Andhra Pradesh High Court - Amravati
The Case Of Arnesh Kumar vs . State Of Bihar1, on 21 October, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No. Crl.P.No.8357 of 2022
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note 01 21.10.2022 RRR, J
The learned Public Prosecutor has taken notice for the 1st respondent/State and seeks time to obtain instructions.
Post on 03.11.2022.
In the meanwhile, investigation may go on in Crime No.406 of 2022 registered before the Kurnool III Town Police Station, subject to the Investigation Officer following the guidelines laid down by the Hon'ble Supreme Court of India in the case of Arnesh Kumar Vs. State of Bihar1, and shall also issue notices under Section 41(A) of Cr.P.C to the petitioners.
________ RRR, J MJA 1 2014 (8) SCC 273 2