Sns Bs Stes Saa® vs Achutaramaian Sravanam Presented This ...
2024 Latest Caselaw 8533 AP

Andhra Pradesh High Court - Amravati

Sns Bs Stes Saa® vs Achutaramaian Sravanam Presented This ... on 17 September, 2024

(SHOW CAUSE NOTICE BEFORE ADMISSION) &
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA ay
TUESDAY, THE SEVENTEENTH DAY OF SEPTEMBE . ~ .
TWO THOUSAND AND TWENTY FOUR

-PRESENT:
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

CRIMINAL APPEAL NO: 600 OF 2024

SNS bs Stes saa®
Ror

Between:
Goguia Sreenivasulu, S/o. GO Seeihramappa, Aged about 65 y
318, 4" road, Ananthapuram.
Petiioner
Complainant
AND
4. State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
Andhra Pradesh at Amaravat,
Respondent

ed

Vadia Janardhan, S/o. V.Adimurthy, Aged 56 years, Rio. D.Nod-? 14,
ADCC Bank Colony Rudrampeta, Ananinapuram.
 Respondent/Accused No.4

. WHEREAS the Appellant above named through his Advocate on
ACHUTARAMAIAN SRAVANAM presented this Petition under Section SPA}
of CrP.C, praying that in the circumstances slated In memorandum of
grounds of criminal appeal, he High Court may be sleased set aside Calendar
and judgment passed in CO No 04/2018 at. STH -2024 passed by the Special
magistrate, Ananthapurany, |

AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing ihe arguments of Ori
Achutaramaiah Sravanam, Advocate for the Petitioner and Public Prosecutor
for the Raspondent No.1, directed! issue of nolice to the Respondent No
herein to show cause as io why this CRIMINAL APPEAL should nat be

admitted.


YOu Viz!

Vadia Janardhan, Sfo. VAdimurthy, Rfo. O.No.1-7417, ADCO Bank Colony
Rucrampeta, Ananihapuram.

are be and hereby directed [9 show cause eliher appearing in person or
through an Advocate, as fo why in the cirourstances set oui in the pelition
and the grounds fled therewith (copy enciosed) this CRLA should not be

admitted within four (04) week

ra

s, ano which dete the case stands posted for
Re@aryig:
The Court made the following:
ORDER:

"Issue notice fo Respondent No.2.

Learned counsel for the Petitioner{s) Appellant{s} is permitied fo fake out personal notice on Respondant No.g through RPAD /Courler and fe proof af the same.

List the matter after four weeks."

TRUE COPY!

For

4. Vacdia Janardhan, S/o. V_Adimurthy, Rfo. D.Noo]-? 17, ADCO Bark Colony Rucramoeta, Ananthapuram. (by RPAD- along with a copy af

petition anc memorandum of grounds}

&. Gne Oo te Sr. Achularamaian Sravanam, Advocate [ORUC})

3. Two OCs ta Public Prosecutor, Nigh Court af AP [OUT]

&

One spare copy MM

HIGH COURT

VERS

DATED POR 2024

LIST THE MATTER AFTER FOUR WEERS

NOTICE BEFORE ADMISSION

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