Padaga Srinivasa Rao, vs Grandhi Peda Venkata Rama Rao, ...
2021 Latest Caselaw 5303 AP

        HIGH COURT OF ANDHRA PRADESH
             MAIN CASE No: Crl.R.C.No.3 OF 2007
                         PROCEEDING SHEET
Sl.                                                                                 OFFICE
      DATE         ORDER
No                                                                                  NOTE.
                   RNT,J
07.   16.12.2021          Sri M.Anusha, learned counsel, representing Sri
                   Ch.Dhanamjaya,            learned    counsel     for       the
                   petitioner/revisionist.                                             .

                          As per the office report, dated 16.12.2021 notice
                   issued to respondent No.1 has not yet been returned.

A perusal of the record shows that the notice was sent to the respondent No.1/Accused at his address mentioned in the memo revision as also in the judgment under challenge. The said notice was issued on 16.02.2008 through the Court of Additional Judicial Magistrate of First Class, Razole.

Let the report from the Court below with respect to the service of notice sent to respondent No.1 be submitted by the next date.

List on 30.12.2021.

________ RNT,J Scs