Polisetty Veerababu Veeranna vs The State Of Andhra Pradesh
2022 Latest Caselaw 3414 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                  MAIN CASE No: Crl.P. No.4481 of 2022

                               PROCEEDING SHEET
Sl.                                                                          OFFICE
        DATE                                ORDER
No                                                                         NOTE.
                                                                          Transfe
2.    04.07.2022 NJS, J                                                   rred to
                                                                          io
                                        I.A.No.1 of 2022                  folder
                                                                          before
                          Dispensed with is ordered.                      correcti
                                                                   _____ ons.
                                                                   NJS, J B/o.

                                        I.A.No.2 of 2022

                          Heard learned counsel for the petitioner and
                 learned      Assistant    Public   Prosecutor   for   the
                 respondent.

Considering the submissions made and perusing the Orders in I.A.No.2 of 2021 in Crl.P.No.3475 of 2021 dated 30.06.2021 and in view of the reliance placed by the learned counsel for the petitioner on the judgment of Hon'ble Supreme Court reported in (1979) 2 SCC P 115, there shall be interim stay as prayed for.

List this case after six (6)weeks.

_____ NJS, J

BLV