Andhra Pradesh High Court - Amravati
Unknown vs The State Of Anchra Pradesh on 27 February, 2026
ener Sp (SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAW EE, ' SSS FRIDAY, THE TWENTY SEVENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY SIX ' PRESENT: THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO CRIMINAL PETITION NO: 1648 OF 2026 Setween: *, S Mohammed Haneel?, S/o S. Chand Basha Aged be years, Advocate R/o. YetigaddaPalsm, Tadipatri "3 Town, Anantapur Distrint, A. N x Maharmoada, Wo 8. Moharimed Nanget, Aged 35 years R/o. VetigaddaPatem 1 Tadipatn Town Anantapur Districl, AS. & Yetigadda Palem, Tadipatri Town, Anantapur Disiric!, ALP. &, Muntaj, Wo S. Chand Basha, Aged 60 years, Rin. YetigaddaPaiem, Tadipatri Town, Anantapur District, AP. . PettionersiAccused No.t to 4 AND 1. The State of Anchra Pradesh, Reprasented by Public Prosecutor, High Court Buddings, Amaravati, Through Station House ON Tadipain Town Patice Static Respondent No.4 Respondent No 2/Defacta Complainant WHEREAS the FPeliiioners above named through their Advocate Sr SYED IRFAN presented this Petition under Section 628 of ANSS, 2025 is Sat wo ; ty . one Mex . Navy eee 8d 2g mt Mech graying that in the circumstarioss stated i the memorancim of - grounds of Criminal Petition, the High Court may be pleased fo quash the rik oin Crime no. Se af 2088 dhZi.d8 2028 an the fle of the Ts adipathy Fown Police Station, Ananthapuram registered Under Section 118 (i) cw 3 AND WHEREAS the Migh Court upon perusing the petitian and A Re Baring the arcumenis of oo menmsrandum of grounds Hed herain ae & S "2 cs fd Sr Syed infan, Advocate for the Petitioner and Pubic Prosecutor for Rescondent Not, direc ted issue of notice to the Respondent Nos herein fo show cause as to why tis CRIMINAL PETITION should sot be dated. cad Plu " we Tes FY te Hy vr ey S Meimura See, Ao S. Dade Sasha, Ria. Yetigadda Palem, Tadinat "Tay x * . awe MAS Sead re ae Frown, Anantapur District, AP. are be and hereby directed fo show cause either anpearing in persan of through an Advocate. as to why cycumetances set out in the petition . Slat . eaeved thse o rss te ¥ ley the eMAG ishy z and the oroureis fle SYSWWAN i AES) weeks for which date the case stands posted for The Gourt made the following: ORDER:
issue notice to respondent Nog. The earned counsel for the psttionars ia permitted to take aut personal notice on respondent No.2 and fle sroof to that effect, Fost the matter after eight wasks. Sal SRIDEV gE SECTION OFF To, NI Suse Viannuna Bee, Wie S. Dada Basha, Rio. Yetigadda Palern, Vadipaty Town, Anantapur [Netrict, A.P. iby RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. Syed Irfan, Advocate [OPUC] Two GOs ts Public Prosecuter, High Court of AP [OUT] One spare copy NIGH COURT Or YURI DATED ZT 2/2028 POST THE MATTER AFTER ENGHT WEERS NOTICE BEFORE ADMISSION GREP No f618 of 2826