N. Somasaikumar vs The State Of Andhra Pradesh on 27 July, 2022

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Andhra Pradesh High Court - Amravati

N. Somasaikumar vs The State Of Andhra Pradesh on 27 July, 2022

Bench: Ninala Jayasurya

(SHOW CAUSE NOTICE BEFORE ADMISSION) .
N THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT

WEDNESDAY, THE TWENTY SEVENTH DAY OF JULY, TWO THOUSAND AND TWENTY TWO
SPRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
CRIMINAL PETITION No. 5260 of 2022
Between i-
Someshwara Rao $, S/o. Gowru Naidu $, aged 26 years, Occ : Contributor,
R/o, Sobhalatha Gevi Colony Kurupm Village & Post, Parvatiouram, Manyam District,
Andhra Praciesn (Formerly Vizianagaram District}
,.Petitioner/ Accused,
AND
1. The State of Andhra Pradesh through the Station House Officer,
P.S. Kurupam, Parvathipuram, Yiglanagaram [Mstrict, Andhra Pradesh,
Thrugh the Public Prosecutor, High Court of Andhra Pradesh at Amaravati.
a ST piainant.
2,Parvathi P., Head Master, 2.P. High School, Sivannapets,
Parvatipuram Manyam District. (Formerly Vizianagaram District}

. Respondents /Defacto Campiainant.

WHEREAS the Petitionsr above named through his Advocate Sri B.Nalin Kumar, gresented this Petition under Section 482 of Cr.P.C, praying that in the circurnstances stated in the Memorandum of eraunds fled in support of the Criminal Petition, the High Court may be pleased to quash the Crime No 35 of 2022 of P.§. Kurupam, Parvathipuram, Manyam District Gormerly Vizisnagaram district), Andhra Pradesh, AND WHEREAS the High Court upon perusing the petitian and the Memorandum of grounds fled herein and upon hearing the arguments of Sri B.Nalin Kumar, Advocate for the Petitioner and of the Public Prosecutor for respondent No.1, directed issue of notice to the Respandent No.2 herein returnable in four (4) weeks to show cause as to why this CRIMINAL PETITION should not be admitted.

You viz:

Parvathi P., Head Master, Z.P. High School, Sivannapeta, Parvatipuram Manyan District.(Formerly Vigianagaram District) is directed to show cause either anpearing in person ar through an advocate as to why in the circumstances set out in the petition and the grounds fled therewith (copy enclosed) this CRIMINAL PETITION should not be admitted with in efght (8) weeks. The Court mace the following ORDER :-

"Heard the learned counsel for the petitioner. . Learned Assistant Public Prosecutor takes notice on behalf of the 1° respondent-State.

issue notice to the 2° respondent, returnable in four (4) weeks. Learned counsel for the petitioner is alse permitted to take out personal notice to the 7°° respandent by RPAD and fle proof of service in the Registry, by the next date of adiournment.

List this case after eight (8) weeks."

Sd/- M. RAMESH BABU, DEPUTY REGISTRAR HITRUE COPY// bn.

SECTION OFFICER Cantducdk..

To {Parvathi B., Head Master, Z.P. High School, Sivannapeta, Parvatinuram Marnyarn District. (Parmerly Vizlanagaram District). (BY RPAD- along with a copy of petition and memorandum af sreunds}

2.Qne CC to Sri 8. Nalin Kumar, Advocate [OPOC] --

3. Twe CC's to Public Prosecutar, High Court of AP. (QUT 4,One spare copy.

TRE HIGH COURT NJ DT .2 7-07-2022.

NOTICE BEFORE ADMISSION CRLLPNo. 3260 of 2072.

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Andhra Pradesh High Court - Amravati