Andhra Pradesh High Court - Amravati
Pillalamarri Siva Kumar vs The State Of Andhra Pradesh on 11 October, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
WEDNESDAY, THE ELEVENTH DAY OF OCTOBER |
TWO THOUSAND AND TWENTY THREE
7-PRESENT: .
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL PETITION NO: 6205 OF 2023 -
Between: a
Pillalamarri Siva Kumar, S/o. Venkata Subbaiah Sarma, Hindu, Aged about 56
years, D.No 32-13-53/B, Journalist Calony, AS Rama Rao Road, Vijayawada.
Petitioner/Accused
AND
1. The State of Andhra Pradesh, Rep by Public Prosecutor, High Court of
Andhra Pradesh at Amaravathi.
Respondent/Respondent
2. KukkapalliBapana Swamy, S/o Bapanaiah, Aged about 59 years, Residing at
Door No. 24-9/1-173, Papatlavari Street, Venkateswara Mydanam, Ramakoti
Devasthanam, Gandhinagar, Vijayawada.
Respondent/Complainant
Petition under Section 482 of Cr.P.C, praying that in the circumstances stated
in the memorandum of grounds filed in support of the Criminal Petition, the High
Court may be pleased to quash the C.C.No.12 of 2022 on the file of 1° Additional
Chief Metropolitan Magistrate, Vijayawada, NTR District, against the
petitioner/Accused. .
"LA NO: 2 OF 2023 -
Petition under Section 482 of Cr.P.C is filed praying that in the circumstances
Stated in the memorandum of grounds filed in support of the petition, the High Court
may be pleased to stay of all further proceedings in C.C.No.12 of 2022 on the file of
1" Additional Chief Metropolitan Magistrate, Vijayawada, NTR District Pending
disposal of CRLP 6205 of 2023, on the file of the High Court.
Petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and upon hearing the arguments of
Sri T V P SAI VIHARI Advocate for the Petitioner and of PUBLIC PROSECUTOR for
the Respondent No.1, the Court made the following
Order:
"Heard learned counsel for the petitioner.
The counsel appearing on behalf of the petitioner submits that the
defacto complainant has filed a suit unsuccessfully. Thereafter, he also filed
appeal suit No.105 of 2016 on the file of Vill Additional District Judge,
Vijayawada. By its judgment dated 21.03.2022, the said appeal suit is also
dismissed with costs. The decree and judgment, dated 19.02.2016 passed in
0.8.No0.339 of 2015 on the file of Ill Additional Junior Civil Judge, Vijayawada
has been confirmed.
The petitioner is said to have purchased the subject property from the
original landlord.
in view of the aforesaid reason, there shall be interim stay of all further
proceedings in C.C.No.12 of 2022 on the file of | Additional Chief Metropolitan
Magistrate, Vijayawada, for a period of eight (08) weeks
List after six (06) weeks."
Sd/- M.SRINIVAS
ASSISTANT REGISTRAR
HTRUE COPYH EQ
. SECTION OFFICER
To,
1. The | Additional Chief Metropolitan Magistrate, Vijayawada.
2. The Vill Additional District Judge, Vijayawada
3. KukkapalliBapana Swamy, S/o Bapanaiah, Aged about 59 years, Residing at
Door No. 24-9/1-173, Papatlavari Street, Venkateswara Mydanam, Ramakoti
Devasthanam, Gandhinagar, Vijayawada (by RPAD- along with a copy of
petition and memorandum of grounds)
4. One CC to SRI TV P SAI VIHARI Advocate [OPUC]
S. Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh. [OUT]
6. One spare copy
ER
HIGH COURT
SRKJ
DATED: 11/10/2023
LIST AFTER SIX (06) WEEKS
ORDER
CRLP.No.6205 of 2023
STAY
