Andhra Pradesh High Court - Amravati
M/S. Euro Sigma Imports And ... vs N. Balaiah, on 4 March, 2021
Bench: Lalitha Kanneganti
[3240]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE FOURTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE j
:PRESENT: A
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
CRIMINAL REVISION CASE NO: 186 OF 2021
Between:
1. M/s. Euro Sigma Imports and Exports, Pvt. Ltd., rep by its Managing Director Ms. '
Valluri. Rekha, W/o. Valluri Ravi Shankar, D.No. 81/299/SV, Senior Valley, Via,
Film Nagar, Road No. 82, Jubilee Hills, Hyderabad.
2. Ms. Valluri Rekha, W/o. Valluri Ravi Shankar, D.No. 81/299/SV, Senior Valley,
Via, Film Nagar, Road No. 82, Jubilee Hills, Hyderabad.
.... Petitioners/Accused A.1 & A.2.
AND
1. N. Balaiah, S/o. Showraiah, Hindu, aged about 68 years, business, Resident of
H.No. 8/103, Veldurthy Village, Kurnool District.
weneee Respondentide-facto Complainant.
2. The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of Andhra
Pradesh at Amaravaiti.
... Respondent
Whereas the Petitioner above named through their Advocate Sri D Purnachandra
Reddy presented this Revision filed under Section 397 & 401 of Cr.P.C., against the
Judgment dt 03-11-2020 passed in Crl.A. No.134 of 2019 on the file of the Sessions
Judge, Kurnool, Kurnool District confirming the judgment dated 08-07-2019 passed in
C.C.No.138 of 2013 on the file of the Special Judicial Magistrate of First Class, Kurool,
Kurnool District for the following among other.
And Whereas the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri D Purnachandra Reddy
Advocate for the Petitioner and of Public Prosecutor for Respondent No.2, directed
issue of notice to the 1** Respondent herein to show cause as to why this CRIMINAL
REVISION CASE should not be admitted.
You viz:
N. Balaiah, S/o. Showraiah, Hindu, Resident of H.No. 8/103, Veldurthy Village,
Kurnool 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 18-03-2021 on which date the case stands posted for hearing.
The Court made the following:
ORDER:
"Notice to respondents.
Learned Public Prosecutor takes notice on behalf of 2"? respondent-State.
on
To,
Learned counsel for the petitioners is permitted to take out personal notice
the 1** respondent by RPAD and file proof of service. __
Post after two weeks." Sd/-M.RameshBabu
, ASSISTANT REGISTRAR
IITRUE COPY//
For, SECTIONADFFICER
1. N. Balaiah, S/o. Showraiah, Hindu, Resident of H.No. 8/103, Veldurthy Village,
Kurnool District.(by RPAD- along with a copy of petition and memorandum 6
grounds) --
2. One CC to Sri. D Purnachandra Reddy Advocate [OPUC] ue
3. Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT[ oan
4. One spare copy
f
<
PR
HIGH COURT
LKJ
DATED:04/03/2021
POST AFTER TWO WEEKS.
NOTICE BEFORE ADMISSION
CRLRC.No.186 of 2021
