Andhra Pradesh High Court - Amravati
Bevara Tirumala Rao vs State Of Andhra Pradesh on 20 April, 2022
oy,
tat
the
wh
3
: he
Q
)
vg
.
:
ire
Cet
ay
ANA
ham
t
t
oo
Z,
os
a Zz
tl
&é
Dp, RAMESH
ie
ef,
ve
if)
td
a
oh,
ea
o.
",
rm Seen
ze L pnome |
= ~ 1
. eee 1 oA
63 ibe Fone peg
2 a a
be a6 . oO :
a pee 3% "
weed be = 3 a
eee few,
rn
«
a, Et
CC
bs
we
mz of x aat
"i tas ti bey ao 65
ie see te Sf fe
te By ih ag aE Se
fe te v% ry 3
ee cy % if '
e ms D
"g So. Q O
"¥ 2 a
wath
SE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDH
URABLE SRE JUSTIC
ao
teat ent
ts
% ne 4 2
o a " ba
fe aa Cs cy & Oy
bi wn, ey . SL eae!
iad es ie rs
ve
i
CRIMINAL PETITION No. 7589 of 2022
3 oS
z S
tad ; ar
os te ce ee = gO &
oe 4 - are wr me Oo
ce i had "og GH at = Dy ey
& ayn ima OOS Keon S|
vs m i ane Oe ay mao OY
Pitd igs Eo xt oT TE ce ~ OL 4S
~ i on My A wa SFO
A Se ~ 6A €5 2O fy gO
w in 3 3 oar Ga nt OE CD
"ew. mo Co «0 3 Cy atl he Cy §
- mM ' a "eS Fs Lee oy we Oks
~"f on £3 SS. Fs Ae, Bh TF A CG
3 A koe © eo DB aed &
2 Boas ORS oles 2
£ aapag, $ 2g yen a we RS, Leo
a OES og z a 3 " eaten
5 *. c 8603 BG Sass 5
: ie Se io re, 2 wt
od oe ~ fe a ae Beak ae Gy Cx RE Ea
& 3 UF ef ry Bowe A ay to A Zs
;
}
RR
&.
Between
pean erent ee
ies
in
.
af
a
PC
he 6 Ri saeoe
ria ek hy OE
% yO E
4, an
weed set oh
mn
cess
Ne A A LEY
oN
nbab
Or a
o SLB i
a £% AL
Be Ln Pon
mx
ox
gq
vw
deans
RS
Oo : oe. Me,
. £
@ beat
rp. a h
Cot 3}
N
s
*
;
o
N
Sr
Not)
ny
m
Aw
Re
G
a
: AND WHEREAS the High Court wpor perusing the petitien and the
"Mernorandum of groumds fied Barein and upen hearing the argumenis
<p WN, Gangadhar, Advocate for the Petitioners and af the Addl. Public Prosecutor O
behalf af respondent Ho. i /State, directad issue af natice ta the Respondent Nos.2
and 2 herein to show cause as to why this CRIMINAL PETITION should not be admitted.
You vig:
Sri Ravada Papa Rae, S/o. Sri Simmarnina, Occ > Mandat Parishad Primary School
Teacher & Returning OM icer, g/g, Paddakollivaiasa (V}, iN. Peta Mandal,
Srikakulam District.
aces
ma
is directed to show Cause either appearing jn person oF through an advocate as to why
in the circumstances set out in the petition and the grounds fled therewith (copy
enclosed) this CRIMINAL PETITION should not be admitted.
The Court made the following ORDER t-
"Notice to the respondents.
Learned counsel far petitioners is permitted to take out personal notice to
the 7° respondent by registered post with acknowledgement due and file proof of
service in to the Registry.
Learned counsel for the petitioners submitted that this matter is covered by
catena of judgments of the Apex Court wherein it i held that the ingredients of
Sections 147, 148, 395, 448, 427, 506, 325, 435, 192, 332, 188 r/w 149 IPC and
Section 135 A of Representation of People Act, 4951, do not attract against the
petitioners 5, &, Fand &. -
Considering the submissions af the learned counsel for the petitioners ard
abservations of the Apex Court, there shall be stay of all further proceedings in
PRO No.6 of 2027 cathe fie of the Judicial Magistrate of First-Class at Rajam, in
respect of petitioners 5, o 7 and 8 and appearance of ali the petitioners, hefors
the Lower Court in connection with PRC No.6 of 2024, 1s dispensed with.
Post after summer yacation."
a. wD eet ccc ceeeenee nee
SOi- K.TATA RAG
PTRUE COPY? DEPUTY REGISTRAR
SECTION OFFICER
carne NAO EPR EP ET ETE ER Ree
To
4 The Judicial Magistrate of First Class at Ralam, Sriakakulam District.
¥ The Inspectar of Police, Paiakonda Circle, Srikakuiam Matrict.
3.Sri Ravada Papa Rag, 3/0. Sri Simmanna, Occ : farwial Parishad Primary School
Teacher & Returning Officer, Rig. Peddakallivaiasa (VY), LN, Peta Mandal,
Srikakulam District.
{BY RPAD- along with a copy of petition and memorandum of grounds}
4. One CC to Sri N. Gangacdhar, Advocate fOPUC)
§ Two CC's ta the Public Prosecutor, High Court of A.B. {OUT}
&, One spare copy,
THE
HIGH COURT '
OR
OY. 20-04-2022.
NOTICE BEFORE ADMISSION
CRL.P.No. F969 of 2024.
S$ PT & ¥
