Palla Bala Maddiletiatbalu, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 9127 AP

Andhra Pradesh High Court - Amravati

Palla Bala Maddiletiatbalu, vs The State Of Andhra Pradesh, on 3 October, 2024

APHC010139282024

                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                         [3396]
                            (Special Original Jurisdiction)

                   THURSDAY ,THE THIRD DAY OF OCTOBER
                     TWO THOUSAND AND TWENTY FOUR
                                   PRESENT
 THE HONOURABLE SMT. JUSTICE VENKATA JYOTHIRMAI PRATAPA
                      CRIMINAL PETITION NO: 1949/2024
Between:
   PALLA BALA MADDILETI@BALU,, S/O. PALLA RATNAMAIAH, AGE 40
   YEARS    OCC     PRESIDENT    NAVJYOTHI    HUMAM    RIGHTS,
   R/O.H.NO.30/430-C,BOGGULINE,NANDYAL,KURNOOL        DISTRICT,
   ANDHRA PRADESH.
                                        ...PETITIONER/ACCUSED
                              AND
  1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PUBLIC
     PROSECUTOR,      HIGH COURT OF ANDHRA PRADESH AT
     AMARAVATHI.
  2. KAVI RAJU, S/O.RANGAPPA, AGED ABOUT 45 YEARS, OCC NOT
     KNOWN, R/O BOGGULINE, NANDYAL TOWN,KURNOOL DISTRICT.
                               ...RESPONDENT/COMPLAINANT(S):

Counsel for the Petitioner/accused:
  1. TAGORE YADAV YARAGORLA
Counsel for the Respondent/complainant(S):
  1. PUBLIC PROSECUTOR (AP)
The Court made the following:
ORDER:

The instant Criminal Petition under Section 482 of the Code of Criminal

Procedure, 1973 has been filed, by the Petitioner/Accused No.1, seeking to

quash the proceedings in S.C.No.177 of 2023 on the file of the Court of II

Additional Senior Civil Judge, Nandyal, Kurnool District registered for the

offence under Sections 307, 323, 324 and 506 read with 34 of Indian Penal

Code.

2. When the matter is taken up for hearing, Sri Veerbabu Gandu, learned

counsel for the Petitioner/Accused No.1 would submit that the case against

the Petitioner/Accused No.1 was split up from S.C.No.177 of 2023 and

numbered as S.C.No.120 of 2024 on the file of the Sessions Judge, Kurnool

and after full-fledged trial S.C.No.177 of 2023 was ended in acquittal in favour

of Accused Nos.2 and 3 and the said judgment is very much applicable to the

Petitioner/Accused No.1 also.

3. Sri C.Panini Somayaji, learned Assistant Public Prosecutor would

submit that Court may pass appropriate orders.

4. Considering the submission made, the the criminal petition is disposed

of by giving liberty to the Petitioner to file appropriate application before the

learned trial Judge and the learned trial Judge may pass appropriate judgment

in accordance with law.

Pending applications, if any, shall stand closed.

______________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA Date:03.10.2024 Dinesh

HON'BLE SMT. JUSTICE VENKATA JYOTHIRMAI PRATAPA

Dt.03.10.2024

Dinesh