Nalajala Poorna Chandra Sekhar vs The State Of Andhra Pradesh
2024 Latest Caselaw 4457 AP

Andhra Pradesh High Court - Amravati

Nalajala Poorna Chandra Sekhar vs The State Of Andhra Pradesh on 18 June, 2024

[3363]
~ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
TUESDAY, THE EIGHTEENTH DAY OF JUNE

TWO THOUSAND AND TWENTY FOUR

PRESENT: :
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

CRIMINAL REVISION CASE NO: 452 OF 20234
° Between:

1. Nalajala Poorna Chandra Sekhar, So. Late Venkateswara Rac Aged
45 years, Resident of No.41-1/12-398, Satyam gari Dhodi, Krishna
Lanka, Viiayawada, NTR (istrict (Erstwhile Krishna District).

4. Nalajala Lakshmi Ralyam, W/o. Late Venkatesware Rac Aged 73 years.
Resident of No. 41-1/12-398, Satyam gar Dhodi, Krishna Lanka,
Viiayawada, NTR District (Erstwhile Krishna District}

. Petitioner/Appellanis! Respondents

AND

1. The State of Andhra Pradesh, rep by The Public Prasecuter, High of AP, Amaravathi.

4. Nalajsia Sriatha, Wo. Poorna Chandra Sekhar, Aged 37 years, Resident of Flat No.1, 4° Floor, Madhur Towers, 4 line Bhagat Sing

Nagar, Penamaluru, Krishna (istrict, (Gamplainand

. Respondents

WHEREAS the Petitioner above named thr ough their Advacate SRI VENNA KALYAN CHAKRAVARTHI oreseried this Revision filed under section SOY RAAL 404 of Cr. PAG., praying that in the circumstances stated |

pe

ihe Tremorandum of grounds filed in supmort of the Criminal Revision Case, the High Court may be pleased to set aside order and judgement dated LOS. 2022 passed in D.C No. 64 OF 20717 on the fle of the } Additional Chief Metropolitan Magistrate, Vijayawada and confirmed in Cri. A No. 244 of eUee by Judgment DL 12.08.2024 by Sessions Judge, Mahila Court, Viiayawada, NTR Oistriet (Erstwhte krishna Distric M} and dismiss the Gamplaint in DAV.C.Na.6¢ of S017 on the fle of | AddiNonal Chief Metre onoliian Magistrate, Viayawada.

"AND WHEREAS the High Court upon perus sing the petition and memorandum of grounds filed herein anc upon hearing the arguments of Sn VENNA KALYAN CHAKRAVARTHI Advorate for the Paiiione ari directed issue

of notice to the Respondent No. herein io show cause as fo why {his CRIMINAL REVISION CASE shoufd not be admitted.

You viz:

Nalajala Srilatha, Wo. Poorna Chandra Sekhar, Aged 37 years, Resident of Flat No.1, 4" Floor, Madhuri Towers, 4" Hine Shagat Sing Nagar, Penamaluru,

~

Krishna District, Complainant)

are be and hereby directed to show cause either appearing in person or

ou

we

out wb ZA

through an Advocais, as fo why in the circumstances set out in the peih amd the grounds filed therewith (cCapy enciased) this CRIM) NAL REVISION

CASE should not be admitted, within Avo (22) weeks, on which date the case

Stands posted for heari saree

~ The Court made the following: ORDER

"Issue notice to the respondent No.2.

Petitioners are permitted to take out personal notice an the respondent No.2 through Registered Post with Acknowledgement due and file proof of service in the Registry.

List ater two (02) weeks." |

SOB. CHITT! Josepy ASSISTANT REGISTRAR

FTRUE COPY/ SECTION OFFICER

Ta,

1. Nalajaia Srilatha, Wo. Paorne Chandra Sekhar, Aged 37 years, Resident of Flat No.1, 4° Floor, Madhuri Towers, 4" line Bhagat Sing Naeger, Penamaluru, Krishna District. (Complainants (by RPAD- along with a copy of petition and mamorandum of grounds}

é, One CC to SRI VENNA KALYAN CHAKRAVARTHL Advocate, fOPUC]

3. One spare copy KN

HIGH COURT

TMR, J

DATED S BOG 20g4

List after fwo (02) weeks

NOTICE BEFORE ADMISSION

CRURC.No.d82 af 2024