Shaik Sattar, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 9432 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.R.C.No.1693 of 2006

                           PROCEEDING SHEET

Sl.No
                                            ORDER

DATE

17. 07.12.2022 AVRB, J

Heard the arguments of Sri Thathi Reddy Ashok Srivastava, learned counsel representing, learned counsel for the petitioner and Sri Y.Jagadeeswara Rao, learned counsel representing learned Public Prosecutor.

Learned counsel for the petitioner seeks to apply the benefits of probation of Offenders Act to the revision petitioner.

Reserved for Judgment.

___________ AVRB, J AG