P Subba Lakshmi vs The State Of Andhra Pradesh,
2022 Latest Caselaw 5074 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                 MAIN CASE No.W.P.No.24751 of 2022
                          PROCEEDING SHEET

Sl.                                                                    Office
                                     ORDER

No      DATE                                                           Note
1     08.08.2022 RRR, J

The learned Government Pleader for Home seeks time to obtain instructions.

Post on 16.08.2022 in 'motion list'.

In the meanwhile, in view of the judgment/decree dated 29.01.2015 in A.S.No.87 of 2010 on the file of V Additional District Judge, Tirupati, the respondents shall not call the petitioner or her family members to the police station except in accordance with law and only in the event of any criminal case being registered against them.

________ RRR, J BSM