Smt. Bonthu Veera Mani, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 8281 AP

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      THE HON'BLE SRI JUSTICE A.V. SESHA SAI

& THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

W.P. No.27056 OF 2022

JUDGMENT:(per A.V. Sesha Sai, J)

It is submitted by the learned counsel for the petitioner

that the detenue passed away.

In view of the submissions made by the learned counsel

for the petitioner, the Writ Petition stands closed. No order as to

costs.

Miscellaneous petitions, if any, pending in this case, shall

stand closed.

__________________ A.V. SESHA SAI, J

____________________________ DUPPALA VENKATA RAMANA Date: 02.11.2022 Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

W.P. No.27056 OF 2022 (per A.V. Sesha Sai, J)

Date: 02.11.2022

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