Between Akhaya Kumar vs . State Of Orissa,
2022 Latest Caselaw 2387 AP

HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.: Crl.P.No.2231 of 2022 PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE

06. 05.5.2022 DR,J

In view of the observations made in a judgment of the Orissa High Court reported in between Akhaya Kumar vs. State of Orissa, there shall be stay of all further proceedings including arrest of the petitioners in F.I.R.No.763 of 2021 dated 26.10.2021, Mangalagiri Town police station, Guntur District.

Post after summer vacation, 2022.

_______ DR, J RD