Andhra Pradesh High Court - Amravati
P V Viju vs The State Of Andhra Pradesh on 5 August, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
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(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE FIFTH DAY OF AUGUST,
TWO THOUSAND AND TWENTY
: PRESENT:
THE HON''BLE SRI JUSTICE NINALA JAYASURYA / i
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CRIMINAL PETITION No. 1277 of 2020 y
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Between:
1. Viju P.V., S/o. R.Vikraman (Wrongly mentioned in FIR and Charge sheet as Vijju
Puphussuril) ;
2. R.Vikraman, S/o. Raghavan (Wrongly mentioned as Vikram Puphussuril and age
also wrongly mentioned in FIR and Charge Sheet)
Petitioners/Accused 3 & 4
AND "
1. The State of Andhra Pradesh, through its Public Prosecutor, High Court,
Amaravathi.
Respondent/Complainant
2. Manthena Lakshmi Narayana, S/o. Gandhi Raju, Ragjulanka Village, Narsapur Mandal, West Godavari District, Andhra Pradesh.
Respondent/Defacto Complainant a Whereas the Petitioners above named through their Advocate Sri Dominic Fernandes, presented this petition under Section 482 of Cr.P.C., praying that in the circumstances stated in the affidavit filed therein, the High Court may be pleased to quash the Charge Sheet dated 25-10-2015 filed u/s 173 Cr.P.C in Crime No. 25/2015 of Narsapuram Rural Police Station and consequently the entire proceedings in CC 17 of 2019 (Old CC No.346 of 2016) in the Court of the Principal Junior Civil Judge, Narsapur against the Petitioners herein/Accused Nos. 3 & 4 for the offences punishable under Section 420 of the Indian Penal Code, in the interest of justice.
And whereas, the High Court upon perusing the petition and affidavit and upon hearing the arguments of Sri Dominic Fernandes, Advocate for the Petitioners and of the Public Prosecutor for the Respondent No.1, directed issue of notice to Respondent No.2 herein returnable in one (1) week to show cause why this petition should not be admitted.
You viz:
Manthena Lakshmi Narayana, S/o. Gandhi Raju, Ragjulanka Village, Narsapur Mandal, West Godavari District, Andhra Pradesh. .
are directed to show cause either appearing in person or through an Advocate on or before 13-08-2020 to which date the case stands posted 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:
" The learned counsel for the petitioners submits that there is an urgency in the matter.
Considering the submission made by the learned counsel for the petitioners, issue notice to respondent No.2, returnable in one (1) week. The learned counsel for the petitioners is permitted to take out personal notice on respondent No.2 and file proof of service into Registry, within a period of one (1) week. "4 List the matter 13-08-2020." Sd/- K. VENKAIAH | ASSISTANT REGISTRAR // TRUE COPY // L4Y , for ASSISTANT REGISTRAR © To KROWN SAH Manthena Lakshmi Narayana, S/o. Gandhi Raju, Ragjulanka Village, Narsapur Mandal, West Godavari District, Andhra Pradesh. (By RPAD alongwith a copy of Petition and Grounds) Two CCs to the Public Prosecutor, High Court, A.P. (OUT) One CC to Sri Dominic Fernandes, Advocate (OPUC) One spare copy.
HIGH COURT NJSJ DATED: 05-08-2020 NOTE: LIST THE MATTER 13-08-2020 NOTICE BEFORE ADMISSION CRL.P.NO. 1277 OF 2020