Andhra Pradesh High Court - Amravati
Deerghasi Nanaji Reddy vs The State Of Andhra Pradesh on 26 April, 2022
Author: D Ramesh
Bench: D Ramesh
(SHOW CALISE NOTICE BEFORE ADMISSION) &
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY
TUESDAY, THE TWENTY SIXTH DAY OF APRIL,
TWO THOUSAND AND TWENTY TWO .
-PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
CRIMINAL PETITION NO: 3062 GF 2022
Between:
1. Deerghasi Nanali Reddy, Sfo.Ramulu Reddy, Aged 80 years, Caste by
Reddika, Rio. Plot. No.2, indiva Nagar colony, Srikakulam, Srikakulam
District.
2. Deerghas! Sakuntala, Wo. Nanali Reddy, Agad 54 years, Caste by
Raeddika, Ro. Plot. No. 72, incdira Nagar colony, SAK kakulam, Sri wakular
District,
Baki Venugopal Reddy, S/o T Pentralu, Agad 49 years, Caste by
Reddike, Rio. Main Veedhi, Pondury . Mahalexun Nagar colony,
Srikakulam, Srikakulam District
4 Baki Venkata Lax, Avo. Ver rugopa al, Aged 40 ymars, Oasie by Reddika,
Rio.D No 2-38, Mein veedhi, Ponduru Rio. Mahalasminagar colony,
srikeakulam, Srikakulam Olstrict.
loo
, rettionarsecused 2,3,4,5
AND
{. The State of Andhra Pradesh, Rep. by fs Sub-Inspector of Palice, Women
Folios Station, Srikeakularn, Srikakulam Distr iol rep, by Public Prosecutor,
High Court of Andhra Padesh, Amaravathi, Guntur District.
Pandii Jahnayi, D/ Vankata Reddy, Aged 30 years, Caste by Reddika,
Rio Saisrupa Residence, RarakrishnaNagar ooony, Srikakulam Town,
Srikakuiam District.
bs
. mefacte Camplginant
WHEREAS the Peliloners above named ough their Advocate Sr
GHANTA SRIDHAR presented this Petition under Section 482 of Ur PC, praying
thal in the ciroumstarinas staied In memorandum of grounds of Criminal Petition,
he High Court may bs pleased | fo quash all further proceedings against the
mettioners fled In C.C.86/2022 pending on the fle Principal Junior Civil Judge
sum Judicial First-Class Magistrate Sri kakulam.
AND WHEREAS the High Caut upan perusing the seiition and
maiorandiat of grounds fled Aerein arxi upon hearing the arqumenis of Sri
Ghania Sridhar, Advooate for the Patitioner ard Public Prosecutor far the
Reapandent Not, directed issus of notice fo the Respondents herein to show
cause as fo why this CRIMINAL PETITION shoud not be admitted, Wrrsvedies:
YOu WE:
Fandin Jahnavi, DY Venkata Reddy, Ro.S Salkrupa Residence, RarakrishnaNagar colony, Srikakulam Town, Srikakulam Oistrict. are be and hereby directed to shaw cause either BPP Sarg | WT persan or rough an Advocate, as fo why in fhe circumetarines set cut in the petition and the grounds fled therewith (copy enclosed) this CRLP should not be admitied, The Gourt made the following: OROER:
'Notice, Learmed counsel for the petitionerfe is permitted to take oul personal notice on the 2° respondent through RPAD and file proof of service. MIM Post aller Summer Vacation, 2682.° z Pandiri Jahnayi, DY Ve nkats Recday, nie Saiktupa Residence, RamakrishnaNagar c 'ony, Srikekidam Town, Srikakulam Glstriet ¢ Dy RRAD- along with ¢ P petition and d memoran dum of grounds) One oC fo Sr Chant te FORUC sridhar, Adyncat Two OCs fo Public Prosecuter, High Gourl af AP io UT] One spare copy _ HESH COURT DR DATED 2S/ee0e2 NOTE: POST AFTER SUMMER VACATION, 2022 NOTICE BEFORE ADMISSION CRLP.No.2082 of 2028