Andhra Pradesh High Court - Amravati
Padala Satyanaravana Reddy. vs The State Of Andhra Pradesh on 13 July, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
ISHOW CAUSE NOTICE BEFORE ADMISSION) iN THE HIGH COURT OF ANDHRA PRADESH « AMARAVATL~ WEDNESDAY, THE THIRTEENTH DAY OF JUDY "2s TWO THOUSAND AND TWENTY TWO > PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA ~ 6 CRIMINAL PETITION NO: 4892 OF 2022 |. Gehan: Padata Satyanaravana Reddy, S/o. Frasada Raddy. aged about 48 years. R/o. DNS: 399, Vivekananda Street, Ravulapsien Vilage and Manual, O,B.R. Ambeckar Konaseema District AP. Pathioner Accused No.g-~ AND 4. The State of Andhra Pradesh, Rep by Ns Public Froseantor, High Court of Andhra Praciesh. 2. Kalaga Apparac, S/o. Late Satyanarayana, aged about 48 years, Ric. Peddapadu Vilage, Srikakular Rural Mandal, Srikakulam Disiriat, AP. Responcdanio-" WHEREAS the Petitioner above namad through his Advooate SR) SRINIVASA RAG NARRA presented this Pelion under Suction 482 of OrP.G, the High Court may be pleased fo quash the praceedings in Cr No. 1 W082 against the Patitioner/Accussd No. 2 for ihe offence punishable Us. $04.14 IPC which is pending befars Saravakota Srikakulam Disirich" i. AND WHEREAS the High Court upon perusing the petition and meriorandum af grounds fled herain and upon hearing the argurrients of Sri SRINIVASA RAO NARRA . Advocate for the Pefitioner, and of PUBLIC PROSECUTOR for Respondent No.7, directed issue of notice fo the Respondent Nog returnable in four weeks herein fo shaw cause as to why this CRIMINAL PETITICN should not be am! ted OU ER Kalaga Apparao, Sfo. Late Satyanarayang, aged about 48 years, Ro. Paddapadu Vilage, Srikakulam Rural Mandal, Srikakulam District APL © are directed fo show cause either appearing in person or through an Advocate, as ip why in the circiumetances sef aut in the petition and the aNfidavié fled therewith (copy anciogead) this CRIMINAL PETITION should not be adcimitted, within sik weeks The Court made the following: ORDER:
'Hoard the isarned counsel for the petitioner. The learned Assistant Public Proescuter takes notice on behalf of qe responder, lesue notice to the 2° reapondent returnable in four weeks. Learned counsel for the petitioner is permitted to take out personal notices on the 2°" respondent by registered post with acknowledgment due arel file proof of service in the Registry by the next date of adjournment. List the matter affer six weeks", ~~ . "
}. WURAMESR BABU SSEPUTY REGISTRAR TRUE COPY Y PS Fal SECTION OFFICER Ts,
1. Kalaga Apparan, S/o. Late Satyanarayana, aged about 48 years, Rie. Feddspadu Vilage, Srikakulam Bural Mandal, Srikakulam District, AP. ty RPACL along with a copy of petition and memorandum of grounds} ne OC to SRI SRINIVASA RAO NARRA Advocate [OPUC} Two OCs fo PUBLIC PROSECUTOR, High Court of AP [DUT] One spare coy Bm O95. Bod HIGH COURT NJSJ DATED TOR 2022 LIST AFTER SIX WEEKS -
NOTICE BEFORE ADMISSION CRIP Nodes of £022