Shaik Farida, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1731 AP

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(SHOW CAUSE NOTICE BEFORE ADMISSION)
HIGH COURT OF ANDHRA PRADESH

WEDNESDAY ,THE TWENTY FOURTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE

:PRESENT:
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

CRIMINAL REVISION CASE NO: 266 OF 2020 -

 

Between:
Shaik Farida,, D/o. Basha, Muslim, Aged about 24 years, R/o. Near Municipal Office
Tukaluva, Bapatla Town, Guntur District.

Petitioner / Appellant/ Complainant /

AND

1. The State of Andhra Pradesh, Rep.by its Public Prosecutor, High Court of Andhraf
Pradesh at Amaravathi,

Respondent

2. Siruwani Gowtham Kumar @ Gowtham, S/o. Birujula, Sindu, Aged about 30 years, R/o. / D.No, 12-1-48/49, Patcha Vari Street, Kothapet, Guntur.

Respondent/Respondent/Accused

WHEREAS the Petitioner above named through his/her Advocate K. Srinivas, presented this Revision filed under Sectiong397 and 401 of Cr.P.C., praying that in the circumstances stated in the affidavit filed in support of the Criminal Revision Case, the High Court may be pleased to set aside the Judgment dated 17.12.2019 passed in Crl.A.N.236 of 2019 on the file of V Additional District & Sessions Judge-cum-Special Judge for Trial of Offences Against Women, Guntur confirming the order passed in CC.No.190 of 2016 on the file of III Additional Junior Civil Judge, Guntur dated 22.02.2019. ~

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri K. Srinivas, Advocate for the " Petitioner, directed issue of notice to the Respondent No.2 herein to show cause as to why this CRIMINAL REVISION CASE should not be admitted. --

You viz:

Siruwani Gowtham Kumar @ Gowtham,, S/o. Birujula, Sindu, Aged about 30 years, R/o. D.No. 12-1-48/49, Patcha Vari Street, Kothapet, Guntur. _

are directed to show cause on or before 22.04.2021 to which date the case stands posted as to why in the circumstances set out in the petition/appeal and the affidavit/memorandum of grounds filed therewith (copy enclosed) this CRIMINAL REVISION CASE should not be admitted. --

THE COURT MADE THE FOLLOWING: ORDER

"Notice to the 2"? respondent.

The learned counsel for the petitioner is permitted to take out personal notice to the 2nd

- respondent and file proof of service within a period of two (2) weeks.

Post on 22.04.2021."

Y

oN

Sd/-M.RameshBabu

ASSISTAND RE RAG //TRUE COPY// C

SECTION OFFICER For To,

1. Siruwani Gowtham Kumar @ Gowtham,, S/o. Birujula, Sindu, Aged about 30 years, R/o. D.No. 12-1-48/49, Patcha Vari Street, Kothapet, Guntur. (by RPAD- along with a copy of petition and memorandum of grounds)

One CC to SRI. K SRINIVAS Advocate [OPUCT One CC to SRI. PUBLIC PROSECUTOR (AP) Advocate [OPUC] ~ One spare copy

ARON

HIGH COURT

BKMJ

DATED:24/03/2021

NOTE : POST ON 22.04.2021

NOTICE BEFORE ADMISSION

- CRLRC.NO.266 OF 2020