Andhra Pradesh High Court - Amravati
Baddammegha Reddy, vs The State Of Andhra Pradesh on 8 July, 2024
3968]
{SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL.
MONDAY, THE ENGHTH DAY OF JULY &
TWO THOUSAND AND TWENTY FOUR
'PRESENT: |
THE HONOURABLE SRI JUSTICE 8B VLN CHAKRAVARTHI |
CRIMINAL PETITION NO: 4828 OF 2024
pehween:
Baddam Megha Reddy, aged 47 yrs Sfo Yella Raddy, ro 4-83, Gudur
Vilage Bibi Nagar Mandal, Yadadri Bhongir District
. . PettionerfAccused Na.A2
AND
1. The State of Andhra Pradesh, Rep. by iis Public Proasecufor High Coun
Buldings, Amaravathi
. espondent
@. Birru Subbanna, S/o Salman R'o D.No. 1/45, Devagudi Vilage
dammaiamadugqu Mandal, YSR Kadana District
... RespondentComplanant
WHEREAS the Petitioner/Accused No.A2 above named through her Advocate SRI HARISH KUMAR RASINENI presented this Petition under Section 482 of Cr.P.C & New Section $28 of BNSS, 2023 praying that in the circumstances stated in the affidavit filed in support of the Criminal Pefition, the High Court may be pleased to quash the C.C. No. 1014 of 2029 on the fe of Judicial Magistrate of First Class Jammalamadugu for offences under section 138 and 142 of the NI Act against the petitioner/accused. AND WHEREAS the High Court upon perusing the petition anc cepa . . . ate af Sh remorandur of grourids fled herein and upon hearing the arguments of at HARISH KUMAR RASINENI Advocate for the Petitioner, Public Prosecutor for respandernt no.t, directed issue of notice to the Respondent No.2, herein to SHOW Cause as fo why this CRIMIN, AL PETETION should not be admitied. You viz:
_Bivu Subbanna, S/o Salman io O.Ne 1/45. Devaguel Village Jammalamadugy Mandal, YSR Kadapa UNatric ate be and hereby directed io show c Cause Giher appearing In person or irrough an advecate on or before O8.08. 2024 to which Gate the case stands bosted as fo why in the cioumetances set ouf in the > petition and the temmorandum of grounds fled therewith {copy enclosed) this CRIMINAL PETITION should net be admit ted, The Court made the following: GROER "Learned Assistant Public Prosecutor fakes notice for respondent Nod and seeks time to get instructions in the matter. issue notice to the fesponcdent No 2.
Learned counsel for the Netiiioners is pbermified fo iske out bersanal notice fo the respondent No? through registered post with acknowledgment due and Ble proof of Service into the Registry With ina Berlod of four ( O4) weeks, List the matter on 08.08.2024,"
ees . Birru Subbanna, S/o Salman Rio O.No. 145, Devagudl Vilage Jammalamadugu Mandal, YOR Kadapa District (oy RPAD- along with a copy of petition and memorandum of grounds}
2. Gne CC to SRI HARISH KUMAR RASINENI Advocate fOPUC]
3. Two CCCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh [OUT]
4. One spare copy Pot HIGH COURT BSYLNCG, J DATED 08/07 2024 List the matter on OS. OR 234 NOTICE BEFORE ADMISSION CRLP.No.d828 of 2024