Mrs.Hindupuram Sirisha vs The State Of Andhra Pradesh
2022 Latest Caselaw 8965 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No. Crl.P.No.9320 of 2022
                             PROCEEDING SHEET

Sl.                                                                      Office
                                          ORDER

No DATE Note 01 23.11.2022 RRR, J

I.A.No.1 of 2022

Dispense with petition is ordered.

________ RRR, J

Crl.P.No.9320 of 2022

The learned Public Prosecutor has taken notice for the 1st respondent and seeks time to obtain instructions.

In view of the judgment of the erstwhile High Court of Telangana and Andhra Pradesh in 2015 (3) ALT (Cri)171, holding that investigation in matters relating to the A.P. Protection of Depositors of Financial Establishments Act, 1999, can be conducted only by the designated officer not below the rank of Deputy Superintendent of Police, whereas investigation in the present case had been carried out by the Circle Inspector, there shall be a stay of all further proceedings in C.C.No.3 of 2017 in the Court of Principal District & Sessions Judge,

Kurnool.

Post on 29.11.2022.

________ RRR, J MJA