Andhra Pradesh High Court - Amravati
Yoga Yaga Kaushik Kumar Reddy, vs The State Of Andhra Pradesh, on 10 August, 2022
HIGH COURT OF ANDHRA PRADESH :: ANDHRA PRADESH
MAIN CASE : CRIMINAL PETITION No.6070 of 2022
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No NOTE.
1. 10.8.2022 NJS,J
Crl.P. No.6070 of 2022
Heard learned counsel for the petitioners and the
learned Assistant Public Prosecutor appearing for the 1st
respondent.
Issue notice to respondent No.2 returnable in four weeks.
Learned counsel for the petitioners is permitted to take out personal notice on respondent No.2 by registered post with acknowledgement due and file proof of service in the Registry by the next date of adjournment.
List the matter after six weeks.
_________ NJS,J I.A. No.1 of 2022 Considering the submission made that after filing Matrimonial Case No.5185 of 2021 on 05.10.2021 before the Principal Family Court at Bengaluru by the 1st petitioner, the 2nd respondent lodged the complaint as a counter-blast on 18.12.2021, there shall be interim stay of all further proceedings in C.C. No.16 of 2022 on the file of the Court of the Judicial Magistrate of First Class, Rly. Kodur, as prayed for.
_________ NJS,J vasu