NIMMAGADDA UPENDRANTH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This matter is taken up by way of House Motion as per the orders of the Hon'ble the Chief Justice, at 6.45 A.M. today i.e. 24.06.2021 in view of the urgency expressed by the learned counsel for the petitioners that General Body meeting of the NRI Academy of Sciences, Chinakakani Village, Mangalagiri Mandal, Guntur District, is scheduled to be held today at 8.00 A.M. and that there is threat of very much essential to cater the needs of the patients in the said hospital.

(2.) Therefore, he would pray for passing of similar order not to take any coercive steps against the petitioners herein also.

(3.) Learned Government Pleader for Home opposed the prayer. He would submit that even a copy of the F.I.R. is not produced by the petitioners in this matter. He further submits that a case for the offences punishable under Sections 120-B, 409, 471, 420 and 506 r/w.34 of IPC was registered against the petitioners with the allegations that they have misappropriated the Society funds a id siphoned of the same after entering into a conspiracy with each other and committed criminal breach of trust. Therefore, he would submit that the matter requires investigation in view of the seriousness of the allegations. He would further submit that the petitioners are not entitled to any such order in the facts and circumstances of the case, not to take any coercive steps against the petitioners and thereby prayed to reject the said prayer.