Andhra Pradesh High Court - Amravati
Lanka Raja Rao vs The State Of Andhra Pradesh on 7 March, 2024
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION) iN THE HEGH COURT OF ANOHRA PRADESH AT AMARS THURSDAY, THE SEVENTH DAY OF MARCH, ; TWD THOUSAND AND TWENTY FOUR ; PRESENT: ; THE HONOURABLE SR] JUSTICE K SREENIVASA REDDY CRIMINAL PETITION NO: G86 OF 2024 Between: 4. Lanka Raja Rao, Ag Sia. Bhi imayya. aged 75 years, fo, Teluguraapiem, Gantasaia Mandal, Krishna Disiric 2. Lanka Pramia, AS wo Sambasi va Rao, aged 35 years, vo. Teluguranpiem, GSanlasala Mandal, Krishag District on Lanka Sambasiva Rac, Ad s/o.Rala Rao, aged 45 years, ro. Teluguraoglem, Gantasala Mandal, Krishna District 4, Karumisr Santhosham, 45 wia.Syam, aged 45 years, vo.O.Ne. 15-81, Gheruvulopaien, Patt rareddypal em, Chebrole Mandal, Guritur Dist tot ° ._ PettionersiAs to AS AND The State of Anchra Fraciesh, Rep. by its Pubho Prosecufor, High Court of Andhra Pradesh, at Araravath. 2. Lanka Jyothi, wro.Ramesh, aged 36 yrars, fo.D No. 17-10, Ambedkar Nagar, Yanamalakuduru village, Penarmaluni Mandal, Krishna Distric Respondents ovo WHEREAS the Petitioners shave named through thelr Advocate Sr HABIBULLA SHAIK presented this Petition under Section 482 of CrP.C js ee nraying that in the circumstances stated in memerandum of grounda of Crimin Petition, the High Court may be pleased tc quash fe proceadings in C.C. 6893/2023 on the file of the H Adgifional Chief A vietropoliian Magistrate, Viayawada, arising out of Cr No. 890/2023 of Penamaluru Patice Statian, Krishna District, AND WHEREAS the High Court upon perusing the pefiicn and memorandum of grourxis Med ner in oe upon hsaring ne arguments af Sn Habibulla Shaik, Advocate for the Psttioners and Public Prasecufor for fhe Respondent No.1, rected issue of notice fo ihe Respondent Noo herein toe show cause as ta why this CRIMINAL PETITION should not be admitted, You viz Lanka Jyothi, Wio.Ramesh, R'o.D.No.1?-10, Ambedkar Nagar, Yarnamalakuduru village, Penamaluru Mandal, Krishna District are be and hereby directed fo shaw cause either appear ng in parson or ihrough an Advocate, as te why in the ciroumstances set out in the petiiion and the grounds Hed therewith (copy enciosad) this CRLP shauid nal be admitted. within four (4) weeks. IA NG: 1 OF 2024: Petition under Section 482 of CrP. is Med oraying that in the circurnstanses stated. in memorandum of grounds of criminal nefition, the High Court may be mieasad to stay afi further broceadings including appearance of the petitioners in CO SBS2023 on the fle of the ry Adaitionat Chief Metronollan Mauistrate, Vilayawada City, Srishna Di strict, pending disposal of CRLP No.686 of 2024, on the fle of the High Court. The Court made the following: ORDER:
i "Learned Assistant Public Prosecutor takes notices on behalf of qe Reapondent and seeks time to get instructions, igpuc notice to Respondent No.3, Learned counsel for the petitioners is permitied fo take cut personal nolice to Respondent No.2 by Registered Post with Acknowledgment Due and fle proof of service within a period of three {03} weeks, Presence of petitioners/accused Nos.2 to § before the trial Court is dispensed with except on those dates when the learned Magistrate feaia that presence of petitionersiaccused Nas 3 fo 8 is NSOSsSary. Post after four (04) weeks,"
AS SISTANT. REG! STR && PYRUE COPY! Me, 'SECTION OFFICE oR Far é To,
1. The Additional Chief Metropolitan Magisirate, Viayawada City, Krishna Dystrict, S. Lanks Jyothi, Wo. Ramesh, Rio OD .No. 17-10, Ambedkar Nagar, Yanamala akuduru village, Penamaluru Ma ndal, Krishna District (oy RPARK along with a copy of petivien and memorandum of grounds}
3. One CO fo Sx. Hablbulla Shalk, Advocate if (OPUC]
4. Two COs to Public Prosecutor, Hi igh Court of AP ROUT] 3, Une spare copy Sei N. NAGAMM WA:
tty HIGH COURT SRK J DATED OPT Ne024 NOTE: POST AFTER FOUR (04) WEERS NOTICE BEFORE ADMISSION CRLUP.Nn.686 of 2024