Andhra Pradesh High Court - Amravati
State Represented By Dy. Supdt. Of ... vs Tripuramallu Radha Krishna Srinivas ... on 14 June, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE NO.: Crl.R.C.No.329 of 2022
PROCEEDING SHEET
Sl. OFFICE
Date ORDER
No. NOTE
01 14.06.2022 SRS,J
Crl.R.C.No.329 of 2022
Notice to respondent.
Learned Special Public Prosecutor for CBI is permitted to take out personal notice to respondent by RPAD and file proof of service by 26.07.2022.
List the matter along with Crl.R.C.No.310 of 2022.
___________ SRS, J I.A.No.1 of 2022 Sri A.Chennakeshavulu, learned Special Public Prosecutor for CBI, stated that in similar circumstances of the case, this Court suspended the orders passed by the leanred III Additional Special Judge for CBI cases at Visakhapatnam in C.C.No.22 of 2018 vide Crl.R.C.No.310 of 2022, and to that effect, he filed copy of the said order.
In view of the same, there shall be interim suspension of the impugned order till the next date of hearing.
___________ SRS, J PVD 2