Andhra Pradesh High Court - Amravati
Parnapalli Kishore vs The State Of Andhra Pradesh on 30 August, 2025
APHC010444542025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3311]
(Special Original Jurisdiction)
Saturday, the thirtieth day of August two thousand and twenty five
Present
The Honourable Ms. Justice B.S.Bhanumathi
Wri Petition No: 14234 of 2025
Between:
Parnapalli Kishore and others ...Petitioner
Petitioners
and
The State of Andhra Pradesh and others ...Respondents
Respondents
Counsel for the petitioner
petitioners:
1. V.R. Reddy Kovvuri
Counsel for the respondents:
1. G.P. for Home
The Court made the following:
2
W.P.No.14234 of 2025
O R D E R:
The respondent No.4 filed an affidavit to permit to receive medical report submitted by SVIMS to the Registrar (Judicial) of this High Court for the purpose of submitting the same before the National Commission for Scheduled Castes, New Delhi, since the writ petitioner filed a petition before the said Commission on 26.08.2025 on the same issue as before this Court.
The learned Government Pleader representing the respondent No.4 submitted that the matter before the Commission stands posted to 01.09.2025 and therefore, there is urgency to receive its copy at least so as to file the same before the Commission.
The learned counsel for the writ petitioner, represented by Sri B.Abhay, learned counsel, reported no objection to issue a certified copy of the medical report.
The report from SVIMS received in closed cover is opened now. The cover contained the following documents:
S. Description of the document Date of Original / copy No. of N. document sheets
1. Medical letter from the 11.07.2025 Original 01 Medical Superintendent, SVIMS, Tirupati to the High Court of Andhra Pradesh.
2. Note from Medical 05.07.2025 Printed copy 01 Superintendent, SVIMS, Tiruapti to all the members of the Medical Board, intimating the Director-cum-VC to constitute the medical board 3 W.P.No.14234 of 2025 mentioned therein.
3. Letter from Inspector of 05.07.2025 Printed copy 04 Police, Pulivendula, Y.S.R.Kadapa Dist. to the Superintendent, SVIMS, Tirupati along with I.A.No.2 of 2025 in W.P.No.14234 of 2025 order.
4. Medico-legal examination / 10.07.2025 Original + Printed 2 + 5 certification of the injured copies of medical person (Mr.Parnapalli reports Kishore) along with printed copies of medical reports.
5. Medico-legal examination / 10.07.2025 Original + Printed 2+4 certification of the injured copies of medical person (Mr.Kaveti reports Mallikarjuna) along with printed copies of medical reports.
6. Medico-legal examination / 10.07.2025 Original + Printed 2+4 certification of the injured copies of medical person (Mr.Sathupati reports Venkatapathi) along with printed copies of medical reports.
7. Medico-legal examination / 10.07.2025 Original + Printed 2+4 certification of the injured copies of medical person (Mr.Sathupati Rajesh) reports along with printed copies of medical reports.4 W.P.No.14234 of 2025
8. Medico-legal examination / 10.07.2025 Original + Printed 2+5 certification of the injured copies of medical person (Mr.Shaik Mastan reports Kishore) along with printed copies of medical reports.
9. Medico-legal examination / 10.07.2025 Original + Printed 2+3 certification of the injured copies of medical person (Mr. Parnapalli reports Venkata Chalapathi) along with printed copies of medical reports.
The Registry is directed to furnish the certified copies of the above documents to the respondent No.4 on payment of necessary fees.
___________________ B. S. BHANUMATHI, J Dt.30.08.2025 Note: Issue C.C. by 30.08.2025.
B/o PNV