Andhra Pradesh High Court - Amravati
Yerraji Rama Surya Prakasha Rao vs The State Of Andhra Pradesh on 25 March, 2022
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION, IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR! FRIDAY, THE TWENTY FIFTH DAY OF MARG rh TWO THOUSAND AND TWENTY TWO 'PRESENT: THE NONOQURASLE SRI JUSTICE D RAMES CRIMINAL PETITION NGh 2090 OF 2025 Between: Yerrall Rama Surya Frakasha Ran, Sfo.Y Swamy Naldu Aged $0 years, Oce-Adyacate Rio OD No 11-29-58, Smith Veedhi Sheernuninginamn, Visakhapatnam Visakhapainam Distiet, AP Petitioner Accused AND 4. The Stete of Andhra Pradesh, Assistant Commissioner of Police SC 1, Visakhapainam Oily Visakhapatnam District Reo. by public pros secutor High Court, Amaravatht 2. Varada Appa Rac, S/o. Late Naraginhulu Aged 47 years, Deo-Agrioulfure RY a. Nerallavalasa Vilage Gheemunipainam, vi igakhapaingem Ciy : a -
C3 ae . Respondents WHEREAS the Feltioner above narried through fis Advocate Mis. & Chidambaram presenten this Petiion under Section 482 of CrPiC, praying on * the circumstances stated in the memerenan of grounds fled in fhe Criminal Petition, the High Court may be pleased to call for the records in S.C.No.42/2d20 on the fle nf the court of the 2? Additional ONstrict Budge: -cum-Specal Coaut for SC arn ST cases, Visakhapainam, Visakhapatnam Dvstricl, Andhra Pradesh as the same is Hiegal, arbitrary and abuse of process of law. .
AND WHEREAS the High Caurt upon perusing the nattion and marnorandum of graunds filed herein and pon hearing the arqurnents of Sri K Chidambaram, Advocate for the Pefitioner and of Public Proseautor for Respondent No.1, diracted issue of notice to the Respondent herein: to show cause as to why this CRI IMINAL PETITION should nol be adrnitied, You viz:
Variada Appa Rac, S/olate Narasimhulu Aged 47 years, Goo-Agriculture RY o. Neralavalgsa Vilage Gheemunipatnam, Visakhapainam Cay are directed to show cause ether appea;ng in serson or through an Advocate, as fo why in the circumstances set oul In the petidan and the memorandum of grounds Nec therewith (capy enciosed) this CRIMINAL PETITION should not be admitted, within four Weeks, iA NG: 1 OF 2028 Petition under Section 482 of CrP.C praying that in the circumstances stated | the affidavit fled in support af the petition, the Hig gh Sour may be deased to grant stay of all further proceedings including appearance of the petdianar iy S.C No.a2f2o20 on fhe fie of the court of the XP Additional [istrict Judige-cum-Ogacial Court for SC and ST cases, Visakhagainam, Visakhapainam Puatriet, Andhra Pradesh, pending di e Rio} x CRLP No 2080 of 2022. on the file of the High Cou The Court made the fo! lowing: ORDER "Natice to the responders.
. Learned counse! for the pelifioner is permitted to fake out personal notice to the 2° raspondent by Registered sosf whh acknowledgment dus and Me proof of service inte the Registry. Be Poet after four ) weeks. Sersanal appearance of the setitioneris) before the Court below is dispensed with." (00 0 ..te Te, Pr "tH ar Qj, SRINIVASA RAJU ASSISTAN NT REGISTR RAR ATRUE COPY! § SECTION 'OFF CER The Xi Additional District ducge-cum-Special Court for GG anc ST cases, Visakhapainem, Visakhapatnam Distinct. ad Vanada Anpa Rao, Sfo.Late Narasimhulu Aged 47 years, Qoo-Agricullure RY o. Nerelavalasa Vilage Sheemurigainam, Visakhapatnam Cay (by RRADR along * with @ copy of petitian and rmermorandum of grounds} One CO to SRI R CHIDAMBARAM Advacaie fORUC a Two OCs fo Public Prosenutar, Nigh Cost of Ancihre Pradesh[OUT " HEBN COURT RRs DATED: 2500/2022 POST AFTER FOUR i4}) WEEKS.
NOTICE BEFORE ADMISSION GRLP.No. 2080 of 20282 CYRECTHON