Chandra Sekhar Gollapalli vs The State Of Andhra Pradesh
2022 Latest Caselaw 9193 AP

               hHIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                            MAIN CASE No.Crl.P.No.9480 of 2022
                                            PROCEEDING SHEET
Sl.No        DATE                                                                             Office
                                                        ORDER

Note 29.11.2022 RRR, J I.A.No.1 of 2022

Dispensed with. Petition ordered.

_________ RRR, J Crl.P.No.9480 of 2022

Learned Public Prosecutor takes notice for the 1st respondent and seeks time to obtain instructions.

Learned counsel for the petitioners 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 02.01.2023 In view of the fact that the allegation of abuse, in the name of the caste is said to have been committed by all the petitioners, without any specifics being attributed, the judgment of this Court in Gara Yesobu vs. State of A.P.1 would be applicable.

Consequently, there shall be an interim stay of all further investigation.

_________ RRR, J Js.

2004 SCC OnLine AP 1282 : (2005) 1 ALT (Cri) 213