Andhra Pradesh High Court - Amravati
Mary Jayadeena vs The State Of Andhra Pradesh on 29 January, 2026
[3521 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
X
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATj/
THURSDAY, THE TWENTY NINETH DAY OF JANUARY ;
TWO THOUSAND AND TWENTY SIX \
iPRESENT:
HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
CRIMINAL PETITION NO: 570 OF 2026
Between:
1. Mary Jayadeena, W/o. E.Maria Lopdhass, age 54 years R/o. D.No.21,
Madhamandabam Street, Nagalapuram Salai, Uthukottai, Tiruvalur,
Tamil Nadu. (A4)
2. Augustin Gnanayutham, S/o. Gnanayutham, Aged about 49 years R/o.
D.No.74/314, Paper Mills Road, Perambur, Chennai, Tamil Nadu. (A5)
3. Asha Jestin Nadar, S/o. Jestin Nadar, Aged about 48 years, R/o. Sai
Raj Hotel, Indira Nagar No.1, Deena Chikki Mart J.N.Road, Mulund
West, Mumbai, Maharashtra. (A6)
{wrongly mentioned as Manjula in the FIR)
... Petitioners/Accused Nos.4, 5 & 6
AND
1. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court
of Amaravathi.
2. Vinsi Anbalagan @ Kala, W/o. Victor Anbalagan, Aged about 46 years.
Resident of D.No. 17-583-2, Rajeswari Nagar, Renigunta Mandal,
Tirupati, Tirupati District.
.... Respondent/Complainant
WHEREAS the Petitioners above named through their Advocate M/s. VMR LEGAL presented this Petition under Section 528 of BNSS, praying that in the circumstances stated in the affidavit filed in support of the Criminal Petition, the High Court may be pleased to Quash FIR No. 16 OF 2023 on the file of the Renigunta (U) Police Station charged u/s 341,441, 448, 354, 506 of Indian Penal Code, 1860 r/w 34 of Indian Penal Code, 1860, r/w 156(3) of Code of Criminal Procedure, 1973.
AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri VMR LEGAL Advocate for the Petitioners, Assistant Public Prosecutor for the respondent No.1, directed issue of notice to the Respondent No.2, herein to show cause as to why this CRIMINAL PETITION should not be admitted.
You viz:
Vinsi Anbalagan @ Kala, W/o. Victor Anbalagan, Aged about 46 years. Resident of D.No. 17-583-2, Rajeswari Nagar, Renigunta Mandal, Tirupati, Tirupati District.
are be and hereby directed to show cause either appearing in person or through an advocate within four weeks to which date the case stands posted as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith (copy enclosed) this CRIMINAL PETITION should not be admitted.
The Court made the following: ORDER Issue notice to the respondent No.2.
The learned counsel for the petitioners is permitted to take out personal notice on respondent No.2 and file proof to that effect.
Post the matter after four weeks.
SdAK.KASIRAO ACHARI ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER ro,
1. Vinsi Anbalagan @ Kala, W/o. Victor Anbalagan, Aged about 46 years, Resident of D.No. 17-583-2, Rajeswari Nagar, Renigunta Mandal, Tirupati, Tirupati District, (by RPAD- along with a copy of petition and memorandum of grounds)
2. OneCCto SRI. VMR LEGAL Advocate [OPUC]
3. Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh [OUT]
4. One spare copy KSR HIGH COURT DR.YLR, J DATED:29/01/2026 Post the matter after four weeks.
NOTICE BEFORE ADMISSION CRLP.No.570 of 2026