M/S Sangeetha Engineering And ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 2510 AP

 HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

        MAIN CASE No:CRL.P.No.3678 of 2022

                   PROCEEDING SHEET

SL.     DATE                                ORDER                              OFFICE
NO.                                                                             NOTE
      13.06.2022    DR, J
                             Notice to the respondent(s).

Learned counsel for the petitioner(s) is permitted to take out personal notice to the unofficial respondent(s) by Registered post with acknowledgment due and file proof of service into the Registry.

Heard learned counsel for the petitioners and learned Assistant Public Prosecutor.

Learned counsel for the petitioners submitted that taking the complaint into cognizance, by the court below is contrary to the observations made by the Apex Court in catena of judgments.

Considering the submissions made by both the counsel and on perusal of material placed on record, there shall be a direction not to insist for the appearance of the petitioners before the court below.

____________

D.RAMESH,J PA.

 SL.   DATE   ORDER   OFFICE
NO.                   NOTE