Andhra Pradesh High Court - Amravati
Venkata Reddy Karmuru vs The State Of Andhra Pfadesh on 8 January, 2026
[3396 ]
(SHOW CAUSEyjOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE EIGHTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
rPRESENT:
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 957 OF 2026
Between;
Venkata Reddy Karmuru, S/o. K. Ramana Reddy, YSRCP state
representative, Aged abdut 39 years, R/o. D.No. 10-126,
Karumurivaripalem, Chunduru Mandal, Guntur District.
.... Petitioner
AND
1. The State of Andhra Pfadesh, Rep by its Principal Secretary, Home
Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur
District.522237
2. The Superintendent of Police, Ananthapuramu, Ananthapuramu
District.515001
3. The Station House Officer, Tadipatri Rural Police Station
Ananthapuramu District.515411
4. Chimbilli Prasad Naidu, S/ci: C. Balanna (late). Aged about 53 years.
R/o. GVP colony, Tadipatri Mandal, Anantapuramu.515411
... Respondents
WHEREAS the Petitioner above named through his Advocate SRI V MAHESWAR REDDY presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ of Mandamus or any other appropriate writ, order or direction calling for the records relating to the FIR 193 of 2025 dated 17.11.2025 on the file of Tadipatri Rural Police Station, Anantapur for the offences u/s 352, 353(1), 353(2) 196(1) BNS as Illegal, arbitrary and violative of Articles 14,19 (1) (a), 21 of the Constitution of India and consequently quash th^ same.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri V MAHESWAR REDDY Advocate for the Petitioner, GP FOR HOME for respondent No.1 to 3 directed issue of notice to the Respondent No.4, herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
Chimbilli Prasad Naidu, S/o; C. Balanna (late). Aged about 53 years, R/o. GVP colony, Tadipatri Mandal, Anantapuramu.515411 are be and hefeby directed to show cause either appearing in person or through an advocate on or .01.2026 to which date the case stands posted as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted.
lA NO: 1 OF 7(\9R Petition under Section 151 CPC is filed praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay all further proceedings pursuant to the FIR 193 of 2025 dated 17.11.2025 on the file of O'"* respondent Police Station for the offences u/s 352, 353(1), 353(2), 196(1) BNS, pending disposal of WP No. 957 of 2026, on the file of the High Court.
The Court made the following: ORDER > Issue notice to respondent No.4.
Learned counsel for the Petitioner is permitted to take out personal notice to respondent No.4 by registered post with acknowledgement due/courier and file proof of service into Court.
List on 23.01.2026.
Learned Assistant Government Pleader is in attendance ^
SD/- G.HELANAIDU
//TRUE COPY// DEPUTY REGISTRAR
SECTION OmCER
To,
1. Chimbilli Prasad Naidu, S/6;: C. Balanna (late). Aged about 53 years, R/o. GVP colony, Tadipatri Mandal, Anantapuramu.515411 (by RPAD- along with a copy of petition and memorandum of grounds)
2. One CC to SRI. V MAHESWAR REDDY Advocate [OPUC]
3. Two CCs to GP FOR HOIV1E ,High Court Of Andhra Pradesh. [OUT]
4. One spare copy ksr
-A HIGH COURT DR.VJP, J DAtED:08/01/2026 I List on 23.01.2026.
NOTICE BEFORE ADMISSION WP.No.957 of 2026 /