Challapalli Bala Venkata Durga ... vs M.Lakshman on 15 June, 2021

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Andhra Pradesh High Court - Amravati

Challapalli Bala Venkata Durga ... vs M.Lakshman on 15 June, 2021

Bench: Battu Devanand

FORM-I
NOTICE FOR APPEARANCE IN PERSON AFTER ADMISSION
(SEE RULE 18)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Original Jurisdiction)

 

TUESDAY, THE FIFTEENTH DAY OF JUNE TWO
THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND

CONTEMPT CASE NO: 1217 OF 2026
Between:

Challapalli Bala Venkata Durga Anjaneya Prasad, S/o Balaji, Age 32 Address R/o
H.No.302, Lakshmi Narasimha Residency, Railway Road, Guntupalli, Vijayawada

- 521 241
.-- Petitioner
AND
M.Lakshman, Inspector of Police, Ongole Taluka Police Station, Prakasam District,
Andhra Pradesh

... Respondent / Contemnor

WHEREAS the petitioner has presented under Sections 10 to 12 of the Contempt of
Courts Act, 1971, the above case through his counsel Sri VENKATA MOHAN RAO
PATHAKOTA, praying the High Court to summon and punish the respondent herein, for
his deliberate, willful, wanton and intentional disobedience of the directions of the Apex
Court in decision of "Arnesh Kumar Vs State of Bihar" ((2014) 8 SCC 273) for arresting
the petitioner without issuing any notice under section 41-A of Criminal Procedure Code,
1973 in relation to Crime No. 460/2019 dt. 14.09.2019 registered under Sections 420, 498-
A of IPC, Sec. 3 and 4 of DP Act which was numbered as CC NO. 218/2006 on the file of
If] Additional Munsif Magistrate, Ongole and punish him for committing Contempt of the
said directions passed by Hon'ble Supreme Court.

WHEREAS the said case coming on for hearing, and whereas the High Court, upon
perusing the affidavit filed therein, the earlier High Court orders dated 11.11.2020, and
upon considering the arguments of Sri VENKATA MOHAN RAO PATHAKOTA,
Advocate for the Petitioner, made the following

ORDER:

"Admit, Issue Notice in Form-I to the Respondent. Post on 14.07.2021."

To M.Lakshman, Inspector of Police, Ongole Taluka Police Station, Prakasam District, ALP.

WHEREAS your attendance is necessary to answer the charge under Sections 10 to 12 of Contempt of Courts Act viz; for willfully and deliberately violating of the directions of the Apex Court in decision of 'Armmesh Kumar Vs State of Bihar" (2014) 8 SCC 273) and arresting the petitioner herein, without issuing any notice under section 41-A of Criminal Procedure Code, 1973 in relation to Crime No. 460/2019 dt. 14.09.2019 registered under Sections 420, 498-A of IPC, Sec. 3 and 4 of DP Act which was numbered as CC NO. 218/2000 on the file of IJ Additional Munsif Magistrate, Ongole. Therefore, you, viz ;

M.Lakshman, Inspector of Police, Ongole Taluka Police Station, Prakasam District, ALP.

are hereby required to appear in person before the High Court of Andhra Pradesh at Amaravati (Nelapadu) on 14-07-2021 at 10.30 A.M and show cause as to why you shall not be punished or other appropriate order be not passed against you for contempt of the Apex Court.

You shall attend the High Court of Andhra Pradesh in person on 14-07-2021 at 10.30 A.M and shall continue to attend the High Court on all days thereafter to which date the case against you stands adjourned, and until final orders are passed on the charge against you.

Herein fail not.

DEPUTY REGISTRAR To

1. The District Judge, Ongole, Prakasam District, AP. (By RPAD - in duplicate with a copy of petition and affidavit to serve on the respondent and to return to this Court before 07-07-2021).

2. M.Lakshman, Inspector of Police, Ongole Taluka Police Station, Prakasam District, AP, (Addressee No. 2 by RPAD along with a copy of petition and affidavit)

3. Two Spare Copies.

MSR HIGH COURT DEV,J DATE: 15-06-2021 NOTE : POST ON 14.07.2021 NOTICE TO THE RESPONDENT FOR APPEARANCE ORDER CC.NO. 1217 OF 2020.

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Andhra Pradesh High Court - Amravati