Andhra Pradesh High Court - Amravati
Gopa Venkata Mohan Rao vs The State Of Andhra Pradesh on 9 February, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVS
FRIDAY THE NINTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR --
PRESENT:
THE HONOURABLE MS JUSTICE B S BHANUMATHI
GRIMINAL PETITION NQ: 1261 OF 2022 _
Setween:
Gopa Venkata Mohan Rao, Sfo.Vernane Rao, Aged about 42. years, Qee
Business, Rio. HLNo. 14-77 84 and 1A, Flat No. 503, Ex.Servicemen Colony,
Mehdipainam, Hyderabad.
Patitioner/Accuaed
AND
i. The State of Andhra Pradesh, Represented by its Public Prosecutor, High
Cour of Judicature of Andhra Pradesh, At Amaravati.
4 Resnondent/State
« Thota Venkatesh Babu, S/o Appa Rao, Aged about 43 years, R/o.Ballipadu
yilage, Ren. by his GPA Haider Pas spule i Rarakrishna, S/o Srinivas Rao
aged about 31 years, R/o Door No.1 10-124, Redangi, lragavaram Mandal, West
Godavari Distric
2" Respondant'Camplainant
Petition under Sectian 482 of Cr.P.C, is fled praying that in the circumstances
stated in the memorandum of grounds filed in support of the Criminal Petition, the
High Court may be pleased fo call for the records relating to C.C.No. 215 of 2020 on
fhe Ble of the court of Special Magistrate Court, Tanuku and quash the same.
i& NO: 1 OF 2022 :
Petition under Section 482 of Cr.P.O is fled praying that in the circumstances
sialed in the memorandum of grounds fled in support of the petition, the High Cour
may be pleased tc stay all further proceedings including appearance of the petitioner
in CAGNo.293 of 2020 an the fle of Special Magistrate Court, Tanuku, sanding
disposal of CRLP 7261 of 2022, on the file of the High Court.
i& NO: 2 OF 2028 ;
Patton under Section 482 of CrP. is fled oraying that in the clrcurnstances
stated in the memorandum of grounds filed in support of the pelilion, the High Court
may be pleased to extend the aterm orders afresh granied on 24.02.2022 in
CrP. Ne. 1261 of 2022 In view of the judgment of the Honourable Supreme Court in
Criminal Appeal Nos, 1375-1378 of 2013 and batch di 28.03.2018, pending dianosal
oF CREP 1261 of S022, on the file of the High Court.
The pation coming on for hearing, upon perusing the Petiion and the
memorandum of grounds filed in support thereof and of the High Court order dated
as02. 2022, O2.O8. 2083, US.03. 2085, 29.00.2028, 13.06.2083, 24.07.2023,
24.08, 2023, 22.08.2023 , 17.10.2023 & 28.11.2083 made herein and upon hearing
the arguments of Si M DURGA PRASAD Advocate for the Petitioner and of PUBLIC
PROSECUTOR (AP) for the Respondent No.1 and of SRI N.A.RAMA CHANDRA
f SYED Belts
MURTHY, Advocate for the Respondent No.2, the Gourt made the folowing:
OROER:
¥o,
"List an 06.00.2024.
Tiff then, interim order granted earlier is extended."
Sdl- 5. SRINASA i PRASAD
7 SFRAR
HTRUE COPY)! ASSISTANT REG
FO Se cs
"SECTION OFFICER
The Special Magistrate Court, Tanuku, West Godavari District
One CC to SRM DURGA PRASAD Advocate (OPUC]
Two COs to PUBLIC PROSECUTOR (AP), High Court of AP EOAIT]
Cine CO fo > SRI NLA RAMA CHANDRA MURTHY Advocate [OPUC)
Cine spare copy
fy
At RS,
wads
;
HIGH COURT
BS8,J
DATEDUGO2/2024
ORDER
LIST ON 66.03.2024
CRLP.No.1 267 of 2022
INTERIM ORDER EXTENDED
