Andhra Pradesh High Court - Amravati
Dodd Veera Venkata Salyanarayana Alas ... vs (34 Years Rag Aphe Colony on 8 May, 2026
AS (38293 (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! FRIDAY THE EIGHTH DAY OF MAY TWO THOUSAND AND TWENTY SIX 'PRESENT: THE HONOURABLE DR JUSTICE ¥. LAKSHMANA RAO CRIMINAL PETITION NO: 4246 OF 2026 Between: 1. Dodd Veera Venkata Salyanarayana Alas Chakravarthy, S/o Peddula, Aged about $7 yers, Rio D.no 2-86-22, Ramaravupeta, Tadepalligudem Mancial, West Godavari District, 2, Dodd! Padmalatha, Wo Doddi Veera Venkata Satyanarayana Chakravarthy, Aged about 52 yrs, Ria D.ne 26-22, Ramaravupeta, Taderaligudern Mandal, West Godavan Cistrict, Petitioner/ Accused Nog & 3 AND The State of Andhra Pradesh, Rep. by Public Prosecutor, High Court of neh. Andhra Pradesh at Amaravath. Z. ae Lakshry Priyangka, Wo Dodd Jaya Rama KrishnaAged about (34 years RAG APHE Colony, Eluru Mandal Eluru District Respondents/Defacto Campiainant WHEREAS the Petilioner/Accused above named through their Advocate SRI THSAVATAPALL! SREE SHA oresented this Petition Under section 928 of BLN .S.S/Old Under Section 482 af Cr.P.C, is filed praying that in the circumstances stated in the affidavil filed in support of the Criminal Petition, the High Court may be pleased to quash the proceedings in C.C No. gZ0e5 on the fle of Princinie Junior Civ Judges CUM Judicial First ree AND WHEREAS the High Court upon serusing the getifion and memioranciun of grounds fled herein and upon fearing the argume e as a for Respondent No.1, directed issue of notice to the Respondent No.2 herain ts 2 | 2 show cause as to why this CRIMINAL PETITION should not be admitted, You viz Marrapu Lakshmi Priyanaka, Wo Doddi Jaya Rama Krishna, Aged about 34 years, Ro APH® Colony, Eluru Mandal, Eluru District are be and hereby directed to show cause either anoearing in person or through an Advacate, as fo why in the circumstances set out in the petition anc the memorandum of grounds fled therewith (copy enclosed) this CRMINAL PETITION should not be admitted an or before 19.06.2026 to which date the case stands posted for hearing. IANO: 1 OF 2026 Petition Under Section S528 of B.N.S.SiCHd Under Saction 482 of Grp, is fled praying that in the circumstances sfated in the affidavit Hed in Junior Givd Juege CUM Judicial First Class Hagist strate, Eluru, pending disposal ~ oo ad oF CRLP Na. 4240 of 2026, on the Hie of the High Court, The Court made the following: GRDER "Heard the learned counsel for the Petitioners and the learned Assistant Public Prosecutor. issue notice fo Resnandent No z, The learned counsel for the Petitioners is nermitted to take out personal notice on Respondent No.2 and fle proof to that effect. The presence of the penitioners who are the in-laws of the respondent No.2 is dispensed with in C.C.No.3 of 2025 on the file of Principal Civil Judge (Junior Division} -- cum- Judicial Magistrate of First Class, Eluru, uniess tie presence is specifically required. Since the alleged offences are compoundable in nature, matter is a "3 referred for madiation. Mr. Kalisetti Appa Rao, isarned trained Mediator is appointed as mediator in this case. The Secretary, High Court Legal Services Committes, is directed to issue Necessary proceedings in that regard. The fee for the Mediator shall be fixed at a later point of me. The Petitioners and Respondent No.3 are directed to appear before the learned Mediator for amicable settlement. The learned Trial Judge and the Station House Officer concerned are hereby directed to drive the parties before the learned trained mediator. Fost the matter after Summer Vacation-2026, for Mediator's report." St}- M.VENKATESWARA RAO TRUE COPYy ASSISTANT REGISTRAR | SECTION OFFICER To, 1. The Principal Civil Judge (Junior Division) ~ cum- Judicial Magistrate of 42. The SHO, Women Police station, Efuru. f The Secretary, High Court Legal Services Committee, High Court of AP. 4. One CC tn Mr. Kalisetti Anna Rao, Advoc ate, High Court OF Andhra Pradesh. [Mediator] 5. Dodd! Veera Venkata Se atyanarayana Alias Chakravarthy, Sfo Peddula Aged about SY yers, Rio Dino 2-6-2322. . Ramaravupeta, Tadeoailigudem Mandal, West Godavari District. & Doddi Padmalaihe, Wo Dodd) Veers Venkata Satyanerayana Vadepalliguclarn Mandal, West Godavari Distriet. *. Marrapu Lakshmi Priy fanaka, | Wo Doddi Jaya Rama Krishna, As sed about 34 years, Rio AP HB Colony, Eluru Mandal, Eluru Distries coy READ. 5S to 7 along with a copy of peihon and memorandum of grounds) (For appearance both parties before mediator 8. One CO to SRE THSAVATAPALLI SREE SHA Advocate [OFLC 10. One spare copy tyr HIGH COURT DRYLR J DATED: O8/05/20268 POST THE MATTER AFTER SUMMER VACATION-2028, FOR MEDIATOR'S REPORT NOTICE GEFORE ADMISSION RRA, EG =
GRLUP.No.d2d8 of 2026