Andhra Pradesh High Court - Amravati
Addanki Seetha vs Addanki Pavan Kumar on 21 April, 2022
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE SEFORE ADNTSSION) IN THE HIGH COURT OF ANOHRA PRADESH aT AMABAVATES THURSDAY THE TWENTY F INST CLAY OF APRIL PFWO THOUSAND AND TWENTY TWO -PRESENT: THE HONOURABLE SRE JUSTICE D RAMESH CRIMINAL PETITION NO: 2908 OF 2092 Seiwean: Adgdanki Seetha, Wo Pavan Kumar, Cfo Nornula Narasimha Hac, aged about 47 years, Rio D.No. 14-58, Mutyala Road, Jagggiahapel, Krishna District. oo. PatitionerPetitionar/Petivionar AND t, Addank! Pavan Sumar, Slo Sambaiah, aged about 45 years, Cfo Vankateawara Medical Shap, Huzuranagar, Nelganda District. RespondantRespondent(Respandent é. State of Andhra Pradesh, rep. by Public Proseouter, High Court at Amaravati, Respondent WHEREAS the Petitioner above named through his Advacate Sri SIREESHA RAN] VALLABHANEN! presented this Petition uncer Section 482 of Cr. PG, praying that the High Court may be pleased fo ol! for the records relating fo and In connection with the order dated 14.2.2022 passed in CrLR.PNe. 34 of 26 20 by the learned XVI Addonal District Sessions Judge, Nandigama, Krishna District and quash the sane in So far as not granting the entire claim amaunt_ of Re.15.000/ as claimed before ihe tral Court and direct the 1° respandent to pay Re iS.000/- per month fo the petioner towards her maintenance. . AND WHEREAS the High Court upon perusing the petition and memorandum of grounds Ned herein and upon hearing the arguments of St SIREESHA RANI VALLABHANEN] Advocate for the PatiNoner, directed issue of notice ip the Respondents herein to show cause as te why this CRIMINAL PETITION should nef be You Wiz: Addanki Pavan Kumar, Sic Sambaiah, C/o Venkateswara Medical Sop, Huzuranagar, Nalgonda District, are be and hereby directed fo show cause alther apoearing in persen or through an Advocate, as to why in the circumstances set out in ihe pation and the avidavit fled therewith (copy enclosed) this CRIMINAL PETITION should not be admitted, The Court made the following: ORDER:
"Notice to the respondents.
Learned counsel! for the petitionerts) iS permitted to take cut personal motice fo the unofficial respondent{s) by registered post with ackncawledgment due and file proof of services inte the Registry. Fost this cage after Summer Vacation, 2022. See) Madhav. . Re ee ek aR Sap, ASSIST AN PRUE COP yyy Addank) Pavan Kumar, S/o Sambaiah, aged about 53 yea Fae GAN Ae Sen as > THOAD OF rs, Cfo Venkateswara Medical Shap, Huzuranagar, Nalgonds Mistnet, (by RPAD-~ along with 3 oopy of paifion and memorandum of grounds) Gne CC to SRE SIREESHA RANT VALLABNANEN! Adve:
Pwo C's fo Publis Prosecutor, Nigh Court of AP, Arngray One spare copy cate [OP UC} atiQuT) HIGH COURT DRS | DATED 24/2022 POST THIS CASE APTER SUMMER VACATION, 2022 NOTICE BEFORE ADMISSION CRLP No. 2808 of 2022