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Ganipineni Hanumantha Rao vs Marella Vivekananda The State Of ...
2021 Latest Caselaw 3965 AP

Citation : 2021 Latest Caselaw 3965 AP
Judgement Date : 6 October, 2021

Andhra Pradesh High Court - Amravati

Ganipineni Hanumantha Rao vs Marella Vivekananda The State Of ... on 6 October, 2021

Bench: Kongara Vijaya Lakshmi

           HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI

                 Criminal Revision Case No.2035 of 2006

JUDGMENT:

Sri B. Lingaiah Chowdary, learned counsel for the petitioner submits

that the petitioner passed away about three years back and no orders

are necessary in this revision case.

In view of the said representation, the criminal revision case is

dismissed as abated.

Consequently, miscellaneous petitions, if any pending, in this revision

case, shall stand closed.

_______________________ KONGARA VIJAYA LAKSHMI, J Date: 06.10.2021 BSS HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

Criminal Revision Case No.2035 of 2006

Date: 06.10.2021

BSS

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