The Learned Counsel For The vs Unknown
2022 Latest Caselaw 9901 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.Crl.P.No.10276 of 2022
                                PROCEEDING SHEET

Sl.                                                                         Office
                                           ORDER

No       DATE                                                               Note
03    28.12.2022   RRR, J

Issue notice to the 2nd respondent.

The learned counsel for the petitioners is permitted to take out personal notice to the 2nd respondent by RPAD and file proof of service by the next date of hearing.

In view of the judgment dated 01.11.2019 in S.C.No.139 of 2017 before the I Additional Sessions Judge, Guntur who was holding full charge of Special Court for Speedy Trial of Offences under Protection of Children from Sexual Offences Act, Guntur, there shall be stay of all further proceedings in J.C.C. No.37 of 2020, on the file of the Chairman, Juvenile Justice Board and IV Additional Juvenile Civil Judge, Guntur, including the appearance of the petitioners, pending further orders.

Post on 20.02.2023.

_________ RRR, J

MJA/MVK