Kavuri Dasu vs The State Of Andhra Pradesh
2021 Latest Caselaw 3034 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.P. No.4405 of 2021

PROCEEDING SHEET

Sl. Office DATE ORDER No Note

3. 13.08.2021 CMR, J

Learned Additional Public Prosecutor relied on the judgment of the common High Court of Andhra Pradesh and Telangana rendered in the case of Criminal Petition No.9567 of 2014 in the case of Nallajerla Murali Krishna @ Murali Vs. The State of Telangana in support of his contention that offence under Section 354 IPC is compoundable offence in view of the amendment effected. Learned counsel for the petitioner requests time to go through the said judgment.

Post the matter after one (01) week.

________ CMR, J AKN