Garimella Suresh vs The State Of Andhra Pradesh
2022 Latest Caselaw 4402 AP

      HIGH COURT OF ANDHRA PRADESH :: ANDHRA PRADESH

MAIN CASE : CRIMINAL PETITION No.5374 of 2022

                          PROCEEDING SHEET

Sl.                                                                           OFFICE
      DATE                             ORDER
No.                                                                           NOTE.

1. 21.7.2022 NJS,J
                               Crl.P. No.5374 of 2022
                   Heard the learned counsel for the petitioners.
                   The learned Assistant Public Prosecutor takes
             notice on behalf of 1st respondent.

Issue notice to respondent No.2 returnable in 4 weeks.

Learned counsel for the petitioners is permitted to take out personal notice on respondent No.2 by registered post with acknowledgement due and file proof of service in the Registry by the next date of adjournment.

List the matter after eight weeks.

_________ NJS,J I.A. No.1 of 2022 Considering the submissions made and perusing the material on record, including the judgment dated 03.2.2021 in C.C. No.898 of 2016 on the file of the Court of II Additional Chief Metropolitan Magistrate-cum-Mahila Magistrate, Vijayawada, wherein similar offences viz., Sections 498-A and 506 of the Indian Penal Code, 1860, made by the 2nd respondent/de facto complainant against the petitioner No.1/Accused No.1 were not proved, there shall be interim stay, as prayed for.

_________ NJS,J vasu