Komati Srinu Ashok vs The State Of Andhra Pradesh
2024 Latest Caselaw 1025 AP

Andhra Pradesh High Court - Amravati

Komati Srinu Ashok vs The State Of Andhra Pradesh on 7 February, 2024

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(SHOW GAUSE NOTICE BEFORE ADMISSION} ;
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVS
WEDNESDAY THE SEVENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
(PRESENT:
THE HONOURABLE MS JUSTICE 8 S BHANUMATHI
CRIMINAL PETITION NO: 687 OF 2024
Seftween:
Fianecd: Varian, Wilco Chennakeseva Naidu aged 4? years. Working as Teacher,
Po Mopacdu Vilage, Randukur Mandal, Prakasam District.
FatitionenApnpstiiant
AND
7. PLUALA VENKATA KRISHNA NAGESWAR RAO, Sfo.Subba Rayudu, aged
a years, Working as Schoo! Assistant, 2.P.H School, Pedaearlanadu Vilage,
().Pall Mandal, Prakasam District,
The State of Andhra Pradesh, Represented by is Public Prosecutor, High
Court of Andhra Pradesh at Amaravatl.

fe

Raspandents

WHEREAS the Petitioner above named through her Advocate Sri MADHAVA
RAO NALLURI presented this Petition. under Section 482 of GPO, praying thal in
the circumstances stated in the memorandum of grounds fled in support of the
Criminal Petition, the High Court may be pleaser! fo seat aside the Judgment passed
in CA No 84 of 2018, dated 31- O1-2025, before the Judge, Family Court, Prakasam
at Ongale

AND WHEREAS the High Court upor perusing | the pefifion and menmrandun
Of grounds fled herein and upon hearing the argumenis of Sri MADHAVA RAO
NALLURI Advocate for the Petitioners and of Public Prosecutor far Respondent No.2

directed issue of notice to the Respondent No.1 herein to shaw cause as to why this CRIMINAL PETITION should not be admitted.

Vane gis :

You WEL oi

Pulals Venkata Kashna Nageswar Rao, Slo. oubbs Rayudu, aged 52 years. Working as School Assistant, 2.F.H School, Pedaearlapadu Vilage, P.C.Palli Mandal, FPrakasam District.

are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the clroumstances set ouf in the petition and the memorandum of grounds fied therawithicopy anciosed } this CRIMINAL PETITION should not be admitted on or before 01.03. 2024.

The Court made the follewing: ORDER "Issue notice to R-1, Learned coumsel for the petitioner is permitted to take oul personal

service of notice fo R-1 through RPAD and file proof thereof.

To,

Be 5 BS

Fost an OLGS 2024"

Sd}. G &. HELA NAIDU ASSISTANT REGIST s FRAR

TRUE COPY H me For

Pilala Venkata Krishna Nageswar Rag, So.Su bbe Rayudu: ; aged 52 years. Wearki ig as Schon ass sistat , "F SH Sch Gol, Fedgearlapac: Vik lage, PC Paik Mandal, Prakasam Distric PAD. along with @ capy of oetton ane Memorandum of grounds One ied fa SR}, XM ADH HAY

One snare cap YY.

COURT

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DATED OTIGS/2024

POST ON 04.05.2024

NOTICE BEFORE ADMISSION

CRLP_No.O&? of 2034

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