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Vemula Ramakrishna, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 5853 AP

Citation : 2022 Latest Caselaw 5853 AP
Judgement Date : 30 August, 2022

Andhra Pradesh High Court - Amravati

Vemula Ramakrishna, vs The State Of Ap Rep By Its Pp Hyd., on 30 August, 2022

HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

CRIMINAL REVISION CASE No.1121 OF 2007

PROCEEDING SHEET

Sl. OFFIC DATE ORDER No. NOTE

12. 30.08.2022 AVRB, J:

Heard Smt.M.Anusha, learned counsel, representing Sri Ch.Dhanamjaya, learned counsel for the petitioner, and Sri Dheera Kanishka, learned counsel, representing learned Additional Public Prosecutor.

Reserved for judgment.

____________ AVRB, J Dsh

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