Shaik Moulali, vs The State Of Ap Rep By Its Pp Hyd., ...
2022 Latest Caselaw 9538 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

CRIMINAL REVISION CASE No.1346 OF 2007

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

11. 09.12.2022 AVRB, J:

Sri T. Harish Kumar, learned counsel, submits that he filed vakalath today for the petitioner.

Registry is directed to place it on record by the next adjournment. At the same time, he submits that already the petitioner served out the sentence as such he seeks time to clarify the same.

Under the circumstances, list the matter on 21.12.2022 and, in the meantime, call for a report from the learned Additional Assistant Sessions Judge, Guntur as to whether the accused No.2 therein i.e., Shaik Moulali in Sessions Case No.487 of 2000 served out the sentence for one year in pursuance of the judgment in C.A. No.482 of 2002 on the file of learned IX Additional Sessions Judge (FTC), Guntur.

Registry to call for a report, accordingly.

____________ AVRB, J Dsh