Andhra Pradesh High Court - Amravati
Makineni Pratap Simha vs The State Of Andhra Pradesh on 13 September, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No: Crl.P.No.7236 of 2022
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No NOTE.
Transfe
1. 13.09.2022 rred to
Heard learned counsel for the petitioners and io
folder
learned Assistant Public Prosecutor for the 1st
before
respondent. correcti
ons.
Issue notice to the 2nd respondent, returnable B/o.
in four (4) weeks.
Learned counsel for the petitioners is permitted to take out personal notice to the 2nd respondent by RPAD and file proof of service by the next date of adjournment.
List this case after eight (8) weeks.
_____ NJS, J I.A.No.1 of 2022 Considering the submissions made and perusing the material on record, prima facie, though the matter appears to be civil in nature, criminal proceedings have been initiated at the behest of 2nd respondent, which is not tenable. Hence, there shall be interim stay of all further proceedings in connection with Crime No.68 of 2022 on the file of SHO, Podili Police Station, Prakasam District.
_____ NJS, J BLV