Andhra Pradesh High Court - Amravati
Bobbili Kamala vs The State Of Andhra Pradesh on 30 January, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.Crl.P.No.693 of 2023
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note 01 30.01.2023 RRR, J The learned Public Prosecutor has taken notice for respondent No.1 and requests time to obtain instructions.
Issue notice to respondent No.2.
The learned counsel for the petitioners is permitted to take out personal notice to respondent No.2 by registered post with acknowledgment due and file proof of service by the next date of hearing.
Post on 20.03.2023.
The petitioners are accused Nos.2 & 3 in C.C.No.352 of 2020 on the file of II Additional Judicial First Class Magistrate, Eluru, for the offences under Section 498-A r/w Section 34 of Indian Penal Code and Sections 3 & 4 of the Dowry Prohibition Act, 1961.
A perusal of the charge sheet does show that there are no specific allegations against the petitioners except general and omnibus allegations of harassment.
In the circumstances, the presence of petitioners shall be dispensed with for the trial, till 2 further orders in C.C.No.352 of 2020 on the file of II Additional Judicial First Class Magistrate, Eluru, except when they are required for examination.
_________ RRR, J RKS