Proceeding Sheet vs Unknown
2023 Latest Caselaw 3903 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                          MAIN CASE No.Crl.P.No.5946 of 2023
                                       PROCEEDING SHEET

Sl.No        DATE                                                                   Office
                                                 ORDER

Note 14.08.2023 RRR, J

Notice before admission. Learned counsel for the petitioners is permitted to take out personal notice to the respondents by RPAD and file proof of service by the next date of hearing.

Post on 29.08.2023.

In the meanwhile, the investigation may go on, however, the petitioners shall be given benefit of Section 41-A of Cr.P.C., as per the guidelines enunciated in the judgment of the Hon'ble Supreme Court in Arnesh Kumar vs. State of Bihar1.

_________ RRR, J Js.

(2014) 8 SCC 273