Andhra Pradesh High Court - Amravati
K.V.Bhaskar vs The State Of Andhra Pradesh on 6 May, 2022
LORARARPAS IAS
PS340)
(SHOW CAUSE NOTICE SEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT .
(Special Original Jurisdictian}
FRIDAY, THE SIXTH DAY OF MA
AWO THOUSAND AND TWENTY TWO
(PRESENT;
THE HONOURABLE DR. JUSTICE R MANMADHS RAO
WRIT PETITION NO: 1399S OF 2022
Sehween:
A.V Bhaskar, Sfo K V Rathnam aged about 88 year -s, Gon. Business, R/o.D.No.18-3-8-
$21, Reddeppa Naidu Colony, Madanaralie-34 F325, Annamayya District, Andhra
Pradesh.
Petitioner
AND
{. The State of Andhra Fradash, Rep. by ds Principal Secretary, Horne Department,
Secratariat, Andhra Pradesh.
The State of Andhra Pradesh, Rep. py the Director General of Patice, Andhra
Pradesh Police Headquarers, Mangelagin, Guntur Distrat, Andhra Pradesh.
3. The State of Andhra Pradesh, Rep. by the Superintendent of Poloe, Annamayya
District, Rayachoty 518268 Andhra Pradesh.
4. The Staite of Anchra Pradesh, Reo. by the PT Frown Poline Station, Station House
Officer, Madananalis-5 17325, Annamayya District, Andhra Pradesh.
Respondents
WHEREAS the Bettionear above named fhrough Ais Advocats
SRLUMESH CHANDRA PIAVLG., presented this Petition under Arficie 226 of the
Canstiution of india praying that in the cirournstances stated in the affidavit fied
therswith, the High Court may be pleased issue a writ, order or direction more
paricularly one i: the nature of a Wri of Mandarnus, fo direct the Respandanis
specifically Respondent No.4 to take cognizance of naitionars complaint' dated
SiOS 2022 and reqister a First infermation Report ar ZERO FIR against
Dr ME MOHNAN, Dr They Mb Jagdish, Dy KL Naveen Kumar Venkateswara, Mr.
Sandee Pacchu, Mr. Prasanna Kumar, Mr. Ramachandra under Sections 420,406 and
S06 fw 24 LPC as any contrary wuld ne ultra vires the judgment of the Han'ble
Supreme Court of india in Lalla Kumari v. Gavi af UP IW. Pry No. SaSO08),
Umapathi S vs The State OF Karnataka ave Y PETITION NO SOG86 OF 2OUS) Neslu
Shyivasiava vs State and Ors [WLP LORD) 48/2020)
AND WHEREAS the High Court UpaN perusing the patifion and affidavi fied herein and
upon hearing the arguments of Si. Umesh Chandra 8.Va., Advocate for the Petitioner
and of learned Government leader for H ome for Reve andes, directed issues of notice
io the Maspondants herein to show cause as to why this WRIT PETITION should not bs
admitted.
You z Vi ix
y. The Princinal Secretary, Hon ne Department, State of Andhra Pracesh,
Secretariat, Andhra Pradesh.
s. 'he Olrector General of Palice, State of Andhra Rradesh, Andhra Pradesh
vee ce enneies Mangalagin, Guntur District, Andhra Pradesh.
3. = Super fandey ne of Police, State of Andhra Pradesh, Annamayya District
Rayac holy £ 3 5462 e89 & nants Pradesh.
4, ion House Off y, The H Town Poline Station, Siete of Andhra
Pradesh. Macanapals- B17305, Annameyya District, Andhra Pradesh.
ugh an
ey
or th
a)
y
faci
ee ont
Feet
".
y
¥e
st
£0.06
y
sk
2, OFF Ww!
"
2
y
<
EMER
& ORE
WAN
=
a we THE GQURT MADE THE FOLL ;
ne reorasertied that the wr Learned Assistant menis against the prayer of the udg fainable,
2. a AGE EAH petition is i iy Ree 4 ~ petitions the ght af iy « Se g The represented { sy Laithakumarl's o8 drectedi to SOM SURYANATH REDDY ASSISTANT REGISTRAR y AST Ny "ANT REGISTRAR HeP.
ff Zz & ror ASSE Ta, ant 33 # y .
ree AN Bre, Heacalarts geen, ier HSH QOURT Dr. KMRJ DATED 06/05/2022 NOTE: POST ON 20.08.2022 NOTICE BEFORE ADMISSION WPE.No 13893 of 2022 DIRECTION