Andhra Pradesh High Court - Amravati
Naidu.Prabhakara Rao vs Naidu Javamma on 9 February, 2021
Bench: Lalitha Kanneganti
(SHOW CAUSE NOTICE BEFORE ADMISSION) g
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE:
TUESDAY, THE NINTH DAY OF FEBRUARY i
TWO THOUSAND AND TWENTY ONE ;
_iPRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTL-
CRIMINAL REVISION CASE NO: 446 OF 2019---
Between:
Naidu.Prabhakara Rao, S/o late Pullarao, Hindu, aged 45 years, Manson, R/o
D.No.19-149, Masjid street, Near Madhusudhanarao petrol bunk,
Ammavarithota, Nuzvid town and Mandal Krishna District.
.... Petitioner--
AND
1. Naidu Jayamma, W/o Prabhakara Rao, Hindu aged 40 years, dependant, R/o
D.No. 18-32, Ammavarithota, Kakani Baburao street, Nuzvid town and Mandal,
Krishna District.
2. The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of AP at
Amaravathi.
.... Respondents--
Whereas the Petitioner above named through his Advocate Sri CH B R P Sekhar
presented this Revision filed under Sectiong397 and 401 of Cr.P.C., praying that in the
circumstances stated in the grounds filed in support of the Criminal Revision Case, the
High Court may be pleased to call for the records of the courts below and to set aside
the judgment dated 24-01-2019 in Cri.A.No.180 of 2018 on the file of XV Addl District
And Sessions Judge Krishna District at Nuzvid, confirming the orders dated 14-05-2018
in DVC No 2 of 2015 on the file of 1S Addl Judicial Magistrate of First Class, Nuzvid.--
And Whereas the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri CH B R P SEKHAR,
Advocate for the Petitioner, directed issue of notice to the Respondents herein to show
cause as to why this CRIMINAL REVISION CASE should not be admitted,
You viz:
Naidu Jayamma, W/o Prabhakara Rao, R/o D.No. 18-32, Ammavarithota, Kakani
Baburao street, Nuzvid town and Mandal, Krishna 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
affidavit filed therewith (copy enclosed) this CRIMINAL REVISION CASE should
not be admitted, on or before 23-02-2021 on which date the case stands posted
for hearing. .~
The Court made the following:
ORDER:
"Learned Public Prosecutor takes notice for the 2" respondent.
Issue notice to the 1° respondent.
Learned counsel for the petitioner is permitted to take out personal notices
to 1st respondent by RPAD and file proof of service in the Registry. ~
Post after two weeks." - Sd/-M.RameshBabu
ASSISTANT REGISTRAR
[TTRUE COPY!/ Out
SECTION OFFICER
To,
Naidu Jayamma, W/o Prabhakara Rao, R/o D.No. 18-32, Ammavarithota, Kakani
Baburao street, Nuzvid town and Mandal, Krishna District.
(by RPAD- along with a copy of petition and memorandum of grounds)
One CC to Sri. CH B R P Sekhar Advocate [OPUC] ~~
Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT] a
One spare copy
--_
akon
PR
HIGH COURT
LKJ
DATED:09/02/2021
POST AFTER TWO WEEKS
NOTICE BEFORE ADMISSION
CRLRC.No.446 of 2019
', .
Sane
17 FEB 202
Zo
