Kesapatnapu Bala Durga Prasad, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1443 AP

   

(SHOW CAUSE NOTICE BEFORE ADMISSION) ON
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATIN.
MONDAY, THE EIGHTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
:-PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
CRIMINAL REVISION CASE NO: 207 OF 2021
Between:

Kesapatnapu Bala Durga Prasad, S/o. Krishna Ramanuja, Occ. Employee in
State Bank of India, Main Branch, R/o. D. No. 26-13-5, Dasulugari House Street,
Balusumudi, Bhimavaram, West Godavari District.

weues Petitioner
AND

1. The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravati.
2. Veeavalli Krishna, S/o. Sri Rama Murthy, Aged 47 years, Occ. Business, R/o.
Balusumudi, Bhimavaram, West Godavari District.
. Respondents

Whereas the Petitioner above named through his Advocate Sri Siva Sankara
Rao Borra presented this Revision filed under Section 397 and 401 of Cr.P.C., praying
that in the circumstances stated in the grounds filed in support of the Criminal Revision
Case, the High Court may be pleased to call for entire records connected to calendar
and Judgment dt 30-01-2020 passed in Crl.A No.309 of 2019 on the file of the Court of
Learned Ill Addl Sessions Judge, Bhimavaram, in so far as confirmed portion of the
Calendar and Judgment dt 24-06-2019 in CC No.416 of 2016 on the file of the court of
Learned | Addl Judicial Magistrate of | Class ,Bhimavaram is concerned, examine the
same and set aside both judgments and consequently acquit the petitioner for the
offences for which he was convicted and sentenced.

And Whereas the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri Siva Sankara Rao Borra
Advocate for the Petitioner and of Public Prosecutor for1® respondent directed issue of
notice to the Respondents herein to show cause as to why this CRIMINAL REVISION
CASE should not be admitted.

You viz:

Veeavalli Krishna, S/o. Sri Rama Murhty, R/o. Balusumudi, Bhimavaram, West
Godavari 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 24-03-2021 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 the 1°*' respondent- State.

Learned counsel for the petitioner is permitted to take out personal notice to the 2" respondent by RPAD and file proof of service. © ft r Post after two weeks." . Sd/-T.Madhavi ASSISTANT TM AR

I(TRUE COPY//

For SECTION OFFICER

To,

1. Veeavalli Krishna, S/o. Sri Rama Murhty, R/o. Balusumudi, Bhimavaram, West Godavari District(by RPAD- along with a copy of petition and memorandum of grounds)

2. One CC to Sri. Siva Sankara Rao Borra Advocate [OPUC]

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

4. One spare copy

PR

HIGH COURT

LKJ

DATED:08/03/2021

POST AFTER TWO WEEKS.

NOTICE BEFORE ADMISSION

CRLRC.No.207 of 2021

17 MAR 208 2)

AND aps.

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