Andhra Pradesh High Court - Amravati
V Vinayakam Vinayakam Gowndar vs State Of Ap on 5 February, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI oe FRIDAY, THE FIFTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION NO: 645 OF 2021 Between: 1. V.Vinayakam @ Vinayakam Gowndar, S/o late V. Govindaswamy Gowndar, aged about 61 years, R/o Yadamari Village, Yadamari Mandal, Chittoor District. 2. V. Amaranadh Naidu, S/o Late Narappa Naidu, aged about 50 years, R/o Keenatampalle Village, Yadamari Mandal, Chittoor District. 3. S. Hari Prasad, S/o Bhaskar Naidu, aged about 41 years, R/o. Kosthuru Village, Yadamari Mandal, Chittoor District. 4. K. Srinivasa Rao @ Purnachandra, S/o tyagarajulu Naidu, aged about 47 years, R/o Keenatampalle Village, yadamari Mandal, Chittoor District. 5. S. Bhaskar naidu, S/o Guruvaiah Naidu, aged about 73 years R/o Kothuru Village, Yadamari Mandal, Chittoor District. 6. K.J. Pattabhi, S/o Jayarama Gowndar, aged about 66 years, R/o Pachaapooru Village, Patrapalle, Yadamari Mandal, Chittoor District. ...Petitioners/A2-7 AND 1. State of Andhra Pradesh, Represented by its Public Prosecutor, High Court of Andhra Pradesh, Amaravathi. ...Respondent/Complainant
2. V. Karunakar, S/o Chengalarayulu, aged about 46 years, R/o Periyambadi Village, Yadamari Mandal, Chittoor District. ...Respondent/Defacto-Complainant WHEREAS the Petitioners above named through their Advocate Sri T Vishnu Teja presented this Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in the Criminal Petition, the High Court may be pleased to quash the proceedings in FIR No. 20/2021 of Yadamari Police Station, Chittoor District registered against the petitioners A2 to A7 for the offences Under section 147, 148, flw , 171(c), 171(f), and279, 232 and 307 r/w.149 IPC.
AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri T Vishnu Teja, Advocate for the Petitioners and of Public Prosecutor for Respondent No.1, directed issue of notice to the Respondent No.2 herein to show cause as to why tl this CRIMINAL PETITION should not be admitted.
You viz:
V. Karunakar, S/o Chengalarayulu, aged about 46 years, R/o Periyambadi Village, Yadamari Mandal, Chittoor District. Are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith (copy enclosed) this CRIMINAL PETITION should not be admitted. The Court made the following: ORDER "Learned Additional Public Prosecutor has taken notice for respondent No.1/State and requests time to seek instructions. issue notice to respondent No.2.
Post the matter after four (04) weeks." Sd/-E.KameswaraRao ASSISTAN REG! AR IITRUE COPY// For ASSISTANT REGISTRAR To, SP . V. Karunakar, S/o Chengalarayulu, aged about 46 years, R/o Periyambadi Village, Yadamari Mandal, Chittoor District (by RPAD- along with a copy of petition and memorandum of grounds) . One CC to Sri T Vishnu Teja, Advocate [OPUC]
3. Two CCs to Public Prosecutor, High Court of Andhra Pradesh. [OUT] . One spare copy / HIGH COURT fy fi / f CMRJ DATED: 05/02/2021 POST THE MATTER AFTER FOUR (04) WEEKS.
NOTICE BEFORE ADMISSION CRLP.No.645 of 2021