The State Of Andhra Pradesh, vs Mohammad Abdul Sammad Munna,
2022 Latest Caselaw 2370 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No:

R.T. No. 2 of 2021 (Crl.As.No.147, 148, 157, 163, 164, 168, 169, 193, 232, 249, 281 and 355 of 2021), R.T.No.3 of 2021 (Crl.As.No.158, 159, 162, 166, 184, 194, 214, 252, 260 and 354 of 2021) and R.T.No. 4 of 2021 (Crl.As.No.160, 161, 165, 167, 170, 198, 212, 251, 258 and 353 of 2021)

PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE

07. 05.05.2022 AHSANUDDIN AMANULLAH, J and G. RAMAKRISHNA PRASAD, J

(Per Hon'ble Mr. Justice Ahsanuddin Amanullah) Mr. S. Naga Muthu, learned senior counsel Amicus curiae in the present batch of cases has assisted the Court.

2. The exercise as per the previous order of the Court having been complied with, learned Amicus curiae has indicated the options available to the Court. However, he took a categorical stand that the Judgment of the trial Court in all the three cases, my require interference.

3. At this juncture, when the Court called upon the learned counsel representing the accused, who are appellants in the cases filed by them, learned Advocates on record representing the accused submitted that learned senior counsel would be assisting the Court and they were in some personal difficulty today and prayer was made to post the matter on 06.05.2022 (tomorrow) with further prayer that the proceedings may be conducted in hybrid mode.

4. Learned Amicus curiae has submitted to the Court various compilations and the gist of his arguments, which are taken on record.

5. Mr. S. Dushyanth Reddy, learned Additional Public Prosecutor, for the State, has also filed compilations and the same are also taken on record.

6. As learned Amicus curiae has completed the exercise and has also assisted the Court on

the points and issues, his presence in the proceedings is dispensed with, for the present.

7. For having rendered his assistance to the Court, the Court records its gratitude and appreciation and only for taking care of the expenses incurred by the learned Amicus curiae and his assisting counsel, the Court directs the State to remit an amount of Rs.2,00,000/- (Rupees two lakhs) in the account, as may be indicated by learned Amicus curiae.

8. Learned Additional Public Prosecutor shall ensure compliance of the same.

9. The matter be listed tomorrow (06.05.2022) at 2.15 p.m. after obtaining permission of Hon'ble the Chief Justice and the proceedings be conducted through hybrid mode. It shall be open to the learned Amicus curiae to join the proceedings.

______________________________ (AHSANUDDIN AMANULLAH, J)

______________________________ (G. RAMAKRISHNA PRASAD, J) Mjl/* CC by today