Kothamasu Srinivasa Rao vs The State Of Andhra Pradesh
2021 Latest Caselaw 5421 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                     MAIN CASE No.: Crl.P. No.7347 of 2021

                                   PROCEEDING SHEET

Sl.                                                                                Office
        DATE                                      ORDER
No                                                                                 Note

1.    21.12.2021   CMR, J

                          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 on 04.01.2022.

________ CMR, J

I.A.No.1 of 2021

In the facts and circumstances of the case, the trial Court is permitted to proceed with further proceedings relating to the trial of the matter. However, the trial Court is directed not to pronounce the judgment till the next date of hearing i.e., 04.01.2022.

________ CMR, J AKN