Andhra Pradesh High Court - Amravati
Kongara Mohana Murthy vs The State Of Andhra Pradesh on 24 February, 2022
Author: D Ramesh
Bench: D Ramesh
{SHOW CAUSE NOTICE BEFORE ADMISSION}
IN THE HIGH COURT OF ANDNRA PRADESH AT AMARAVAT!
THURSDAY, THE TWENTY FOURTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY TWO
PRESENT:
THE HONOQURABLE SRI JUSTICE D RAMESH
CRIMINAL PETITION AO: 1298 OF 2022
Setweem
engara Mohans Murthy, S/o.late Krishna Murthy, aged about ms
Rio END tee 2d apurarr Vilage, Nandigama Mandal, Arishna
Disinot
mac about 'S years, R/o.H No. 1
Nn
Mangara Rupa Vani, Wie ®. Mohana Murthy, aged
§3. 3nd Ward, jandapuram Vilage, Nandigamia Mandal, Krishna District,
3. Kanthamaneni Me adhura Sy ravantin, Wo. Vidya Sagar, aged aban SO years,
fo. RUNG. 1-3, end Ward, Chandapuram Vilage, Nandigama Mandal, Krishna
g
a
a
ng
ra
istrict
.Petitioners/Accused 2 to 4
ANS
t. The State of Andhra Pradash, Rep by fis Public Prosecutor, High Court
Suldings, High Court of AP. at Ama ravaihi.
. Respandenti(Respandernt
é. Kongara Navyatha, Wro.Songara Narendra Nach, aged ahoul 25 years,
Rio. Muppalia Vilage, Chandanapadu Mandal, Krishna District.
omespondentGamplahiant
Whereas the Petitoners/Accused 3 fo 4 above named thre receta their Advo cate Sri
Sai Gangadhar Chamarty, presented this Criminal Peltion Med under Section abe of
oN
CrP GC, praying that in the circurretances stated in the 'memorandum af grounds fled in
SUDEE ort of the Criminal Peidian, the High Gaurt may be sleased to call for the enue
recards in C_CUNo. 420 of 2022 on the fle of the court of the Addiianal Judicial First
Glass Magistrate at Nandigama and quash the same as abuse of process of law in so
far as the petit EQNe@rS are cor '
And Whereas the High Court upen perusing the Criminal petition and
Memoramium of grounds fied Aerein and upon hearing the arqumenis of Sd SAl
GANGADHAR CHAMARTY, Advocaie for ihe Petitions oH As susead ¢ to 4, drected issue
of notice fo the Respandants Herein to Show cause as fo why this CRIMINAL PETITION
Should nat be admitted.
You vin
ene! ra._sNavyaihe, Wro.Khongara Narendra Nadh, Rfo.Mupralla Vilage,
handarlapadu Mandal, Krishna District,
are be and hereby directed fo show cause either appearing } Berson or through an
advocaie, as ta why in the cirotansiances : sat out in the Cn minal petiion and fhe
grounds fled therewith (oapy enclosed} this CRIMINAL PETITION should not be
admitied, within four (O43 weeks, on which date the oa se stand posted for hearing.
iA NOs 2 OF 2082
Petition fled under Section 482 of alias bray ing that in the ciroumsiances
staid in fhe MeMOTRATL nF uns fi af the © TTR! pediion, the High
nclucig the appearance
Pthe Adeddional Jucicil
No. 1335 of O82, on
oh.
3
% fe
ae
o
ot
4
» £3
cs
oS
my Ei,
ee, SPY
atts,
of the pathioners in Oc oS No. 42¢
First Class Magistrate at Nandiga
na fde of the High Court
The Caurt made the folowing:
ORDER:
Notice to the respandenia, Learned counsal for petiioner{a) is permitted to ake cul personal notice to the 2°° respondent by registered postwith acknowladgnient dus and fle proat af service inte the Registry.
Fost after four (4) weeks. Meanwhtis, dispensed with, Aine Ne SE VST YH Ta, The Additional Juchoial First Class Magistrate at Nandigama. Krishna District. Fhe Station House Officer, Chandarlapadu Polos Station, Anshna Ciatict. . Kongars Navyathe Wi, Nondgara Narendra Nadh, ue Muppalia Vilage, Ghandariapadu Ma sadal, Krishna Distmet {by READ. 3 along with a soapy of pelitien and memorandum of qraunds} 4, One CG toe Sd. Sal San gacn ee Chamany, Advoogie [DRUCI S. Two Ga to PUBLIC PROSEOUTOR, High Court of Andhra Pradesh [OUT] S. Ones spare copy 8 PD = YO DRS NATED 24022022 NOTE: POST AFTER FOUR (04) WEEKS. ORDER NOTICE BEFORE ADMISSION CREP. No. i2as af 20282 DISPENSED WITH