Andhra Pradesh High Court - Amravati
'And vs S{Afe Ofandhra Pradesh on 17 July, 2023
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
MONDAY ,THE SEVENTEENTH DAY OF JULY
ll^/O THOUSAND AND ll^/ENTY THREE
I:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL PE"TION NO: 4906 OF 2O23
Betwee n :
chinnam Koteswara Rao, S/o ChJ'mman Krishna Rao, aged about 55 years, R/o
Jangareddyguden , Near Z.P. High School, Jangareddygudem MandaI, Eluru
Distrl'ct.
'AND Petitioner
1. S{afe ofAndhra Pradesh, Rep. by its publ,'c prosecutor, High Coun ofAndhra
Pradesh at Amaravathi
2. The MandaI Executive -Magistrate and Tahsiidar, Jangareddygudem ,
Jangareddygudem Manda[, Eluru District. , A.P.
3. The station House Offieer; |J|angaieddygudem Town and Mandal Eluru
District. -A.P.
4. Maddipati Bhadram, s/o..kate`venkanna, aged 51 years, Near Oid Bus stand,
Jangareddygudem Town and Mandal, Eluru DI'StriCt. -A.P.
Respondent/complaI-nant
WHEREAS the PetI'tfone~r/A`C`cudedtabove named through his Advocate Srl' K J v N Pundareekakshudu presented this pctI'tl-On under Sectl-on 482 of Cr.P.C, praying that in the circumstances`` stated in',`the memorandum of grounds filed in support of the crimI'nal Petition, the ~HI'ghi- Court may be pleased to quash the orders / proceedings passed jn M.C. 31/2023 dated 31-3-2023 by the Mandal Executive Magl'strate & Tahsildar ,Jangareddygudem, Eluru District. Promulgated u/see. 145 of Cr.P.C. `±, AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein andl-upon hearing the arguments of sri K J V N pundareekakshudu Advocate for the petitioner, Assistant publl-c prosecutor for the Respondent No.1, directed issue.-of`notice to the Respondent No.2 hereI'n tO Show cause as to why this CRIMINAL PETITION should not be admitted.
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The Mandal Executive -Magjstrate`Ja'nd Tahsildar, Jangareddygudem , Jangareddygudem Mandal, EIuru DjstrI'Ct. , A.P.
-:...i::.1- .fr7 are be and hereby directed to lshow cau-se either appearing in person or through an Advocate, as I to whyc^|in ;llthe~11 cl'ro'tlthstances set out l'n the petition and the memorandum of grounds. filed::,rtherewith(capy enclosed ) this CRIMINAL PETITION should not be admitted withi-n` si~x weeks. , ).`?,. I:._-: :-`-;.I)..!`-i -..,!`+-
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petition under section 482 of Cr.P.C, praying that in the circumstances stated I'n the memorandum of grounds filed in support of the petl-lion, the tligh Court may be pleased to stay of l'mpugned promulgated orders u/ see. 145 of Cr.P.C. passed in M.C. 31/2023 dated 31-3-2023+ by-l`the Mandal Executive MagI'strafe a Tahsildar ;,1,I ,.-,-. -
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Jangareddygudem, EIuru District, pending dl'sposal of CRLP No. 4906 of 2023, on the file of the Hieh court.
The Court made the foIIowI-ng Order_ l'Leamed Assl-slant;<; \1€¢' ..,`= +I;..\L:=.±= ) _-a -t takes notice on behalf of let Respondent and seeks| tI-lfie+/I :'f-ns+trilctjons.
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Issue notice to Respondent-No.2.
Learned counsel for the petI-I,-OnerS I-S Perml-tted to take out personal notice to Respondent No.2 by, Real-Stored Post with Acknowledgment Due and file proof of service withI-n a pe+I-Od` Of three (3) weeks.
By an order, dated 31.03.2O23, Mandal Executive Magistrate a Tahsl-Idar, Jangareddigudem, has promurlga+ted orders under section 145 Cr.P.C., ,'nfe, `\+.
a/fa that the rl-val groups are trying to occupy the land and as there l's apprehension of breach ^of~,£.JE.eaCe, through the letter of the SHO, Jangareddigudem ~ps, the ,Manda[ Revenue Inspector, Mandal surveyor and village Revenue offic6ii th~gaJi5*ddigri€dem, were directed to enqul-re I-ntO the matter and s`ubmit a rebo'ri.`|;+dS¥brh`'whl'f6lh, a report has been submI-tted to the extent that there is a dI-SPjut``6-b;j6fu6'a'n both the groups. It I-s submI-tted by the i learned counsel for the petitioners` that 4th respondent herel'n has also filed a -`T'~qu. -
suit I-n OS.No.57 of 2023 a-n th6 fi`Ie 6f the learned principal JunI-Or Civl-I Judge,
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JangareddI-gudem. When civH suit is penal-ng between both the parties, 'rT I,t^1.
initl-ating proceedings uncle+ section 145 Cr.P.C., would amount to multI-Pll-CatiOn Of litigatI-On.
ln view of the above-facts 4ahd'6l-rcumstances, there sha" be stay of aH further proceedings in pursuant fo~t'h`e order, dated 31.O3.2023 passed by the Manual Executl-ve Magi_stfa€l?'` 5&`-T~-y±h`'`Slidar, JangareddI-gudem, in M.C.No.31 of ++i , .,+`.--I. I-p-.J' o^~~ J| _ .,+`._i -U l`'.. :-p.I.,'l+,,I 2023, for a berI-Od of eight (8j`:tw`eeks ``--------,---_--fi--_-------`~```-_ ` Post after six (6) wee k's...,., h`` I-
Jr.` Sd/-N. NAGAfVI MA ASSISTANT RE ISTRAR / lITF{U:E COPYll I/\ To, For/ '| sECTIOfu OFFICER
1. The prI'nCl'Pal Junior_ civil Judge, Jangareddjgudem
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2. IJ The Mandal Executive Magjstrafe & Tahsl'ldar, Jangareddl'gudem
3. The sta{jon House officer, Jangareddygudem Town and MandaI Eluru District. -A.P. I+ I i,1-tt`, ..., `.
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4 ' Jahneg¥raendddakEriaeecmulir;h:¥a::L3]t:::eD:sTri:riH.dp: r(IbJyaRgpaAr#dayto##tri a copy of pctitfon and memorandum,of grounds)
5. Maddipati Bhadrang, ;a/o` Late Vehkanna, aged 51 years, Near old Bus stand, JangalreddygudeinT6'wir`erng: M..a`ndal, Eiuru Distriet. -A.P. (by RPAD)
6. One CC to Sri K J V N Pch-dafe6k-akshudu Advocate [OPUC]
7. Two CCs to Public Prosecutor, Wish Court ofAP [OUT] 8, One spare copy ,_I-I.L`.t.
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HIGH COURT
SRKJ
DATED : 17/O7/2O23
POST AFTER SIX (6) WEEKS
NOTICE BEFORE ADMISSION.
CRLP.No.4906 of 2023
STAY
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