Andhra Pradesh High Court - Amravati
Chaparla Venkata Rao, vs Chaparla Kalyani, on 22 August, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY THE TWENTY SECOND DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR.
[A No. 2 OF 2024
IN
CRLRC NO: 787 OF 2024
Between:
i. Chaparia Venkata Rao, So. Late Veranna, Aged 64 years Rio. D.No.1-
2, Duddukuru, Devarapalll Mandal, E.G Dist.
4. Chaparia Satyavathi, Vo. Venkata Rao, Age 80 years Rio. 1-2,
Dudeluru, Devarapalll Mandal, E.G Cust
Petitioners
(Pedtionerin CRLRO 787 OF 2024
on the fle of High Court
AND
1. Uhaparia Kalyani, W/o. Late Veera Venkata Satya Sal, Aged 35 years,
Rio. Ratheru, Ralamahendravaram, E.G Oust,
(Chaparia Kanaka Varshini, Wio. Late Veera Venkata Satya Sai, Aged
nN
15 years, R/o. Katheru, Raiamahendravaram, E.G.Dist.
r
Prosecutor, High
fst
The State of Andhra Pradesh, Rep by its., Public
Court of Andhra Pradesh, Nelanadu, Amaravathi, Guntur District.
_ Respondents
(Respondents in-do-}
Counsel for the Petitioners : SRI VEERLA SATEESH KUMAR
Gounseil for the Respondent No.3: PUBLIC PROSECUTOR
Fetfion under 482 of Criminal Procedure code/ Section $28 of BNSS is
fled praying thal in the circumstances stated in the affidavit fled in support of
the pelitien, the High Court may be pleased fo grant sfay of all further
proceedings including execution pursuant to the Jucgment passed
(Nemissing the Criminal Appeal No. 114 of 2017 on the fle of the IX Adc!
Cistrict and Sessions Judge, Rajamahendravaram, dated 10-04-2024, By
confirming the judgment in DVC.No.26 of 2014 dated 08.02.2017 on the fle of
the learned Vi Additional Judicial Magistrate of First Class,
Raramahendravaram, Panding disnasal af CRLRC No. 7&8? of 2024, an the
fie of fhe High Court,
The court while directing issue of notice to the Respondents herein f
show cause as to why this apniication should not be compiled with, made Ihe
bh
eens order (The receipt of this order wil be deemed to be the receipt of
"Heard learned counsel for the petitioners. Perused the record.
The submissions of the. learned counsel would indicate that the
aggrieved woman and har child claimed maintenance from the father in
law ard the mother in law of the aggrieved woman. The husband of the
agyrieved woman died fong back. Hh was, in those facts and
circumstances, the augrieved woran and her child claimed maintenance
and Courts below had granted the same. Thus, grand parante were
directed to pay maintenance fo grand children and father in law and
mother in law was directed fo pay maintenance to widowed daughter In
law,
Considering the nature of the oblections raised in the revision and
consiiering the submissions of the learned counsel for the petitioners
thal they would be continuing fo pay maintenance to grand children who
is respondent no.2, the folowing order is made:
There shall be inferim suspension of arder in CrLAppea!
No.tideat? dated 10.4.2024 an the fle af the IX Additional District aad
Sessions Judge, Rajamahendravaram by confirming the Judgment in
O.V.C.No.26/2014 dated 08.02.2047 on the fle of the learned VI Additional
Judicial Magistrate of First Class, Rajamahendravaram, to the extent of
direction for payment of maintenance to Ri Smt. Chaparla Kalyani, wife
of late Veera Venkata Satya Sai, unt further orders"
SD MGRINIVAS
ASSISTANT REGISTRAR
H -~ 7 ae
(RUE COPYI SECTION OFFICER
For, | ce
Ta,
i. The X Additional District and Sessions Juage, Rajamahendravaram
a
The Vi Additional Judicial Magistrate of First Class,
Rajamahendraveram
had
Chaparia Kalyani, W/o, Late Veera Venkata satya Sai, Aged 35 years,
Rio. Katheru, Rajamahendravaram, E.G. Dist.
4. Chaparla Kanaka Varshini, Wo. Late Veera Venkata Satya Sai, Aged
1S years, Blo. Ratheru, Rajamahendravaram, E.G Dishi3 &4 By
RPAD}
- One CC to SRI VEERLA SATEESH KUMAR Acivocate [OPUC]
& Two OCs io PUBLIC PROSECUTOR, hgh Court of A. PIOUT]
?. One spare copy
CS
ay
wey.
HIGH COURT
OR VRES.,J
DATED: 22/08/2024
FOR COUNTER AND HEARING, LIST AFTER SIX (08) WEEKS.
ORDER
iA No. 2 OF 2024
iN
CRLRG NO: ?8? OF 2024
INTERIM SUSPENSION
