Andhra Pradesh High Court - Amravati
Angela Visalakshmi vs The State Of Andhra Pradesh on 27 November, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATf^^
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THURSDAY, THE TWENTY SEVENTH DAY OF NOVEMBER, -
TWO THOUSAND AND TWENTY FIVE
iPRESENT:
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 12332 OF 2025
Between:
1. Angela Visalakshmi, D/o Late Angela Venkata Swamy,W/o
Kandikattu Madhu Sudan Babu,aged 41 years,Occ Jr.Asst, PJCJ,
Gudur,Presently on deptuation atAddl. Judicial Magistrate of 1st
class kovur, Nellore District.Aadharcard No. 534199102207
2. Kandikattu Madhu Sudan Babu, S/o K. Jaya Ramaiah,aged 41
years, Occ Junior Assistant,O/o District SC Welfare Empowerment
Office, Nellore Aadhar card No. 854241636672both are R/o 23/586,
Angela Vari Street,Fathekhan pet, VTC Nelloore,Darga Mi
...Petitioner Nos.1 & 2/Accused Nos.7 & 8
AND
1. The State of Andhra Pradesh, rep. by the Public Prosecutor through
Vedayapalem Police Station, Potti Sriramulu Nellore District, High
Court, Amaravati.
2. Sode Bindu Madhavi, W/o Rao Venkata Sai, aged 28 years, Occ R/o
D. No. 25/13/61, Mini Bye-pass, Ummareddyy gunta, Nellore
...Respondents
Petition under Section 528 of BNSS, 2023 is filed praying that in the
circumstances stated in the memorandum of grounds of criminal petition,
the High Court may be pleased to quash the proceedings in
C.C.No.4181/2025 dated 15-10-2025, on the file of the V Additional
Judicial Magistrate of First Class, Sri Potti Sriramulu Nellore district for the
I
offences under Section's; 85, 316 (2) BNS r/w 3 & 4 of Dowry Prohibition
Act as against the Petitioner No's. 1 & 2 /Accused No's. 7 & 8 herein;
lA NO: 1 OF 2025:
Petition under Section 528 of BNSS, 2023 is filed praying that in the
circumstances stated in the memorandum of grounds of criminal petition,
the High Court may be pleased to grant stay of all further proceedings in
C.C.No.4181/2025 dated 15-10-2025, on the file of the V Additional
Judicial Magistrate of First Class, Sri Potti Sriramulu Nellore district for the
offences under Section's: 85, 316(2) BNS r/w 3 & 4 of Dowry Prohibition
Act as against the petitioner no's. 1 & 2/Accused No's. 7 & 8 including the
appearance of the petitioner no's. 1 & 2/Accused No's. 7 & 8, pending
disposal of CRLP. No. 12332 of 2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and
memorandum of grounds of criminal petition and upon hearing the
arguments of Sri Ch.Laxmi Narayana, Advocate for the Petitioners and
Public Prosecutor for the Respondent No.1, the Court made the following;
ORDER:
Heard the learned counsel for the petitioners. Mrs.K.Priyanka Lakshmi, learned Assistant Public Prosecutor takes notice on behalf of the State.
Considering the submissions, the presence of the petitioners/A7 and A8, before the Trial court is dispensed with, unless their presence is specifically directed by the Trial Court.
Learned counsel for the petitioners is permitted to take out personal notice on the respondent No.2 through RPAD/Courier and file proof of the same.
List the matter on 30.01.2026. SD/- N.NAGAMMA ASSISTANTJREGJSTRAR //TRUE COPY// SECTION OFFiCER For To.
1. The Station House Officer, Vedayapalem Police Station, Potti Sriramulu Nellore District.
2. Sode Bindu Madhavi, W/o Rao Venkata Sai, R/o D. No. 25/13/61,Mini Bye-pass, Ummareddyy gunta, Nellore (by RPAD)
3. One CC to Sri. Ch.Laxmi Narayana, Advocate [OPUC]
4. Two CCs to Public Prosecutor, High Court of AP [OUT]
5. One spare copy HIGH COURT Dr.VJP.J DATED:27/11/2025 LIST THE MATTER ON 30.01.2026 ORDER CRLP.No.12332 of 2025 DIRECTION