Andhra Pradesh High Court - Amravati
The Stafe Of Andhra Pradesh vs The Learned Counsel! Far The ... on 6 May, 2026
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (ORIGINAL JURISDICTION} TWO THOUSAND AND TWENTY SIX -PRESENT: THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO CRIMINAL PETITION NO: 4072 OF 2028 Setween: +. Sundari Prithviraj, Sfo Narasimharao, Aged about 95 years, Gio Perika, ~ Sahind TCS, Sri Sri Ero City Aparimenis, D-Block, O-? 14, LB Nagar, a 4. &. Sm. Sundan Neelavathi, Wo, Narasimha Rao, Aged about 58 years, Cio Perka, Behind TIS, Srisrl Ero City Apartments, D-Block, D714, L.5 Nagar, Hyderabad, . PatitionersiAccused Nes.1 and 2 AND. 1. The Stafe of Andhra Pradesh, through 3.H.O. Kakinada Womar Police Station, Kakinada District, Rep. by iis Publis Prosecutor, High Coun 6 Nelapacu, Am@ravathi, Guniur District Ferika, Olid Police Quarters, Bhanugucl, Kaki wads, Kakinada District, Respondents/Camplainant
WHEREAS the Petitioners/Accused above named through their Advocate or Babul Tenet presented is Fetion under Gectan Sec of |Z iD oh ae oe Sede "yey 'aot ood as ving thaf in the clrournstances stated in the grounds Mec in support of the Criminal # rm, the High Court may be pleased to call for ihe : 3 ENC SNS OE gonads, . > eee eens nen eres Ny avon hecbe, AND WHEREAS the High Court upon perusing {he gefiion an "ey memorandum of grounds fled herein and upon Rearing the arguments of wri Babu Tenneti, Advocate for the Petitioner, directed issue af natics fo the a "ne should nat be admitied. oH VIF Sr. Sundarl Anuradha, wo Prithviral, Aged about 33 years, Cro Perisa, aad ww 3 re be and hereby are directed fo shaw cause, silher appearing mp person or fhrough Advooate, as fo why in the circurmsiances set aut in the petition and the grounds fled therewith (copy enclosed} tis CRIMINAL PETITION shoud rai be admilted.
iA NO: 2 OF 2026 _ $ af owghh Sh pet Sy N ° at xx re ~ eo a ~ PEE ES RR oy wet ti > Nn ast apoearance of the setitinners In C.CNo 86 of 2086 on the fe of the | Akh. i i, : oy ery Juror a Judge-cum-Add pending disposal af CREP No. THE COURT MADE THE FOLLOWING ORDER:
'Heard the learned Counse! for the Petitioners and fhe fearnerci Assistant Public Prosecutor. issue notice fo the Respandent No. 2. The learned Counsel! far the Petitioners is permitised to take out personal notice fo Respondent No.2 and file proof to that effect. ry Having regard {9 the nature of the aliegations fevelied by Respondent No.2 against the Petitioners, and considering the facts and sirquimstances of the case, since the alleged offences levelled' against the Petiioners are punishable with imorisonment for less than seven {87} years and are compoundable in nature, the mafter is referred to mediation, Simi dothi Lakshmi Midthipati, feared {rained Mediator is apooinied as Mediator in this case, The Secretary, High Court Legal Services Committee, is directed to issue nacessary proceedings in that regard. The fee for the Mediator shail be fixed at a later point of time. The learned Trial Court Magistrate and the Station House Officer concerned are hereby directed to drive the parties before the Mediator jor amicable setlemaent, Post the matter after Summer Vacation-2026, for the Mediator's report.
Until the conclusion of mediation proceedings, the presence of the Petitionars/Accused Nos. 1 and 2 is dispensed with before the learned Yrial Court, unless their presence is otherwise required." PRUE COPY! Tee, The Secretary, High Court Legal Services Committee, High Court of AB, Amaravall,
3. The Station Nouse Officer, Women Police Station, Kakinada.
4. Srl Sundari ees wc Paha asec about 32 years, Cfo fiaie SREDATSR on 4e ~ oo ns mos re AA (by RPAD- along with a copy of petitien and mernorandun rr S. One 60 to Sri Babul Tenneti, Advacais [OP UC] =~ wt N OD ouch Lo One CC to Smit. Jothi Lakshmi Midthi ipa . Pwo CGs to Public » Prosecutor, . High Ok ati U, Af ach ator (2 :
urtol AP Ariaravally fone HIGH COURT OR YLR,J DATE ORS 2028 NOTE: POST THE MATTER AFTER SUMMER VACATION ~ 2025 FOR MEDIATOR''S REPORT. NOTICE BEFORE ADMISSION GRLP.No.4072 of 026 eo 43 rr z veoh cs x