Additional Metropolitan ... vs Learned Special Public ...
2022 Latest Caselaw 4400 AP

                     HIGH COURT OF ANDHRA PRADESH

                MAIN CASE NO.: CRLRC.No.3365 of 2017
                               PROCEEDING SHEET

Sl.      Date                                ORDER                             OFFICE
No.                                                                             NOTE

      21.07.2022   RC, J

                                      IA.No.1 of 2017.

                           Heard.

                           In view of the submissions made by both
                   learned counsel, there shall be an interim
                   direction    to    suspend the      operation of the
                   judgment          dated    14.07.2017       made       in
                   Crl.A.No.33 of 2014 on the file of the II
                   Additional        Metropolitan      Sessions    Judge,
                   Visakhapatnam District on the condition of the
                   petitioner depositing 25% of cheque amount
                   within two (2) weeks.

                                CRLRC.No.3365 of 2017

                           Learned Special Public Prosecutor takes
                   notice to the respondent No.3.

Learned counsel for the petitioner is permitted to take out personal notice to the respondent Nos.1 and 2 by RPAD and file proof of service in the Registry.

________ RC, J AG