Andhra Pradesh High Court - Amravati
N Sitarama Raju vs The State Of Andhra Pradesh on 29 September, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
(SHOW CAUSE NOTICE BEFORE ADMISSION) IIN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT TUESDAY ,THE TWENTY NINETH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY CRIMINAL PETITION NO: 4189 OF 2020 Between: N. Sitarama Raju, S/o. Lakshminarayana Petitioner/Accused No.1 AND AND 1. The State of Andhra Pradesh, through Station House Officer, Mangalagiri Rural Police Station, Represented by its Public Prosecutor, High Court of Andhra Pradesh at Amaravati 2. Kode Raja Rama Mohan Rao,, S/o. Sambasiva Rao, R/o. D.No. 8-2-293/82, Plot No. 121, Prashasan Nagar, Jubilee Hills, Hyderabad. Respondent/Complainant
WHEREAS the Petitioner/Accused above named through his Advocate M/s. S. Pranathi presented this Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed herein, the High Court may be pleased to quash the proceedings against the petitioner herein who is arrayed as accused No. 1 in Crime No. 398/2020 of Mangalagiri Rural Police Station.
AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri M/s. S. Pranathi Advocate for the Petitioner, directed issue of notice to the Respondent No.2 herein to show cause as to why this CRIMINAL PETITION should not be admitted.
You viz:
Kode Raja Rama Mohan Rao,, S/o. Sambasiva Rao, R/o. D.No. 8-2-293/82, Plot No. 121, Prashasan Nagar, Jubilee Hills, Hyderabad.
are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and memorandum of grounds filed therewith (copy enclosed) this CRIMINAL PETITION should not be admitted on or before 13-10-2020 on which date the case stands posted for hearing The Court made the following: ORDER:
Issue notice to respondent No.2 returnable by 13.10.2020. _ Learned counsel for the petitioner is permitted to take out personal notice on respondent No.2 by RPAD and file proof of service into Registry. Post on 13.10.2020. 7 oo Sd/- R. KARTHIKEYAN ' ASSISTANT REGISTRAR TRUE COPY// | Gf For ASSISTANT REGISTRAR To TVR POO N Kode Raja Rama Mohan Rao,, S/o. Sambasiva Rao, R/o. D.No. 8-2-293/82, Plot No. 121, Prashasan Nagar, Jubilee Hills, Hyderabad.( By RPAD) The Station House Officer, Mangalagiri Rural Police Sta District tion, Mangalagiri, Guntur Two CC to Public Prosecutor, High Court of A.P. at Amaravati, Guntur District One CC to M/s. S. Pranathi, Advocate [OPUC] One Spare copy.
HIGH COURT MSMJ DATED:29/09/2020 POST ON 13.10.2020 NOTICE BEFORE ADMISSION CRLP.No.4189 of 2020