Andhra Pradesh High Court - Amravati
Ardhani Narasimha Swamy vs The State Of Andhra Pradesh on 24 March, 2022
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA THURSDAY, THE ie JENTY POURTH O8Y OF MARCH TWO THO AND AND TWENTY TWO PRESENT: YHE HONOURABLE SRI JUSTICE 0 RAMESH CRINUNAL PETITION NO. 8984 GF 2015 Sehveen: Ardhani Narasimha Swarry, S/o Rame Govindhu, Aged about 44 years, RYo D.No S21, Near Ramalayam, Mylavari Street, Jagannadhapuram, Kakinada, East Godavari District, AP. ao Paetthioner AND *. The Gtate Of Andhra Pradesh, Represented by its Public Prosecutor, High Court of Andhra Pradesh at Amaravath, ceo Respondent y "2. Olet Adinarayana, S/o Venkata Rac, & years, Rio Balusutinpa Village NN Rairnikona Mendal, Exet Ssodavar . Osefacto Campisinant assed t ihe proceedings in CO No 283/807? on the fle of. vudi¢ Jal First Class Ma Musmmidiverarn LS 138 Ray Seo, 142 of Negotiable Instrumant Act. WHEREAS the Felttioner above named through his Advocate Sd K GAN! RED DY presented ihis Petition under Section 482 of Cr. & ay be pleased to quash gistate, AND WHEREAS the High Court upon perusing the petition and memorandum of grounds Med herein and upon hearing the argurnents of Sri K GANT REDDY Advacate for the Petitioner and PUBL ic Prosecutor for Respork dent No.7, di rected issue of notice to the Re SSHONUENts herain to show cause as to why this CRIMINAL PETITION should not me admitied, Yau VIE: Qiet Adinarayana MO Venkata Rao, R/o Balusutippa Vilage, Katrnikona Mandal, East Sodavari D: retrint, ALP. are be and hereby directed fo show cause either appearing in person or through ar Advocate, as fo why in the circumstances set aut in the petfian and the alidawil Hs od the revit (copy sndiosed)} this CRIMINAL PETITION should not be admitted, The Court made the following: ORDER:
"Notice to the respondents.
Learned counsel for the petitioner ls permitted to take out personal notice to the 2°° respondent by Registered post with acknowledgment due and Hie > roof of service into the Registry.
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4. One spare copy HIGH COURT DRS DATED 2H OS 2022 SNOST APTER FOUR WEERS, NOTICE BEFORE ADMISSION CRLP No 8084 of 2099