The Senior Intelligence Officer vs State Of Andhra Pradesh
2024 Latest Caselaw 704 AP

Andhra Pradesh High Court - Amravati

The Senior Intelligence Officer vs State Of Andhra Pradesh on 24 January, 2024

TWO THOUSAND AND TWENTY FOUR
:PRESENT:
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
CRIMINAL PETITION NO: 13686 OF 2048 _

Between:

The Senior Intelligence Officer, Directorate of Revenue Intelligence Regional
Unit, Stalin Corporate Buildings 2° Road, indusirial Estate, Autonagar,
Patamata Viiayawada - S£0007.

. ..Petitioner/Complainant
AND

|. State of Andhra Pradesh, Reg by lis Public Prosecutor, High Court,
Hyderabad.
Respondent

2. Shd Talluri Srinivasa Rao, Sfo Shri T. Nageshwar Ran, Chiragalipall,
Yelamanchall Mandal, Near Palakallu. West Godavari District Andhra
Pradesh.

Respondent / Accused No.7.

Petition under Section 482 of CrP.C is fled praying that in the
aroumsianoas stated in the memo of grounds fect herein, the High Court may
be pieased fo quash the order in Cri MP No.z088 of 2018 In SC No. 109 af
2017 on the file of Metropolifan Sessions Judge Court at Viayawade, Krishna
Cistrict, dated G/T 1/2048.

IA NO: 1 OF 2026:

Petition under Section 482 of CrP.C. is Aled praying that in the
_ Circumstances stated in the memorandum of grounds fled therein, the High
Gourl may be pleased to take up the petition at the earliest, and UH such time,
may extend the stay the orer dated 11.07.2019 passed by the Lower court In
CrLM.P. No.2086 of 2078 In SC No. fO5/2018 on the file of the Hon'ble M&J
Court at Viayawada in the interest of public justice.

The pelitien coming on for hearing, upon perusing the Petition and
memo of grounds fled herein, and orders of High Courl dated 20-12-2015,
28-09-2079, 16-04-2079, 071-085-2019, 20-06-2079, 11-07-2019, 07-01-2020,
34-01-2020, 19-02-2020, 05-10-2020, 30-12-3081, 20.04 2022, O8.07 2022
O3.08 2082, 01.09.2022, 26.04.2023, 16.77.2028 , 28.11.2023 & 05.04 2088
made herein and upon hearing the argurmants of Sr Suresh Kumar Routhu
Special PP for DRI for the Petitioner, the Court made the following


ORDES-

"Learnad counsel! for the Bettonens) ig rected to Aig judgment
Copy of Union OF India ¥. Mohanial & Any Pporled in Fo¢4 (7) SCC yao

Post the matter ater two {02} weeks,

interim order Yramed sariisr jg extended by three (83) more
Weeks."

Sdi- B. PRASADA Ran
ASSISTANT REGISTRAR

HTRUE capyy Mee
Por SECTION OFFICER
Ta,

: Loe

1. The Matropolifan Seasians Judge Court a Vileyawada, Krishna Distries
2. Une CC io SH Suresh Kumar Routhu, Special Pp for ORY fOPUC}
3. One CC te Sx S.Nithin Kumar, Advocate FOPUCH

One spare copy


HIGH COURT

TRR,J

DATED: 242084

POST THE MATTER AFTER TWO (Og) WEERS

ORDER

INTERIM ORDER EXTENDED