Smt.Madala Sakuntala vs The State Of Andhra Pradesh
2023 Latest Caselaw 1332 AP

-/   /I




                                                                                        i,3327]
                            (SHOW CAUSE NOTICE BEFORE ADMISSION)
                     lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATl                  fj~
                                                                              r
                                THURSDAY ,THE NINTH DAY OF MARCH
                             ll^/O THOUSAND AND T\^/ENTY THREE ,
                                         :PRESENT:
                      THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
                                 CRIMINAL PETITION NO: 1808 OF 2023
          Between:
             €mt.Madala Sakuntala, W/o (Late) Bhaskar Rao , Aged 81 yrs , Occ. House Wife         7
              Director of Sai Bhaskar Irons Ltd., Regr Office at Plot No.73 , Lane No.5 ,Road
             No.72 Prashan Nagar , Near Andhra Bank, Jubli Hills Hyderabad, Telangana
             State -
                                                                        Petitioner/Accused No.4
                                                  AND
             1:i The State OfAndhra Pradesh, Represented by its Public Prosecutor High
                Court at Amaravathi.
             2. Steel Exchange India Ltd., A Company incorporates under Companies Act
             ~   having its Corporate Office at BIock-A, Green City NearApparel Export Park,

                 Vadlapudi, Visakhapatnam 46 Rep., by its Authorized
                 Representative/Marketing Executive Sri Pydi Venkata Swamy S/o Thirupalu
                 Aged 63 yrs , D.No.403 A, Vizag Profile Towers Duwada Station Road,
                 Kurmanapalem, Visakhapatnam. 46.
                                                                       Respondent/Complainant

WHEREAS the Petitioner/Accused above named through her Advocate Sri R Siva Sai Swarup presented this Petition under Section 482 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in support of the Criminal Petition, the High Court may be pleased to pass an Order to Quash the Impugned Proceedings in C.C. No. 42/2018 on the file of I Addl. Chief Metropolitan Masgistrate Court at Visakha,patnam as against the Petitioner /Accused No.4 by Allowing Criminal Petition in the interest of the justice.

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri R Siva Sai Swarup Advocate for the Petitioner, Assistant Public Prosecutor directed issue of notice to the Respondent No.2 herein to show cause as to why this CRIMINAL PETITION should not be admitted.

You viz:

Sri Pydi Venkata Swamy S/o Thirupalu , Authorized Representative/Marketing Executive , Steel Exchange India Ltd., A Company incorporates under Companies Act having its Corporate Office at Block-A, Green City Near Apparel Export Park, Vadlapudi, Visakhapatnam 46 , Aged 63 yrs , D.No.403 A, Vizag Profile Towers Duwada Station Road, Kurmanapalem, Visakhapatnam. 46.

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 memorandum of grounds filed therewith(copy enclosed ) this CRIMINAL PETITION should not be admitted within two weeks.

[ANO: 2OF2023 e4, Petition under section 482 of Cr.P.C praying that in the circumstances stated in the memorandum of grounds filed in support of the petition, the High Court may be pleased to pass an order to STAY of all the further proceedings in the Impugned c.c.No.42/2018 on the file of I Addl'tional Chief Metropolitan Magistrate, visakhapatnam as against the petitioner /Accused No.4 including her appearance, Pending disposal Of CRLP No. 1808 of 2023, on the file of the High Court.

The Court made the following order .I [fLearned Assistant Public prosecutor takes notI-Ce for respondent No.1

and seeks time to get instructions I-n the matterr Issue notice to respondent No.2 .-

Learned counsel for the petI-tiOner iS Permitted to take out personal notice to respondent No.2 by RPAD and file proof of service in the Registry wI-thin a Period Of two (2) weeks.~ -

ln the meanwhile, presence of the petitioner herein only is dI'SPenSed with, except on the dates of 251 Cr.P.C. examinatI-On, 313 Cr.P.C. examination and on the date of pronouncement of judgment in cc No.42 of 2018 on the file of the learned I Addl-tl-onal chief_ MetropoII-tan Magistrate, visakhapatnam.

List the matter after two (2) weeks."

Sd/-S. SR[NIVASA PRASAD ASSISTANT EGISTRAR I //TRUE COPY// For/ SECTION OFFICER To,

1. I Addl'tionaI Chief Metropolitan Magistrate, Visakhapatnam

2. Sri Pydi Venkata Swamy S/o Thirupalu , Authorized Representative/Marketing Executive , steel Exchange India Ltd., A Company incorporates under companies Act having its corporate office at Block-A, Green City Near Apparel Export Park, Vadlapudi, visakhapatnam 46 , Aged 63 yrs , D.No.403 A, Vizag Profile Towers Duwada station Road, Kurmanapalem, visakhapatnam. 46.(by RPAD- along with a copy of petition and memorandum of grounds)

3. One CC to Sri R Siva Sai Swarup Advocate [OPUC]

4. Two cos to Publl'c Prosecutor, High Court ofAP [OUT]

5. Onesparecopy RVK HIGH COURT

SRK)J

DATED: 09/03/2023

LIST THE MATTER AFTER TWO (2) WEEKS

NOTICE BEFORE ADMISSION

CRLP.No.1808 of 2023

DIRECTION