Uppada Sujatha Koparthi Sujatha vs The State Of Andhra Pradesh
2022 Latest Caselaw 4742 AP

                      HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

MAIN CASE NO.:       Crl.P.No.5724 of 2022
                                       PROCEEDING SHEET

 Sl.      Date                                    ORDER                                OFFICE
No.                                                                                     NOTE
1.     29.07.2022   NJS,J                                                             Transferred
                                                                                          to I-O
                                                                                         Folder
                                            I.A.No.1 of 2022                             before
                                                                                      corrections
                                     Dispensed with for the present.                    , if any.
                                                                                         Please
                                                                            _____        verify.
                                                                             NJS,J

                                            Crl.P.No.5724 of 2022
                             Heard the learned counsel for the petitioners and
                    learned Assistant Public Prosecutor for the 1st respondent-

State.

Issue notice to the 2nd respondent. Learned counsel for the petitioners is also permitted to take out personal notice to the 2nd respondent by Registered Post with Acknowledgement Due and file proof of service in the Registry by the next date of adjournment.

List after eight weeks.

_____ NJS,J

I.A.No.2 of 2022

Considering the submissions made and perusing the material on record, prima facie, the de facto complainant made specific allegations against A1, her husband and the allegations made against the petitioners/A2 to A4 are omnibus in nature.

In view of the same and in view of the judgment of the Supreme Court in Kahkashan Kausar @ Sonam v. State of Bihar (2022 Livelaw(SC) 141), there shall be interim stay of all further proceedings in C.C.No.64 of 2022 on the file of the Judicial First Class Magistrate (Special Mobile Court), Vizianagaram, insofar as the petitioners/A2 to A4 are concerned.

_____ NJS,J

Pab