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Badugu Prabhudasu vs The State Of Andhra Pradesh
2022 Latest Caselaw 993 AP

Citation : 2022 Latest Caselaw 993 AP
Judgement Date : 23 February, 2022

Andhra Pradesh High Court - Amravati

Badugu Prabhudasu vs The State Of Andhra Pradesh on 23 February, 2022

      HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU


                     W.P.No.26491 of 2021
ORDER:

Heard learned counsel for the petitioner and learned

Government Pleader.

In view of the settled legal position, including the

judgment of the Division Bench in WA.No.104 of 2022, this

Court is of the opinion that the writ petition is not an

appropriate remedy in the circumstances.

The writ petition is therefore disposed of leave it open to

the petitioner to pursue his legal remedies before the

jurisdictional Magistrate Court. No order as to costs.

As a sequel, the miscellaneous petitions if any shall

stand dismissed.

_________________________ D.V.S.S.SOMAYAJULU, J

Date : 23.02.2022.

KLP

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