Citation : 2022 Latest Caselaw 1906 AP
Judgement Date : 20 April, 2022
Na IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT: | WEDNESDAY, THE TWENTIETH DAV OF APRIL TWO THOUSAND ANG TWENTY TWO PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH ~~ we MINAL PETITION NO: 4868 OF 2024 ' a Sehwean: Es about S8 years, Rio. O. No b-176, Parnur Road, Petitioner Accused 1. The Central Bureau of Investigation, Re Vishakhagsinam, Vishakhanainam Dt istic Prosecutor, EI, Sri. Satyanerayana, Sis. Not kr S. rR lef Ragional Manager, indian Ovarséas Sank, Vueyawads, Kr ishna & 2 Dist dash e " Raspondanis Petition under Section 422 fan ihe croumsiances sisted in the affidavit Hed in support of the ¢ HO igh Court may be meased fo call for the records i connection with CoNo 08. 'of oe in No. RO OB(AV20I4 AGB VSP in DDR No 2o4 dated OF-O2-2020 on the He of the Principal Special Judge for CB! Gases at Visakharainam, Vis sakhasainam Distnel, Andhra Pradesh and to quash the same in light of the judgment passed he Hon'ble Apex Court in Certral Bureau of Investigation, Hyderabad vo KR. Narayana Sao bY 2075} 8 SCL St2. ae The pallian coming on for hearing, upon peraaing the Peifion and the memorandum of rournis fled in support thergof and the garllar Orciers dated 21.08.2021 & Sh.OS 2022 of the 16 High Court made herein and upan hearing the arguments of Sri V. Sa: Kumar, Aciyvocate far the patitioner and PUBLIC PROSECUTOR for the Respondent No.1 the Court made the falicwing. ORDER:
At request of the petitionsr{s} counsel, past next week. ate
inferim orders granted earliar are extended ah and oF June 2 2022. ae wet yoo TRUE COPY a "nsater ant |
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ORDER
POST NEXT IWEER
INTERIM ORGER EXTENDED
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