Kanamarlapudi Madhusudhana Rao ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 959 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: Crl.A. No.69 of 2022

                           PROCEEDING SHEET


Sl.                                                                        OFFICE
        DATE                            ORDER
No.                                                                         NOTE
1.

22.02.2022 AHSANUDDIN AMANULLAH, J and G. RAMAKRISHNA PRASAD, J

(Per Hon'ble Mr. Justice G. Ramakrishna Prasad)

Crl.A. No.69 of 2022

Heard the learned counsel for the appellant.

2. We have gone through the impugned judgment, dated 10.01.2022.

3. Having gone through the impugned judgment and the grounds of appeal along with I.A. No.1 of 2022, we admit the case.

I.A. No.1 of 2022

This Court is, however, not inclined to grant any relief in I.A. No.1 of 2022 in view of the reasoning given in the judgment under appeal.

2. Therefore, I.A. No.1 of 2022 is dismissed.

______________________________ (AHSANUDDIN AMANULLAH, J)

______________________________ (G. RAMAKRISHNA PRASAD, J)

AMD