Notice To The Respondents vs Unknown
2022 Latest Caselaw 5070 AP

 HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

       MAIN CASE No:CRL.P.No.6008 of 2022

                  PROCEEDING SHEET

SL.     DATE                              ORDER                            OFFICE
NO.                                                                         NOTE
      8.08.2022
                   DR, J

                                        IA.NO.01 OF 2022



                           Dispensed with for the present.



                                                        ___________
                                                        D.RAMESH,J

                                CRL.P.No. 6008 of 2022

                           Notice to the respondents.

Learned counsel for the petitioner(s) is permitted to take out personal notice to the unofficial respondent(s) by Registered post with acknowledgment due and file proof of service into the Registry.

A perusal of the complaint would go to show that no specific allegations are made against the petitioners who are Accused No. 1, 3 and 5 and further that the ingredients will not attract section 306 IPC as held by the Apex Court in catena of judgment. Hence, there shall be stay of all further proceedings in Cr.No.39 of 2022 on the file of the Narpala Police Station, Ananthapuram District for a period of eight weeks.

Post this case after four (4) weeks.

___________ D.RAMESH,J PA.

 SL.   DATE   ORDER   OFFICE
NO.                   NOTE