Addinti Durga Prasad vs The State Of Ap on 13 May, 2020

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Andhra Pradesh High Court - Amravati

Addinti Durga Prasad vs The State Of Ap on 13 May, 2020

Bench: T. Rajani

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(SHOW CAUSE NOTICE BEFORE ADMISSION) ~~
HIGH COURT OF ANDHRA PRADESH
WEDNESDAY, THE THIRTEENTH DAY OF MAY, TWO THOUSAND AND T
:PRESENT:
THE HONOURABLE SMT JUSTICE T. RAJANI ~~

CRIMINAL PETITION NO: 1929 OF 2020

Between:

Addinti Durga Prasad, S/o. Nageswara Rao, Aged about 42 years, R/o 21-38, Namburu Village,
Peddakakani Mandal, Guntur District

...Petitioner/Accused__
AND

1. The State of Andhra Pradesh, Represented by S.H.O., Disha Women P.S., SPSR Nellore

District, Rep. Through the Public Prosecutor, Stale of Andhra Pradesh, High Court of Judicature
of Andhra Pradesh at Arnaravati
2. Durgampati Padmaja, W/o Madhu Babu, Aged about 41 years, R/o Flat No 301, Yamuna
Block, Highway Avenue, Beside Simhapuri Hospital, Chinthareddypalem, Name (Rural), A.P
' ... Respondent/Complainant _--

WHEREAS the Petitioner above named through his Advocate Sri N.Ashwani
Kumar, presented this Petition under Section 487 of Cr.P.C, praying that in the circumstances
stated in the memorandum of grounds filed in support of the Criminal Petition, the High Court
may be pleased to Quash the FIR No. 46 of 2020 dated 05.05.2020 registered on the file of Disha
Women P.S., SPSR Nellore District, in the interest of equity and justice wile ex, SPSR Nellore
District, in the interest of equity and justice wile excising its inherent jurisdiction under section
482 of Cr.P.C.

. AND WHEREAS the High Court upon perusing the petition and Memorandum of
grounds filed herein and upon hearing the arguments of Sri N.Ashwani Kumar, Advocate for the

Petitioner, 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:

Durgampati Padmaja, W/o Madhu Babu, Aged about 41 years, R/o Flat No 301, Yamuna Block,
Highway Avenue, Beside Simhapuri Hospital, Chinthareddypalem, Name (Rural), A.P---

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.

IA NO: 1 OF 2019 ao

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in
support of the petition, the High Court may be pleased to stay of all further proceedings
including stay of arrest of the petitioners in FIR .No.46/2020 dated 05.05.2020 registered of the
file of Disha Women P.S. SPSR Nellore District, pending disposal of the above CRLP No. 1929
of 2020, on the file of the High Court. --

The Court made the followiiig: ORDER:

Issue notice to respondent No.2.

Post next week. , sn
Pe SD/- M. RAMESH BARU

__ ASSISTANT REGISTRAR
{TRUE COPY/ Wei

OPN
For ASSISTANT REGISTRAR

The Station House Officer, Disha Women P.S. SPSR Nellore District a

. Durgampati Padmaja, W/o Madhu Babu, Aged about 41 years, R/o Flat No 301, Yamuna Block, -

Highway Avenue, Beside Simhapuri Hospital, Chinthareddypalem, Name (Rural), A.P

(by RPAD- along with a copy of petition and memorandum of grounds

One CC to SRI N.Ashwani Kumar, Advocate [OPUC] r

One CC to PUBLIC PROSECUTOR, High Court of A.P.[OPUC) +

One spare copy

MSR

HIGH COURT

TRI

DATED: 13/05/2020

ORDER

CRLP.No.1929 of 2020

NOTICE BEFORE ADMISSION

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Andhra Pradesh High Court - Amravati