Shaik Masthan Vali, vs Jakka Mallikarjuna Rao,
2021 Latest Caselaw 663 AP

[ 3240 ]

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE FIFTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT: . ne
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI :
CRIMINAL REVISION CASE NO: 74 OF 2021 we

Between: ;
Shaik Masthan Vali, S/o. Ghan Saida, Aged about 51 years, Occ: Business, Rio.
D.No.2-4-23/4, 3 floor, Enugula Bazaar, Near Coastal Local Bank, Narasaraopet
Town, Guntur District.
...PetitionerAppellant/Accused
AND

1. Jakka Mallikarjuna Rao, S/o Chenchu Ramaiah, Aged about 55 years, Occ:
Business, R/o. Arundelpet, Narasaraopet Town, Guntur District.
...Respondent/Respondent/
Defacto-Complainant
2. The State of Andhra Pradesh, Rep. Public Prosecutor, High Court of Andhra
Pradesh.
...Respondent/Respondent

WHEREAS the Petitioner above named petitioner through! his Advocate Sri
P.S.P.SURESH KUMAR presented this Revision filed under Sections 397 and 401 of
Cr.P.C., praying that in the circumstances stated in the memorandum of grounds of
Criminal Revision Case, the High Court may be pleased to set-aside the judgment and
conviction imposed by the Court of I Additional Judicial Magistrate of First Class,
Narasaraopet, dated 17/04/2017, in C.C.No.40 of 2016, as confirmed by the Court of
XIll Additional Sessions Judge, Narasaraopet, in CRLA No.200 of 2017, dated
19/03/2020, and acquit the Accused. .

AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri P.S|P.Suresh Kumar,
Advocate for the Petitioner and Public Prosecutor for Respondent No.2, directed issue
of notice to the Respondent No.1 herein to show cause as to why this CRIMINAL
REVISION CASE should not be admitted.

 

You viz:
Jakka Mallikarjuna Rao, S/o Chenchu Ramaiah, R/o. Arundelpet, Narasaraopet Town,
Guntur District.

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 Revision Petition should not be
admitted.

The Court made the following:
ORDER:

"Issue notice to the 1° respondent.

Learned counsel for the petitioner is permitted to take personal notice to the 45 respondent by RPAD and file proof of service in the Registry.

Post after four weeks."

SD/- M.Suryanadha Reddy

ASSISTANT REGISTRAR ITTRUE COPY// ye

For ASSISTANT REGISTRAR

To,

PwON

MM

. Jakka Mallikarjuna Rao, S/o Chenchu Ramaiah, R/o. Arundelpet, Narasaraopet

Town, Guntur District. (by RPAD- along with a copy of petition and memorandum of grounds)

One CC to Sri. P.S.P.Suresh Kumar, Advocate [OPUC]

Two CCs to Public Prosecutor, High Court of AP [OUT]

One spare copy

HIGH COURT

LKJ

DATED:05/02/2021

NOTE: POST AFTER FOUR WEEKS

NOTICE BEFORE ADMISSION

CRLRC.No.74 of 2021