Andhra Pradesh High Court - Amravati
Ginjupally Madhu vs The State Of A.P. Rep., By Its Pp 28 Others on 14 February, 2024
Author: K.Suresh Reddy
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY ,THE FOURTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE K SURESH REDDY
CRIMINAL PETITION NO: 13052 OF 2011
Between:
1. GINJUPALLY MADHU, S/o. late Veeraiah, Business, R/o. Nawabpet village,
Penuganchiprolu Mandal, Krishna.
...PETITIONER/ACCUSED(S)
AND
1. THE STATE OF A P REP BY ITS PP 28 OTHERS, rep., by its Public
Prosecutor, High Court of Andhra pradesh, Hyderabad.
2. DSP CID RCIU, Guntur.
3. Deputy Superintendent of Police, Nandigama, Krishna.
4. K Raghu, S/o. Major Investigating Officer, D.S.P. CID, RCIU, Guntur.
5. Sriram Dhanunjaya Chinna Babu, S/o. Krishna Rao, R/o. Jaggaiahpet,
Penuganchiprolu Mandal, Krishna.
6. Chintha Venkateswara Rao Bullaiah, S/o. Late Ramaiah, R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
7. Chintha Nageswara Rao, S/o. Late Ramaiah, R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
8. Tammisetty Hanumantha Rao, S/o. Jamalaiah, R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
9. Uppu Srinu, S/o. Pentaiah, R/o. Nawabpet, Penuganchiprolu Mandal,
Krishna.
10. Ginjupalli Venkateswarlu Venkataiah, S/o. Anantha Ramaiah, R/o.
Nawabpet, Penuganchiprolu Mandal, Krishna.
11. Ginjupalli Rosaiah, S/o. Anantha Ramaiah, R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
12. Attluri Veeraiah, S/o. Late Venkateswara Rao, R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
13. Dandagala naga Raju Nagulu Nagu, S/o. Veeraiah, R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
14. Chintha Madhav Rao, S/o. Nagaiah @ Nagulu, R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
15. Chintha Sydeswara Rao Sydulu died, S/o. Mohana Rao, R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
16. Uppu Yesu, S/o. Guaravaiah, R/o. Nawabpet, Penuganchiprolu Mandal,
Krishna.
17. Vemula Prasad, S/o. Nageswara Rao, R/o. Nawabpet, Penuganchiprolu
Mandal, Krishna.
18. Chinta Ramesh Chittaiah, S/o. Nagaiah, Major R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
19. Attluri Suresh, S/o. Veeraiah, Major R/o. Nawabpet, Penuganchiprolu
Mandal, Krishna.
20. Bandi Gopala Krishna, S/o. Krishna, R/o. Nawabpet, Penuganchiprolu
Mandal, Krishna.
21. Tumati Siva, S/o. Pitchaiah, R/o. Nawabpet, Penuganchiprolu Mandal,
Krishna.
22. Sheik Pakeer Saheb, S/o. Chinna Peeru Saheb, R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
23. Bandaru Babu, S/o. Venkata Swamy, R/o. Nawabpet, Penuganchiprolu
Mandal, Krishna.
24. Kancherla Bala Swamy, S/o. Chinna Joji, R/o. Nawabpet, Penuganchiprolu
Mandal, Krishna.
25. Kakarla Ramakrishna, S/o. Subba Rao, R/o. Srinagar Colony, Vijayawada,
Krishna.
26. Kakarla Santhi Papa, W/o. Ramakrishna, R/o. Srinagar Colony, Vijayawada,
Krishna.
27. Mallela Gandhi, S/o. Pitchaiah, R/o. Makkapeta, vatsavi Mandal Krishna.
28. Sriram Badri Narayana, S/o. Krishna Rao, R/o. Jaggaiahpeta Village,
Penuganchiprolu Mandal, Krishna.
29. Chinta mahalaxmamma, W/o. Venkateswar Rao, R/o. Nawabpet,
Penuganchiprolu Mandal, Krishna.
...RESPONDENT/COMPLAINANTS
Petition under Section 437/438/439/482 of Cr.P.C praying that in the
circumstances stated in the Memorandum of Grounds of Criminal Petition, the
High Court to quash the PRC.No.23 of 2011, on the file of III Additional Chief
Metropolitan Magistrate, Vijayawada.
I.A. NO: 1 OF 2023
Petition under Section 482 of Cr.P.C praying that in the circumstances stated in
the Memorandum of Grounds of Criminal Petition,the High Court may be
pleased pleased to grant stay of all further proceedings in PRC No.23 of 2011 on
the file of III Additional Chief Metropolitan Magistrate, Vijaywada vide orders
dated: 15.12.2011 until further orders and pass
I.A. NO: 1 OF 2011(CRLPMP. NO: 14851 OF 2011)
Petition under Section 482 of Cr.P.C praying that in the circumstances stated in
the Memorandum of Grounds of Criminal Petition,the High Court may be
pleased to grant interim stay of all futher proceedings in PRC.No.23 of 2011, on
the file of III Additional Chief Metropolitan Magistrate, Vijayawada, pending
disposal of the above Criminal Petition.
I.A. NO: 1 OF 2018
Petition under Section 482 of Cr.P.C praying that in the circumstances stated in
the Memorandum of Grounds of Criminal Petition,the High Court may be
pleased to grant stay of all further proceedings in PRC.No. 23 of 2011 on the file
of the III Additional Chief Metropolitan Magistrate, Vijayawada, pending
Crl.P.no. 13052 of 2011 in view of the Supreme Court Judgment dated 28-03-
2018 in Crl.A.Nos. 1375-1376 of 2013 and batch.
This Petition coming on for hearing,upon perusing the Memorandum of G rounds
of Criminal Petition and upon hearing the arguments of Sri K ARUNA ,Advocate
for the Petitioner and the Public Prosecutor (TG/AP) on behalf of the Respondent
No. and of Sri_Advocate for the Respondent No.
The Court made the following:
ORDER:
When this matter was listed on 24.01.2024, Sri Pullagola
Nagaraju, learned counsel requested time to enable him to file Vakalat
for the 8th respondent. Considering his request, three weeks time was
granted. However, no Vakalat was filed by him and today, when the
matter is taken up for hearing, he again seeks time for filing Vakalat
on behalf of the 8th respondent.
As a last chance, three weeks time is granted and it is made
clear that no further adjournment will be granted for the aforesaid
purpose.
Post after three (03) weeks.
Interim order granted earlier is extended until further orders.
___________________________
SRI K.SURESH REDDY, J
Date: 14.02.2024
RSI
