Proceeding Sheet vs Unknown
2023 Latest Caselaw 3204 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. Criminal Petition No.3853 of 2023

                     PROCEEDING SHEET

Sl.    DATE                             ORDER                              OFFICE
No.                                                                         NOTE

       16.6.2023   SRK, J

                         Learned counsel for the petitioner is
                   permitted to take out personal notice to the
                   respondent    No.2   by    registered    post    with

acknowledgment due and file proof of service in the Registry within a period of three (3) weeks.

Sri Posani Venkateswarlu, learned Senior Counsel, appearing for the petitioner, submits that the facts of the present case would squarely fall within the purview of the judgment of the Hon'ble Supreme Court in Mohammed Ibrahim and others Vs. State of Bihar and another reported in (2009) 8 SCC 751.

Considering the submission of the learned Senior Counsel, the police are directed to conduct investigation without taking any coercive steps against the petitioner herein.

Post after four (4) weeks.

________ SRK, J GR