Andhra Pradesh High Court - Amravati
Smt. Srikakulam Laxmi vs The State Of Andhra Pradesh on 11 August, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
(SHOW CAUSE NOTICE BEFORE ADMISSION) -- IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI 2.) THURSDAY, THE ELEVENTH DAY OF AUGUST TWO THOUSAND AND TWENTY TWO :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA - a CRIMINAL PETITION NO: 4638 OF 2022 ~~ aorta? Between: "1. Smt. Srikakulam Laxmi, W/o late Eswara Rao, age about 47 years, Occ. House wife, R/o Bhusayivalasa village, Ramabadrapuram Mandal, Vizianagaram District. | 2. Borra Uma Maheswari, W/o Srinivasa Rao, age about 28 years, R/o.D.No.1- 171/1, Swatantra Nagar, Kommadi, Marikavalasa, Paradesipalem, oo Visakhapatnam District. a ...Petitioners/Accused No.2 & 3 AND 1. The State of A.P., . Rep. by-its Public Prosecutor, High Court of A.P., at Amaravathi through PS Women P.S., Vizianagaram. _-- ...Respondent/State 2. Regana Swarnalatha, D/o Appalaswamy, age 33 years, Occ. Accountant in Velugu Samakya_ at Arikathota 'Village, R/fo Mutcherlavalasa village, Ramabadrapuram Mandal, Vizianagaram District. --- .. .Respondent/De-facto Complainant Whereas the Petitioners/Accused Nos.2 and 3 above named through their Advocate Sri R. Ramanjaneyulu presented this Petition filed under Section 482 of__ Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in support of the Criminal Petition, the High Court may be pleased to call for the records pertains to the SC.No.45 of 2021, on the file of the IV Additional District and Sessions Judge, Vizianagaram and quash the same. ao And Whereas the High Court upon perusing the Criminal petition and memorandum of grounds filed herein and upon hearing the arguments of Sri R Ramanjaneyulu, Advocate for the Petitioners/Accused Nos.2 and 3, and of Assistant Public Prosecutor for the Respondent No.1, directed issue of notice to the Respondent No.2, herein to. show cause as to why this CRIMINAL PETITION should not be admitted. LL You viz: Regana Swarnalatha, D/o Appalaswamy, Occ. Accountant in Velugu Samakya at Arikathota Village, R/o Mutcherlavalasa village, Ramabadrapuram Va Mandal, Vizianagaram District. are be and hereby directed to show cause either appearing in person or through an advocate within six weeks, as to why in the circumstances set out in the petition and the grounds filed therewith (copy enclosed) this CRIMINAL PETITION should not be admitted. The Court made the following: ok ORDER:
nN Heard the learned counsel for the petitioners. Learned Assistant Public takes notice for the 1° respondent-State. Issue notice to the 2" respondent, returnable in four (4) weeks. -- Learned counsel for the petitioners is also permitted to take out personal notice to the 2™ respondent by RPAD and file proof of service in the Registry, by the next date of adjournment. a 4 List this case after six (6) weeks. _- _ Sd/- U. SRI DEVI oes ASSISTANT REGISTRAR fITRUE COPY! if & | SECTION OFFICER
1. Regana Swarnalatha, D/o Appalaswamy, Occ. Accountant in Velugu Samakya at Arikathota Village, Rio Mutcherlavalasa village, Ramabadrapuram Mandal, Vizianagaram District. (by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. R. Ramanjaneyulu, Advocate [OPUC] ae Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh [OUT] One spare copy Aw VD HIGH COURT NJS,J DATED:11/08/2022 NOTE: LIST THIS CASE AFTER SIX (6) WEEKS. NOTICE BEFORE ADMISSION CRLP.No.4638 of 2022 oe oe