Andhra Pradesh High Court - Amravati
Baru Jayakrishna, vs The State Of Andhra Pradesh, on 10 March, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
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(SHOW CAUSE NOTICE BEFORE ADMISSION)
lN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
FRIDAYI THE TENTH DAY OF MARCHl -
TWO THOUSAND AND TWENTY THREE Z-
:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL PETITION NO: 1813 OF 2O23 r
Between.I
Baru JayakrI'Shna, S/o.Mallikarjuna Rao. Aged about 34 years, Z
R/o.ChinnapareddI'Palli Village and post, venkatagiri MandaI, SPSR Nellore District,
Now Tirupathi Djstrjct.
...PetitI-Oner/Accused
AND
1. The State ofAndhra pradesh, Rep. by its public prosecutor, High Court of
Judicature of Andhra pradesh, At Amaravathi.
...Respondent/complaI|nant
2. Arava Manjula, W/o.Late Babu, Aged.about 53 years, R/o.Bandupalem, ~
Venkatagl'ri Town, Tirupathi District,
...Respondent/Defacto ComplaI-nant
WHEREAS the PetI'tiOner above named through his Advocate srl' SITA RAM
CHAPARLA presented thl's petition under section 482 of Cr.P.C is filed praying that
in the circumstances stated l'n memorandum of grounds of criminal Petition, the H,'gh
S:nukriat:g:¥ pboehcpelesatsa:don{oTirQuupaaihhl Elsetricptros9dingS ln Crime No 40 of 2023 of
AND WHEREAS the High Court upon perusing the petjtl-on and memorandum
of grounds filed herein and upon hearI'ng the arguments of Sri Sita Ram Chaparla, r~
Advocate for the petitioner and publl'c prosecutor for the Respondent No.1, directed
issue of notice to the Respondent No.2 herein to show cause as to why thI'S
CRIMINAL PETITION should not be admitted.
Youviz: I ,~
Arava Manjula, w/o.Late Babu, R/o.Bandupalem, Venkata6iri Town, Tirupathi Z
District.
are be and hereby directed to show cause either appearl-ng in person or through ah
Advocate, as to why in the circumstances set out in the petition and the grounds filed
therewith (copy enclosed) this CRLP should not be adml'tted. I
•!A NO.. 2 OF 2023
~
petition under sectI'On 482 of Cr.P.C js fl'Ied praying that in the circumstances
stated in memorandum of grounds of' cri.mina' petition, the High Court may be
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disposal of CRLP No.1813 of 2023, on thel file of the High Court.
The Court made the following:
ORDER:
ff Learned Assistant Public prosec`utor takes notice for respondent No.1 and seeks time to get instructions in the matter.
Issue notice to respondent No.a. { ?(I., ,` I Learned counsel for the pe{j,tiquer is permitted to take out personal notice to respondent No.2 by RPAD,Land, file proof of service in the Regl'stfy within a period of three (3) weeks.
In the meanwhile, the police concerned are directed to conduct investigation by following the procedure as contemplated under Section 41A of Cr.P.C. scrupulously, as per the guidelines enunciated in Arnesh Kumar v. State of B|lhar, (2014) 8 SCC 273. '~ List the matter after six (6) weeks.I.I Jf7 Sd/-K. KASIRAO ACHARI llTF€uE``COPYl I ASSISTAN REGISTRAR For N OFFICEP` To'1. The Statlon House Offlcer, Venk'aiag,r+i Pollce StatIOn, TlrupathI Dlstrlct ~~ ~
2. Arava Manjula, W/o.Late Babu, 'R/o.Bandupalem, Venkatagiri Town, Tirupathi ~.
District. (by RPAD-along with a copy of petition and memorandum of
-- -
grounds)
3. One CC to Sri. Sita Ram Chaparla, Ad-vocate [OPUC]
4. Two cos to Public Prosecutor, High C'ourt ofAndhra Pradesh [OUT]
5. One spare copy MM I I.('_,,?.: L I ' I HIGH COURT SRKJ DATED..10/03/2023 fuoTE: LIST THE MATTER AFTER SIX (6) WEEKS NOTICE BEFORE ADMISSION CRLP.No.1813 of 2023 DIRECTION •:¥'= I_ apt 4Trfi?fi \.
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