Shaik.Khadar Basha vs The State Of Andhra Pradesh
2023 Latest Caselaw 508 AP

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                           MAIN CASE No.Crl.P.No.685 of 2023
                                   PROCEEDING SHEET

Sl.                                                                             Office
                                                ORDER

No DATE Note 01 30.01.2023 RRR, J

The learned Public Prosecutor has taken notice for respondent No.1 and requests time to obtain instructions.

Issue notice to respondent No.2.

The learned counsel for the petitioners is permitted to take out personal notice to respondent No.2 by registered post with acknowledgment due and file proof of service by the next date of hearing.

Post on 27.03.2023.

The contention of the petitioners is that the civil dispute pending before the Junior Civil Judge, Nellore District, in O.S.No.414 of 2022 and the dispute raised in the present complaint related to one and the same transaction.

The learned counsel for the petitioners submits that in view of the Judgments of Hon'ble Supreme Court in the case of Rajeshbhai Muljibhai Patel v/s State of Gujarat1 and in

(2020) 3 SCC 794

the case of Sardool Singh and another v/s Smt.Nasib Kaur2, no further investigation can be carried on pending disposal of the suit.

In view of the judgments, there shall be stay of investigation in Crime No.406 of 2022 against the petitioners herein, pending further orders.

_________ RRR, J

RKS

1987 (Supp) SCC 146