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Andhra Pradesh High Court - Amravati

Veluri Ramesh Naidu vs The State Of Andhra Pradesh on 7 January, 2026

                                                                         [3396 ]
                 (SHOW CAUSE NpriCE BEFORE ADMISSION)
        IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATl
                WEDNESDAY, THE SEVENTH DAY OF JANUARY
                        TWO THOUSAND AND TWENTY SIX

                                   iPRESENT:

   TtlE HONOURABLE DR JUSTICE VEj^KATA JYOTHIRMAI PRATAPA
                        CRIMINAL PETITION NO: 18 OF 2026

Between:

   1.   Veluri Ramesh Naidu, S/o Pitchaiah Late,Aged about 42yrs, Occ Jr. Asst,
        Labour Department,R/o Kavali Village and Mandal, Nellore District
   2.   Tejaswini, W/o Veluri     Ramesh    Naidu,Aged     about 30    yrs,   Occ

        Housewife,R/o Kavali Village and Mandal, Nellore District
                                                Petitioners/Accused No.1 & 2

                                      AND

   1.   The State of Andhra Pradesh, Rep By its Public Prosecutor, High Court
        of Andhra Pradesh at Amaravati.

   2.   Veluri Geetha Bhagavathi, W/o V.Ramesh Naidu,Aged about 38yrs,Occ
        Pvt.   School   Teacher,R/o Rathna Plot, 9 Phase,       Pragathi Nagar
        Moosapet, Amaravati.            ^
                                                     Respondent/Complainant

WHEREAS the PetitioneV/Accused No.1 & 2 above named through their Advocate SRI KAMIREDDY DIVYA presented this Petition under Section 528 of BNSS, praying that in the circumstances stated in the affidavit filed in support of the Criminal Petition, the High Court may be pleased to quash the proceedings against the Petitioners/Accused No.1 & 2 in Crime No.36/2025 of Kavali II Town Police Station, SPSR Nellore District.

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri KAMIREDDY DIVYA Advocate for the Petitioner/Accused No.1 & 2 , Public Prosecutor for Respondent No.1, directed issue of notice to the Respondent No.2 herein to show cause as to why this CRIMINAL PETITION should not be admitted.

You viz:

Veluri Geetha Bhagavathi, W/o V.Ramesh Naidu.Aged about 38yrs,Occ Pvt. School Teacher,R/o Rathna Plot, 9 Phase, Pragathi Nagar, Moosapet, Amaravati.

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 memorandum of grounds filed therewith (copy encl^d) this CRIMINAL PETITION should not be admitted on or before 18.0^026 to which date the case stands posted for hearing.

lA NO: 2 OF 2026 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay of all further proceedings against the Petitioners/Accused No.1 & 2 in Crime No.3'6/2025 of Kavali II Town Police Station, SPSR Nellore District, and pending disposal of CRLP No. 18 of 2026, on the file of the>H0]i^urt. The Court made the following: ORDER "Heard the learned counsel for^he Petitioners.

Learned Assistant Public Prosecutor takes notice for the State.

Learned counsel for the Petitioners would submit that all the offences are punishable below seven years of imprisonment and a direction may be given to the Police to follow the guidelines issued by Hon'ble Apex Court in Arnesh Kumar v. State of Bihar^ reported in (2014) 8 see 273, since Section 35(3) of BNSS is pari materia to Section 41-A of the Code of Criminal Procedure.

Learned Assistant Public Prosecutor fairly conceded the same and would submit that a direction may be given to the Police to follow the (2014) 8 see 273 procedure as established under Section 35(3) of BNSS since the offences are punishable with an imprisonment of below seven years.

In that view, the Police are directed to follow the guidelines issued by the Hon'ble Apex Court in Arnesh Kumar v. State of Bihar (referred supra) scrupulously.

Issue notice to Respondent No.2. 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 18.02.2026.

SD/- K. KASIRAO ACHARI ASSiSTANJ REGISTRAR //TRUE COPY// SECTfOF^ OFFICER For To

1. The SHO, Kavali II Town Police Station, SPSR Nellore District.

2. Veluri Geetha Bhagavathi, W/o V.Ramesh Naidu.Aged about 38yrs,Occ Pvt. School Teacher, R/o Rathna Plot, 9 Phase, Pragathi Nagar,Moosapet, Amaravati. (by RPAD- along with a copy of petition and memorandum of grounds)

3. One CC to SRI. KAMIREDDY D^A Advocate [OPUC]

4. Two CC's to Public Prosecutor, ^igh Court of AP at Amaravati. [OUT]

5. One Spare Copy.

k y HIGH COURT DR.VJP.J r DATED; 07/01/2026 i I NOTICE BEFORE ADMISSION 4 CRLP.No.18 of 2026 DIRECTION