V.S. Ramesh vs Smt. T. Chandramani,
2021 Latest Caselaw 3936 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.607 of 2021
                               PROCEEDING SHEET

Sl.                                                                                  OFFICE
        Date                                   ORDER
No.                                                                                   NOTE

03    05.10.2021   LK,J
                                         I.A.No.1 of 2021

                          This petition is filed with a prayer to
                   dispense with the filing of certified copy of order
                   dated 06.01.2020 passed in DVC No.45 of 2018 by
                   learned Judicial Magistrate of First Class, Special
                   Mobile Court, Kadapa.
                          Heard.
                          For the reason stated in the petition, this
                   petition is ordered for the present.
                                                                    ___________
                                                                    LK, J
                                      Crl.R.C.No.607 of 2021
                          Admit.
                          Learned Public Prosecutor takes notice on
                   behalf of respondent No.3-State.

Learned counsel for the petitioner is permitted to take out personal notice on respondent Nos.1 and 2 through registered post with acknowledgement due and file proof of service.

Post after six weeks.

_________ LK, J I.A.No.2 of 2021 Heard.

There shall be stay of all further proceedings pursuant to the judgment dated 26.07.2021 passed in Criminal Appeal No.27 of 2020 on the file of learned Principal Sessions Judge, Kadapa on condition of petitioner depositing an amount of Rs.42,000/- (Rupees forty two thousand only) towards arrears and Rs.1,00,000/- (Rupees one lakh only) towards compensation within six weeks from today.

___________ LK, J ikn