Ammisetty Srinivasu Vasu vs T Usha Rani on 14 August, 2020

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Andhra Pradesh High Court - Amravati

Ammisetty Srinivasu Vasu vs T Usha Rani on 14 August, 2020

Bench: K Suresh Reddy

(FRESH SHOW CAUSE NOTICE BEFORE ADMISSION)
_AN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

FRIDAY, THE FOURTEENTH DAY OF AUGUST, TWO THOUSAND AND TWENTY

:PRESENT: a
THE HONOURABLE SRI JUSTICE K.SURESH REDD
CRIMINAL PETITION NO: 2580 OF 2020 oo
Between: .
Ammisetty Srinivasu @ Vasu, S/o Ammisetty Sankara Rao,
, ...Petitioner/A-1
AND
T Usha Rani, MCC team in-charge, Avanigadda Constituency, Krishna District, A.P.
2. The State of Andhra Pradesh, rep by Public Prosecutor, High Court of A-P., at
Amaravathi.

... Respondents

WHEREAS the Petitioner above named through his Advocate Sri K. CHIDAMBARAM
presented this Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in
the memo of grounds filed herein, to call for the records in C.C. No. 227/2019 on the file of the
Court of the Additional Judicial First Class Magistrate, Avanigadda, Krishna District, A.P. and
quash the same, in so far as the Petitioner/A-1 is concerned as the same is illegal and abuse of
process of law.

AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein, the earlier orders dt. 17.07.2020 and upon hearing the arguments of Sri K
Chidambaram, Advocate for the Petitioner, and of Public Prosecutor for Respondent No.2,
directed issue of fresh notice to Respondent No.1 herein returnable in four weeks to show cause
as to why this Crl.P., should not be admitted.

You viz:
Smt. T. Usha Rani, MCC team in-charge, Avanigadda Constituency, Krishna District, A.P.

are be and hereby directed to show cause either appearing in person or through an Advocate, as
to why in the circumstances set out in the petition and the affidavit filed therewith (copy
enclosed) this CRLP should not be admitted, on 31-08-2020, on which date the case stands
posted for hearing.

IA NO: 1 OF 2020 : Petition under Section 482 of Cr.P.C., praying that in the circumstances
stated in the memo of grounds filed in Crl.P., the High Court may be pleased to grant stay of all
further proceedings including appearance of the Petitioner /A-1 in C.C. No. 227/2019 on the
file of the Court of the Additional Judicial First Class: Magistrate, Avanigadda, Krishna District,
A.P., pending disposal CRLP 2580 of 2020, on the file of the High Court.

ORDER:

"It is represented that notice on 1" respondent is not yet served. Issue fresh personal notice to the 1" respondent.

- Learned counsel for the petitioner is permitted to take out fresh personal notice to the 1 respondent by Registered Post with Acknowledgement due and file proof of service into the Registry.

Post on 31.08.2020.

Interim order granted earlier is extended till 31.08.2020." , | ANA sd/- P.V. RAM .

AS. ASSISTANT wa RAR TRUE COPY// Af) SECTION Agia The Additional Judicial Magistrate of First class, Avanigadda, Krishna District Smt. T. Usha Rani, MCC team in-charge, Avanigadda Constituency, Krishna District, A.P. (BY RPAD along with a copy of petition and memo of grounds) Two CCs to Public Prosecutor, High court of Andhra Pradesh at Amaravathi. (OUT) One CC to Sri. K Chidambaram, Advocate [OPUC] One spare copy To, NO --

Ain BO HIGH COURT o KSRL i DATED: 14/08/2020 ao NOTE: Post on 31.08.2020 a a FRESH NOTICE BEFORE ADMISSION af CRLP.No. 2580 of 2020 / i INTERIM STAY EXTENDED

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Andhra Pradesh High Court - Amravati