Darsinala Jamala Rao vs Darsinala Madhavi
2022 Latest Caselaw 8803 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No. Crl.P.No.9052 of 2022
                          PROCEEDING SHEET
Sl.                                                                Office
                                     ORDER

No    DATE                                                         Note
1   16.11.2022 RRR, J

                    Learned   Public   Prosecutor    has   taken

notice on the 3rd respondent and seeks time to obtain instructions.

Issue notice to the respondents 1 & 2.

The learned counsel for the petitioner is permitted to take out personal notice to the respondents 1 & 2 by RPAD and file proof of service by the next date of hearing.

Post on 02.01.2023.

In view of the judgment of this Court dated 24.04.2020 in Crl.RC.No.1009 of 2019, holding that the evidence cannot be recorded by way of an affidavit in chief, there shall be stay of all further proceedings pursuant to the order dated 31.07.2019 in M.C.No.21 of 2015 on the file of 1st Additional Judicial First Class Magistrate, Nuzvid, pending further orders.

__________ RRR, J BSM