Shaik Ameena Bee, vs The State Of Andhrapradesh,
2021 Latest Caselaw 3547 AP

Citation : 2021 Latest Caselaw 3547 AP
Judgement Date : 15 September, 2021

Andhra Pradesh High Court - Amravati

Shaik Ameena Bee, vs The State Of Andhrapradesh, on 15 September, 2021

                      HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.A. No.279 of 2021

                                 PROCEEDING SHEET

SL.     DATE                        ORDER                                  OFFICE
NO.                                                                         NOTE
02. 15.09.2021   JB J & KVL, J

                   (Proceedings taken up through video conferencing)
                                    Crl.A.No.279 of 2021
                       It is an appeal against the judgment of
                 acquittal dated 17.11.2020 passed by the learned
                 III Additional District and Sessions Judge, Nellore, in
                 Sessions Case No.105 of 2015.
                       Heard.
                       Appellant    has    made out   arguable   points
                 against the judgment of acquittal. Hence, we are
                 inclined to admit the appeal.
                       Notice.
                       Call for records.
                       Within a fortnight on receipt of notice,
                 respondent Nos.2 to 5 shall appear before the trial

Court and upon appearance, the trial Court shall release them on bail to its satisfaction pending hearing of the appeal, failing which the trial Court shall be at liberty to issue processes to ensure their attendance in accordance with law.

____________________ JOYMALYA BAGCHI, J

_______________________ KONGARA VIJAYA LAKSHMI, J Ivd

SL. DATE ORDER OFFICE NO. NOTE