Korupolu Akhil Sai Venkata vs State Of Andhra Pradesh
2024 Latest Caselaw 10260 AP

Andhra Pradesh High Court - Amravati

Korupolu Akhil Sai Venkata vs State Of Andhra Pradesh on 13 November, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

WEDNESDAY, THE THIRTEENTH DAY OF NOVEMBS!
TAO THOUSAND AND TWENTY FOUR -

é -PRESENT:

"THe HONOURABLE JUSTICE DR VR K KRUPA SAGAR. oo
CRIMINAL REVISION CASE NO: 306 OF 2024 .

Between:
Korupolu Akhil Sai Venkata, S/o. Satya Rac, Aged 20 years, Rio. D.No. 7-414
56, Ghiunaidu Colony, Ofd Gajuwaka, Visakhapatnam.
| .. Patifioner/Respondent/Camplainant
AND |
State of Andhra Pradesh, Rep. by Public Prosecutor, High Court of Andhra
Pradesh, Amaravaihi.
. Respondent/Petitionar

Revision filed under Section 397 and 404 of frp. C.. Aggrieved by the
judgment of the Special Judge for tal of offences under POCSo Act,
Visakhapatnam passed in Cri, MP No. 158 af 2024 in SCO NO. 068 of 2027
dated 11-03-2024, the petitioner begs to prefer the above revision,

IA NO: TOF 2024
Petition under Section 157 CPC praying that in the circurnstances

Slaied in the affidavit filed in support of the petition, the High Court may be
pleased fo stay all further proceedings in SG No. & of 2091 on the file of
Special Judge for trial of offences under POGSO ACT, Visakhapainam ,
Pending disposal of CRLRC 308 of 2024, on the file of the Hk gn Court

The petition caming on for heari mg. Ubon perusing the PetHtion and the
memorandum of grounds filed in supsart thereof and the earlier orders of the
High Court dated: 09.04.2084 98.04 2004 » OF OS 2024. 11.07.2024,


09.08.2084, & 18.09.2024. made herein and upon Asaring the argumenis of
Sri VV SATISH Advocate for the Petitioner and of PUBLIC PROSECUTO
for Ihe Respondent, the Court mace the following

ORDER:

List aller hwo weeks,

TH then, interim order granted earlier shall stand extended.

A SDL K KASIRAG ACHARI ASSISTANT REGISTRAR

TRUE COPY!

SECTION OFFICER

j. The Special Juclge for irial of offences under POCSO AST, Visakhapatnam, Visakhapatnam Oistrict

2. Gne CC to Sri VV Satish, Advocate (OPUC}

3. Twe CCs fo PUBLIC PROSECUTOR, Hi igh Court ofA. PIOOT]

§. One spare copy

HIGH COURT

Der. VRES,.J

DATEOIS.4 1.2024

NOTE: LIST AFTER TWO WEEKS,

ORDER

INTERIM ORDER EXTENDED

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