Macherla Mohan Rao vs The State Of Andhra Pradesh
2022 Latest Caselaw 7100 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                     MAIN CASE No.W.P.No.29820 of 2022
                                     PROCEEDING SHEET

Sl.No      DATE                               ORDER                            Office Note
        15.09.2022   RRR, J

                              Notice before admission.
                              Learned Deputy Solicitor General seeks time
                     to obtain instructions on behalf of respondents 2

and 3.

Prima facie, in view of the judgment of a learned Single Judge of the erstwhile High Court of Andhra Pradesh at Hyderabad in Mathews Peter vs. Assistant Police Inspector (2001 (2) ALD Cri. 645), notice under Section 160 Cr.P.C., cannot be issued to a person, who is neither resident of the police station of the issuing authority or in the adjoining police station.

As the petitioner is a resident of Bapatla District, and the notice to attend investigation is in the neighbouring State, there shall be an interim stay of the notice issued by the 2nd respondent, for a period of two weeks.

Post on 21.09.2022 in motion list.

_________ RRR, J Js.