Tanavazeedbasha Shaik Wazeedbasha vs The State Of Andhra Pradesh
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Andhra Pradesh High Court - Amravati

Tanavazeedbasha Shaik Wazeedbasha vs The State Of Andhra Pradesh on 24 January, 2024

                       HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO: Crl.P.No.27 of 2024                                        13
                               PROCEEDING SHEET
Sl.      Date                                ORDER                              OFFICE
No.                                                                              NOTE

                   BSB, J
      24.01.2024
                                     I.A.No.1 of 2024

                         This application is filed to stay all further
                   proceedings including appearance of the petitioners in
                   SPL.S.C.No.30 of 2022 on the file of Court of the
                   Special Court for SC, ST (POA) Act-cum-IV Additional
                   District and Sessions Judge, Tirupati which arose out
                   of Crime No.171 of 2022 of Alipiri Police Station,
                   Tirupati District, Andhra Pradesh, pending disposal of
                   the criminal petition.

                         The   learned      counsel   for   the   petitioners
                   submitted that so far two sessions cases with the same
                   allegations were filed against the petitioners vide
                   S.C.No.03 of 2016 and S.C.No.35 of 2018 on the file of
                   Court of I Additional District and Sessions Judge,
                   Chittoor on the compliant of the 2nd respondent/de-

facto complainant who is filing complaint after complaint and this is the third time a sessions case is filed and that she is likely to file one more complaint also with the same allegations as per the information to him, and thereby, the 2nd respondent is abusing the process of law.

Perused the record. It is seen from the judgments in both the cases that she turned hostile along with the other witnesses and this is the 3 rd time

of the similar proceedings.

24.01.2024 Under these circumstances, interim order of stay is granted till the next date of hearing.

Post on 12.02.2024.

Notice.

Notice to the 2nd respondent. The learned counsel for the petitioners is permitted to take out personal service of notice to the 2nd respondent through registered post with acknowledgement due and file proof thereof.

Post on 12.02.2024.

_________________ B.S.BHANUMATHI,J NSM