Andhra Pradesh High Court - Amravati
R.V.S. Tours And Travels vs Koduru Uma Maheswara Rao on 2 July, 2021
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
FRIDAY, THE SECOND DAY OF JULY
TWO THOUSAND AND TWENTY ONE
:PRESENT: Se
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH RO)
CRIMINAL PETITION NO: 3530 OF 2021 - :
Between:
1. R.V.S. Tours and Travels, Guntur, Rep. by its Proprietor, Mandala Venkateswara
Rao, S/o. Bullaiah, 3" Line, Ring Road, Nalanda Nagar, Guntur, Guntur Town
Police Station Limits.
2. Madala Venkateswara Rao, S/o. Bullaiah, H.No. 3-28-49, Brindavan Gardens,
Nethaji Nagar, Guntur, Guntur Town Police Station Limits.
- .. Petitioners/A1 & A2
AND
1. Koduru Uma Maheswara Rao, S/o. Satyam, Hindu, aged about 53 years,
Gopavaram, Kalidindi Mandal, Kaikaluru Town Police Station Limits.
2. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravathi.
cites Respondents
WHEREAS the Petitioners above named through their Advocate Sri
Venkateswarlu Posani presented this Petition under Section 482 of Cr.P.C, praying that
in the circumstances stated in the grounds filed in support of the Criminal Petition, the
High Court may be pleased to quash the Order dated 17.06.2021 passed in C.C. Na.
489/2015 in so far as not Suspending the payment of fine awarded through judgment
dated 24.03.2021 passed in C.C.No.489/2015 by the JFCM, Kaikaluru, Krishna District.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri Venkateswarlu Posani
Advocate for the Petitioners and learned Additional Public Prosecutor far Respondent
No.2, directed issue of notice to the Respondent No.1 herein to show cause as to why
this CRIMINAL PETITION should not be admitted.
You viz:
Koduru Uma Maheswara Rao, S/o. Satyam, Gopavaram, Kalidindi Mandal,
Kaikaluru Town Police Station Limits.
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 PETITION should not be
admitted, on or before 23-07-2021 on which date the case stands posted for
hearing.
The Court made the following:
ORDER:
"Learned Additional Public Prosecutor has taken notice for the 2nd
respondent/State and requested time to seek instructions.
Issue notice to respondent No.1.
Learned counsel for the petitioners is permitted to take out personal
notice to respondent No.1 by registered post with acknowledgement due and
file proof of service in the Registry.
Post the matter after three (3) weeks."
Sd/-M.SURYANADHA REDDY"
ASSISTANT REGISTRAR
TRUE COPY// gee
For ASSISTANT REGISTRAR
To,
1. Koduru Uma Maheswara Rao, S/o. Satyam, Gopavaram, Kalidindi Mandal,
Kaikaluru Town Police Station Limits. (by RPAD- along with a copy of petition
and memorandum of grounds)
One CC to Sri. Venkateswarlu Posani Advocate [OPUCP
Two CC's to Public Prosecutor, High Court of AP, AmaravatifOUT]
. One spare copy
RON
pe
'HIGH COURT
CMRJ
DATED:02/07/2024
POST THE MATTER AFTER THREE (03). WEEKS,
NOTICE BEFORE ADMISSION
CRLP.No.3530 of 2024
