The Special Chief Secretary To ... vs N.Subrahmanyam,
2022 Latest Caselaw 1299 AP

           THE HON'BLE SRI JUSTICE K. SURESH REDDY

               CRIMINAL APPEAL No.1313 OF 2006

ORDER:

Today, when the matter is taken up for hearing, learned

counsel for the respondent stated that the respondent/accused

officer died on 22.07.2017 and the appeal may be dismissed as

abated. The learned counsel also produced a copy of the death

certificate.

2. Recording the above submissions, the appeal is dismissed as

abated.

3. As a sequel, the miscellaneous applications, if any pending,

shall stand closed.

________________ K. SURESH REDDY, J Date: 14.03.2022 Pab

THE HON'BLE SRI JUSTICE K. SURESH REDDY

CRIMINAL APPEAL No.1313 OF 2006

DATE: 14.03.2022

Pab

HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: CRIMINAL APPEAL No.1313 OF 2006

PROCEEDING SHEET

Sl. Date ORDER OFFICE No. NOTE

17. 14.03.2022 KSR, J Tr. to I-O folder before corrections if any.

The Criminal Appeal is dismissed as abated. Pl.verify.

(vide separate judgment)

___________ KSR, J Pab