Medapati Surya Narayana Reddy Venkata ... vs The State Of Andhra Pradesh
2023 Latest Caselaw 5977 AP

Citation : 2023 Latest Caselaw 5977 AP
Judgement Date : 11 December, 2023

Andhra Pradesh High Court - Amravati

Medapati Surya Narayana Reddy Venkata ... vs The State Of Andhra Pradesh on 11 December, 2023

AE

(SHOW CAUSE NOTICE BEFORE ADMISSION}
IN THE HIGH COURT OF ANDHRA PRADESN AT AMARAY
MONDAY, THE ELEVENTH DAY OF DECEMBER,
FAWO THOUSAND AND TWENTY THREE
'PRESENT:
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
CRIMINAL REVISION CASE NO: 7183 OF 2023 °°

Between:
Medapati Surya Narayana Reddy @ Venkata Surya Narayana Reddy, G/o. Narii
Reddy, aged 46 years. Busineaes, Rio. Door Na 4079, Gobalanka, Ravulapalam
Mandal. (East Godavar Dish), Now Br. Armbedkar Konaseema District
as Accused/Petitioner

AND
The State of Andhra Fradash, Rep. by is Public Prosecutor, Fiigh Gaourt of
Andhra Pradesh, Ameravathi.
Faladugula Bala Krishna, Sio Surya Rao, Male, Hindu, Agriculture are paul liry
form, Ric. Goor No. 25-1, A Pollavaram Village, Jangareddy Gudem Mandal
now Eluru District.

NM

. =SonpiainantyRespondsent

WHEREAS the Peltioner above named through fis Advonate Sri
NLNUSQMENDRA RE BDY presented this Revision fled under Section S87 & 401 of
Or. is fied praying {hat in fhe circumstances stated in mernorandum of grounds
of Criminal Revision Case, the High Court may be pleased te al row th @ Revision case
bY set aside the order dated 21-08-2023 in CRLM.P.NO2570/2023 in CC
o.JO0/801S on the fle of the Judicial Magistrate of First Class, Jangaraddy Gudem,
ow Eluru Disiiet in the interest of justice:

AND WHEREAS the High Court upon perusing fhe petilicn and memorandum
of grounds filed herein and upon hearing the argurnenis of Sri NIN Somendra Reddy,
Advocate for fhe Petitioner and Public Prosecutor for the Respondent No.1, directed
issue of notice fo the Respondent No.2 herein to shaw cause as fo why [his
CRIMINAL REVISION OASE shauld act be admitted.

You viz:
Paladuguia Bala Krishna, S/o Surya Raa, R/o. Door Na. 35-1, A Pollavaram Vilage,
dJangareddy Gudem Mandal now Eluru Qistrict.

are be and hereby directed to show cause either appearing in persan ar through an
Advacets, as to why in the circumstances set out in the pelitian and gr rqunds Hed
therewith (copy enciosad) this CRLRG should not be ad nitied, within vo G2) weeks,

iA NO: 2 OF 2023:

Patiion uncer Section 482 of Cr P.C is fled praying that in the ¢ rouristances
stated in the memorandum of grounds of criminal revision case, the High Cour may
be pleased to grant stay of all further proceedings including appeatance oF ihe
aooused in CC no S0G/2018 on fe of the Judicial Magistrate of firet Class,

Jangareddy Gudem Elura District by suspending the execution of the NBW against

roa


Hae ee openascused, pending disposal af CRLRG No. 1183 of 2023, on the fle of the
gh Court,

The Court made the following:
ORDER:

"issue notice to the unofficial responcdent(s}, in the meantime, the tral Court is dirented not to dispose of the matter by

f pronouncing the Judgment and the other procedures regarding the tral shall bs proceeded with.

List the matter after byo (2) weeks." . Se. Kod RAJA BABU . ANT REGISTRAR WTRUE COPYE ASSISTANT REGIS:

Far seeTION OFFICER

Ta,

The Judicial Magistrate of First Class, Jangareddy Gudam Eluru District. Paisdugula Bala Krishna, Sic Surya Ras, R Vilage, Jangarsddy (audem Man copy af petiian and memarandur