Kudaravalli Subrahmanyeswara ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 3161 AP

      HIGH COURT OF ANDHRA PRADESH :: ANDHRA PRADESH

MAIN CASE : CRIMINAL PETITION No.4506 of 2022
                        PROCEEDING SHEET

Sl.                                                                            OFFICE
      DATE                              ORDER
No.                                                                            NOTE.

1. 29.6.2022 NJS,J
                              Crl.P. No.4506 of 2022
                   Heard the learned counsel for the petitioner.
             The learned Assistant Public Prosecutor takes notice
             on behalf of the 1st respondent-State.

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

List the matter after six weeks.

_________ NJS,J I.A. No.1 of 2022 Considering the submissions made and perusing the judgment dated 09.8.2017 in C.C.No.184 of 2016 on the file of the Court of learned I Special Magistrate, FAC II Special Magistrate, Vijayawada, wherein categorical with regard to contradictory stands taken by the accused were recorded, prima facie this Court is of the opinion that the impugned order is not sustainable.

In view of the same, there shall be interim stay as prayed for.

_________ NJS,J vasu