Sri Sankula Chandra Seker, vs State Of A.P., Rep By Pp.,
2024 Latest Caselaw 4678 AP

Andhra Pradesh High Court - Amravati

Sri Sankula Chandra Seker, vs State Of A.P., Rep By Pp., on 24 June, 2024

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                                 Crl.A.No.820 OF 2007

                                 PROCEEDING SHEET

Sl.                                                                        OFFICE
        DATE                                ORDER
No.                                                                         NOTE
22.   24.06.2024   AVRB,J:
                       Perused the note put by the Registrar

                   (Judicial) coupled with a letter addressed by the

                   III     Additional   District   &   Sessions   Judge,

                   Vijayawada.

                            Looking into the compliance report dated

                   28.02.2024, the Registry is directed to call for the

                   following information:

                            1.

Copy and date of the complaint.

2. Date on which the cognizance has

taken and its calendar case number.

Looking in to the purport of the order in

Crl.A.No.820 of 2007 dated 29.01.2024, the

relevant portion is as follows:

"...The learned Special Judge shall make a complaint in writing, in accordance with Section 340 Cr.P.C. in view of the observations made by this Court, before the concerned Chief Metropolitan Magistrate, Vijayawada, within a period of three (3) weeks from the date of receipt of a copy of this judgment along with the original record, in accordance with law, and to report compliance to this Court immediately thereafter about the factum of making a complaint in writing, as above. A copy of this judgment be placed before the Registrar (Judicial), forthwith, for giving necessary instructions to the concerned Officers in the Registry and to submit appropriate report before this Court on receipt of compliance report from the learned Special Judge about making a complaint in writing under Section 340 Cr.P.C. before the concerned Chief Metropolitan Magistrate...."

The above order reveals that soon after

receipt of compliance report, the Registrar

(Judicial) is supposed to place the compliance

report before this Court without any delay.

The compliance report dated 28.02.2024

was received by the Registry on 29.02.2024 but

the Registry placed the note on 19.06.2024.

The Registry appears to have not looked

into the order in Crl.A.No.820 of 2007 in true

spirit.

Either the Registrar (Judicial) appears to

have not understood the purport of the order or

appears to have dealt with the issue in a casual

manner.

Considering the same, the Registrar

(Judicial) is directed to explain as to why such

abnormal delay has happened in placing the compliance report before this Court, when the

compliance report of Special Judge for SPE and

ACB cases, Vijayawada, was received on

29.02.2024.

List the matter on 28.06.2024.

The Registry to circulate the matter one

day in advance by complying the directions as

above.

_________ AVRB,J

MH