Sayed Jakeer, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 5085 AP

                       HIGH COURT OF ANDHRA PRADESH

                      MAIN CASE NO.: Crl.R.C.No.811 of 2021
                               PROCEEDING SHEET

Sl.No.      Date                             ORDER                            OFFICE
                                                                               NOTE

  1.     08.12.2021   DR,J


                                         I.A.No.1 of 2021
                             In view of the submissions made by learned
                      counsel for the petitioner, filing of the certified
                      copy of the Judgment dated 03.02.2020 in
                      C.C.No.89 of 2018 (Old No.321 of 2016) on the file
                      of learned Special Magistrate, Atmakur, SPSR
                      Nellore District is dispensed with for the present.


                                                                   ________
                                                                    DR, J
                                      Crl.R.C.No.811 of 2021
                             Admit.
                             Learned Assistant Public Prosecutor takes
                      notice on behalf of the respondent-state.

Post after three (03) weeks.

_________ DR, J SDP