Andhra Pradesh High Court - Amravati
Kakumani Subba Rao, vs The State Of Andhra Pradesh, on 14 February, 2024
IN THE HIGH COURT OF ANDHRA PRADESH ::
AMARAVATI
{Special Original Jurisdiction}
(Sakai
WEDNESDAY , THE FOURTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE P MALLIKRABRIUNA RAO
CRIMINAL REVISION CASE NO: 3234 OF 2025
Rehweer:
i. Kakumani Subba Rao,, S/o, &.krishnamurthy, Hindu, aged about 55 years,
Business, D.No.3/229, Sal Kuteer Road, YMR Colony, Proddatur, Kadena
District.
-PETITIONER(S)
AND
1. The State of Andhra Pracesh, rep., by its Public Prosecutor, High Court af
Amaravathi.
2. Burugupall Siva Rama Krishna, S/o Bap! Raju, Hindu, aged about 62 years.
Business, he No.8-2-603/1/25, Plot No. 25, Krishnaourarn, Near IT Quarters,
Dopasite Namasie Telanagana Office, Hyderabad -34.
RESPONDENTS
Revision fled under Section 397/401 af CrP praying that in the
clreurmstances stated In the affidavit filed in support of the Criminal Revision
Case, the High Court may be pleased fo prese al © vYiminal Revision Case is being
Ried by the petitioner against the order dated 2 PP AL 2023 | in CreM.P.No.4113 of
2023 in C.C.No.i68 of 2017 on the fle of the ti "Additional Judicial Magistrate of
First Class, Proddatur, Kadapa District, wherein the petitioners anplication
seeking to receive the certified copy of judgment in O.S.No.14 of 2015 was
dismissed
ZA NO: 2 OF 2023
Batition under Section 151 CPC praying that in the circurrstances stetedd in
the affidavit Fled In support of the petition, the High Court may be plensed
oleased to stay of all further proceedings in C.0.No 168 of 2017 on the Me af the
IY Adelitional Judicial Magistrate of First Class, Praddatur, Kaclana District pending
disposal of the Criminal Revisian Case and pass
F
Counsel for the Patitioner{s}:SRY. MAHADEVA KANTHRIGALA
Counsel for the Respondents: PUBLIC PROSECUTOR {AP}
Yhe Court made the following:
S Sri Marlhave Rao
Nathuri, learned eourisel for the Aespondent; S} Subunits that he requested
tine to asrertain from the
Lin Pet Dp ma. 3a we ane
ify Crh RC Nos, 1975 & P2317
20883 whether vakalath is to Be Pec on behsif of them ar rien,
Posen . Typo tharw «a Sha. gigs FPL vee es
LISt the matter afte: OF £2) weed,
xy map the anes eran d ace. re ory ed Ney ast se SORE os ene at z
veroy order SPEC sarler is extender
eves,
tui the RENt date
hearing,
Sal HELA NAIDU
ASSISTANT REGISTRAR ">
For: SECTION OFFINER
To,
os ~
. 'Class. Proddatur Nadaor [Metrics
Ly anal Judicial Maqistrate of First WSS, Proddatur, ie
Ted meee MAHADEVA RANTHRIGALA Advocate [OPUC}
ne cC to SAL MAHADEY. nme neaeag Advonate (OBUC
fone oe be SRL MADHAVA RAG NALLURI Advocate oun
rags Bue $hR BSN NOMEASS S9 ren ears kiaie :* art oF at . :
Ty ' ces to PUBLIC PROSECUTOR, High Court of AP]
WO LS IG PUD
One spare copy
tad BO woth
Pe
SH te
HIGH COURT
TRI, J
DATED AGOg/2024
LIST THE MATTER AFTER ONE (1) WEEK
ORDER
iA No. 7 OF 2023
iN
CRLEC NO: 1274 OF 2023
INTERIM ORDER EXTENDED
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