Vegesna Lakshmi Srinivasa Varma, ... vs Vegesna Rama Raju,
2021 Latest Caselaw 5129 AP

N\ (SHOW CAUSE NOTICE BEFORE ADMISSION)

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
FRIDAY, THE TENTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY OW
: PRESENT: |
THE HONOURABLE SRI JUSTICE D. RAMESH
~CRL.RC No. 818 of 2021

     
  

Between:
Vegesna Lakshmi Srinivasa Varma, @ Vegesna Srinivasa Varma S/o. Panduranga Raju
....Petitioner/Appellant.

AND
1.Vegesna Rama Raju, S/o. Soma Raju, Occ : Business,
R/o. D.No. 23-4-2, SVR Complex, Sriramapuram, Bhimavaram.
2.The State of Andhra Pradesh, Rep. by its Public Prosecutor,
High Court of Andhra Pradesh at Amaravati, Guntur District.

....Respondents.

Whereas the Petitioner above named through his Advocate Sri Challa Ajay Kumar, presented this Revision Case under Section 397 and 401 of Cr.P.C, praying that in the circumstances stated in the Memo. Of Grounds in Crl.R.C., the High Court may be pleased to call for records and set aside the order dated 05.01.2016 in Cri. Appeal No. 100 of 2014 on the file of Ill Additional Sessions Judge, Bhimavaram against the order which is confirmed the judgment passed in C.C.No. 28 /2013, dated 07-07-2014 on the file of the Curt of II Judicial Magistrate of First Class, Bhimavaram.

And whereas the High Court, upon perusing the Revision Case and memo of grounds filed therein and upon hearing the arguments of Sri Challa Ajay Kumar, Advocate for the Petitioner and of the Public Prosecutor for the Respondent No.2/State, directed issue of notice to Respondent No. 1 herein to show cause as to why this criminal revision case should not be admitted.

You viz:

Vegesna Rama Raju, S/o. Soma Raju, Occ : Business, R/o. D.No. 23-4-2, SVR Complex, Sriramapuram, Bhimavaram, West Godavari District.

are directed to show cause either appearing in person or through an advocate as to why in the circumstances set out in this Revision Case and the memo of grounds filed therewith (copy enclosed) this Crl. Revision Case should not be admitted within for (04) weeks.

The Court made the following ORDER: "Notice to respondents.

Learned Assistant Public Prosecutor takes notice on behalf of 2" respondent-State.

Learned counsel for the petitioner is permitted to take out personal notice to the 1* respondent by RPAD and file proof of service.

Post after four (04) weeks. "

Sd/- M. PRABHAKAR RAO, ASSISTANT REGIST

// TRUE COPY // for ASSISTANT REGISTRAR To

1.Vegesna Rama Raju, S/o. Soma Raju, Occ : Business, R/o. D.No. 23-4-2,

SVR Complex, Sriramapuram, Bhimavaram, West Godavari District..

(BY RPAD ALONG WITH A COPY OF PETITION AND MEMO OF GROUNDS) .

2.Two CCs to the Public Prosecutor, High Court, A.P(OUT) '

3.One CC to Sri Challa Ajay Kumar, Advocate(OPUC)

4.One spare copy.

TKK

HIGH COURT

DR.J

DATED: 10-12-2021

NOTICE BEFORE ADMISSION

CRL.RC.No. 818 of 2021

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