Andhra Pradesh High Court - Amravati
B. Reddappa vs B. Venkata Narasimhulu on 24 June, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI¢
MONDAY, THE TWENTY FOURTH DAY OF JUNE,
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU
CRIMINAL APPEAL NO: 352 OF 2024 --
Setween:
8B. Reddappa, S/o Venkataswamy, Aged about 62 years, Oce- RMP Doctor,
Rio D.No. 1-166-1, Lachanna Street, Madanapaile, Chittoor District
Apsianl! Complainant
AND
1. 5. Venkata Narasimhulu, S/o Narasimhulu, Aged about 5s years, Ooc-
Typist, Ofo Evecutive Engineer, Irrigation Division, Bangalore Road,
Madanapaile, Chittoor District
. Raespondant/Accused
*. The State of Andhra Pradesh,, Represented by Public Prosecutor, High
Court of Andhra Pradesh at Amaravathi, Guntur District
Respodent/Responcdent
WHEREAS the Apellant above named through his Advocate sr
SURESH RUMAR REDDY KALAVA presented this Petition under Section 378
i4) of CrP, praying that in the circumstances stated in the grounds fled im
support of the Criminal Petition, the High Court may be pleased to call for
records pertaining ta the Judgment dated 16.04.2024 made in C.C.No. 2iZ af
2017 an fhe He of The H Additional Judicial Magistrate of | Class,
Madanapails, Chittoor District and set aside the iludgment and consequently
canvict the Respondent No. 1 herein for he offence punishable under section
136 raw 142 of Negotiable Instruments Act, 1881
AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds fled herein and upon hearing the arguments of oc
URESH KUMAR REDDY KALAVA Advocate for the Pelitioner and of Public
Prosecutor for Respondent Nos directed Issue of notice fo the Respondents
herein to shew cause as to why this CRIMINAL APPEAL should nof be
dmtied,
You Viz!
®& Venkata Narasimha, So Narasimhulu, Aged aboaul Se years, Qoc-
Typist, Ofo Executive Engineer, Irrigation Division, Bangalore Road
Madananalie, Chiffear District
2. The State of Andhra Pradesh,, Represented by Public Prosec suior, High
Court of Andhra Pracesh af Anparavathi, Guntur District
are be and hereby directed fo show cause either appearing in person or
fhrough an Advocate, as fo why in the circumstances set out in the cetition
and fhe memorandum of grounds Med therewith {capy enclosed) this
CRIMINAL APPEAL should not be admitted within six weeks.
PANO: TOF 2024
57 CRC praying that in the orcumstances
slated In the affidavit Hed in support af the petition, the High Court may be
mleased may be nieased in grant leave fo the petitioner io present ine above
aopeal against the ioament dated 16.04.2084 made in CC NogtiZ af 2077
en the fle of The H Additional Judicial Magistrate af | Class, Madanapaile,
Ghittoar District, pending disposal of ORLA No. S8e of 2084, oan the file of the
High Court.
The Court made the following: ORDER
Ta,
nf
"Notice fo respondents.
List the matter after six (6) weeks."
SIN- B.PRASAD RAO
ASSISTANT REGISTRAR
WTRUE COPY!
For ASSISTANT REGISTRAR
. &. Venkata Narasimbhulu, S/o Narasimbulu, Aged about S2 years, Occ-
Tynist, O/o Execuilve Engineer, Irrigation Division, Bangalore Road,
Madananpalls, Chittoor District
The Public Prosecutor, High Court of Andhra Pradesh al Amaravaihi,
Guntur District (No's 1 16 2 by RPAD- along with a copy of pefitien and
meiiorandum of grounds}
One CC to SRL SURESH KUMAR REDDY KALAVA Advocate [OPUC]
Two CGs to Public Prosecutor, High Court of Andhra Pradesh [OUT|
One spare copy
HHGH OOURT
AYRES
DATED 24/08/2028
List the matter after six (6) weeks."
NOTICE BEFORE ADMISSION
CRLANa O82 of 2024
