Heard vs Unknown
2021 Latest Caselaw 5377 AP

                   HIGH COURT OF ANDHRA PRADESH

                  MAIN CASE NO.: Crl.A.No.352 of 2021

                             PROCEEDING SHEET

Sl.No.     Date                             ORDER                        OFFICE
                                                                          NOTE

  1.     20.12.2021 DR,J
                                   Crl.A.No.352 of 2021

                             Admit.
                             Notice.
                             Learned Assistant Public Prosecutor
                     takes notice on behalf of the respondent

No.1-State.

Registry is directed to print the name of Sri S.M.Subani, learned Standing Counsel in the cause list.

____ DR, J I.A.No.1 of 2021

Heard.

The sentence of imprisonment against the petitioner/accused in judgment dated 10.12.2021 in C.C.No.8 of 2018 on condition of petitioner surrendering before the Court of Special Judge for Trial of SPE & ACB Cases, Kurnool and on such surrender, the petitioner shall be released on bail on the same day on his executing a bond for a sum of Rs.20,000/-(Rupees twenty thousand only) with two sureties each for a like sum to the satisfaction of the learned Special Judge for Trial of SPE & ACB Cases, Kurnool.

____ DR, J klpd HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO.:Crl.P.No.4271 of 2020

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1. 05.10.2020 LK,J

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LK, J

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IKN HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO.: Crl.P.No. of 2020

PROCEEDING SHEET

Sl.No. Date ORDER OFFICE NOTE

17.08.2020 LK,J

At request of learned Additional Public Prosecutor, post after one week for obtaining instructions.

Print the name of Sri Suresh Kumar Routhu, learned Special Public Prosecutor for NCB.

_____ LK, J IKN/KA HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO.: Crl.P.No. 2253 + 2273 of 2020

PROCEEDING SHEET

Sl.No. Date ORDER OFFICE NOTE

17.08.2020 LK,J

Learned counsel for the petitioners submits that he has filed some material papers vide S.R.No.25179 of 2020.

List the matter on 20.08.2020. Registry is directed to place all the papers filed by the learned counsel on record.

_____ LK, J IKN/KA