Andhra Pradesh High Court - Amravati
Kundavaram Anudeep, vs The State Of Andhra Pradesh on 23 October, 2025
a
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATlI
THURSDAY JHE TWENTY THIRD DAY OF OCTOBER 1 V
•S' %-■
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 10926 OF 2025
Between:
1. Kundavaram Anudeep, S/o. Late K.Chandra Sekhar, Secondary Grade
Teacher in Social studies (Teacher) in Howdesari Devi Oriental Hs,
Y.M.Palli, Chinnachowk, (Kadapa), Aged about 38 years, Both are
Resident of Door No. 3/1930-1, Raja Reddy Street, Kadapa- 516001.
2. Smt. Thappeta Vijaya Lalitha Kalavathi alias T.V.L Kalavathy alias
T.Kalavathy, (Shown in F.I.R as T.V.L Kalavathi) W/o Late Kundavaram
Chandra Shekar, Aged about 70 years. Retired Supervisor in TCDS
Department, Both are Resident of Door No. 3/1930-1, Raja Reddy
Street, Kadapa-516001.
Petitioners/Accused 1 & 2
AND
1. The State of Andhra Pradesh, Rep. by S.H.O, One Town U/G P.S. YSR
(Kadapa) District through its Public Prosecutor, High Court of Andhra
Pradesh.
Respondent No.1
2. Pallepogu Abhigna, D/o. Pallepogu David Raju, W/o. Kundavaram Abhijith, Christian, Aged about 33 years. Previously resided in Door No. 3/1930-1, Raja Reddy Street, Kadapa- 516001. Currently residing at Door No. 5-3-416/1/B, Paka Banda Bazar, Near Polio Hostel, Khammam town and District, Telangana- 507001.
Respondent No.2/Defacto Complainant WHEREAS the Petitioners/Accused above named through their Advocate SRI KARIMIREDDY HEMA CHANDRA REDDY presented this Petition under Section 482 of Criminal Procedure code/ Section 528 of BNSS is filed praying that in the circumstances stated in the affidavit filed in support of the Criminal Petition, the High Court may be pleased to call for the records in Crime No. 134 of 2025 on the file of Kadapa I Town U/G P.S., Y.S.R Kadapa District and quash the same as illegal, arbitrary and abuse of process of law AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri KARIMIREDDY HEMA CHANDRA REDDY Advocate for the Petitioners, ASSISTANT PUBLIC PROSECUTOR for the Respondent No.1, 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:
Pallepogu Abhigna, D/o. Pallepogu David Raju, W/o. Kundavaram Abhijith, Christian, Aged about 33 years. Previously resided in Door No. 3/1930-1, Raja Reddy Street, Kadapa- 516001. Currently residing at Door No. 5-3-416/1/B, Paka Banda Bazar, Near Polio Hostel, Khammam town and District, Telangana- 507001.
are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith(copy enclosed ) this CRIMINAL PETITION should not be admitted on or before 11.12.2025 to which date the case stands posted for hearing.
The Court made the following order:
"Heard learned counsel for the petitioner(s). Learned Assistant Public Prosecutor takes notice on behalf of the State.
Issue notice to the respondent No.2. Learned counsel for the petitioner(s) is permitted to takeout personal notice to the respondent No.2 through RPAD/Courier and file proof of the same.
List the matter on 11.12,2025."
SD/- T. SRINIVASA RAO ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFK^ER For To,
1. Pallepogu Abhigna, D/o. Pallepogu David Raju, W/o. Kundavaram Abhijith, Christian, Aged about 33 years, Previously resided in Door No. 3/1930-1, Raja Reddy Street, Kadapa- 516001. Currently residing at Door No. 5-3-416/1/B, Paka Banda Bazar, Near Polio Hostel, Khammam town and District, Telangana- 507001. (by RPAD- along with a copy of petition and memorandum of grounds)
2. One CC to SRI. KARIMIREDDY HEMA CHANDRA REDDY Advocate [OPUC]
3. Two CCs to PUBLIC PROSECUTOR, High Court of A.P[OUT]
4. One spare copy HIGH COURT DR.VJP,J DATED :23/10/2025 LIST THE MATTER ON 11.12.2025 NOTICE BEFORE ADMISSION CRLP.No.10926 of 2025