Heard Learned Counsel For The ... vs Lakshminarayanan (2022 (15) Scc 50)
2024 Latest Caselaw 10460 AP

Andhra Pradesh High Court - Amravati

Heard Learned Counsel For The ... vs Lakshminarayanan (2022 (15) Scc 50) on 19 November, 2024

                     HIGH COURT OF ANDHRA PRADESH
                      MAIN CASE:Crl.P.No.8293 OF 2024

                              PROCEEDING SHEET

Sl.                                                                              OFFICE
                                            ORDER

No      DATE                                                                      NOTE
                   BVLNC, J
01.   19.11.2024
                                       I.A.No.01 of 2024

Heard. Dispensed with for the time being.

_________ BVLNC, J Crl.P.No.8293 OF 2024

Heard learned counsel for the petitioners.

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

Issue notice to respondent No.2.

Learned counsel for the petitioners is permitted to take out personal notice to respondent No.2 through registered post with acknowledgment due and file proof of service into the Registry within a period of four (04) weeks.

Considering the facts and circumstances submitted by the learned counsel for the petitioners,

herein/respondent Nos.2 to 5 in the Domestic Violence Case Proceedings before the trial Court is dispensed with, except on the dates as directed by the learned Magistrate". (Contd...) //2// In the light of judgment of the Hon'ble Apex Court in the case of Kamatchi Vs. Lakshminarayanan (2022 (15) SCC 50), 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 six (06) weeks.

_________ BVLNC, J Pmk