Andhra Pradesh High Court - Amravati
Audinarayana Rao Duddukuru vs The State Of Andhra Pradesh on 17 November, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
(SHOW CAUSE NOTICE BEFORE ADMISSION) 2 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI oS f fi. fi TUESDAY, THE SEVENTEENTH DAY OF NOVEMBER, ey TWO THOUSAND AND TWENTY I 7 -PRESENT: Xe, : THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY - CRIMINAL PETITION No. 5058 of 2020 Between: Audinarayana Rao Duddukuru, S/o. Late Duddukuru Ranga Rao Petitioner/Accused No.2 AND 1. State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of Andhra Pradesh, Amaravathi. 2. Pamula Saradamma, W/o. Rajasekhar Babu, R/o. C2-163, Pulicat nagar, Sullurpeta, SPSR Nellore District. . Respondents
Whereas the Petitioner above named through his Advocate Sri V.Siva Prasad Reddy, presented this petition under Section 482 of Cr.P.C., praying that in the circumstances stated in the memorandum of grounds filed therein, the High Court may be pleased to quash the entire proceedings in Crime No. 50 of 2020 on the file of the Sullurpeta Police Station, Sullurpeta, SPSR Nellore District.
And whereas, the High Court upon perusing the petition and grounds and upon hearing the arguments of Sri V.Siva Prasad Reddy, Advocate for the Petitioner and of the Public Prosecutor for the Respondent No.1, directed issue of notice to Respondent No.2 herein to show cause why this petition should not be admitted.
You viz;
Pamula Saradamma, W/o. Rajasekhar Babu, R/o. C2-163, Pulicat nagar, Sullurpeta, SPSR Nellore District.
are directed to show cause either appearing in person or through an Advocate as to why in the circumstances set out in this petition (copy enclosed) this Criminal Petition should not be admitted.
The Court made the following ORDER:
" Issue notice to R.2. Post after two (02) weeks." ' Sd/-K. TATARAO ASSISTANT REGIST /1 TRUE COPY // Z for ASSISTANT REGISTRAR To
1. Pamula Saradamma, W/o. Rajasekhar Babu, R/o. C2-163, Pulicat nagar, Sullurpeta, SPSR Nellore District. (By RPAD alongwith a copy of Petition and Grounds) Two CCs to the Public Prosecutor, High Court, A.P. (OUT) One CC to Sri V.Siva Prasad Reddy, Advocate (OPUC) One spare copy.
lpwn HIGH COURT MSMJ DATED: 17-11-2020 NOTE: POST AFTER TWO (02) WEEKS NOTICE BEFORE ADMISSION CRL.P.NO. 5058 OF 2020