Nemani Kameswara Rao vs The Station House Officer
2022 Latest Caselaw 9725 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                       MAIN CASE No.Crl.P.No.10002 of 2022
                                      PROCEEDING SEET

Sl.                                                                           Office
                                             ORDER

No DATE Note 02 16.12.2022 RRR, J

The learned Public Prosecutor has taken notice on respondent No.1 and seeks time to obtain instructions.

Issue notice to respondent No.2.

The learned counsel for the petitioner is permitted to take out personal notice to respondent No.2 by RPAD and file proof of service by the next date of hearing.

Post on 10.02.2023.

In view of the fact that the genuineness of the agreement of sale is already the subject matter of a civil suit and in view of the Judgment of the Hon'ble Supreme Court in Sardar Ali Khan v/s State of Uttar Pradesh and another1 reported in 2020 (2) ALT (Crl) 227 SC, there shall be stay of all further proceedings in C.C.No.295 of 2021 on the file of the Judicial Magistrate of First Class, Parvathipuram, including appearance of the petitioners.

_________ RRR, J

RKS

2020 (2) ALT (Crl) 227 SC