Chaganti Yalamanda Naidu vs The State Of Andhra Pradesh
2022 Latest Caselaw 2469 AP

Citation : 2022 Latest Caselaw 2469 AP
Judgement Date : 6 May, 2022

Andhra Pradesh High Court - Amravati

Chaganti Yalamanda Naidu vs The State Of Andhra Pradesh on 6 May, 2022

Bench: D Ramesh

                     HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.P.No.3439 of 2022
                             PROCEEDING SHEET
Sl.No.     Date                          ORDER                             OFFICE
                                                                            NOTE
 03.     06.5.2022   DR,J

                            Learned counsel for the petitioner would
                     submit that the respondent-police had issued

Section 91 Cr.P.C. notice on 29.4.2022 to the petitioner, without registering any crime. Further submit that, without registering any crime, the respondent-police are not supposed to issue Section 91 Cr.P.C. notice and it is contrary to the judgments passed by the Hon'ble Supreme Court and also High Courts.

Learned standing counsel appearing for respondents, on instructions, would submit that no crime was registered against the petitioner as of now.

Considering the same, there shall be interim suspension of the notice issued under Section 91 Cr.P.C. dated 29.4.2022 issued by R3/Investigation Officer, CID, R.O., Tirupati to the petitioner.

Post after Summer vacation, 2022.

_______ DR, J RD