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Redla Jyothsna vs Sowmya Lingam on 14 February, 2025

Author: Dipankar Datta

Bench: Dipankar Datta

                                                           1

     ITEM NO.39                                  COURT NO.14                     SECTION II

                                     S U P R E M E C O U R T O F          I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.) No(s).                           5597/2020

     [Arising out of impugned final judgment and order dated 24-04-2020
     in CRLP No. 6976/2019 passed by the High Court of Andhra Pradesh at
     Amravati]

     REDLA JYOTHSNA & ANR.                                                       Petitioner(s)

                                                         VERSUS

     SOWMYA LINGAM & ANR.                                                        Respondent(s)


     IA No. 116156/2020 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES

     Date : 14-02-2025 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE DIPANKAR DATTA
                             HON'BLE MR. JUSTICE MANMOHAN

     For Petitioner(s) :Mr. D. Bharat Kumar, Adv.
                        Mr. Aman Shukla, Adv.
                        Mr. Bhoumik Nayyar, Adv.
                        Mr. M. Chandrakanth Reddy, Adv.
                        Mr. Gopal Jha, AOR

     For Respondent(s) :Mr. D. Ramakrishna Reddy, Adv.
                        Mr. Nishant Sharma, Adv.
                        Ms. Adviteeya, Adv.
                        Mrs. D. Bharathi Reddy, AOR

                                          Ms. Devina Sehgal, AOR
                                          Mr. S.uday Bhanu, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

1. During the pendency of the special leave petition, the investigating officer has completed investigation and filed charge-sheet under Section 173(2) of the Signature Not Verified Digitally signed by Code of Criminal Procedure, 1973.

2. Let such charge-sheet be brought on record by filing an application to bring on record additional documents within a fortnight from today.

3. Relist the special leave petition four weeks hence.

4. Interim protection, already granted, shall continue till the next date of hearing.

     (JATINDER KAUR)                          (SUDHIR KUMAR SHARMA)
     P.S. to REGISTRAR                         COURT MASTER (NSH)