Andhra Pradesh High Court - Amravati
V. Hati Ram Naik, vs The State Of Andhra Pradesh on 9 January, 2025
(SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAI THURSDAY, THE NINTH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE > PRESENT: HONOURABLE DR JUSTICE SMT VENKATA JYOTHIRMA! PRATAPA CRIMINAL PETITION NO: 266 OF 2025 Between: J. V. Had Rarn Naik, S/o Bale Naik, Aged about 29 years, Occe- Employes, «. ¥. Chandi Bal, Wo BaleNaik Aged about 83 years, Occ- House wife 3. ¥.Bale Naik, Sfo Late Gobre Naik, Aged about 7eyears, Occ. Agriculture Al the above Paetitioners are residents of D.no 3-78 Ghenchugaripalll Thancda vilage, Mudiguopa Mandal, Ananthapur District, Accused Nos. 1 fo 3 AND 1. The State of Andhra Pradesh, rep. by fs Public Prosecutor, High Court uldings, Amaravatt. . Respondent Now
é, Nenaavath Saraswathi, Wo. V. Hafi Ram Naik, Aged about 26 years, Occ- House Wife Rio Yalagalavanakathanda Village, Beluguppamandal, Kalyana Durgam .. Respondent No 2/Complainant WHEREAS the Petitioners/Accused above named through their Advocate Sri B.Abhay Siddhanth Moatha, presented this Petition uncer Section 482 of CrP.c, praying that in the circumstances stated in the > Memorandum of grounds 7 led in support of the Criminal Petiten, the High Gourl may be pleased to call for the records in © CNo.272/2020, on the fle of Juclicial Magistrate of First Class, Kalyandurgam for the offences punishable under Sections 498(A) nw. Sd of [PC and Ssction 3 and 4 of Doawry Prohibgion Actand quash the same.
AND WHEREAS the High Court UPON perusing the peliien and memorandum of grounds filed herein anc upon hearing the argurnants of Sri B.Abhay Siddhanth Montha, Advocate for the Pelitio oners, directed issue of notice to the Respondents herein fo show cause as oO why this CRIMINAL PETITION should not be admitted. 4 You viz Pa Nenaavath Saraswathi, Wo. Vo Hall Ram Naik, Aged about 3s years, Occ. House Wife &yo Yalagalavanakathanda Village, Reed Seluguppamandal, Kalyana Durgam are be and hereby directed fo show cause within Eight weeks (08) fo which date the case stands posted as fo why in the circumstances sat OuT In the petition and the memorandum of grounds fled therewith {copy enclosed) this CRIMINAL PETITION should not he admitted, IA NO: 2 OF 2025 Petition under Secting 184 CRE praying fhat in the circumstances stated In the affidayit 4 fed in supmert of the petition, the High Court may be pleased to Stay all further proceed! NGS into-siay al turteer breceedings- including the personal appearance of the netitioners iq C.C.NO.2722020, an the file of Judicial Magistrate of First Class, Kalyandurgam for the offences punishable under Sections 4QR(A) ray, 34 9 IPC and Section 8 and 4 of Dey ry Prohibition Act, Pending disposal of CRLP No. 286 of S085. an the file af fhe High Court, ~ The Court made the following: ORDER Heard learned counsel for the petitioner{s) Learned Assistant Public FProgecutor takes notice on behalf of the State.
Considering the submissions made and berusal of the material on record, the presence of the petitioners before ¢ dispensed with imiess their presance Specificall Court, he trial Court is ¥ directed by the cial issue notice to the respondent{(s). Learned counse I for the petifioner(s) is bermitied fo takeout personal Hotice to the respandent{s) through RPAD/Courler and file proof of the same.
List the matter after eight (8) weeks. Ns SOV. N.NAGARIATA ASSISTANT REGISTRAR SECTION OFFICER PRUE COPY ff For ASSISTANT REGISTRAR Fo, y. The Judicigi Magistrate of First Class, Kalyandurgam é, Nenaavath Saraswathi, Win. VO Hat Rarn Naik, Aged about 28 years, Oot House Wife Rio Yalagalavanakathands Vilage, oh Selugugpamandal Kalyana Durgam (by RPAD- along with a copy of pebtion and memorandum of grounds} One OC fo Sr 5. Abhay Siddhanth Mootha, Advorate fOPUC] Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh fOPUC! One spare copy HIGH COURT DR. VUP, J DATED: 09/04/2025 LIST THE MATTER AFTER EIQHT (3) WEEKS NOTICE BEFORE ADMISSION GRLP.NO.268 OF 2025 DIRECTION