A.Sambavathi vs The State Of Andhra Pradesh
2024 Latest Caselaw 28 AP

Citation : 2024 Latest Caselaw 28 AP
Judgement Date : 2 January, 2024

Andhra Pradesh High Court - Amravati

A.Sambavathi vs The State Of Andhra Pradesh on 2 January, 2024

iSHOW CAUSE NOTICE BEFORE ADMISSION}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVS
TUESDAY .THE SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY FOUR
(PRESENT:
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
CRIMINAL REVISION CASE NO: 1226 OF 2023

Between:

A. Sambavathi, Vio. A Venkateswariu Hindu, aged about GO years. House Vie,

Residing at Flat No. 4-6-34, Reservoir Colony Tirupati, Chittoor District, A, o
Petitioner/RespondentDe- Facto Complain ant

AND The State of Andhra Pradesh, Rep. through fis Public Prosecutor. Respondent/Res pandsnCammainanr

VO Sri vasa a Reddy, Sfo. Muni Reddy Aged about 5/7 years, Rio. DN 10.4.3-

382/68, Giriguram, Tirupati.

V¥ Sarsawathy, W.a. V. Srinivasa Reddy, Aged about 48 years, R/o. D.No.4-3-

a62/8, Giouram, Tirupati,

poo

RespondentiAcsused/Accused

WHEREAS the Petitioner above named through her Adve VISWANATH N presented this Revision Hed under ¢ section Ag? and 404 praying that in the circumstances stated in fhe memorandum of grou une suppert of the Criminal Revision C ASE, begs to present tus Memorandum of © aes ion Case being aggreved by fhe sudan ent Gates 17 OB 20228 bees

rimdnal Appeal No. 704 of 20177 by he ii Additional and Session Judge, Tirupat, Conf inning the Calendar Judgment in C0. Na. 387 of 2043.

AND WHEREAS the High Court upon perusing the peth HON § and } PENTOFAN of grounds Hed herein and upon hearing the argumenis af Sri VISVWWANAT! Advocate for the Pattioner, directed issue of notice fo the Resp: sandents here y io show cause as to why this CRIMINAL REVISION CASE should not be admi ted. You Vin

4. ¥. Srinivasa Reddy, S/o. Muni Reddy Aged about 57 years, Rio. D.NO.4-2-

S62/8, Ginpuram, Tirupatt.

2. ¥ Saraawathy, Woo. V. Srinivasa Reddy, Ageci about 48 years, Rio. D. Nod

3862/8, Ginsuram, Tirupatl.

are be and hereby di directed to show cause either anpearing in persan or ihraugh an Adlvocate, as to why in the circumstances set out in the petition and the aficayi Mec fherewithicopy enclosed ) this CRIMINAL REVISION GASE should nol be samified within three weeks,

The Court made the following: ORDER "Notice before admission.

issue notice fo the respondant.

List after threa(3) weeks.

in the meanwhile, the learned counsel for the petitioner Is permitted to

fake aut personal notice on resgoncdent

Acknowledgment Due and fils proof of servics."

PTRUE COPY YK

hee

¥s, }. Yre iy Additional arid Sesaian dudge, Tirupati &. ¥. Sdrivasa Reddy, § a Mee Reddy Aged a!

S62/8, Ginpurarm, Tiru

3. Vi Sarasw aihy, Woo. V. tis BES B82/8, S Gyipuram, Fir peiiion and mesnorandiun of grounds} a. One GO to SRI VISWANATH N Aco

5. YTwe OCs fo PUBLIC PROSECUTOR, & One spare capy.