S Anil Kumar vs S Sridevi
2024 Latest Caselaw 10558 AP

Andhra Pradesh High Court - Amravati

S Anil Kumar vs S Sridevi on 21 November, 2024

                  HIGH COURT OF ANDHRA PRADESH
                   Main Case No: Crl.P.No.8372 of 2024
                               PROCEEDING SHEET
Sl.                                                                           OFFICE
No.        Date                             ORDER                              NOTE

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

and seeks time for getting instructions.

Issue notice to the unofficial respondent No.1.

Learned counsel for the petitioner is permitted to take out personal notice to the unofficial respondent No.1 through registered post with acknowledgment due and file proof of service in the Registry.

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 Supreme Court held that "the application under Section 482 Cr.P.C. is not maintainable in D.V.C. cases".

________ BVLNC,J PSA

2022 (15) SCC 50