Andhra Pradesh High Court - Amravati
Lala Bala Naga Dharma Singh vs The State Of Andhra Pradesh on 19 May, 2022
Author: D Ramesh
Bench: D Ramesh
{SHOW CAUSE NOTICE BEFORE ADMISSION)
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
FRIDAY, THE SIXTH DAY OF MAY
TWO THOUSAND AND TWENTY TWO
PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
GCRISNNAL PETITION NG: ado8 OF 2022 .
Satween: yy
1. Lala Bala Naga Dharma Singh, S/o. Madhusudhan Singh, Aged 59 years, RIES
D.No.4-20, Ayyana Swamy Temple(Backside), Gollanudi, Krishna District.
ce Vipparia Venksla Ramadevi, Wo. VY Satyangrayana, Aged 52 years, Ayo.
D.No.25-89, Rummari Veadhl, Gudaparthi, Vetapalem, Samalkot, East Godavari
Cistricl.
. .Petitioners/Accused Nos.6 & 7
AND
annlhe
. The State of Andhra Pradesh, Rep. by Public Prosecutor High Court,
Amaravaih.
o mespondent
fe
Salrabanu, Wio. Abdul Khadar, Aged 4& years, Rio, MVP Colony,
Visakhapatnam.
3. Shakeel Bhanu Shaik, Wo. Anwar Hussain Aged 51 years R/o. Nagarampalem,
Guntur District.
2" Respondent in complainant)
. Respondents/Complainant
WREREAS the Petiioners above named through their Advocate Sri K ¥ Bhanu
Prasad presented this Petition under Section 482 of Cr.P.C, praying that in the
circumstances stated in the memorandum of grounds filed in Criminal Petition, the High
Court may be pleased to quash the FIR.No.302/2021 Pedanadu PS, Weet Godavar, in
#0 far as the paetifioners concerned in the interest of justice.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds fled herein and upon hearing the arguments of Sr K V Bhanu Prasad,
Advocate for the Petitioner, direntead issue of notice fo the Respondents herein ta shaw
cause as to why this CRIMINAL PETITION should not be admitted,
You viz
1. Sairabanu, Wie. Abdul Khadar, Ryo. MVP Colony, Visakhapatnam.
Ss. Shakee! Bhanu Shaik, We. Anwar Hussain, R/o. Nagararnpalern, Guntur District,
are be and hereby directed to show cause althar appearing in person or through an
Advocale, as to why in the circumstances set out in the petition and the memorandum
af grounds filed therewith (copy enclosed} thie CRIMINAL PETITION should not be
admitted, .
The Court made the folowing;
ORDER:
"Notice.
Learned counsel for the petitionar's is permitted to take out personal notice on the respondents 3 and 4 through RPA and file proof of service. Fost after Summer Vacation 2022." soe ne sts seinen enn, nemesis | *Sd/- K. SRINIVASA RAIU ASSISTANT REGISTRAR TRUE COPY! | SECTION OFF ICER © Te, = ee Pod om Bt eo Salrabanu, Vio, Abeud Khachar, Ra. MYP Colony, Visakhapatnam. Shake! Bhanu Shaik, Wo. Anwar Hussain, RYo. Nagarampalem, Guntur iNetrictid & 2 by RPAD- along with a copy of petition and memorandum of grounds} ns One CG fo Sri. KV Bhanu Prasad, Advonate [QP UCT _ Two Ce to Public Prosecutor, High Court of AP POUT] Cie share copy, MiGH COURT DR, DATED OOS 082 ORDER POST AFTER SUMMER VACATION, 2022 NOTICE BEFORE ADMISSION GRLP.No.3438 of 2023