Pursuant To An Order vs Unknown
2022 Latest Caselaw 9489 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.Nos.66, 147, 157, 256 & 994 of 2017

                            PROCEEDING SHEET

Sl.
                                           ORDER

No DATE

19. 08.12.2022 CPK, J & BVLNC, J

I.A.No.1 of 2022 in Crl.A.No.66 of 2017

Pursuant to an order, dated 09.11.2022, passed by this Court, a letter, dated 07.12.2022, addressed by the learned Principal Magistrate, Juvenile Justice Board - cum - II Additional Chief Metropolitan Magistrate, Vijayawada is placed on record wherein the report of the Juvenile Justice Board disclose that the petitioner/A-2 is said to be a child in conflict with law as on the date of alleged incident.

Learned Public Prosecutor seeks time stating that in view of the recent judgment of the Hon'ble Supreme Court, no benefit can be extended to the petitioner having regard to the nature of crime in which he is involved.

List on 09.12.2022.

Crl.A.Nos.66, 147, 157, 256 & 994 of 2017

Learned Public Prosecutor seeks time to get instructions in I.A.No.2 of 2022 in Crl.A.No.256 of 2017.

List all the cases on 09.12.2022.

___________ CPK, J

___________ BVLNC, J AMD