Yellampalli Radha Krishna, vs The State Of Andhra Pradesh
2024 Latest Caselaw 6844 AP

Andhra Pradesh High Court - Amravati

Yellampalli Radha Krishna, vs The State Of Andhra Pradesh on 7 August, 2024

                         HIGH COURT OF ANDHRA PRADESH
                             MAIN CASE:Crl.P.No.4181 OF 2024

                                     PROCEEDING SHEET

Sl.                                                                                    OFFICE
                                                   ORDER

No      DATE                                                                            NOTE
                       BVLNC, J
02.   07.08.2024

Heard learned counsel for the petitioners and respondent No.2.

Learned Assistant Public Prosecutor takes notice for respondent No.1 and seeks time to get instructions in the matter.

Considering the facts and circumstances submitted by the learned counsel for the petitioners, "the presence of the petitioner Nos.1 to 3 herein/ respondent Nos.2 to 4, who are parents and sister of the husband of the un-official respondent in the proceedings before the learned Judicial Magistrate of First Class, Salur in D.V.C.No.13 of 2023 is dispensed with, except on the dates as directed by the learned Magistrate".

In the light of judgment of the Hon'ble Apex Court in the case of Kamatchi Vs. Lakshminarayanan 1, wherein the Hon'ble Supreme Court held that "the application under Section 482 Cr.P.C. is not maintainable in D.V.C. cases".

List the matter after four (04) weeks.

__________ BVLNC, J Pmk

2022 (15) SCC 50