Sai Venkateswara Marketing, Hyd vs P.P., Hyd Ano
2022 Latest Caselaw 5239 Tel

HIGH COURT OF JUDICATURE AT HYDERABAD

For the State of Telangana and the State of Andhra Pradesh

MAIN CASE NO: Crl.P.No.2955 of 2015

PROCEEDING SHEET

SL.NO.DATE ORDER OFFICE NOTE 20-04- MSR,J Issue notice to R-2, returnable in two weeks. Learned Transferred 2015 to the I.O.

counsel for the petitioner is permitted to take out personal folder before notice to R-2 by R.P.A.D. and file proof of service. Having making regard to the law declared by the Supreme Court in Anil corrections. Kumar Vs. M.K.Aiyappa as reiterated by the judgment of the B/o. kvr Supreme Court in Priyanka Srivastava and another Vs. State of Uttar Pradesh and others, it is clear that the learned Magistrate without applying his mind has directed investigation under Section 156 (3) Cr.P.C. as can be seen from the docket order dt.06-08-2014. Therefore, there shall be interim stay as prayed for. _________ 20-04-

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