Kamatham Venkata Vara Prasad ... vs The State Of Andhra Pradesh
2023 Latest Caselaw 4975 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ©
FRIDAY ,THE THIRTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY THREE
'-PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
IA No. 1 OF 2023
IN -
CRLRC NO: 920 OF 2023 «
Between:

1. Kamatham Venkata Vara Prasad Reddy, S/o.Late Srinivasulu Reddy, Aged.40
years, Occ. No Avocation, R/o.D.No.B-12-349, Srinivasa Plaza, Mumbai Road,
Opp.Veterinary Hospital, Butchireddy Palem Village and Mandal, Nellore District,

2. Kamatham Stinivasamma, W/o.Late Srinivasula Reddy, Aged. 60 years, Occ.
House-wife, Both are R/o,.D.No.B-12-349, Srinivasa Plaza, Mumbai Road,
Opp. Veterinary Hospital, Butchireddy Palem Village and Mandal, Nellore District

..Petitioners/Appeliants
(Petitioner in CRLRC 920 OF 2023
on the file of High Court)
AND
1. The State Of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of AP at
Amaravaii. .
Kamatharn Radha, W/o. Venkata Vara Prasad Reddy, D/o.Puchakayala Gangi
Reddy, Aged. 35 years, Occ. Private Employee, R/o.D.No.8-111,
Bhadrirajupalem Village, Thotlavalluru Mandal, Krishna District,
..Complainant/Respondent
~ f (Respondents in-do-)
Counsel for the Petitioner : Sri NAGARAJU NAGURU ¢ ,
Counsel for the Respondent No.1 -PUBLIC PROSECUTOR (AP}

Ke

Petition under Section 482 &t CrP.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 suspend the operation of the Judgment upheld in CriA.No.32 of
2023 DT. 22-09-2023 by the Sessions Judge, Mahila Court, Vilayawada by the Order
DT. 06-01-2023 passed in DVC No.29 'of 2018 On the file of the | Additional Chief
Metropolitan Magistrate, Vijayawada, Pending disposal of C[RLRC No. 920 of 2023, on
the file of the High Court,

The court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
ORDER

"Pending disposal of the Criminal revision case, payment of Rs. 25,00,000/- awarded towards compensation cum damages alone is stayed." .

Sdi- S. SRINIVASA PRASAD ASSISTANT REGISTRAR

For j é"SecTiON OFFICER -

To, . ee enn

The | Additional Chief Metropolitan Magistrate, Vijayawada.

The Sessions Judge, Mahila Court, Vijayawada.

Kamatham Radha, W/o.Venkata Vara Prasad Reddy, D/o.Puchakayala Gangi

Reddy, Aged. 35 years, Occ. Private Employee, R/o.D.No.8-11T,

Bhadrirajupalem Village, Thotlavalluru Mandal, Krishna District({ By RPAD)

4. One CC to SRI. NAGARAJU NAGURU Advocate [OPUC]

5. Two CCs to PUBLIC PROSECUTOR, High Court of A.P[OUT]

TRUE COPY/H

WN>

6. One spare copy.

psk

"HIGH COURT

KSRJ

DATED:13/10/2023

ORDER

IA No. 1 OF 2023 IN CRLRC NO: 920 OF 2023

STAY