A.Chandra Mohan vs Polepalli Giridhar Kumar

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.A.No.189 of 2022
                              PROCEEDING SHEET

Sl.                                                                        OFFICE
        Date                               ORDER
No.                                                                         NOTE

02    14.06.2022   SRS,J

                           This appeal is filed against judgment dated

                   24.02.2022 in Crl.A.No.199 of 2018 on the file of VII

                   Additional District & Sessions Judge, Piler, whereby

                   the appeal filed by accused was allowed setting

                   aside the conviction and sentence dated 16.08.2018

                   passed by the Judicial First Class Magistrate,

                   Vayalpad in C.C.No.45 of 2016 (earlier C.C.No.203

                   of 2015 on the file of II Additional Judicial First

                   Class Magistrate, Madanapalle)

                           Learned counsel for appellant/complainant

                   would contend that case of the complainant cannot

                   be dismissed, in view of curable mistake of both the

                   Magistrate Courts.

                           Hence, ADMIT.

                           Learned counsel for appellant is permitted to

                   take out personal notice to 1st respondent by RPAD

and file proof of service.

List on 10.08.2022.

___________ SRS, J PVD