Expand

January February March April May June July August September October November December

Kesarapu Satish, vs The State Of A.P.,
2022 Latest Caselaw 1996 AP

Citation : 2022 Latest Caselaw 1996 AP
Judgement Date : 22 April, 2022

Andhra Pradesh High Court - Amravati

Kesarapu Satish, vs The State Of A.P., on 22 April, 2022

            THE HON'BLE SRI JUSTICE K.SURESH REDDY


         CRIMINAL REVISION CASE No. 1302 OF 2008


JUDGMENT:

In spite of repeated adjournments, there is no representation

on behalf of the petitioner. Hence, the criminal revision case is

dismissed for default.

2. Pending miscellaneous applications, if any, shall stand

dismissed in consequence. No costs.

_____________________ Date: 22-04-2022. JUSTICE K.SURESH REDDY JSK

THE HON'BLE SRI JUSTICE K.SURESH REDDY

CRIMINAL REVISION CASE No. 1302 OF 2008

DATE: 22ND APRIL, 2022

JSK

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : IJJ