Giddaluru Mohana Babu vs The State Of Andhra Pradesh
2022 Latest Caselaw 8320 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                     MAIN CASE No.Crl.P.No.8684 of 2022
                                   PROCEEDING SHEET

Sl.No      DATE                                ORDER                            Office Note
        03.11.2022   RRR, J

                            Learned Public Prosecutor takes notice for the
                     1st respondent.

Learned counsel for the petitioner is permitted to take out personal notice to the 2nd respondent by RPAD and file proof of service by the next date of hearing.

Post on 26.11.2022.

The petitioners are accused Nos.1 to 4 in C.C.No.251 of 2022 in the Court of the Judicial Magistrate of First Class, Jammalamadugu, YSR Kadapa District, for the offences punishable under Sections 498-A, 323, 324 read with Section 34 IPC.

A perusal of the charge sheet would show that there is one general allegation against the 4th petitioner/A.4 that A.1-husband was harassing the de facto complainant physically and mentally at the instance of A.2 to A.4.

There are specific allegations against A.1 and A.3, while the allegations against the petitioner/A.4 and A.2 are general and omnibus allegations.

In the circumstances and in view of the judgment of the Hon'ble Supreme Court in Kahkashan Kausar and Ors., vs. State of Bihar and

Ors.,1 there shall be interim stay of all further proceedings against the 4th petitioner/A.4 and the presence of the 2nd petitioner shall be dispensed with till further orders, except when their presence is required for examination.

_________ RRR, J Js.

(2022) 6 SCC 599