.13257 and 13258 of 2014`and upon hearing
the arguments of Sri N. Ashwani KumaF, Advocate for the Petitioner and
Public Prosecutor (AP) for the Respondent No. 1, the Court made the
following
ORDER:
'fMs. Rithwika, learned counsel representing Sri N.Ashwani
Kumar, learned counsel for the petitioner/A.15 present.
At the time of hearing, learned Assistant Public Prosecutor
submitted that due to stay granted by the Hon'ble Court at the
inspection, trial could not be completed.
ln view of the judgment of the Hon'ble supreme court of India in
Asian Resurfacing Of Road Agency Private Limited and Another v.
central Bureau of Investigation (2018) 16 SCC 299, stay is not in force.
The trial Court iS directed tO Proceed With the matter according to Law.
post the matter on 19-07|2023 for hearing."
•,. .--a- I sd/- K. KASIRAo ACHARl
ASSISTA I REG!STRAP`
// TRUE COPY /
SECTIO oFFiCEIR
-, FOR
To
1.The Assistant Sessions Judge, Proddutur, Kadapa District.
2.The Sub Dl-vl'sionaI Police Officet', Mydukur, Kadapa District.
3.Two CCs to Public Prosecutor, High Court of A.P:, [OUT]
4.One CC to Sri N. Ashwani Kumar, Advocate (OPUC)
5.One spare copy. I
PSK
HIGH COURT
DVRJ
DATED :_14/07/2023
ORDER
NOTE.I LIST ON 19.07.2023 FOR HEARING
I.A. No.2 of2018
IN
CRL.P. Mos.13257 and 13258 of2014
DIRECTION
''.
.,, fJ -:i./ •|=b i)
\`\.
_,:
•erc
-/
Ei= / n=. u
\
` `
a
.I
I
\_J=3 aLEii a-+i£ i_-~- I----,I
ng _*+__:1 EL_--,.
=QL=i)
.I a_ 3_
I
1,I
