Andhra Pradesh High Court - Amravati
Angati Surya Kumari vs The State Of Andhra Pradesh on 4 March, 2022
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA FRIDAY, THE FOURTH DAY OF MARCH TWO TR (OUSAND é SND OTAVENTY TWO) 'PRESENT: THE HONOURABLE SR} JUSTICE 0 RAMESH CRIMINAL PETITION NG: 1509 OF 2022 Sehween: 1. Angat Surya Kumar, Vio. Nageswara Rac, Aged 80 years, Occ Housewife, Rio. DLNO.3-2-87, Neti Anpanna ante, Suryanarayanapuram, Kakinada, 2. Angall Marukanta, S/o. Nageswara Raa, Agad 34 years, Oce Prvt. Employes, Rio. D.No.3-2-87, Nelli Anpanna Centre, Suryanarayanaguram, Kakinada. PattionenAccused No.g & 3 AND 1. The State of Andhra Pradesh, Rep by Public Prosecutor, High Court of Andhra Pradesh Amaravan, - RespondentiComp ainant
feat | Dur ga, Win. Veershabu, Aged 35 years, Gee "Housew He, Rio. Kukkalavari sireet, 7 th Ward, Mandapeta Te an, Rant Goda avari District. 4 Pod RespondentiDe facto Complainant WHEREAS the Fetfioners ahove named thraugh their Advocaie Sri BV APARNA LAKSHMI presented this Petkic an under Seb my 482 of CrP. High Court may be pleased ta QuaSH the - Rroceadings i nO No 38 of 2022 on the ie of the Court mw Judicisi Firsi Class at Alarnuru East Godavari Distri of $a fer as the petitioners! sonused Na 2s Sik e R Posy TS COO ey ned. AND WHEREAS the High Court upon perusing the petition and memorandum grountis Hied herein and upon hearing the argumerds of Sri 8 VW APARNA LAKSHMI Advocate for ihe Petiionars ard Public Pi for far Respondent na.t, directed issue of notice to the Resp ondents herein to show ¢ CHUse as to why this CRIM) NAL PETITION should nol be admitted, YOu VIED od 1 Angall Durga, VWic. Veerababu, Qec Housewife, Rio. Kukkalavari Street, 13th Ward, Mandaneta Town, Eaet Gadavan UNstricf. are be and hereby : diected | io show cause alther gopearing In person or through an Aavocate, as to why in the circumstances set cut in the peliicn and the afiidavi fled tharawith (copy enciosad) itis CRIMINAL PETITION shaufd not be acruttad, IA NO: Ss OF 2082 Fettion under Section 187 OFC is fled praying that in the circurnstances stated im the affidavit fled in support of the petition, the High Court may be pleased fo Stay all further praceedings in CC no 3S of 2022 an the fle of ree sourt of Judimial First Class Magistrate at Alarnuru East Godavari District inclu erg he personal appearance of pettoners/Accusead No ¢ 2 and 3. pending disposal of CR LP No. 1509 of 2082, an the Ble af the High Court.
"The Court made the following:
Nan, "Notice before admiasion returnable in four (4) weeks, Petitioners are pormified fo fake out personal notice on RS through RRAD and fie proof of service The appearance af the pest AS before the. Gourt daelow is dispensed with."
a PPP ES FPR 9 VE GORY! THON Tex, x Viea . Nuksalavert Street, 13th ay PRP AD- along with & copy o rab OU, aneta Your, Es W ard, Mand si gh neath ion and mrearrarandurn of & One c Co ne SRI BY AP ARNAL 8 fOPUC]
3. Two CO's fo Public Prosecutor, | , AmarayvahfOUT]
4. One spare capy HIGH COURT ss etd, sow .
DATED Od 2028 NOTCE BEFORE ADMISSION CRLP No. 1808 of 2022 THRECTION