Andhra Pradesh High Court - Amravati
Penmastha Nagaraju vs The State Of Andhra Pradesh on 21 September, 2022
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: CRIMINAL PETITION No.7521 of 2022
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No NOTE.
1. 21.9.2022 NJS,J
Crl.P. No.7521 of 2022
Heard learned counsel for the petitioner and the
learned Assistant Public Prosecutor appearing for the
respondent No.1.
Issue notice to respondent No.2. Learned counsel for the petitioner 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 on 11.10.2022.
_________ NJS,J I.A. No.1 of 2022 Pending further orders, the Investigating Agency/ Police are directed to strictly follow the procedure contemplated under Section 41-A of Cr.P.C., as also the guidelines issued by the Hon'ble Supreme Court in Arnesh Kumar vs. State of Bihar, (2014) 8 SCC 273, in so far as the petitioner/Accused No.1 in Crime No.10 of 2022 on the file of Bapatla Town Police Station, are concerned.
_________ NJS,J vasu