Gorakati Anusuyamma vs State Of Ap
2023 Latest Caselaw 464 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                MAIN CASE No.Crl.P.No.543 of 2023
                           PROCEEDING SHEET

Sl.                                                                             Office
                                         ORDER

No DATE Note 01 25.01.2023 RRR, J The learned Public Prosecutor has taken notice for the 1st respondent/State.

Issue notice to the de facto-complainant. The learned counsel for the petitioner is permitted to take out personal notice to the de facto-complainant by RPAD and file proof of service by the next date of hearing.

In view of the judgment of the Senior Civil Judge Court, Dharmavaram in O.S.No.99 of 2017, there shall be stay of all further proceedings in C.C.No.1671 of 2022 on the file of the Judicial Magistrate of First Class, Dharmavaram.

Post on 14.03.2023.

_________ RRR, J MJA