Allamsetti Anantha Rao vs The State Of Andhra Pradesh
2024 Latest Caselaw 9677 AP

Andhra Pradesh High Court - Amravati

Allamsetti Anantha Rao vs The State Of Andhra Pradesh on 25 October, 2024

                     HIGH COURT OF ANDHRA PRADESH
                      MAIN CASE:Crl.P.No.7567 OF 2024

                                 PROCEEDING SHEET

Sl.                                                                              OFFICE
                                            ORDER

No      DATE                                                                      NOTE
                   BVLNC, J
01.   25.10.2024

Heard Sri Swarup, learned counsel representing Sri Ravuri Leela Sai Sampath, learned counsel for the petitioner.

Issue notice to the respondent No.2.

Learned counsel for the petitioner is permitted to take out personal notice to the respondent No.2 through registered post with acknowledgment due and file proof of service into the Registry by next date of hearing.

List the matter on 08.11.2024.

Learned counsel for the petitioner would submit that the petitioner filed an application to receive certain documents, when the matter reached the stage of evidence for the defense. The copies of proposed documents were supplied to the complainant. But the learned Magistrate received only three documents out of four documents and refused to receive the copy of complaint i.e., document No.2, for the reasons in the order, now under challenge.

Contd., ::2::

He would further submit that the order of the learned Magistrate is not in accordance with Section 254 of Cr.P.C. and the judgment of this Court in the case of Pattivada Balaji vs. The State of Andhra Pradesh.

Considering the above facts and circumstances, "there shall be interim stay of the proceedings in Crl.M.P.No.915 of 2024 in C.C.No.29 of 2022, dated 08.10.2024 on the file of Judicial First Class Magistrate at Ponduru, Srikakulam District, for a period of three (03) weeks".

_________ BVLNC, J Pmk