Andhra Pradesh High Court - Amravati
Addanki Pavan Kumar vs State Of Andhra Pradesh on 1 April, 2022
Author: D Ramesh
Bench: D Ramesh
ow ne Ny (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE FRIDAY, THE FIRST DAY OF APRIL FW THOUSAND AND TWENTY TWO (PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH CRIMINAL PETITION NO: 2389 OF 2022 Sehveen: " Addanki Pavan Kumay, Slo. Sambaiah , Aged 62 years, Clo. Venkateswara Medi ical Shop, Huzuranagar, Nalgonda District, .PationenPsttionerAccused AND 1) State of Andhra Pracesh, Rep. by iis Public Prosecutor, High Court of Andhra Pradesh, Amarayathi, . Maspandeant " Sy * x " "a " SF ov) oe pr Lo owt 2} Addank! Seetha, Wo. Pavan Kumar, Aged 4? years, Cfo. Nernule Narasimha mao, Rfo.D.No. 14-58, Mutyala Read, Jagagiahpet, Krishna District, » espandentiQe-lacto Camplainant --- Whereas the Petitioner above named through his Advocate Sri Sarath Kumar BD, presented this Crminai Petition filed under Section 482 of Cr.P.C, praying that in the crcumeiances slated in the mesnorandum of grounds fled in support of the Criminal Petition, tha High Court may be pleased to quash the Onder dt. 1102 2017 passad in on minal Revision Pelition No. 34 of 2020 on the He of the oourt of fearned XVI Addifional District and Sessions Judge, Nandigama, Krishna District, by setting aside the Order df. 14.02.2020 passed in M.G.NG.28 of 2017 on the file of the court of Learned Addiions! Judicial Magistrate of Firat Class-Cum-Additional Junior Civil Judge, Jsqgaiahpet, Krishna District 7 And Whereas the High Court upon perusing the Criminal petition and memorandum of grounds fied herein and upon hearing the argumente of Sri Sarath Kumar 0, Advocate for the Petitioner, and of Public Prosecutor for the Respondent No.1, directed issues of notice to the Respandents hersin in show oause ag to why this CRIMINAL PETITION should not be admitted. . YOu Viki Adda nki Seetha, Ac. Pavan Kumar, { Cie 2. Nomula 2 Narasimhg Rao, Rio. No. 14. 89, Mutyala Road, Jaggaiahnet, Ke ishna Dist Set. are be and hereby dire: an RUVOCE aie, aS ta why in the clrcumstar grounds fled tharewith tcony enclosed this ¢ admitted, within thres (G2) weeks.- clad fo shaw cause adher appearing in person or thraugh § Sef cut in the petition and the IMINAL PETITION should riot be Yhe Court made the following: ORDER:
Notice fo the respondents. re Learned counsel fer the petitioneris) ie permitted to take out personal notice fo the 3°8 sespandant by registered past with acknowledgment due and fils proof of service into the Registry. Post this case after three (05) weeks. M.RAMESH BARU DEPUTY REGISTRAR okay, etree, Sor. SECTION OFFICER :
4} Addanki Seetha, Wo. Pavan Kumar, Cla. Nornida Narasimha Rac, Rvo.D.No. 14-58, Mutyala Road, Jaggaiahpel, Krishna District. (by RPAD- along with 3 copy of petition and memorandum of grounds) _ One GC fo Sri. SARATH ee MAR D, Advocate [OPUS] x SETS ove
2)
3) Two OCs to PUBLIC PROSECUTOR, High Gourt of Andhra Pradesh OUT)"
4} d One spare copy OR. eh ~ vos SCA = tw NOTE: POST TE Se SAY SAN REAYEM as: Ae Ran Pe a Cbeor LEY gene ey 2a ry RLP No. 2388 of 20
-
Ne