Heard Learned Counsel For The vs Lakshminarayanan (2022 (15) Scc 50)
2024 Latest Caselaw 10492 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 No: Crl.P.No.8280 of 2024
                         PROCEEDING SHEET
Sl.                                                                        OFFICE
No.     Date                             ORDER                              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.8280 OF 2024

                            Heard    learned    counsel      for     the
                   petitioner.

                            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 petitioner 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.

List the matter after four (04) weeks.

(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".

________ BVLNC,J Pmk