M SRIDHAR REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Vacate Stay Petition-W.V.M.P. No. 295/96 in W.P.M.P. No. 1053/96 in Writ Petition No. 891/1996 is listed before me in the Interlocutory Matters.

(2.) The petition, W.V.M.P. No. 295/96 is filed by the 4th Respondent in Writ Petition No. 891/96 praying to vacate the interim order passed by a learned Judge on 24-1-1996 in W.P.M.P. No. 10531/96 in Writ Petition No. 891/96. By the said order, interim stay of investigation into Crime No. 109 of 1995 of Madanapalle I Town Police Station, Madanapalle, Chittoor District, was granted. It was further ordered therein that the interim stay order shall not preclude the investigation and further action in Cr. No. 221/1995 registered in Jillapet Poti Police Station, Jalgaon, Maharashtra State.

(3.) The prayer in the main writ petition is to direct the respondents 1 to 3 not to proceed with the investigation into Crime No. 109/95 of Madanapalle 7 Town Police Station on the ground that they have no jurisdiction. Therefore, the prayer in the main writ petition and in the interlocutory application are one and the same.