Andhra Pradesh High Court - Amravati
Nelaturi Ravi Kumar vs The State Of Andhra Pradesh on 25 August, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE TWENTY FIFTH DAY OF AUGUST TW THOUSAND AND TWENTY TWO -PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA i& Ha. 3 QE 2O22 IN SRLP ACh: 6627 OF 2022 Ve Sahwvean: iNelatur Ravi Kurnar, Sfo. iate vaay K Karner Aged about 40 years, Oca: Gevernmernt Ernpioyee, R'o. Dear No. 2605-8, 6" tne, AT. Agraharam Guntur, Guntur Distrie Petitioners Reepondent 1. The State of AP, rep. by its Public Pro: osscutor, High Court at Amaravati, through the Station House Oificer, Woman PS S. "Bunt tur Urban. ..A* Respondent
s. Gogulamud! Lavanya @ Nettur Lavanya, Wie. Kiran Kumar, (ve. Gogulamudl od Vijaya Sekhar, Aged 31 years, Gee, Housew: fe, Réo, f1256/A, 3° lane, Park Road, Mangalagil, Guntur District.
. 2 Respandent/Petitioner Counsel for the Petitioner :Sri N, RAMESH BARL Counsel for the Respondent No.1: Asst. PUBLIC PROSECUTOR Counsel for the Respondent No.2: NONE i Petition Med under Section 482. of CrP c praying that in the clroumetance Sigied in the memorandum of grounds filed in support of the Criminal petition, the High Count may be pleased fo grant slay of aff further proceadings inciuding BPPESTANCE of the Pettiener/3 Respondent | in D.C. No: 8 of 2079 on the file of Additional Junior Chil Judge, Mangalagir, Guntur District, Pending di isposal of GREP No. 8621 of 2028, an the fle of the High Cour.
The coun while directing issue of noiice to the Respondents herein ta show CAUSE as to why this application should not be complied with, made the fol owing onier.(The receipt of this order will be desmed to be the receipt of notice in the case}.
seen considering the submissions made and perusing the material on recerd, including the complaint in D.C, prima facie, this Court is of the apinion that no Sase is made out against the petitioner atiracting the offences under the provisions of Protection of Women from Domestic Violence Act, 2008.
in view af the same, there shalt be stay of afl further proceedings in DY. No.8 of 2048 on the fle of the Court af the Additional Junior Civil diiges, Mangalagiri, Guntur District, in so far as te patitionedRespondant No.8 is cencernad.
Le on * Sd/- KJ, RAJA BABU ASSISTANT REGISTRAR TRUE COPY! ee SECTION OFFICER The Additional Junior Ohad Judge, Mang gelagin, Guntur District, The Siation House Officer, Women Sole Station, Guntur Urban, Guntur District Gaquiamud! Lavanye @& Nelatud Lavanya, W le Kiran Kumar, Dfo. Gogui Ramudl Vilaga Rekhar, Doc. Housewife, Rio. 1-1280/4, 3° lane, Park Road, Mangalagir, Guntur ¢ Ristrict ot aby REAR) One CC ic SrA. Ramesh Babu, Advocate f(ORPUCT | . Tae OCs fo PUBLIC PROSECY TOR, High Court of Andhra Pradesh [OUT] <7 One spare copy HIGH COURT DATEO Soe S0s5 NOTE: LIST THIS CASE AFTER EIGHT (3) WEEKS.
GREER iA No, 3 OF 2022 iN GREP NO: 66249 OF 2028 :
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