Nara Chandrababu Naidu vs The State Of Andhra Pradesh
2023 Latest Caselaw 5112 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. Crl.P.No.7894 of 2023

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

3. 18-10-2023 KSR,J

Today, when the matter is taken up,

Sri Siddharth Luthra, learned Senior Counsel

appearing on behalf of the petitioner, as well as

Sri S. Sriram, learned Advocate General, would

state that SLP (Crl.) No.12289 of 2023 preferred

by the petitioner before the Hon'ble Supreme

Court against dismissal of quash petition filed in

relation to another crime, was reserved for

orders.

As the issue raised in the aforesaid

S.L.P. as regards applicability of Section 17-A of

the Prevention of Corruption Act, 1988, would

also fall for consideration in the present criminal

petition, learned Senior Counsel appearing on

behalf of the petitioner prays for taking up this

matter after Dussehra Vacation, 2023, awaiting

judgment to be passed by the Hon'ble Supreme

Court in the said S.L.P.

Learned Special Public Prosecutor, on

instructions, reports no objection to take up this

matter after the decision of the Hon'ble Supreme

Court.

Both sides would pray for taking up this

matter on 07.11.2023.

As prayed for, post on 07.11.2023.

Till then, interim order passed earlier in

this criminal petition is extended.

____________________ K.SURESH REDDY, J CVD