Sri Meruga Nagarjuna vs The State Of Andhra Pradesh
2022 Latest Caselaw 3939 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
               MAIN CASE No: Crl.Petition No.4973 of 2022

                               PROCEEDING SHEET
Sl.                                                                              OFFICE
        DATE                                ORDER
No                                                                           NOTE.
                                                                            Transfe
1.    12.07.2022 NJS, J                                                     rred to
                                        I.A.No.1 of 2022                    io
                                                                            folder
                          Dispensed with is ordered.                        before
                                                                            correcti
                                                                     _____ ons.
                                                                     NJS, J B/o.
                                    Crl.P.No.4973 of 2022

                          Heard learned counsel for the petitioner and
                 learned Assistant Public Prosecutor for the 1st
                 respondent.

Issue notice to respondent No.2, returnable in four (4) weeks.

Learned counsel for the petitioner is permitted to take out personal notice to respondent No.2 and file proof of service by the next date of adjournment.

List this case after six (6) weeks.

_____ NJS, J I.A.No.2 of 2022

Considering the submissions made and perusing the Judgment in Kolusu Partha Sarathy v. State of Andhra Pradesh reported in 2021 Law Suit(AP) 262, there shall be interim stay including the appearance of the petitioner as prayed for.

_____ NJS, J

BLV