Viswanadhapalli Ganesh vs The State Of Andhra Pradesh
2023 Latest Caselaw 507 AP

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                MAIN CASE No.Crl.P.No.686 of 2023
                           PROCEEDING SHEET

Sl.                                                                     Office
                                      ORDER

No DATE Note 01 30.01.2023 RRR, J

I.A.No.1 of 2023 Dispense with petition is ordered.

________ RRR, J

Crl.P.No.686 of 2023 The learned Public Prosecutor has taken notice for respondent No.1 and requests time to obtain instructions.

Post on 02.02.2023.

The allegations in the charge sheet make out a case of a consensual relationship which has gone wrong.

In view of the judgment of the Hon'ble Supreme Court, in similar situations, in the case of Dr.Dhruvaram Murlidhar Sonar v/s State of Maharastra & Ors in Criminal Appeal No.1443 of 2018, there shall be stay of all further proceedings in PRC No.31 of 2022 on the file of Special Judicial Magistrate of First Class, Excise Court, Machilipatnam, pending further orders, including appearance of the petitioner.

Sri Seepani S Kumar undertakes to file vakalat for the de facto-complainant.

_________ RRR, J

RKS