Andhra Pradesh High Court - Amravati
Bekkam Satya Raghavendra, vs The State Of Andhra Pradesh on 16 October, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAfI
THURSDAY, THE SIXTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE i!
iPRESENT:
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAlil
CRIMINAL PETITION NO: 10776 OF 2025
Between:
^ 1. Bekkam Satya Raghavendra, S/o Venkata Narasimha Murthy, C/o.
Periki, aged about 32 years. R/o. Flat No. A809, The Selest Apartment,
Near Lanka Grounds, NH-5, Gajuwaka, Visakhapatnam District.
2. Bekkam Venkata Narasimha Murthy, S/o. Venkata Rao, C/o. Periki,
aged about 60 years, R/o. Flat No. A809, The Selest Apartment, Near
Lanka Grounds, NH-5, Gajuwaka, Visakhapatnam District.
3. Bekkam Ganga Bhavani, W/o. Venkata Narasimha Murthy, C/o. Periki,
aged about 53 years, R/o. Flat No. A809, The Selest Apartment, Near
Lanka Grounds, NH-5, Gajuwaka, Visakhapatnam District.
...PetItioner/AI to A3
AND
1. The State of Andhra Pradesh, Through SHO., Disha Women Police
Station Kakinada, VISAKHAPATNAM District, Rep. by Public
Prosecutor High Court of Andhra Pradesh at Amaravati
...Respondent
2. Bekkam Lakshmi Sravani, W/o Satya Raghavendra, Aged about 29
years, C/o. Perika, R/o. D.No. 59-13-15, Kosaiah Street, Jagannickpun
Kakinada, VISAKHAPATNAM District.
...Respondent/Defacto Complainant
Petition under Section 528 of BNSS (Old Provision under Section 482 of
Cr.P.C), praying that in the circumstances stated in the memorandum of
grounds filed in support of the petition, the High Court may be pleased to to
quash the proceedings in CC.No. 1407 of 2023 on the file of I Additional
Junior Civil Judge- Cum- Addl. Judicial First Class, Magistrate, Kakinada.
lA NO: 1 OF 2025
Petition under Section 528 of BNSS (Old Provision under Section 482 of
Cr.P.C), praying that in the circumstances stated in the memorandum of
grounds filed in support of the petition, the High Court may be pleased to stay
all further proceedings including personal appearance of the petitioners in
CC.No. 1407 of 2023 on the file of I Additional Junior Civil Judge-Cum- Addl.
Judicial First Class, Magistrate, Kakinada, Pending disposal of CRLP 10776 of
2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and upon hearing the
arguments of Sri Satyanarayana Dhara, Advocate for the Petitioners and of
Assistant Public Prosecutor for the Respondent No.1, the Court made the
following
ORDER:
"Heard the learned counsel for the Petitioners/Accused Nos.1 to 3. Learned Assistant Public Prosecutor takes notice on behalf of the State.
Considering the submissions, the presence of the Petitioners/Accused Nos.2 and 3 before the Trial court is dispensed with unless their presence is specifically directed by the Trial Court.
Learned counsel for the petitioners is permitted to take out personal notice on respondent No.2 through RPAD/Courier and file proof of the same.
List the matter on 18.12.2025."
SD/-K.SRINIVASA RAJU ASSISTANT, REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To,
1. The I Additional Junior Civil Judge-cum-Additional Judicial First Class Magistrate, Kakinada.
2. Bekkam Lakshmi Sravani, W/o Satya Raghavendra, Aged about 29 years, C/o. Perika, R/o. D.No. 59-13-15, Kosaiah Street, Jagannickpur, Kakinada, VISAKHAPATNAM District, (by RPAD)
3. One CC to SRI. SATYANARAYANA DHARA Advocate [OPUC]
4. Two CCs Public Prosecutor, A.P. High Court, Amaravati [OUT]
5. One spare copy cvss ! \ HIGH COURT ( Dr.VJP.J DATED: 16/10/2025 LIST THE MATTER ON 18.12.2025.
S ORDER CRLP.No.10776 of 2025 DIRECTION