Andhra Pradesh High Court - Amravati
Bobbili Siva Reddy vs The State Of Andhra Pradesh on 6 September, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
" eo (SHOW CAUSE NOTICE BEFORE ADMISSION} iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE SIXTH DAY OF SEPTEMBER, TWO THOUSAND AND TWENTY THREE - 'PRESENT: THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY CRIMINAL PETITION NO: 8748 OF 20223 Between: . . 1. Bobbi Siva Reddy, S/o Chandra Sekhar Radel, 28yrs, C/Reddy, Flat No.25, Lane No. 10, Pentaiah Nagar, Baduppal, Hyderabad-Sodn¢ 2. Bobbi Chandra Sekhar Reddy, S/o. Madhvareddy, age 86yrs, D.N.o 7S-Q7- ADMPi22, Aditya Nagar, Ulacherla Road, Kalluru, Sap CAMP, Kurnool HT80G3. 3. Bobbill Jayalakshrri, Wo Chandra Sekhar Reddy, age 60 yrs, House wife, D.oN.o 76-O7-ADMP 122, Adi a Nagar, Ulacherla Road, Ralluru, Sap CAMP, Rarriool-5 18a03. 4. Bobbii Mahesh Reddy, Sfo Chandra sekhar Reddy, age 3Gyrs, Rfo Flat No.25, Lane No. 10, Pentaiah Nagar, Boduppal, Hyderabad-SO0082. / S. Bobbi Lakshrni Sravanthi, Wo Mahesh Reddy, 35 yrs, R/o Flat No.25, Lane No, 10, Penisish Nagar, Soduppal, Hyderabad-5000o2 . . Patitioners/Accusad, AND 1. The State of Andhra Pradesh, rep., by Public Prosenufor, High Court of AP Nelapadu, AmravathS22237. Sub-Inspector of polices, Tadepall police station, Guntur dist-S22501. . Sint Bobbi Rearthi, Wo. Siva Reddy, 24yrs, Hindu, C/Kanu. House Wile, / Rio DNL 14-134, Nulakpefa, Tadepalli Mandal, Guntur dist-S22201. . RESPOcdeaxns wn boa WHEREAS the Patitioners above named through thelr Advocate Sri Narsha Vardhana Rao C presented this Patifion under Section 4823 of Or PLC, praying thet in the clrournsiances stated in the meriorandum of grounds fled in support of the Griminal Petition, ihe High Court may be pleased to quash the srocmedings in charge sheet in 1.6 No. 1064 on the file of the Court of Additional Junior Civd Judas, Mangalagid Vide FIR In Cr. No. 988/ 2027 LYS 4884) and Sec 3 and 4 af DP. Act of Tadepall Pollee Station of Guntur Dist, A.P. against the Petitioners, who are accused ~} io 5 in the above case. on AND WHEREAS the High Court upon perusing ihe petition and memorandum of grounds filed herein and upan hearing the argurnents of Sri HARSHA VARDHANA RAO C Advocate for the Petiflanar and of Assistant Public Prosecutor for the respamdent Nos} & 2, directad issue of notice to the Respondant No.3 herein ta show cause as fo why this CRIMINAL PETITION should not be admitted. YOU VIZ! "mnt. Bobbill Keerthi, Wo. Siva Reddy, 24yrs, Hindu, C/Kapu. House Wite, / Rio m ry O.N.o T4134, Nulakpeta, Tadsoall Mandal, Guntur dist-522201. are be and hereby directed to show cause ether appearing in person or through an Advocate, as to why in the circumstances set suf in the gelitian and the memarandum of grounds fled | {\ this Criminal Petition should next be admitted within in sie (S} weeks IA NG: 8 OF 2023 Petition under Section 482 of Cr.Pi0, praying thal in the cHOUMnslances stated in the memorandum of grounds fled in suppert of the pelkion, the High Court may be leased stay further proceeriings against the peflioners, who is figuring as accused- x 4 io 5 in charge sheet Vide C.C.No. 1054 on the fhe of the Hon'ble Court of Addl Junior Chal Judge, Mangalagiri vide FIR in Cr. No. 986/ 2021 US 408(A) and Sac 3 & & OF DP. Act of Tadepalll Police station of Gulu mist, AP. against all the Patiioners, who are accused ~T to 5 in the above case, including the appearance of fe accused 3 fo 4 Hi the dispasal of the Main squash petition, pending disposal of x CRLP No. 8740 of 2083, an the He of the High Court. The Court made the following OROER: a * earned Assivtant Public Prosecutor fakes nofice on behalf af 3 and 2! peenandents and seeks Umre to get instructions. lasue notice to 3° respondent.
Learned counsel for the petitioners is permitted to fake out personal notics to Reapondent No.S by Registerad Post with Acknowledgment Hue and file proof of service within a period of three {3} weeks.
Presence of the petitioners 2 to § Le. AZ to AS before the trial Court is diapensed with, except on those dales when the learned Magistrate fecis that the preasnce of petitioners Z to 5 Le. Ad to AS is neseesary.
Post after six {6} weeks."
SDLSK ND RAFI ASSISTANT REGISTRAR TRUE COPY) oo For ASSISTANT REGISTRAR Te,
4. The Additional Junior Givi Ju
2. Sub-Inspactor of police, By RPAD) 2 Smt Bobbi Keerth( Wio. Siva Reddy. <4yrs, Hindu, C/Kapu, House Write, / Ryo D.Nio 14-134, Nulakpeta, Yartagelli Mandal, Guntur dist-Sg2207. by READ. along with a copy of paditien and memorandum of grounds) Cine OC to SRL HARSHA YARDHANA RAO © Advocate [OPUC) Two OCs fo Public Prosecutor (AP) High Court of Andfira Pradesh [OUT] One apare copy HAGH COURT SRRU DATED OS/S/208S POST AFTER SIX (8) WEEKS.
NOTCE BEFORE ADMISSION CRLP No OF46 of 2035 PRESENCE §S DISPENSED ANTH