Andhra Pradesh High Court - Amravati
Bandaru Ganesh vs The State Of A on 25 July, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION)
lN THE HIGH COURT oF 'ANDHRA PRADESH AT AMAl
TUESDAY ,THE'll^/ENTY FIFTH DAY OF JULY '` ``~',.-
ll^/o THOIJSAND AND ll^/ENTY THREE \\
'` -:`pRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
_ CRIMINAL PETITION NO: 5236 OF 2023
Betwee n :
1. Bandaru Ganesh, S/o.< Satyanarayana, Hindu, Male, Age-29 years,
Kodamanchili Village, Achanta Mandal,
2. Bandaru Harish, + Sfo. t`Satyana'rayana, Hindu, Male, Age-28 years, R/o.
Kodananehili Village, Achanta MandaI.
3. S. Durga Durga Ravi Teja @ Ravi-Teja, S/o. Naga RaJ'u, Hindu, Male, Age-26
years, R/o. Gorintada VIIlag?, Palakole Mandal, West Godavari District.
petitioners/Accused No.2,3 and 5
AND
1. The State of A.,P, Through.'`St`ati'on HOuse Officer, Bhattiprolu P.S., Guntur
District, Rep by its Public PfoS{gcutor, Hish Court of A.P. Amaravathi.
Respondent
2. Smt. Ponnarnanda Bhagiva`Lakshm`i, W/o. Yesu Pavan Kumar, Hindu, Female, age about 30 years, RIo.'Perirkipalem Village, Veeravasaram Mandal, West Godavari B.istrict :-I,, I Coinplainant/Respondent WHEREAS the '`PetitiOnerS/Accused above named through their Advocate Sri Soma Raju, Yelise`tti pfesented this Petition under Section 482 of Cr.P.C, praying that in the ctrcllin`stanceLs` stated in the memorandum of grounds filed in support of the crimin_al petiti-o`n, theH`igh Court may be pleased to Quash the Proceedings against the pe,titiohers/ Accused No's. 2,3 and 5 in C.C.No.295/2021 on the file of The I AddI Junior Civil ,J,,udge.Gum I Addl Judicial Magistrate of First Class at Palakole, West Godavari District.
AND WHEREAS,''the, High Court upon perusing the petition and memorandum of grounds filed he`reiri-~'and upon hearl-ng the arguments of sri soma Raju Yelisetti Advocate for the Pet-I't-i-OnerS, Speeia' Assistant Public Prosecutor takes notice on behalf of lSt Respond.e,n|i,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.- --+J'-
smt. ponnarnanda Bhagya`Lakshrili,-W/o. Yesu Pavan Kumar, Hindu, Female, age about 30 years, R/o. Perl'rkipalem Village, Veeravasaram Mandal, West Godavari District I" ^` +. C< are be and hereby directed-toSs`hrow eause`either appearing in person or through an Advocate, as to why i+n the~,''-`circumstances set out in the petitl'on and the memorandum orgrounds'``-filed,¥thete-With(copy enclosed ) this CRIMINAL PETITION should not be admitted within\:fotl£ttwe^cks,~`|:-I-
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I in-I,`.``-`L ,e l,`¢ >*
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IANO: 1 OF2023
petition und6r, Secii6n 482 of Cr.P.C,praying that in the Circumstances stated in the memorandum of, gro+unds filed in support of the petition, the High Court may be pleased to stay`of all:fu€therr prloceedings against the Petitioners/ Accused No's. 2, 3 and 5 in C.C.No.295/ap21,Qn.the file Of The I Addl Junior Civil Judge Cum I AddI Judicial Magistrate of First` Class`at Palakole, West Godavari District, pending disposal of CRLP No. 5236 of 2023,i_c,n;the file Of the High Court.
F`''c_-:i.ti;-r The Court made the following orde+ : '. i -
fLeamed Special Assistant pLlbliC Prosecutor takes notice On behalf of
- 3..-t_I I-+ Respondent No.1 and seeks time to get instructions.
l `, Issue notice 1:o respondent No,2- ?i` Leamed counsel for the petitioners iS Permitted to take Out personal uB notice to Respondent No.2 byRegi§tered Post with Acknowledgment Due and file proof of service within iiTJberjoq ,pf th`ree (3) weeks| presence of the -petitiqhers h+erein i.e. A2, A3 and A5 before the trial court has been djspensedi+ediini, +JlexJjedt On those dates When the leamed lvlagistrate, feels that the presence+®f titiOners herein i.e. A2, A3 and A5 is necessary. _. ,£r._. `t post after four (4) Weeks.+".,.
R!NIVAS EGISTRAR |.-..`< _--
. -_:: 'IITRu,I COPYII
i.€+_ t*l`-
sEC"ON OFFICER
Fol
To,
1. The I Addl Ju`njor Civil .JLjdg.?i Cum`.I Addl Judicial Magistrate of First Class at palakole, West Godat:'afi_District -
2. T-he Station House,I Qftie+I,.-Bhattiprolu P.S., Guntur District .,-t`,`-\:i-, 3 :e:idaP:e;
3. Smt.n#eersntaa%nooiit;3Bvoha{a¥ap9Dy31:§+S;LEIaC¥;O:
PonnarnandaL`BP`,3`g'.¥e+9kehmi,`W/o. Yesu Pavan Kumar, Hindu, Perirkjpalem Village, Veeravasaram MandaI, West Godava~ffPif§+t#i,ct-{ftyi`-READ-along with a copy of petition and
4. oTneeT8rcaioP usmriofsgor£uanR`SJ}qu'~:Y'gfaS¢afti Advocate [o p u c]
5. Two CCs to Public ProsecutO+r, High Court of AP [OUT]
6. One spare.COPY _ " =f\ i RVK iI _--
i= HIGH COURT SRKJ DATED : 25/07/2023 POST AFTER FOUR (4) WEEKS NOTICE BEFORE ADMISSION CRLP.No.5236 of 2023 DIRECTION