Kosireddy Rajeswari vs The State Of Andhra Pradesh
2022 Latest Caselaw 2464 AP

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE No. CRL.P.No.3632 of 2022

                         PROCEEDING SHEET

Sl. DATE                                  ORDER                        OFFICE
No.                                                                     NOTE
02. 06.05.2022   DR, J
                               CRL.P.No.3632 of 2022
                         Notice.
                         Learned counsel for the petitioner/s is
                 permitted to take out personal notice on the 2nd
                 respondent through RPAD and file proof of

service.

Post after Summer Vacation 2022.

________ DR, J I.A.No.01 of 2022 Dispensed with for the present.

________ DR, J I.A.No.02 of 2022 Contention of the learned counsel for the petitioners is that the petitioners are the absolute owners of the subject property, since the 1st petitioner has filed a civil suit in O.S.No.237 of 2019 before the Principal Junior Civil Judge, Vizianagaram and obtained decree of permanent injunction against the husband of the defacto complainant, for violation of the said injunction order, the petitioner No.1 made a petition before the said court, as well as filed a complaint on 23.03.2022 against the defacto complainant, before the 1st respondent police station which is the subject matter in Crime No.104 of 2022; only to circumvent the said proceedings, the 2nd respondent/defacto complainant has filed the present complaint against these petitioners.

On perusal of the judgment in

O.S.No.237 of 2019 and the complaint of the petitioners, dated 23.3.2022, there shall be stay of all further proceedings against the petitioners, as prayed for.

________ DR, J Pnr