Katta Srihari vs The State Of Andhra Pradesh
2022 Latest Caselaw 8396 AP

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       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: CRLP.No.8750 of 2022

                             PROCEEDING SHEET

Sl.
                                        ORDER

No DATE

1. 07.11.2022 DR, J

The present Criminal Petition is filed

seeking to quash FIR.No.105 of 2022

dated 21.08.2022 registered on the file of

Konakanamitla P.S., Prakasam District.

Learned counsel for the petitioner is

permitted to take out personal notice to 2nd

respondent by RPAD and file proof of service

into the Registry.

During hearing, learned counsel for the

petitioner submits that on 18.07.2022, the

Judicial First Class Magistrate, Podili has

directed the 1st respondent to register the FIR

mechanically on the mere asking by the

Respondent-Defacto complainant which is

contrary to the observations made by the Apex

Court in Ramdev Food Products(P) Ltd.,

Vs.State of Gujarat1.

Considering the submissions of the

learned counsel for the petitioner and on

perusal of the directions issued by the Apex

Court in the above said Judgment, there shall

be stay of all further proceedings in

F.I.R.No.105 of 2022 dated 21.08.2022

registered/lodged on the file of Konakanamitla

P.S., Prakasam District pending further orders.

Post after four(4) weeks.

_________ DR, J tm

(2015) 6 SCC 439