Andhra Pradesh High Court - Amravati
Bitra Krishnaveni, vs The State Of Andhra Pradesh, on 16 July, 2024
nae CAUSE NOTICE BEFORE ADMISSION)
OTS,
-- ANS
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TUESDAY ,THE SIXTEENTH DAY OF JULY .
TWO THOUSAND AND TWENTY FOUR w°"
-PRESENT:
THE HONOURABLE SRI JUSTICE BY LN CHAKRAVARTHE .
CRIMINAL PETITION NO: 4489 OF 2024 .~ -
Behween: .
1. Sire Krishhavent, Wio Pola Raju. Aged about Sg years, Caste
Perika House wife, R/o B. Kondepadu (V), Fentapadu iM}, Wrest
Godavari District, "
2. Biva Pola Ra aju @ Polayya, Sfo Aged about 42 years, Caste-Perka.
Cooly, Rio B . Rondepadu /): Peniapady (M), West Godavari District.
3. Bra Stidhakar, Sfo Polaralu, Aged about 32 years, Casie-Perika,
Coole, Rio B. Kondepadu iV), Pantapadu (M}, West Godavari District.
Retitieners/Accused Nos. 9 to {1 <"~
AND
1. The State of Andhra Pradesh, Rep. by its Public Frosecutor, High
Court of AP, . Arnaravathi, Through Sub-Inspector of Police,
Tadepatiiqudem PS.
2. Ghadarasi Syamata Devi, Wo Prasad, Aged about 30 years, Casie-
Perika, Housewife, R/o Kunchanapalli(V), Tadepaligudern (M), Vest
Godavari District. (Defacto- Complainant)
Respondent No.2 Cause title is amended as per Court order dated 16.07 2034
in LA.No.S of 2024 in CrLPNo.1189 of 3094. Respondents/Complainant WHEREAS the Petitioners/Accused above named | fhraugh their Advocate S: SRY KUMARI G k esenied this Petition uncer Section 489 of CrP.C, praying that in the circumstances stated in the memo of grounds filed in suppert of the Criminal Petite *, the High Court may be pleased fo quash iNé proceadings in OC. NO. S87 of 2022 on the fle of Court of H Additional Ta udiclal First Class Magistrate at aves, Petifioners/Accused Alo, 8 to 14 AND WHEREAS the High Court upon perusin g the petition and memorandum of grounds fled herein and the order of the High Court dated eb.0e 2024 and upon hearing the arguments of GY KUMARI OG K V Advocate for the Petifloner, ASSISTANT PUBLIC PROSECUTOR for the Respondent No.1, directed issue of notice ts the RB espandent No.2 herein to show cause as fo why this CRIMINAL PETITION should not be admitted. You vis:
Ghadarasi Syamala Devi, Wo Prasad, Aged about 30 years, Caste. Perika, Housewife, R/o Runchananail (V}, Tadepailiguclam CM}, Wes Godavari PNetrict, are be and hereby directed to show cause either appearing in person through an Advocale, as io why in the circumstances sef out in the oetition and the memorandum of grounds fed therewhatcopy snelosed } this CRIMINAL PETITION should not he adm} Ned within lwo weeks. fhe Court made the following ordar:
x ee "Heard learned counsel repre senting for the petitioner. issue notices to respondent No.3. Learned counsel for the petitioner is permitted to fake out personal notice to the respondent No.2 through Registered Post with Acknowledgment Due and file proof of service inte the Registry within a period of two (02) weeks."
List the matter after two (02) weeks. > Registry is directed to carry out the necessary amendment in the cause title."
S$Iv. MUPRABHARARA RAQ ASSISTANT REGISTRAR TRUE COPY! SECTION OFFICER Fors oe eae To, 1} Ghadarasi Syamala Devi, Wio Prasad, Aged about 30 years, Gaste- Perika, Housewife, Rio Kunchanapalli(v}, Tadepalligudem (MM), West Godavari District. (by READ- along with a copy of petition and memorandum of grounds) : |
2) One CC fo SRE KUMARI G RVD Acvocate POPUCE |
3) Two OCs to PUBLIC PROSECUTOR, High Court of A.PIOUT) 4} One spare copy" --
HIGH COURT BYLNG J DATED TOT /2024 LIST THE MATTER AFTER TWO (02) WEEKS NOTICE BEFORE ADMISSION GRLP.No.tisg of 2024 x
3. g x Be 8 8 | ahs