Andhra Pradesh High Court - Amravati
Vijay Mittal vs State Of Andhra Pradesh on 7 September, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE SEVENTH DAY OF SEPTEMBER, TWO THOUSAND AND TWENTY J PRESENT THE HON'BLE SRI JUSTICE D.RAMESH CRIMINAL PETITION No. 3656 of 2020 Between: Vijay Mittal, S/o. Sri C.L.Mittal seg" Petitioner AND 1. State of Andhra Pradesh, rep. by the Public Prosecutor, High Court of Andhra Pradesh, Amaravati. 2. Anapana Lakshmana Reddy, S/o. Venkata Swamy, Occ: Watchman, R/o. Asbestos Shed, Sy.No. 58/2A & 2B of Paradesipalem, Chinagadili Mandal, Visakhapatnam City. Respondents
Whereas the Petitioner above named through his Advocate Sri P.Vikram, presented this petition under Section 482 of Cr.P.C., praying that in the circumstances stated in the affidavit filed therein, the High Court may be pleased to quash the FIR No. 696 of 2020 dated 29-07-2020 registered at P.M.Palem Police Statio, Visakhapatnam to the extent of petitioner is concerned. And whereas, the High Court upon perusing the petition and affidavit and upon hearing the arguments of Sri P.Vikram, Advocate for the Petitioner and of the Public Prosecutor for the Respondent No.1, directed issue of notice to Respondent No.2 herein to show cause why this petition should not be admitted. YOu viz:
Anapana Lakshmana Reddy, S/o. Venkata Swamy, Occ: Watchman, R/o. Asbestos Shed, Sy.No. 58/2A & 2B of Paradesipalem, Chinagadili Mandal, Visakhapatnam City."
are directed to show cause either appearing in person or through an Advocate on or before 05-10-2020 to which date the case stands posted as to why in the circumstances set out in this petition (copy enclosed) this Criminal Petition should not be admitted.
IA.No. 2 of 2020:
Petition under Section 482 of Cr.P.C. praying that in the circumstances stated in the accompanying petition, the High Court may be pleased to grant stay of all further proceedings including enquiry, investigation and appearance of the petitioner in FIR.No. 696 of 2020 dated 29-07-2020 registered at P.M.Palem Police Station, Visakhapatnam, pending disposal of Crl.P.No. 3656/2020 on the file of the High Court.
The Court made the following ORDER:
" Notice before admission.
Learned counsel for the petitioner is permitted to take out personal notice to the second respondent by RPAD and file proof of service. Post on 05-10-2020.
Meanwhile, there shall be stay of all further proceedings in Cr.No. 696 of 2020, dated 29-07-2020, of P.M.Palem Police Station, Visakhapatnam."
"
SD/- K.VENKAIAH ASSISTANT REGISTRAR (tt oe a // TRUE COPY // i on for ASSISTANT REGISTRAR To . The SHO, P.M.Palem Police Station, Visakhapatnam. . Anapana Lakshmana Reddy, S/o. Venkata Swamy, Occ: Watchman, R/o. Asbestos Shed, Sy.No. 58/2A & 2B of Paradesipalem, Chinagadili Mandal, Visakhapatnam City.
(By RPAD alongwith a copy of Petition and Grounds) Two CCs to the Public Prosecutor, High Court, A.P. (OUT) One CC to Sri P. Vikram, Advocate (OPUC) One spare copy. a SAH YS RO -
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