J.Dokka Chinthalaiah vs The State Of Andhra Pradesh
2022 Latest Caselaw 7035 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

  MAIN CASE: CRIMINAL PETITION No.7328 of 2022
                           PROCEEDING SHEET

Sl.                                                                         OFFICE
      DATE                             ORDER
No                                                                          NOTE.


1. 14.9.2022 NJS,J
                             Crl.P. No.7328 of 2022
                   Heard learned counsel for the petitioners.
             Learned Assistant Public Prosecutor takes notice on
             behalf of respondent No.1.

Issue notice to respondent No.2. Learned counsel for the petitioners is permitted to take out personal notice on respondent No.2 by registered post with acknowledgement due and file proof of service in the Registry by the next date of adjournment.

List the matter after eight weeks.

_________ NJS,J I.A. No.1 of 2022 Considering the submissions made and perusing the material on record, including the judgment dated 12.3.2022 in C.C. No.207 of 2018 on the file of the Court of Judicial Magistrate of First Class, Nandikotkur, it would appear that the 2nd respondent lodged the complaint against the petitioners in respect of the incident dated 25.4.2018, which was tried in C.C. No.207 of 2018, without mentioning the same in the complaint dated 06.6.2018, and the criminal action initiated by the

2nd respondent for the incident dated 25.4.2018, in the prima facie opinion of this Court, is not sustainable.

Therefore, there shall be interim stay of all further proceedings in C.C. No.211 of 2018 on the file of the Court of the Judicial First Class Magistrate, Nandikotkur.

_________ NJS,J vasu