Andhra Pradesh High Court - Amravati
G Bhaskara Rao vs The State Of Andhra Pradesh on 5 March, 2021
Bench: Lalitha Kanneganti
[ 3240 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE FIFTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
CRIMINAL REVISION CASE NO: 196 OF 2021
Between: XS "
SS "a
Sri Gadamsetti Bhaskara Rao, S/o Chandra Mouli, Aged 36yrs Business, R/at D.No:48- cae
45-1/1 Akkayyapalem, Visakhapatnam.
...Petitioner/Respondent/
Complainant
AND .
1. The State of Andhra Pradesh, Rep., by its Public Prosecutor High Court at
Amaravathi.
2. Smt Tatikonda Bharathi Kumari, W/o Benjamin Raju, aged 60 yrs, D.No.202
Mourya Residency, B.S.Layout, Seethammadhara Post Visakhapatnam and Flat
No.103 R.K.Residency Narasimha Nagar, Akkayyapalem, Visakhapatnam.
...Respondent/Accused
WHEREAS the Petitioner above named through his Advocate Sri R.SIVA SAI
SWARUP presented this Revision filed under Section 397 & 401 of Cr.P.C., praying that
in the circumstances stated in the memorandum of grounds of Criminal Revision Case,
the High Court may be pleased to pass an Order to Set-Aside the Judgment passed in
Crl.Appeal No.530/2016 DT.22-10-2019 on the file of I Additional Metropolitan Sessions
Judge, Visakhapatnam by REVERSED the judgment passed in C.C.N0.453/2015 dt.30-
11-2016 on the file of IV Special Magistrate Visakhapatnam in the interest of the justice.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri R.Siva Sai Swarup,
Advocate for the Petitioner and Public Prosecutor for the Respondent No.1, directed
issue of notice to the Respondents herein to show cause as to why this CRIMINAL
REVISION CASE should not be admitted.
You viz:
Smt Tatikonda Bharathi Kumari, W/o Benjamin Raju, D.No.202 Mourya Residency,
B.S.Layout, Seethammadhara Post Visakhapatnam and Flat No.103 R.K.Residency
Narasimha Nagar, Akkayyapalem, Visakhapatnam.
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 memorandum
of grounds filed therewith (copy enclosed) this CRLRC should not be admitted.
The Court made the following:
ORDER:
"Issue notice to the 2™ respondent.
Learned counsel for the petitioner is permitted to take personal notice to
the 2"¢ respondent by RPAD and file proof of service into Registry.
Post after three weeks." Sd/-B.NarsingaRa
: ASSISTAMT RE
I'TRUE COPY// SECTIC
For.
To,
AWN
MM
. Smt Tatikonda Bharathi Kumari, W/o Benjamin Raju, D.No.202 Mourya
Residency, B.S.Layout, Seethammadhara Post Visakhapatnam and Flat No.103
R.K.Residency Narasimha Nagar, Akkayyapalem, Visakhapatnam. (by RPAD-
along with a copy of petition and memorandum of grounds)
One CC to Sri. R.Siva Sai Swarup, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy.
HIGH COURT
LKJ
DATED:05/03/2021
NOTE: POST AFTER THREE WEEKS
NOTICE BEFORE ADMISSION
CRLRC.No.196 of 2021
