Mallapu Goutham vs The State Of Andhra Pradesh,
2021 Latest Caselaw 5267 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                     MAIN CASE No.: Crl.P. No.7256 of 2021

                                   PROCEEDING SHEET

Sl.                                                                             Office
        DATE                                 ORDER
No                                                                              Note

1.    15.12.2021   CMR, J
                                         I.A.No.1 of 2021

                         Dispensed with for the present.

                                                                   ________
                                                                    CMR, J

                                      Crl.P. No.7256 of 2021

                         Learned Additional Public Prosecutor takes notice
                   for the 1st respondent/State and requests time to obtain

instructions.

Issue notice to the 2nd respondent.

Learned counsel for the petitioner is permitted to take out personal notice to the 2nd respondent by registered post with acknowledgment due and file proof of service in the Registry.

Post the matter after three (3) weeks.

________ CMR, J I.A.No.2 of 2021

It is stated that the case is coming on for adducing evidence after closure of evidence for the prosecution. Therefore, it is contended that if the judgment is pronounced in the case that the very purpose of filing of this Criminal Petition would be defeated.

Therefore, in the said facts and circumstances of the case, the trial Court is directed to proceed with the trial of the matter including recording evidence of defense, if any. However, the trial Court is directed not to pronounce the judgment in this case, till the next date of hearing.

________ CMR, J AKN