Andhra Pradesh High Court - Amravati
Smt.Goddu Rama Ramani vs The State Of Andhra Pradesh on 20 February, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION)
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
MONDAY, THE TWENTIETH DAY OF FEBRUARY
"WO THOUSAND AND TWENTY THREE
'PRESENT:
THE HONQURABLE SRI JUSTICE KR SREENIVASA REDDY
ORIMINAL PETITION Nh 1307 OF 2023
Behween:
Smt Gaddu Rama @ Raman, Wiolate Jayaram, Aged' about 42 years, Os
Telugu Lecturer in Government dunier College, R/o Rroolineta, Vizianagaram.
_.PatiienerAccused Noo
ANB
4. The State of Andhra Pradesh, Rep.by ts Public Prosecutor, High Coun,
Amaravalln, .
Tompala Nikhia, Oyo late Eawara Rao, Aged about 55 years, Rio. Pydimamba
Towers, Vizianagaram Town & Distinct.
8
. Ragpondents
WHEREAS the Pefiioner above named through her Advocate M/s. S Lakshini
Prameala presented ihis Petition under Section 482 of CrP.C, praying thal in the
eiresumetances stated in the mernorandum of grounds filed in Criminal Petition, the
High Court may be pleased to quash the Sel 8G No 7/2027 on the file of the Non'ble
Special Judge for Thal of cases uncer SOs & STs (POA) Act, cum IV Addi. District
AND Sessions Judge, Visianagaram District, as against the PetitionersAccused Nos
herein,
AND WHEREAS the High Court upon perusing the petition and memorandum
of grounds filed herein and upon hearing the arguments of Mis. S Lakshmi Frarnecis
Advooate for the Petitioner and of Public Prosecutor for Respondent No.1, directed
issue of notice te the Respondent No.2 herein to shaw cause as to why thie
CRIMINAL PETITION should not be admitted.
You WiZt
Tampala Nikhia, Dfo iste Sewara Rao, Rio. Pydimamba Towers,
Vizianagaram Town & District.
ate be and hereby direciad fo show cause aither appearing in parson oF fhrough an
Advooate, as to why im the ercumstances set out in the petitian and the
rermorandum of grounds fled therewith (copy enclosed) this CRIMINAL PETITION
should not be admitted, within six{S) weeks.
IANO: 2 OF 2025
Patition under Section 482 of Or. P.O praying thal in the circumstances stated
in ihe memorandum of grounds filed In Criminal Petition, the High Court may be
pleased to grant interim stay of all further proceedings in Splac No 7/2021 on the
fle of the Hon'ble Special Judge for Thal of cases under SOs & STs (POA) Act, cum
Rf Addi. District & Sessions Judge, Vicianagaram Metriet, Including the appearance
of the Petionar/Accused No.5 herein, pending disposal of CRLP No.1307 of 2023,
an the file of the High Court.
Hy
¥
The Court made the following
ORDER:
"Learned Assistant Public Prosecutor fakes notice for respondent No.t and seeks time to get instructions in the matter. issue notice to respondent No.2 Learned counsel for the petitioner je permitted to take out personal notice fo respondent No.2 by RPAOQ and Sle proof of service In the Registry within a period of three (3) weeks. in the meanwhile, the presence of the petitioner herein anly before thre trial Court is dispensed with, excapt on these dates where the isarned Sessions Judge feels that her presence ia neceasary, for a period of eight (8) WEEKS.
List the matter after six {8} weeks." s Sd. ks K.TATA RAG DEPUTY REGISTRAR ITRUE COPY < | # N | co SECTION OFFICER Te, . Te ee me Spacial Judge for Tria io? cases under SCs & STs (PCA) Ack curn-iV Addl. District & Sessions Judge, V Jianagaram District. Tompala Nikhila, Dio late Eswara Sac, Rio exe mamiba Towers, Visignagaram Town & Dis jetrict by y RP.AD-~ along with a copy of petition and memorandum of grounds} One CC to M.S Lakshmi Prameela, Advocate (QPUCI Two CO to Public Prosecutor, High Court of AP [OUT] One spare copy.
td co de we fs th NHN COURT SRR, DATED: 2O2/2023 ORDER LIST THE MATTER AFTER SIX {8} WEEKS NOTICE BEFORE ADMISSION CRLP.Na, 1307 of 2023 DIRECTION