Patel vs . State Of Gujarat & Anr1, There ...
2022 Latest Caselaw 9774 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                         MAIN CASE No. Crl.P.No.9987 of 2022
                                         PROCEEDING SHEET
Sl.                                                                                   Office
                                                   ORDER

No DATE Note

1. 20.12.2022 RRR, J

In view of the fact that the allegations relating to fabrication of documents in the complaint are allegations which are also made in the civil suit bearing O.S.No.76 of 2021 and in view of the Judgment of the Hon'ble Supreme Court of India in case of Rajeshbhai Muljibhai Patel Vs. State of Gujarat & Anr1, there shall be stay of all further investigation including appearance of the petitioners in C.C.No.664 of 2021 on the file of the Tiruchanur Police Station, Tirupathi District to the extent of the petitioners only, pending further orders.

Sri N. Subba Rao, learned Senior Counsel appearing on behalf of the defacto-complainant would submit that the defacto-complainant and her family members are being threatened by the petitioner herein. In event of any threat emanating from the petitioner, it is always open to the defacto-complainant to approach the police for investigation into the said allegation of threats from the petitioner and the police would be free to investigate the said allegations to the extent of any threat emanating from the

2020 3 SCC 794

petitioners.

Post on usual course.

__________ RRR, J BSM