Andhra Pradesh High Court - Amravati
Ogireddi Chinni Krishna vs Ogireddi Jhansi Rani on 25 September, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE TWENTY FIFTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY CRIMINAL PETITION NO: 4135 OF 2020 Between: Ogireddi Chinni Krishna, S/o Sriramulu, Aged about 57 years, Hindu, D.No.6-4- 15, Narsapur, West Godavari District. ..-Petitioner/petitioner in CRLRC.NO.130/2017/ Respondent in MC.4/2014 AND 1. Ogireddi Jhansi Rani, W/o Chinni Krishna, Aged about 53 years, Hindu, D.No.24- 2-6, Narsapur, West Godavari District, A.P., 2. The State of Andhra Pradesh, State, rep by Public Prosecutor, High Court of Andhra Pradesh, Amaravathi. ...Respondent/Respndent in CRLRC.NO.130/2017/ Petitioner in MC.4/2014 WHEREAS the Petitioner/Accused above named through his Advocate Sri N Bharat Babu presented this Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the grounds of the Criminal Petition, the High Court may be pleased to quash the order dated 20.12.2019 in CRLRP.NO.130/2017 on the file of X Additional District and Sessions Judge, Narsapur and the order dated 10.7.2017 in M.C.No.4 of 2014 on the file of Additional Judicial Magistrate of | Class, Narsapur, by exercising the extraordinary jurisdiction of this Hon'ble Court under Section 482 of the Criminal procedure code. AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri N Bharat Babu Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this CRIMINAL PETITION should not be admitted. You viz: Ogireddi Jhansi Rani, W/o Chinni Krishna, D.No.24-2-6, Narsapur, West Godavari District, A.P., are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith (copy enclosed) this CRIMINAL PETITION should not be admitted. The Court made the following: ORDER:
"Issue notice to Respondent No.1. Learned Counsel for petitioner is permitted to take out personal notice to Respondent No.1 by RPAD and file proof of service into Registry within two (02) weeks.
Post after two (02) weeks." Sd/- R. KARTHIKEYA ASSISTANT REGISTRAR I(TRUE COPY// 'For ASSISTANT REGISTRAR To,
1. Ogireddi Jhansi Rani, W/o Chinni Krishna, D.No.24-2-6, Narsapur, West Godavari District, A.P., (by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. N Bharat Babu Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy al _ HIGH COURT MSM,J DATED:25/09/2020 ORDER NOTICE BEFORE ADMISSION POST AFTER TWO (02) WEEKS CRLP.No.4135 of 2020