Sulpher Industries, vs Irukula Veda Prakash, Another,
2021 Latest Caselaw 278 AP

 
   
   
  
  

(SHOW CAUSE NOTICE BEFORE ADMISSION) :
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI"
THURSDAY, THE TWENTY FIRST DAY OF JANUARY;
TWO THOUSAND AND TWENTY ONE (
:PRESENT: \ XA
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI*.
CRIMINAL APPEAL NO: 511 OF 2007 i.

 

Between:

Pao s
Teg SF

Sulpher Industries, Kakinada, F-13 Industries, rep by its Managing Partner, M.
Veerraju, S/o Veerabhadra Rao, aged 48 R/o Kakinada, East Godavari District.

.. Apellant/Complainant

AND
1. lrukula Veda Prakash, & Another, aged about 43 years, occ: Proprietor,
Sreepathi Cements & Pesticides, R/o D.No.8/372/8-2, Opp: Head Post Office,
Warangal.
...Accused

2. The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of A.P., at
Hyderabad.

sees Respondents

Whereas the Apellant above named through his Advocate Sri T Pradyumna
Kumar Reddy presented this Petition under Section 378(4) of Cr.P.C, praying that in the
circumstances stated in the grounds filed the Criminal Petition, the High Court may be
pleased to present this Memorandum of Crl.A.,against the Judgment of Acquittal in
CC.No. 423 of 2003 on the file of the IV Addl. J.F.C.M., Kakinada, dt.09.2.2007.

And Whereas the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri T Pradyumna Kumar Reddy
Advocate for the Petitioner, directed issue of notice to the Respondents herein to show
cause as to why this CRIMINAL APPEAL should not be admitted.

You viz:

lrukula Veda Prakash, & Another, Sreepathi Cements & Pesticides, R/o
D.No.8/372/8-2, Opp: Head Post Office, Warangal.

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 APPEAL should not be
admitted, on or before 04-03-2021 on which date the case stands posted for
hearing.

The Court made the following:
ORDER:

"Issue notice upon unofficial respondent No.1.

Service of notice be filed.

To,

Ro

Adjourned.

Sd/-E.KameswaraRao

Post on 04.03.2021." ASSISTANT REGISTRAR IITRUE COPYI/ SECTION OFFICER

For

- Irukula Veda Prakash, & Another, Sreepathi Cements & Pesticides, R/o

D.No.8/372/8-2, Opp: Head Post Office, Warangal.(by RPAD- along with a copy of petition and memorandum of grounds)

One CC to Sri. T Pradyumna Kumar Reddy Advocate [OPUC]

Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]

. One spare copy

PR

HIGH COURT

JBJ

DATED:21/01/2021

POST ON 04.03.2021

NOTICE BEFORE ADMISSION

CRLA.No.511 of 2007

KEE aaa ANDA Rg

- 4 FEB 2021

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