M. Sridhar Goud, R.R.Dist. vs Thota Ashok Kumar, R.R.Dist. Ano
2022 Latest Caselaw 586 Tel

          (SHOW CAUSE NOTICE BEFORE ADMISSION)
        HIGH COURT OF JUDICATURE AT HYDERABAD
  FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
                        PRADESH

            THURSDAY, THE THIRD DAY OF DECEMBER,
                 TWO THOUSAND AND FIFTEEN
                         : PRESENT :

           THE HONOURABLE SRI JUSTICE RAJA ELANGO

                        CRL.RC.No. 2611 of 2015
Between:
M. Sridhar Goud S/o. Srinivas Rao.
                               ..Petitioner/Complainant/Revision Petitioner.

                                     AND
1.Thota Ashok Kumar S/o. Venkatanarayana, Occ : Business,
  R/o. H.No. 4-147, Sri Venkateswara Colony, Saroornagar, Ranga Reddy
District.
2.The State of T.S., rep. by Public Prosecutor, High Court of T.S.,
  Hyderabad.
                                         ..Respondent/Defacto Complainant.

Whereas the Petitioner above named through his Advocate Sri J. Rajeswar, presented this Criminal Revision Case under Sections 397 & 401 of Cr.P.C, against the Judgment passed in Crl. Revision Petition No. 466 of 2012 on the file of the Additional Sessions Judge for Trial of Communal Offence cases-cum-VII Additional Sessions Judge, Hyderabad dt.30- 06-2015 preferred against the Judgment dated 9-1-2012 in C.C.No. 134 of 2011 passed by the XIX Additional Chief Metropolitan Magistrate, Hyderabad.

And whereas the High Court, upon perusing the petition and grounds filed herein and upon hearing the arguments of Sri J. Rajeswar, Advocate for the Petitioner, and the Public Prosecutor(TG) for the Respondent No.2, directed issue of notice to the Respondent No.1 herein to show cause as to why this Criminal Revision Case should not be admitted; You viz;

Thota Ashok Kumar S/o. Venkatanarayana, Occ : Business, R/o. H.No. 4-147, Sri Venkateswara Colony, Saroornagar, Ranga Reddy District.

are directed to show cause as to why in the circumstances set out in this Revision Case (copy enclosed) this Crl. Revision Case should not be admitted.

The Court made the following Order: "Notice.

Post the matter along with Crl.R.C.No. 1900 of 2015, after service of notice."

ASSISTANT REGISTRAR // TRUE COPY //

for ASSISTANT REGISTRAR Contd..2..

- 2 -

To

1.The Additional Sessions Judge for Trial of Communal Offence cases-cum-VII Additional Sessions Judge, Hyderabad

2.The XIX Additional Chief Metropolitan Magistrate, Hyderabad

3.Thota Ashok Kumar S/o. Venkatanarayana, Occ : Business, R/o. H.No. 4-147, Sri Venkateswara Colony, Saroornagar, Ranga Reddy District.

(BY RPAD)(along with a copy of petition and grounds)

4.Two CCs to Public Prosecutor(TG), High Court, Hyderabad. (OUT)

5.One CC to Sri J. Rajeswar, Advocate (OPUC)

6.One Spare copy

TKK HIGH COURT

RE.J

DT. 03-12-2015

NOTICE BEFORE ADMISSION

CRL.RC.No. 2611 OF 2015 DRAFTED BY TKK DT.26-12-2015.

HIGH COURT

RE.J

DT. 03-12-2015 Note :- Post the matter along with Crl.R.C.No. 1900 of 2015, after service of notice..

NOTICE BEFORE ADMISSION

CRL.RC.NO. 2611 OF 2015