Saritha Kothandan vs P. Kiran Kumari
2024 Latest Caselaw 10557 AP

Andhra Pradesh High Court - Amravati

Saritha Kothandan vs P. Kiran Kumari on 21 November, 2024

                  HIGH COURT OF ANDHRA PRADESH
                   Main Case No: Crl.P.No.8390 of 2024
                             PROCEEDING SHEET
Sl.                                                                           OFFICE
No.        Date                            ORDER                               NOTE

01.    21.11.2024
                       BVLNC,J
                             Heard      learned     counsel       for   the
                       petitioners.
                             Learned Assistant Public Prosecutor
                       takes notice for the respondent No.2/State

and seeks time for getting instructions.

Issue notice to the unofficial respondent Nos.1 & 2.

Learned counsel for the petitioners is permitted to take out personal notice to the unofficial respondent Nos.1 & 2 through registered post with acknowledgment due and file proof of service in the Registry.

Considering the facts and circumstances of the case, the presence of the petitioners herein only before the trial Court is dispensed with, except on those dates when the learned Magistrate feels that their presence is necessary.

List the matter after four (04) weeks. In the light of judgment of the Hon'ble Apex Court in the case of Kamatchi Vs. Lakshminarayanan1, wherein the Hon'ble

2022 (15) SCC 50 Supreme Court held that "the application under Section 482 Cr.P.C. is not maintainable in D.V.C. cases".

________ BVLNC,J PSA