Andhra Pradesh High Court - Amravati
Kedari Lakshmi vs The State Of Andhra Pradesh on 3 October, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! THURSDAY, THE THIRD DAY OF OCTORER TWO THOUSAND AND TWENTY FOUR ¢ PRESENT: THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMA! SRATKBA CRIMINAL PETITION NO: 6942 OF 2024 Setween: Kedari Lakshrai, Wo Srinavasa Rao, Hindu age 45 yrs, Housewife, D. No. 28-7a-? Sendamur Varal Street, 1 Town Area Visakhapatanam. Petitioner Accused AND 1, State of Andhra Pradesh, Rep. by His Public Prosecutor, High Court of "Andhra Fradesh, Amaravathi, «. Telala Govinda Reddy, Sio Rama Reddy , Hindu age 52 yrs, Business. Rio D. No 9-279 Ananarthi Village, Ananarthi East Godavari Mistrict. - RespondentiComplainant WHEREAS fhe Petifioner/Accused above named through her Advocate K.V.S.S.PRABHAKARA RAO. presented this Petition under Section S28 of ENSS & 482 of Cr.P.C. is Hed praying that in the circumstances stated in the grounds fled in support of the Criminal Patition, the High Court may be pleased fo Quash the imougned order dated 08.09.2024 passed in CRL MUP No. 1589 OF 2023 in C.C. No.346 of 2021 on the Me of the Judicial First Class Magistrate Anaparthi, East Godavari District ANDO WHEREAS the High Court upan perusing fhe petition and memorandum of grounds fled herein and upon hearing the arguments of Sr K.VOS.S.Prabhakara Rao, Advocate for the Pefitioner and of Public Prosecutor for Respondent No.4, directed issue of notice to the Responder No.2 herein to shaw cause as fo why this CRIMINAL PETITION should not be admitted, Nt ARR ETE ag Wou vir z 3 3 33 OY he peli tin fi ONT sehen, through Advocats "ge Lan <3 hat § x not Nearing. { OF 2024 *
x iA NO:
a x THE COURT MADE THE FOLLOWING ORDER:
jearnad "Heard Sri KOV.S.S.Prabhakera Rao, Foatitioner, wie fakes notices on behall of the & eg Learnad Assistant Public Pras State/Respondent Not. Learned counsel for fhe Pet t that the petition ¥ NH er would sub which has been fled under Section 311 of the Cr.P.C. was dismissed, the shable under Section 188 of mH § Petitioner is facing trial for the o the NAct us our Judges os Xe &, the lsarned trial Considering the submis & directed not fo proceed with the matter fil {he next date of h aoe Sang, i in the meanwhile, issue notice to Respondent No.2 before the trial Court through their counsel and fie momo to that effect. List the matter on 18.10.2024, FTRUE COPY! NU UNO UO OD ME es Te,
4. The Judicial First Class Magistrate Anaparthi, East Godavari District he Tetala Govinda Reddy, S/o Rama Reddy , Hindu age 52 yrs, Business, Rio D. No &-279 Anaparthi Vilage, Anaparthi East Godavari District. (by RPAD- along with a copy of petition and rnemorandum of grounds}
3. One CC to SRI KV.S.S. PRABHAKARA RAO Advocate [OPUC]
4. Two CCs toPUBLIC PROSECUTOR, High Court of AP.
Amaravall [OUT]
5. One spare copy. HIGH COURT YUP LS DATEDOSM Of2024 NOTE: LIST THE MATTER ON 15.10. 2024 NOTICE BEFORE ADMISSION CRLP.NG.6942 of 2084 SEAN WS SSS See aS Se S er Sy ss FWA x SS.
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