Gokaraju Rama Raju vs The State Of Andhra Pradesh
2022 Latest Caselaw 8621 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                      MAIN CASE No.Crl.P.No.8757 of 2022
                               PROCEEDING SHEET

Sl.                                                                                   Office
                                                   ORDER

No      DATE                                                                          Note
02    09.11.2022 RRR, J

                           Learned         counsel    for    the    petitioner   is
                      permitted       to    take     out    personal   notice    to

respondent No.2 by RPAD and file proof of service by the next date of hearing.

Post on 21.12.2022.

In view of the fact that the de facto- complainant had filed a complaint in April 2017, in relation to an offence that is said to have taken place in September 2015 and in view of the fact that this delay has not been explained either in the complaint or in the protest petition filed before the Magistrate or in the sworn statement, it would be appropriate to stay further proceedings in the said contempt case.

Further, the Judgment of the Hon'ble Supreme Court in Kishan Singh v/s Gurpal Singh and others1 would apply in the present case.

Accordingly, there shall be a stay of all further proceedings in the special S.C.No.121 of

2010 8SCC 755

2021 on the file of the Special Judge for Trial of Cases under SC & STs (Prevention of Atrocities Act), 1989 cum VIII Additional District and Sessions Judge, West Godavari, including appearance, pending further orders.

________ RRR, J

RKS