Andhra Pradesh High Court - Amravati
Kavala Srinivasu Alias Srinu vs The State Of Andhra Pradesh on 22 August, 2025
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
FRIDAY, THE TWENTY SECOND DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
:PRESENT;
THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
CRIMINAL REVISION CASE NO: 893 OF 2025
Between;
1. Kavala Srinivasu alias Srinu, S/o Satyanarayana, aged about 50 years.
Accountant, Near Cheruvu Gattu, Yanalapalli village, Pentapadu
Mandal, West Godavari District.
\
2. Kavala Veera Laxmi, W/o Srinivasu alias Srinu Housewife, Near
Cheruvu Gattu, Yanalapalli village, Pentapadu Mandal, West Godavari
District.
...Petitioners
AND
1. The State of Andhra Pradesh, Rep.by Its Public Prosecutor, High Court
of A.P, Amaravathi.
2.
Kavala Surya Kantam, W/o Late Satyanarayana, aged 67 years.
Housewife, Near Cheruvu Gattu, Yanalapalli village, Pentapadu
Mandal, West Godavari District.
...Respondents
WHEREAS the Petitioner above named through their Advocate SRI T V JAGGI REDDY presented this Revision filed under Section 397 and 401 of Cr.P.C., being aggrieved by the Judgement Dt. 16-06-2025 passed in CrI.A No.113 of 2024, on the file XI Additional District and Sessions Judge, Tadepalligudem, West Godavari District in confirming the Judgment dt. 19-03- 2024 in C.C No.36 of 2022, on the file of the II Additional Judicial Magistrate First Class - cum - II Additional Civil Judge (Junior Division), Tadepalligudem, West Godavari District.
AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of SRI T V JAGGI REDDY Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this CRIMINAL REVISION CASE should not be admitted.
You viz:
Kavala Surya Kantam, W/o Late Satyanarayana, aged 67 years, Housewife, Near Cheruvu Gattu, Yanalapalli village, Pentapadu Mandal, West Godavari District.
are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the grounds filed therewith (copy enclosed) this CRIMINAL REVISION CASE should not be admitted, within four (04) weeks, on which date the case stands posted for hearing.
The Court made the following: ORDER "Issue notice to the respondent No.2.
The learned counsel for the petitioners is permitted to take out personal notice on the respondent No.2 and file proof to that effect.
Post the matter after four (04) weeks." '
SD/- U. SRiDEVl
. assistant ^iSTRAR
//TRUE COPY//
fcTlON OFFICER
For
To
1. Kavala Surya Kantam, W/o Late Satyanarayana, aged 67 years.
Housewife, Near Cheruvu Gattu, Yanalapalli village, Pentapadu Mandal, West Godavari District, (by RPAD- along with a copy of I petition and memorandum of grounds) i .u •V i.
»
2. One CC to SRI. T V JAGGI REDDY, Advocate [OPUC]
3. Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh.
[OPUC] k'
4. One spare copy KN \ % HIGH COURT DR.YLR.J I DATED:22/08/2025 i rtp-
Post the matter after four (04) weeks NOTICE BEFORE ADMISSION CRLRC.No.893 of 2025 U H ■ // crs 1 5 SEP 203 «o ] m
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