Andhra Pradesh High Court - Amravati
Venkata Satyanarayana Raju vs Central Bureau Of Investigation on 7 March, 2026
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(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
SATURDAY, THE SEVENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
iPRESENT:
THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
CRIMINAL PETITION NO: 1834 OF 2026
Between:
Sri Indukuri Venkata Satyanarayana Raju @ IVSN Raju, S/o. Shri
Venkata Satyanarayana Raju, Aged 57 years, R/o. Flat No. 305, 'B'
Block, Trendset Towers, Near Heritage Fresh, Kondapur, Ranga Reddy
District, Permanent Address: Vempa (V), Bhimavaram Mandal, West
Godavari District.
Petitioner/Accused No.4
AND
1. Central Bureau of Investigation, Rep. by the Inspector of Police, CBI,
ACB, Vishakhapatnam, Rep. by its Special Public Prosecutor, High
Court of Andhra Pradesh, Amaravathi, Guntur District.
2. The IDBI Bank Limited, Rep.by its General Manager and Senior
Regional Head, Visakhapatnam.
Respondents/Complainants
WHEREAS the Petitioner above named through his Advocate Smt. JAMI MADHAVI, presented this Petition under Section 528 of BNSS., is filed praying that in the circumstances stated in the grounds filed in support of the CriminalPetition, the High Court may be pleased to Quash the Charge Sheet in C.C. No. 18 of 2025, pending before the Court of Special Judge for CBI cases at Vijayawada, arising from RC.No. 04(A)/2018, registered by CBI, ACB, Visakhapatnam, against the Petitioner; AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Smt. JAMI MADHAVI, Advocate for the Petitioner and of PUBLIC PROSECUTOR, for the Respondent No.1, directed issue of notice to the Respondent No.2, herein to show cause as to why this CRIMINAL PETITION should not be admitted.
You viz:
The General Manager and Senior Regional Head, The IDBI Bank Limited, Visakhapatnam.
are be and hereby 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 within six weeks.
lA NO: 2 OF 2026 Petition under Section 528 of BNSS. is filed praying that in the circumstances stated in the grounds filed in support of the CriminalPetition, the High Court may be pleased to Grant Stay of all further proceedings Including appearance against the Petitioner in Charge Sheet in C.C. No. 18 of 2025, pending before the Court of Special Judge for CBI cases at Vijayawada, arising from RC.No. 04(A)/2018, registered by CBI, ACB, Visakhapatna m. including the appearance of the Petitioner;
The Court made the following ORDER:
Heard learned counsel for Petitioner and learned Assistant Public Prosecutor.
Issue notice to the Respondent No.2. The learned counsel for the Petitioner is permitted to take out personal notice on Respondent No.2 and file proof to that effect.
-n The presence of the Petitioner is dispensed with before the learned Trial Court unless it is otherwise required.
Post after six weeks.
SD/-M.SRINIVAS
ASSISTANT REGISTRAR
//TRUE COPY// SECTION OFFICER
To,
1. The Special Judge for CBI cases at Vijayawada.
2. The General Manager and Senior Regional Head, The IDBI Bank Limited, Visakhapatnam. (by RPAD- along with a copy of petition and memorandum of grounds)
3. One CC to Smt. JAMI MADHAVI, Advocate [OPUC]
4. Two CCs to the PUBLIC PROSECUTOR, High Court of Andhra Pradesh, Amaravati. [OUT]
5. One spare copy JSS HIGH COURT DR.YLR, J DATE 0:07/03/2026 POST AFTER SIX WEEKS.
NOTICE BEFORE ADMISSION CRLP.No.1834 of 2026 DISPENSED WITH