Andhra Pradesh High Court - Amravati
Gutta Ramesh vs State Of Andhra Pradesh on 29 March, 2022
Author: D Ramesh
Bench: D Ramesh
{SHOW CAUSE NOTICE BEFORE ADNUSSION) .
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
TUESDAY, THE TWENTY NINETH DAY OF MARCH
TW THOUSAND AND TWENTY TWO
"PRESENT:
THE HONQURARBLE SRI JUSTICE D RAMESH
CRIMINAL PETITION NO: 2238 OF 2022
Sehvesn:
Gulla name sh, Sfa. Ra mare hana Rao, Gdy, Rio. Chataparru Vilage, Efunu
Mandal, West Godvan Dis
. Petitioner/é" Accused
AND
tT. State of Andhra Pradesh, Reo. by is Public Prosecutor, High Court of Andhra
Pradesh, Amaravathi.
Respondent
Nagendra Prasad. K., S/o. Not Known, Working as Sub-Inspecio rot Patice, Ehuru
Hi Town Police Stati ion, Eluru, West Gocevar District.
ho
. Rasponden/Defacto Complainant
WHEREAS the Petitioner above named through his Advocate Mis
NIMMAGADDA REVATHI ipresented this Petien under Section 482 of Or PC, the High
Court may be pleased to quash the anti ire nroceadings in OC No. 524 of 027 on the | file
of the court of Learned ff Additional wludicia { Magistrate of First Class, Ehuru.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds fled herein and upon hearing the arquments of Sd NIMMAGADDA REVATH!
Advocate for the Petioner and Public Prosecutor for Raspandent No.1, directed issue
of natice fo the Respondent No Z herein fo show cause as to why this CRIMINAL
PETITION should not be admitted.
You viz
Nagendra Prasad. KL, Working as Sub: Jrispectar of Polos, Eluru fl Town Police
Station, Khuru, Wrest Godavari Distric
are be and hereby directed | fo shaw cause eather appa! ring in person or through
arn Advocate, as te why In the clroumstannes set cut in the petition and the
affidavit fled therewith (copy enclosed) this CRIMINA PETITION should rot be
adiritted, or or before 19-04-2022 on which date the case stands pasted far
hearing.
IA NO: 2 OF 2022
Petition under Section 181 CPC praye mg thal in the circurnstances stated in the
affidavit filed in support of the petition, the High Court may be pleased fo grant stay of
all fucther proceedings Including the appearance of the petitioner in CCG.No. S24 of 2023
an the fle of the court of Learnad I Additional Judicial Magistrate of First Class, Eluru,
pending dispasal of ORLP No. 2258 of 2029. on the fie of the Hi gh Cour.
The Court made the following:
ORDER:
"Notice to the 2° respondent.
Learned Assistant Public Prosecutor takes out notine on nehalf of the 1° respondent-State and seeks time to get} inetructions in the matter a Post this case after three wooks." a ee pees ° Sty. ULSri Devi a
-- : ' ASSISTANT REGISTRAR"
FTRUE COPY! | STANT REGI TRAR Fars SECTION onfiest To ne ee
4. Nagendra Prasad. &., Working as Subeinspector of Police, Eluru I Town Police Stat on, Eluru, Weet Godavari Cistriet. (by PAD. alor eq with a capy of patton and mamorandimn of grounds} & One OGta SRL NIM MAGAL ODA RE ATH! Advooate (OPUC} 3 Two OC's to Public Prosecutor, Hig! urt of AP. Amaravat ROUT) a 4 One spare copy sasonmtegtacise! Sea eet HIGH COURT DRG DATED 2903/2022 POST THIS AFTER. THREE WEEKS. NOTICE BEFORE ADMISSION CRLP.No. 2236 of 2028 tae