Kuramsetti Someswara Rao vs Kuramsetti Phaniraja Kumari,
2024 Latest Caselaw 7694 AP

Andhra Pradesh High Court - Amravati

Kuramsetti Someswara Rao vs Kuramsetti Phaniraja Kumari, on 23 August, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!

FRIDAY THE TWENTY THIRD DAY OF AUGUST

TWO THOUSAND AND TWENTY FOUR

'PRESENT:
THE HONOURABLE JUSTICE DR VR K KRUPA SAGAR
IA No. 1 OF 2024
iN
CRLRC NO: 282 OF 2024

Between:
1. Kusamseliic-Samesware--Rao, Kuramsetti Someswara Rao, S/o

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Koteswara Rac, aged 37 years. Coolle, Rio Lakkavarait Village,

Jangareddygudem Mandal, Eluru District.

. Kuramselfi Koteswara Rac, S/o Late Gopalam, aged 64 years. Coolie,

Ris Lakkavaram Vilage, Jangareddyqudem Mandal, Eluru District,
Kuramsetl Ganga, Wo Koteswara Rac, aged 64 years, Woman, Rio
Lakxavaram village, Jangareddygudem Mandal, Eluru {istrict,
..Paetitioners/Petitioners
AND

. Kuramsett Phanirala Kumari, Wio Sorneswara Rao, Co Vankayala

Venkata Satyangrayana, aged 32 years, Vilage Secretary, Dvo D.No. 5
208, Chataparru Road, Venkatapurarn Panchayat, Eluru Rural Mandal,

Rlaru: District.

2. Kurarnsetli Hitesh, S/o Someswara Rao, aged S years, student, Dia

D.No. 5-208, Chataparru Road, Venkalanuram Panchayat, Eluru Rural
Mandal, Elunu UNstrict.
The State of Andhra Pradesh, Res. by its Public Prosecutor, High Court
of AP, Amaravatl,

.Respondenis/Raspandents


Patition under Section 482 of Or.P.C, praying that in the circumstances
stated in the memorandum of grounds Med in support of the petition, the High

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Court may be pleased fo slay the operation of judgment dated 25-)4-30e4

sagsed in Criminal Appeal No. S86 af S022 on the fle of the Additions
istrict and Sessinns Judge, West Godavari, Eluru with respect to payment of

:

Compensation of Rs. 100,000/ and to provide shelfer to the respondents

2

and 2 in the house of the nemonerseppetien mis at Lakkavaram village,

Pending disposal of CRLRC No. 282 of 2024, on the file of the High Court.

The pelican coming on for hearing, upon perusing the Pelifion and
memorandum of grounds of criminal revision case and the earlier Order of the
High Court dafed 03.04.2024 made herein and upon hearing the arquments of
Sri Yadavalll Ramesh, Advocate for the Petitioners and Public Prosecutor for

the Respondent Nod, the Court made the following:

ORDER:

"List after fwo weeks, THE then, interim order granted sarller shall stand axtended." wre SA

Sc/- UW. SRE DEV! ; ASSISTANT REGISTRAR

TRUE COPYH ae For é SECTION OFFICER

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1. The -Additional District and Sessions Judge, West Godavari, Eluru. x. One CC to Sri Yadavalll Ramesh, Advocate [OPUC]

tas & O oy oh eer o o

"ublic Prosecutor CAP} High Court of Andhra Pradesh

pec)

fin

One spare capy

NIGH COURT

OR VRKS.J

DATED 23/08/2084

LIST AFTER TWO WEEKS

ORDER

INTERIM ORDER EXTENDED