Andhra Pradesh High Court - Amravati
Sehween vs Mehar Romar Presented This Petition ... on 26 February, 2026
[3299] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA HURSDAY, THE TWENTY SIXTH DAY OF FEBRUAR TWO THOUSAND AND TWENTY SIX . sPRESENT: THE HONOURABLE SRI JUSTICE K SURESH REODY GRIMINAL PETITION NO: 1982 OF 2026 Sehween: 4. Guntupalll Nagavardhan, S/o Srinivasa Char, aged about 35 years. Rio Bo Door No. 17-44, Plot no 58,Ravipadu Road, Near Vagdevi Degree College, Ravipadu Vilage, Narasaraopet Mandal, Painadu district Guntupall Vieya Lakshmi, Wo Srinivasa Chari, aged about 45 years. Rio Door No. 17-41, Plot no 58,Ravipadu Road, Near Vaodevi Degree College,Ravipadu Village, Narasaraoset Mandal, Painadu Guntunalll Srinivasa Chari, S/o Venkata Charl, aged about 52 years.R/o Door No. 17-41, Plot no 58 Ravipadu Road, Near Vagcevi Degrees College, Ravipadu Vilage, Narasaraopet Mandal, Painadu district Gunupalll VV ROB Chari @ Bhargay, S/o Srinivasa Charl, aged about 3? years, Rio Door No. 17-41, Plot no §8,Ravipadu Road, Near Vagdevi Osores solone Rovpants Vilage, Narasaraopet Mandal, Painacu district Suntupalli Mounika, W/o Bhargav, aged about 30 years,.Rio Doar No. i?-41, Plot ono S8.Ravipady Road. Near Vagdevi Degree CollegeRavipadu Village, Narasaraopel Mandal,Painadu district . Petitioners! Respondents 1 to §
AND The State of Andhra Pradesh, Rep. By its Public Prosecutor, High Court OfAP at Araravatl.
2. Guntupalll Himabindu, Wio Gurtupalll Nagavardhan. aged about 29 years, Rio Door No. 14-700, Near Panchayat Office, Ramakrishnaguram Vidage, Chirala Mandal.Prakasam district. Nespandent/Complainant WHEREAS the Petitioners above named through their Advocate eRi G VS MEHAR ROMAR presented this Petition under Section S28 of BASS, graying that in the circumstances stated in the affidavit fled in support of the Grimmal Petitien, the High Court may be gleased to quash the orocesdings in cammection wih DIV IC. No 42/2025 an fhe fils of the court of ~ the Additional Junior Civd Judge, Chirala, Prakasam District. AND WHEREAS the High Court upon perusing tie petiion and memorandum of grounds fled herein anc) upon hearing the arguments of Sri & VS MEHAR KUMAR Advocate for the Petitioners, Assistant Public Prosecutor for the respondent no. i, directed issue of notice to the Respondent no.2, herein io show cause as fo why this CRIMINAL PETITION should not Gurtugalli Himabindu, Wo Guntupall Nagavardhnan, aged about 28 years, Rio Door No. 11-100, Near Panchayat Offices, Rarnakrishnapuram ~ Ss Vilege, Chirala Mandal, Prakasam cisirict. are be and hereby dinsated' Io show cause eifher appearing in persen ar through an advocate on or before $3.03. 2028 fo which date the case stands ousted as io why in fhe circursfances sef out in the pesson and the to memorandum of grounds Hed therewifh (copy ancioserd} this CRIMINAL SE TRON should not be admitted.
IA NO: 7 OF 2028 Patiion under Seclion $28 of BNGS is filed praying that in the circumstances stated in the affidavit fled in support of the petifion, the High Court may be pleased to grant stay of all further proceedings including appearance of the petitioners In connection with D.V.C.No.42/2085 on the fis af the court of the Additional Junior Civil Judge, Chirala, Prakasam district, pending dispasal of CRLP No. 1582 of 2026, on the file of the High Court. The Court made the following: ORDER Heard isarned counsel forthe petitioners. issue notice to the respondent No.2.
Learned counsel for the petitioners is permitted fo take out personal notice to the unofficial respondent No.2 through speed post with acknowledgment due and file proof of service in the Registry. Considering the facts and circumstances of the case, the presence of the petitioner Nos.2 to § herein/A2 to AS only before the trial Court is dispensed with, except on those dates when the learned Magistrate feels that their presence is necessary.
Post on 23.03 2026, Sd/-K SRINIVASA RAJU ASSISTANT REGISTRAR WTRUE COPY? AN SECTION OFFICER TO,
1. The Additional Junior Civil Judge, Chirala, Prakasam District, a SQ Guntupalll Nimabindu, Wo Guntupalll Nagavardhan, aged about 38 years,R/o Doar Na. 11-100, Near Panchayat Office, Ramakrishnaguram Vilage, Chirala Mancdal.Prekasam district. (by RP.AD- along with @ copy of pelitian and memorandum of grounds) One CG fo SRL GV S MENAR KUMAR Advocate [OPUC] Two CCs io PUBLIC PROSECUTOR, High Court of Andhra Pradesh ROUT] One spare copy HIGH COURT RSR, J DATED 26/02/2026 Poston 23.03.2026.
NOTICE BEFORE ADMISSION CRLP.No. 1582 of 2026 CIRECTION