Andhra Pradesh High Court - Amravati
Vennela Appla Naidu vs The State Of Andhra Pradesh on 7 April, 2026
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV/^'
TUESDAY, THE SEVENTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX I
iPRESENT:
'■'--ST
THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
CRIMINAL PETITION NO: 11783 OF 2025
Between:
1. Vennela Appla Naidu, S/o.Simhachalam,Aged about 55 years. R/o
Vennelapalem Village, Parawada, Anakapalli District.
2. Vennela Dinesh, S/o.Appala Naidu Aged about 27 years, R/o.
Vennelapalem Village, Parawada, Anakapalli District.
3. Vennela Apparao, S/o.Appala Naidu.Aged about 27 years, R/o.
Vennelapalem Village, Parawada, Anakapalli District.
4. Vennela Simhadri, S/o. Late Kannam Naidu.Aged about 45 years, R/o.
Vennelapalem Village, Parawada, Anakapalli District.
5. Pyla Sanyasi Rao S/o.Demudu.Aged about 62 years, R/o.
Vennelapalem Village, Parawada, Anakapalli District.
6. Vennela Mahesh, S/o.Appala Naidu.Aged about 27 years, R/o.
Vermelapalem Village, Parawada, Anakapalli District.
7. Pyla Satyanarayana, S/o.Satti Babu.Aged about 50 years, R/o.
Vennelapalem Village, Parawatla, Anakapalli District.
Petitioner/Accused Nos.1 to 7
AND
1. The State of Andhra Pradesh, Rep.by its Public Prosecutor, High Court
Amaravathi. Through the Station House Officer, Parawada Police
Station. Anakapalli District.
2. Kondru Demudu, S/o.Simhachalam, Aged about 56 years, R/o.D.No.5-
258,Vennela Palem Village, NTPC Post, Parawada Mandal, Anakapalli
District. '-
Respondents
WHEREAS the Petitioner/Accused above named through their Advocate Sri KONA N.D.V.RAMANA RAO presented this Petition under Section 528 of BNSS, is filed praying that in the circumstances stated in the grounds filed in support of the Criminal Petition, the High Court may be pleased to quash the FIR No.221^2025, dated 25.8.2025 on the file of Parawada Police Station, Anakapalli District, as against the Petitioners/Accused Nos.1 to 7 herein-
AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri KONA N.D.V.RAMANA RAO Advocate for the Petitioner, Public Prosecutor for R1 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;
Kondru Demudu, S/o.Simhachalam, R/o.D.No.5-258,Vennela Palem Village, NTPC Post,Parawada Mandal, Anakapalli District, 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 CRIMINAL PETITION should not be admitted within four weeks.
lA NO: 2 OF 2n2fi Petition under Section 528 of BNSS is filed praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant interim stay of all further proceedings in FIR No.221/2025, dated 25.8.2025 on the file of Parawada Police Station Anakapalli District, including the arrest of the Petitioners/Acc used Nos. 1 to 7 herein, pending disposal of CRLP No.11783 of 2025, on the file of the High Court.
The Court made the following: ORDER Issue notice to respondent No.2.
The learned counsel for the Petitioner is permitted to take out personal notice on Respondent No.2 and file proof to that effect.
/ / There is an enormous delay of nearly IVz years in between the alleged occurrence of the offences and for lodging the complaint with the police or filing the complaint before the learned Jurisdictional Magistrate. The delay is not explained properly.
Considering the entire facts and circumstances of the case, there shall be stay of all further proceedings in CrNo.221 of 2025 on the file of Parawada Police Station, Anakapalli District until further orders.
Post after four weeks.
SD/-K.J.RAJA BABU
//TRUE COPY// assistant REGtSTRAR
SECTION OFFICER
To,
1.
The Station House Officer,Parawada Police Station, Anakapalli District.
2. Kondru Demudu, S/o.Simhachalam, R/o.D.No.5-258,Vennela Palem Village, NTPC Post,Parawada Mandal, Anakapalli District, (by RPAD- along with a copy of petition and memorandum of grounds)
3. One CC to SRI. KONA N.D.V.RAMANA RAO Advocate [OPUC]
4. Two CCs to Public Prosecutor, High Court of A.P. [OUT]
5. One spare copy.
HIGH COURT DR.YLR.J DATE0:07/04/2026 POST AFTER FOUR WEEKS NOTICE BEFORE ADMISSION CRLP.No.11783 of 2025 STAY