Gummadi Nageswara Rao vs The State Of Andhra Pradesh
2023 Latest Caselaw 23 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.Crl.P.No.10621 of 2022
                                  PROCEEDING SHEET

Sl.                                                                         Office
                                           ORDER

No       DATE                                                               Note
01    02.01.2023   RRR, J

The learned Public Prosecutor has taken notice for the 1st respondent/State and seeks time to obtain instructions.

Post on 04.01.2023 in 'Motion List' to enable the learned counsel for the petitioners to place judgments on the question of who would fall within the meaning of 'relatives', under Section 498-A of I.P.C.

_________ RRR, J

MJA/MVK