Gorle Yesodha, vs The State Of A.P.,
2021 Latest Caselaw 2507 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.434 of 2021
                                 PROCEEDING SHEET

Sl.      Date                                ORDER                                  OFFICE
No.                                                                                  NOTE

1.    20.07.2021   LK,J
                                        I.A.No.1 of 2021

                          This     interlocutory   application   is   filed    to
                   dispense with filing of the certified copy of judgment
                   dated 08-05-2019 passed in C.C.No.69 of 2017 by
                   learned Judicial Magistrate of First Class, Ponduru.
                          Heard.
                          For the reasons stated, this petition is ordered
                   for the present.
                                                                         ______
                                                                          LK,J
                                    Crl.R.C.No.434 of 2021

                          Learned      Assistant   Public   Prosecutor   takes
                   notice on behalf of respondent No.1-State.

Issue notice to respondent Nos.2 to 6. Learned counsel for the petitioners is permitted to take out personal notice on respondent Nos.2 to 6 by registered post with acknoweldgement due and file proof of service.

Post after two (02) weeks.

______ LK,J ARR