Pulivarti Vijaya Lakshmi At Popuri ... vs Popuri Anji Babu
2024 Latest Caselaw 8844 AP

Andhra Pradesh High Court - Amravati

Pulivarti Vijaya Lakshmi At Popuri ... vs Popuri Anji Babu on 24 September, 2024

 APHC010635012023
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3396]
                           (Special Original Jurisdiction)

          TUESDAY, THE TWENTY FOURTH DAY OF SEPTEMBER
                TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

     THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

                    CRIMINAL PETITION NO: 10042/2023

Between:

Pulivarti Vijaya Lakshmi @ Popuri Vijaya Lakshmi ...PETITIONER/ACCUSED

                                      AND

Popuri Anji Babu and others              ...RESPONDENT/COMPLAINANT(S)

Counsel for the Petitioner/accused:

     1. NAGA PRAVEEN VANKAYALAPATI

Counsel for the Respondent/complainant(S):

     1. SRINIVASA RAO NARRA

     2. PUBLIC PROSECUTOR (AP)

The Court made the following:

ORDER:

Heard Sri V.Naga Praveen, learned counsel for the Petitioner and Sri

Srinivasa Rao Narra, learned counsel for Respondent Nos.1 to 5/Accused

Nos.1 to 5.

2. Ms. K.Priyanka Lakshmi, learned Assistant Public Prosecutor

representing the State/Respondent No.6 is in attendance.

3. Learned counsel for the Petitioner would submit that impugning the

order passed in Crl.M.P.No.909 of 2023 in C.C.No.34 of 2023 on the file of the

learned Judicial Magistrate of First Class, Parchur, the present petition has

been preferred by the petitioner/defacto-complainant, since an application

which was filed to receive the documents and recall P.W.1 for marking such

documents has been dismissed by the trial Court.

4. Learned counsel for the Petitioner would submit that they restrict their

prayer to the extent of receiving the certified copy of the judgment/decree in

D.O.P.No.40 of 2017.

5. Learned counsel for the Respondent Nos.1 to 5 also fairly conceded the

relief to the extent of marking the received copy of the judgment/decree in

D.O.P.No.40 of 2017.

6. In that view, the petition is disposed of permitting the petitioner/defacto-

complainant to file certified copy of the judgment/decree in D.O.P.No.40 of

2017.

7. Learned trial Court Judge may receive such documents and which can

be marked through P.W.1. As the C.C is of the year 2018, learned trial Court

is requested to dispose of the case in accordance with law as expeditiously as

possible without granting adjournments in a casual way by mere asking.

As a sequel thereto, miscellaneous petitions pending, if any, shall stand

closed.

___________________________________ VENKATA JYOTHIRMAI PRATAPA, J Date: 24.09.2024 SCS

THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

CRIMINAL PETITION NO: 10042/2023

Date:- 24.09.2024

SCS