Andhra Pradesh High Court - Amravati
Yellala Madhavi vs The State Of Andhra Pradesh on 3 March, 2026
(SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA : TUESDAY, THE THIRD DAY OF MARCH TWO THOUSAND AND TWENTY SIX (PRESENT: THE HONOQURABLE DR JUSTICE Y. LAKSHMANA RAO CRIMINAL PETITION NO: 1692 OF 2626 Between: 1. Yellala Madhavi, Wie Yellala Satya Srikanth Raiu, Aged 58years, Rio. O.NoSO-1T-511/De72273, Flat NoSG2, Andhra Bank ATM. ohalivahana Nagar, Moosararnbagh, Hyderabad Jelengana. i) Yellala Satya Srikanth Raju, Sfo.Yellala Satyanarayana Raiu, Aged abaul 63 years, Réo. D.No.18-11-571/O872/273, Flat Ne.SO2, Andhra Sank ATM, Shalivahana Nagar, Moosarambagh, Hyderabad, Telangana 3. Yella Charan Raju @ Satya Sai Charan, S/o Yalisia satya Srikanth Rau, Aged 38years, Rio. O.No.16-11-54 WDSF2ie73, Flat No.o02 Andhra Bank ATM, Shalivahana Nagar Moosarambagh, Hyderabad, Tealengana Petitioners/Accused No.2 to 4 AND 1. The State of Andhra Pradesh, R Rep. by iis Public Prosecutor, High Court of Anchra Pradesh at Amaravathi, Nelapadu, Guntur District. . Respondent Yellala Naga Sai Sree, Wo. the Petitioner, Rin. T- 3, Kavya Elite, Gollapudl, Vayawaca Rural, NTR Distiet 921225 Respondent/Defacto Complainant WHEREAS the Petitioner'Acuused above named through their Advocate Sr CHATRATE RADHA KRISHNA presented this Petdion under Sections 482 of Cr.P.C/S82 of BNSS. is fied praying that in the circumstances Slated in the grounds filed in support of the Criminal Petition, the High Court may be pleased to Quash the proceeds ngs i Cl No. 27782025 an the # the learned IV Addl Chief Judicial Magistrate, Vilayawada, arising out of SONGZ T2025 dated O8.05.9028 of Bhavanipuram Fatice Statian, for offences under Section 85 SNS and Sectinns 3 3 & 4 of the Dowry Prohibition Act, 1961, insofar as Petifioners/Acausead Nos.2 to 4 gre concerned': AND WHEREAS the High Court UPON perusing the petitian and memorandum of grounds fled herein and upon hearing the arguments af Sx CHATRATE RADHA KRISHNA Advocate for the Peliioner, Public Prosecutor for Ri directed issue of notice to the Respondent No. herein fo show cause as fo why this CRIMINAL PETITION should not be admitted, By Yellala Naga Sai Sree, Wo. the Petitiane r, Rio. T- 3, Kavya Efe, Goflapucil, Vilayawada Rural, NTR Distiet 8247208 through an Advocate as to why in the ciroumsfances set out in the c gativian and the affidavit Med herewith (copy enclosed) this CRIMINAL PETITION N should nat be admitted on ar before 15.04.9026 for which date the case stands iA NO: 1 OF 2628 Graying that in the circuristances stated in the afk Javil fHed in support of the pettion, the High Court may be oleased to sia ay al further proceedings in Cc. No. 2778 of 2028 on the file of the learned AY Adal Chief Judicial Magistrate, Vi jayawada, arising out of CrNo 2UF/e028 dated 03.05. 2095 of Bhavani UPA eS ™~ ~~ PRE Pa a x a tS < wy Police Station, Vilayawads insofar as the rehvonersiAccused Nos 8 fo 4 ars concerned, pending disposal of CRUP No 1682 of 2038, on the fle of the High Court, Yhe Court made the following: ORDER:
Heard the learned counsel for the petiticners and the learner Assistant Public Prosecutor, issue notice to 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. The presence of the petitioners/Accused Nos.2 fo 4 is dispensed with before the learned Tral Court unless itis otherwise required, Me.K.Rama Tulasi, the learned counsel, is appointed as Mediator in this case.
The Secretary Nigh Court Legal Services Committee is directed to issue necessary proceedings in that regard, The petitioners and respondent No are directed to appear before the mediator on 34.00.2096 and cooperate with the mediation proceedings for amicable settlement of the issus. To, Oo a For mediator's report, post on 15.04.2028. i Sd/-U.SRIDEVI DEPUTY REGISTRAR FTRUE COPY! SECTION OFFICER For . The Secrefary High Court Legal Services Cammities, High Court of AP at Arneravall The I Adel Chief Judicial Magistrate, Wiayawada. Yellaia Naga Sai Sree, Wo. the Petitioner, Rie. T- 3, Kavya Efe, Gollapudi, Viayawacde Rural, NTR District -521225 . Yellala Machavi, Wo Yellala Satya Srikanth Raju, Rio. D.No. 16-441- STUDe? 2/273, Flat No.502, Andhra Bank ATM. Shafivahana Nager, Moosarambagh, Hyderabad ,Telengana. Yellala Satya Srkanth Raju, S/o Yellala Satyanarayana Raiu, Rio. DINO TO-T1-St/De72273, Flat No.802, Andhra Bank ATM, ohalivabana Nagar, Moosarambagh, Hyderabad, Telangana. 6, att £ rong .
Yellaia Charan Rajlu @ Satya Sai Ral, Ria. DING. 16-11-SLD27S/8795. Flat No.02, Andhra Sank ATM, Shalivahana Nacar, Maosarambagh, Hyderabad, Telengane (addressee Sto 6 by SPEED PosT- along with a copy of petition and memorandum of vee OR APPEARANCE) One CC fo SRE CHATRATI RADHA KRISHNA Advocate FOR UC] Two CCs fo Public Prosecutor, Nigh Court of AP. fOUT One spare copy.
HIGH COURT ORLYLR,J DATED ONS 2028 For mediator's report, post on 18.04.2028. NOTICE BEFORE ADMISSION CRLP.No.1892 of 2088 FOR APPEARANCE