Andhra Pradesh High Court - Amravati
Kola Deepak Raj vs The State Of Andhra Pradesh on 15 February, 2021
Bench: Cheekati Manavendranath Roy
(SHOW CAUSE NOTICE BEFORE ADMISSION) - ,
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
MONDAY, THE FIFTEENTH DAY OF FEBRUAR &
TWO THOUSAND AND TWENTY ONE -.. a
| | : PRESENT: A ra
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATHROY
CRIMINAL REVISION CASE NO: 114 OF 2024.28
Between:
1. Kola Deepak Raj, S/o Salman Raju.
2. Kola Indira Devi, W/o. Salman Raju,
3. Kola Salman Raju, S/o. S/o George.
; Petitioners/Appellants/Respondent 1 to 3
AND
1. The State of Andhra Pradesh, Rep. by its Public Prosecutor High Court of
Andhra Pradesh at Amaravathi.
...Repondent
2. Pallepogu Spoorthi, D/o. Babu Rao, aged 26 years, R/o. D.No. 34-3-8, Kasturi
Baipet, Vijayawada, Krishna District.
3. Kola Deepthi, Aged about 26 years, R/o. Beside High School, Gudipatipalli,
Veligandla Mandal, Prakasam District
wee Respondents/Respondents/Applicants
(Respondent No.3 is not necessary party for the Revision)
Whereas the Petitioners above named through their Advocate Sri P Nagendra
Reddy presented this Revision filed under Sections 397 & 401 of Cr.P.C., aggrieved by
the Judgment in Criminal Appeal No.67 of 2019, dt.30-11-2020 on the file of the The
Sessions Judge, Mahila Court, Vijayawada partly modifying the Order in D.V.C.No.148
of 2017, dt.23-01-2019 on the file of | Additional Chief Metropolitan Magistrate,
Vijayawada, '
And Whereas the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri P Nagendra Reddy
Advocate for the Petitioner, and Additional Public Prosecutor for Respondent
No.1directed issue of notice to the Respondents 2 and 3 herein to show cause as to
why this CRIMINAL REVISION CASE should not be admitted.
You viz:
1. Pallepogu Spoorthi, D/o. Babu Rao, R/o. D.No. 34-3-8, Kasturi Bai pet,
Vijayawada, Krishna District.
2. Kola Deepthi, R/o. Beside High School, Gudipatipalli, Veligandia Mandal,
Prakasam 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 16-03-2021 on which date the case stands posted
for hearing.
The Court made the following:
ORDER:
"Learned Additional Public Prosecutor has taken notice for 1% Respondent
State and requests time to seek instructions.
To,
ake
PR
Issue notice to the Respondents 2 and 3
Post after 3 (three) weeks. Sd/-M.Suryanadha Reddy
ASSISTANT BEGISTRAS
J 4
TRUE COPY! SECTION OFFICER
wee
_ Pallepogu Spoorthi, Dio. Babu Rao, R/o. D.No. 34-3-8, Kasturi Baipet,
Vijayawada, Krishna District.
Kola Deepthi, R/o. Beside High School, Gudipatipalli, Veligandla Mandal,
Prakasam District (RR 1 and 2 by RPAD- along with a copy of petition and
memorandum of grounds) .
One CC to Sri. P Nagendra Reddy Advocate [OPUC]
Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]
One spare copy
HIGH COURT
CMR,J
DATED:15/02/2021
POST AFTER 3 (THREE) WEEKS
NOTICE BEFORE ADMISSION
CRLRC.No.114 of 2021
24 FEB 2021
