Andhra Pradesh High Court - Amravati
B Shiva Kumar vs B Padmaja on 14 June, 2021
(SHOW CAUSE NOTICE BEFORE ADMISSION) +
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVAT.
MONDAY, THE FOURTEENTH DAY OF JUNE) =
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO®,
CRIMINAL REVISION CASE NO: 3600F 2021 -
Between:
1. B Shiva Kumar, S/o. Krishnamurthy, Aged 27 years, R/o H.No.7-452-1, NH.7,
Rajadhani Dhaba, Dhone Town, Kurnool District - 518 222.
2. B. Laxmi Devi @ Aleem Bi, W/o. Krishnamurthy, Aged 50 years, R/o H.No.7-452-
1, NH.7, Rajadhani Dhaba, Dhone Town, Kurnool District - 518 222.
3. B.Padmavathi, W/o. Krishnamurthy, Aged 53 years, Rfo H.No.7-452-1, NH.7,
Rajadhani Dhaba, Dhone Town, Kurnool District - 518 222.
4. B.Gopikamma, W/o, Hanumanth, Aged 35 years, R/o H.No.7-452-1, NH.7,
Rajadhani Dhaba, Dhone Town, Kurnool District - 518 222.
5. Hanumanth, Ramadasu, Aged 45 years, R/o H.No.7-452-1, NH.7, Rajadhani
Dhaba, Dhone Town, Kurnool District - 518 222.
Petitioners
AND
1. B Padmaja, W/o. Ediga Shiva Kumar Goud @ Bingi Siva Kumar Goud D/o. Ediga
Venkata Ramana, Aged 23 years, R/o. Indira Nagar, Dhone Town and Mandal,
Kurnool District - 518 222.
2, The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of
Andhra Pradesh at Amaravati
: Respondents
WHEREAS the Petitioners above named through their Advocate SRI SHAIK
MOHAMMED ISMAIL presented this Revision filed under Section 397 and 401 of
Cr.P.C., the High Court may be pleased to allow the Criminal Revision and set aside the
Judgment/Order dated 10-02-2021 made in Criminal Appeal No.212 of 2019 on the file
of the Hon'ble Principal District Court - Cum -Sessions Judge, Kurnool.
AND WHEREAS the High Court upon perusing the petition and mernorandum of
grcunds filed herein and upon hearing the arguments of Sri SHAIK MOHAMMED
ISMAIL Advacate for the Petitioner, and of ADDITIONAL 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:
B Padmaja, W/o. Ediga Shiva Kumar Goud @ Bingi Siva Kumar Goud, D/o. Ediga
Venkata Ramana, Aged 23 years, R/o. Indira Nagar, Dhone Town and Mandal, Kurnool!
District - 518 222.
are 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
30.06.2021, on which date the case stands posted for hearing
The Court made the following:
ORDER:
"Learned Additional Public Prosecutor has taken notice for respondent
No.2 and requests time to seek instructions.
issue notice to respondent No.1.
Learned counsel for the petitioners is permitted to take out personal notice
to the respondent No.1 by registered post with acknowledgment due and file
proof of service by the next date of hearing.
Post on 30.06.2021 along with Cri.R.C.No.236 of 2021".
U. SRIDEVI
ASSISTANT REGISTRAR
\
HTRUE COPY?
For /
SECTION OFFICER
To,
_ B Padmaja, W/o. Ediga Shiva Kumar Goud @ Bingi Siva Kumar Goud, D/o.
Ediga Venkata Ramana, Aged 23 years, R/o. indira Nagar, Dhone Town and
Mandal, Kurnool District - 516 222 (by RPAD- along with a copy of petition and
memorandum of grounds)
- One CC to SRI SHAIK MOHAMMED ISMAIL Advocate [OPUC}
_ Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
_ One spare copy
tang
HIGH COURT
RRRJ
DATED: 14/06/2021
POST ON 30.06.2021 ALONG WITH CRL.RC.NO.236 OF 2021
NOTICE BEFORE ADMISSION
CRLRC.No.360 of 2021
