Andhra Pradesh High Court - Amravati
Jhe State Ofandhra Pradesh vs And Whereas The High Court Upon ... on 19 July, 2023
(SHOW CAUSE NOTICE BEFORE ADMISSION)
lN THE HIGH COURT OF ANDHRA PRADESH AT AMA'RAVATl .'-;i:
WEDNESDAY, THE NINETEENTH DAY OF JULY, lil
T H E H O N :R:ATBHLOEUsSRA:lNpJDiuE:STNFDcNE#EsrRTEYETN:VRAEsEis=y
CRIMINAL PETITION NO: 5O41 OF 2023
Betwee n :
pedadala viswanath @ viswa, s/o p. Khaderappa, Occ. Attender, R/o Pagedalavari
Palli, Kurabalakota vI'llage and.Mandal, chI-ttOOr District.
...Petitl-oner/Accused No.4
AND
1. Jhe State ofAndhra Pradesh, Rep. by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravathi.
2 I Y#2a4V4a_lli, Asnaanihdih£ aRgeaq,d# aRgeP3a:llyeTirruSbaOt,?c+lFuopoaltiD5Ilns{r:cP usl ness I D I No I
-,,`. ,.,
...Respondents
WHEREAS the petitl'oner above named through his Advocate sri
SIVAPRASAD REDDY VENATl presented this petitI-On under Secti|on 482 of Cr.P.C,
praying that in the.circumstances stated in the memorandum of grounds filed in
support Of the Crimlnal Petition, the High Court may be pleased to quash the entire
PrOCeedI-ngS a.gainst the petitioner I'n CC. No. 463 of 2015 on the file of the lV
A JJ:1:___ _ I I
Additional Jun ior Civil Judge, Tirupati, Tirupathi District being in abuse of process of
law and Court
AND WHEREAS the High Court upon perusl'ng the petI'tjOn and
memorandum of memorandum of grounds filed herein and upon hearing the
arguments of Sri SIVAPRASAD REDDY VENATI Advocate for the pctl'tioner and of
Assistant public prosecutor for the respondent No.1, directed issue of notice to the
Respondent No.2, herein to show cause as to why this CRIMINAL PETITION should
not be admitted.
You viz:
yadavalli Anandha Reddy, age 35 years, Occ. Cool Drinks Business, D,No.ll-244-
1, Santhi Nagar, M. R. Palli, Tirupati, Tirupati District
are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why I'n the Circumstances Set Out in the petition and the
memorandum of grounds filed therewith (copy enclosed) this Criminal Petition should
not be admitted within sI-X (6) weeks.
JAJ|O: 2 OF 2_Q2±
Petition under section 482 of Cr.P.C, praying that in the circumstances stated
in the memorandum of grounds filed in support of the petitI'On, the High Court may be
pleased to stay all further proceedings in cc. No. 463 of 2015 on the fl'le of the lv
Additional Junl-or Civil Judge, Tjrupati. Tirupathi District, pending dI'SPOSal Of
CRLP No. 5041 of 2023, on the file of the High Court.
The Court made the following
ORDER:
-_ IILearned Assistaht Public Prosecutor takes notice on behalf of lSt Respondent and seeks time to get I-nStruCtiOnS.
_.~-.
Issue notice to 2nd respondent.
Learned counsel for the petI-tjOneJ+s Permitted tO take Out Personal notice to Respondent No.2 by Registered Post with Acknowledgment Due and file proof of service wI-thin a Period Of three (3) weeks.
presence of petitioner i.e., A4 berfe the trial Court js dispensed with, except on those dates when the learned Magistrate feels that the presence of J petitioner i.e., A4 is necessary.
Post after sI-X (6) w Sd/- A.t V]JAY BABu ASSISTANT RE ]STRAR /ITRUE COPY// F sECT!ON OFFICER To, 1/The IV Additional Junior Civil Judge, Tirupati, Tirupathi District (Chittoor District) 2# adavalli Anandha Reddy, age 35 years, Occ.Cool Drinks Business, D.No. Zlw1+-L2€4^-1`Sa_tnt_hj|¥:a_g_a_r,_¥-___R_.
copy of petition and memorandum _Pa"i, ofTirupati, grounds) Tirupati . District (by RPAD_ along C to SRl. SIVAPRASAD REDDY VENATI Advocate [OPUC] o CCs to Public Prosecutor (AP) High Court of Andhra PFadesh -[ouT] Onespare copy CVS S / i= / HIGH COURT SRKJ DATED: 19/07/2023 POST AFTER SIX (6) WEEKS NOTICE BEFORE ADMISSION CRLP.No.5041 of 2023 DISPENSED WITH *==--^ ® =T 25JUlae gi (i.: