Andhra Pradesh High Court - Amravati
Uppalapati Venkatesh vs The State Of Ap on 5 October, 2023
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
THURSDAY, THE FIFTH DAY OF OCTOBER,
TWO THOUSAND AND TWENTY THREE
- SPRESENT: ;
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
IA NO.2 OF 2023
IN
CRL.A. No. 244 of 2020
Between: .
Uppalapati Venkatesh, S/o Kasayya, Age 29 yrs, Rajaka, R/o IDT Road,
Bhadrachalam Village, Khammarn District, N/o Andhra nagar Village, Nandipeta
Mandal, Nizamabad Dist, Telangana State.
..Petitioner/Appellant/Accused No.1
AND
State of Andhra Pradesh, rep by its Public Prosecutor, High court of Andhra Pradesh
at Amaravathi, through, Inspector of Police, Addateegala Circle, Addateegala, East
Godavari District. oak
..Respondent/Respondent/Complainant
Petition under Section 482.0 Cr.P.C praying that in the circumstances stated
in the memorandum of grounds filed in support of the petition, the High Court may be
pleased to pass an order by extending the order dated 6.9.2022 passed in LA.No. 4
of 2021 till the date of disposal 6f.the 'main Criminal Appeal CRLA No. 244 of 2020
pending disposal of CRLA 244 of 2020, on the file of the High Court.
LANo. 1 of 2021 :- ey
Appeal under Section 389(4)of Cr.P.C praying that in the circumstances
stated in the memorandum of grounds filed in Criminal Appeal, the High Court may
be pleased to enlarge the Petitioner herein on bail by suspending the Calendar and
Judgment dt-27.01.2020 in NDPS SC No 23 of 2015 passed by the Trial Court- The
Special Judge for Trail of The Cases Under The Narcotic Drugs and Psychotropic
Substances Act, 1985-Cum-I Additional Sessions Judge Court, East Godavari
District at Rajamahendravaram, pending disposal of CRLA No.244 of 2020, on the
file of the High Court. oe
The Appeal coming on-for 'hearing, upon perusing the appeal and the
memorandum of grounds filed in: support thereof and the earlier Orders of the High
Court dated 06.09.2022, 10:1%/2022, 24.11.2022, 02.12.2022, 16-12-2022,
21.12.202, 04.01.2023, 07.02.2023, 02.05.2023, 09.05.2023, 19.06.2023;
05.07.2023, 25.07.2023, & 05.09.2023, made herein and upon hearing the
arguments of Sri K. Joseph, Advocate for the Appellant and of Public Prosecutor for
the Respondent, the court made following
ORDER:
interim order granted earlier is extended for a period of six (6) weeks.
Post after four (4) weeks. io Ly ;
aE Sd/-P. VINOD KUMAR
ASSISTANT REGISTRAR x
HTRUE COPY? SECTION OFFICER |
To
4. The Trial Court- The Special Judge for Trail of The Cases Under the NDPS
Act, 1985-Cum-I Additional Sessions Judge Court, East Godavari District at
Rajamahendravaram. g
2. The Judicial First Class Magistrate Court, Addateegala, East Godavari
District.
3. The Superintendent, Centrai Prison, Rajamahendravaram, East Godavari
District
4. The Station House Officer; Addateegala Circle, Addateegala, East Godavari
District ,
5. One CC to Sri K. Joseph Advacate {OPUC]
6. Two CCs to Public Prosecutor, High Court of AP [OUT]
7. One spare capy.
R
HIGH COURT
SRK, J
DATED :05.10.2023
ORDER
NOTE: POST AFTER FOUR (4) WEEKS
IA NO.2 OF 2023
IN
CRL.A. No. 244 of 2020
INTERIM ORXDER EXTENDED
he Ne
2 RASKIS *
we LOT.
