Juvvi Lakshmi Anrasimha Rao vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4696 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE NO.: Crl.P.No.6415 of 2021

                                 PROCEEDING SHEET

Sl.      Date                                ORDER                               OFFICE
No.                                                                               NOTE

1     17.11.2021   NJS, J
                           Heard learned counsel for the petitioner.
                           In view of the submissions made and
                   perusing the judgment of the Hon'ble Supreme
                   Court in Mohammed Ibrahim Vs. State of
                   Bihar, reported in 2009 (8) SCC 751, there
                   shall    be     an   interim   stay    of    all   further
                   proceedings in connection with Crime No.10 of
                   2020 on the file of Sidhout P.S., YSR Kadapa
                   District, for a period of four weeks.
                           Issue    notice   to   the    2nd    respondent,

returnable in three weeks.

Learned counsel for the petitioner is permitted to take out personal notice to the 2nd respondent by RPAD and file proof of service.

List the matter after three weeks.

________ NJS, J cbs