Khambampati Yellamma vs The State Of A.P.
2022 Latest Caselaw 8283 AP

                      HIGH COURT OF ANDHRA PRADESH : AMARAVATI

                        Criminal Revision Case No.1618 of 2006

                                      Proceeding Sheet

Sl.   Date                                      Order                                    Office
No.                                                                                      Note
18 02.11.2022

AVRB, J

No representation for the petitioner in spite of the fact that it is being listed from time to time on conditional order.

This revision is filed against the judgment in Crl.A.No.173 of 2000 on the file of the I Additional Sessions Judge, Nellore, dated 12.07.2004 confirming the conviction imposed on the petitioner for the offence under Sections 3 and 4 of Immoral Traffic (Prevention) Act, 1956.

In spite of granting time, learned Advocate appearing for the petitioner is not getting ready. In the circumstances, issue bailable warrant against the petitioner through the concerned Police conditioning that if the petitioner is able to furnish a bond for a sum of Rs.10,000/- (Rupees ten thousand only), she would be released and she should appear before this Court to give necessary instructions to the counsel for the petitioner to argue the matter.

List the matter on 07.12.2022.

_______ AVRB, J bss