Arja Sudhakar vs The State Of Andhra Pradesh
2021 Latest Caselaw 5468 AP

                              HIGH COURT OF ANDHRA PRADESH
                          MAIN CASE NO.: Crl.R.C.No.868 of 2021
                                      PROCEEDING SHEET

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                                                                                        NOTE

      1.

24.12.2021 DR,J Crl.R.C.No.868 of 2021

Notice before admission. The present Revision Case is filed aggrieved by the order dated 03.11.2021 in Crl.M.P.No.152 of 2021 in Cr.No.35 of 2020 on the file of the Court of Judicial First Class Magistrate, Avanigadda wherein the application filed under Section 91 of Cr.P.C. and Section 195 of Cr.P.C. seeking to send the document in O.S.No.1 of 2020 plaint list of document No.1 i.e, Possessory Agrement of Sale dated 05.05.2004 on the file of Principal Junior Civil Judge, Avanigadda to the Judicial First Class Magistrate Court, Avanigadda for the purpose of the original signed document in R.S.No.369 and forged document in O.S.No.1 of 2020 to send the hand writing expert, A.P.F.S.L., Mangalagiri, was allowed.

Learned counsel for the petitioner by placing reliance of the judgment in Gujarat Vs. Shyamlal Mohan Lal Choksi1 passed by the Apex Court holding that Section 94 on its true construction, does not apply to an accused person and accordingly the appeal was dismissed, learned counsel for the petitioner submits that the said impugned order is contrary to

AIR 1965 SC 1251 the decision decided by the Hon'ble Apex Court in Gujarat Vs. Shyamlal Mohan Lal Choksi case.

In view of the same, the order dated 03.11.2021 in Crl.M.P.No.152 of 2021 in Cr.No.35 of 2020 on the file of the Court of Judicial First Class Magistrate, Avanigadda is suspended.

____ DR, J klpd HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.:Crl.P.No.4271 of 2020 PROCEEDING SHEET

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MAIN CASE NO.: Crl.P.No. of 2020 PROCEEDING SHEET

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17.08.2020 LK,J

At request of learned Additional Public Prosecutor, post after one week for obtaining instructions.

Print the name of Sri Suresh Kumar Routhu, learned Special Public Prosecutor for NCB.

_____ LK, J IKN/KA HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO.: Crl.P.No. 2253 + 2273 of 2020 PROCEEDING SHEET

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17.08.2020 LK,J

Learned counsel for the petitioners submits that he has filed some material papers vide S.R.No.25179 of 2020.

List the matter on 20.08.2020. Registry is directed to place all the papers filed by the learned counsel on record.

_____ LK, J IKN/KA