Mr. Gopa Mohan vs The State Of Andhra Pradesh
2022 Latest Caselaw 8046 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No. Crl.P.No.8383 of 2022
                         PROCEEDING SHEET

Sl.                                                                   Office
                                     ORDER

No   DATE                                                             Note
1. 27.10.2022 RRR, J
                    Learned   Public      Prosecutor    has   taken

notice on the 1st respondent and seeks time to obtain instructions.

Issue notice to the 2nd respondent.

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

In view of the judgment of this Court in Criminal Petition No.8362 of 2022 dated 21.10.2022, there shall be stay of all further proceedings in C.C.No.6 of 2022 on the file of the Judicial Magistrate of First Class at Allagadda.

Post on 28.11.2022.

_________ RRR, J BSM