Andhra Pradesh High Court - Amravati
B.Muni Subba Reddy vs The State Of Andhra Pradesh on 8 March, 2021
Bench: Lalitha Kanneganti
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE EIGHTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
CRIMINAL REVISION CASE NO: 205 OF 2021
Between:
1. B.Muni Subba Reddy, S/o Rama Subba Reddy, Aged about 45 years, r/o
D.No.3/1128, Prakash Nagar, YMR Colony, Proddatur Kadapa District.
2. B.Naga Subba Reddy, S/o Rama Subba Reddy, Aged about 38 years, working
as Manger, State Bank of Mysore, Byatarayanapura Branch, Bangalore.
3. C.Sudarshan Reddy, S/o Subbi Reddy aged about 45 Years, r/o D.No.3/773-1,
YMR Colony, Proddatur Town.
.... Petitioners
AND
1. The State of Andhra Pradesh, represented by Now reptd. by the Public
Prosecutor High Court Amaravathy (its Station House Officer Yerraguntla Urban
P.S. Kadapa district)
2. Smt. Batchu Rajitha, W/o Babul Reddy aged about 23 years, Potladurthi Village,
Yerraguntla Mandal Kadapa District AP.
.... Respondents
Whereas the Petitioner above named through their Advocate S S Bhatt presented
this Revision filed under Section 397 & 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 set aside the judgment passed by the learned Judicial Magistrate of |
Class Kamalapuram ,Yerraguntla Urban PS in Cri.M.P No.1738/2018 in Cr.No.183/2016
in C.C.No.405 of 2017 dt 22-12-2020.
And Whereas the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri S S Bhatt Advocate for the
Petitioner, 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. Batchu Rajitha, W/o Babul Reddy, Potladurthi Village, Yerraguntla Mandal
Kadapa District AP.
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 22-03-20210n 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.
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on the 2" respondent by RPAD and file proof of service.
To
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PR
Learned counsel for the petitioners is permitted to take-out personal notice
renee penne ince noe enenlescee Rag cians sooner
Post on 22.03.2021."
Sd/-T.Madhavi
| ASSISTANT EGISTRAR |
ITRUE COPY!
| | SECTION OF
_ Smt. Batchu Rajitha, W/o Babul Reddy, Potladurthi Village, Yerraguntla Mandal
Kadapa District AP.(by RPAD- along with a copy of petition and memorandum of
grounds) .
One CC to Sri. S S Bhatt Advocate [OPUC]
Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]
One spare copy
HIGH COURT
LKJ
DATED:08/03/2021
POST ON 22.03.2021.
NOTICE BEFORE ADMISSION
CRLRC.No.205 of 2021
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