Nelapati Srinivasulu vs The State Of A.P.,
2022 Latest Caselaw 8581 AP

        THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
                                 AND
        HON'BLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI

                  Criminal Appeal No.862 of 2015

JUDGMENT:

1) It is represented by Smt.P.Namrutha Chowdary, learned

counsel representing Sri V.V.Lakshmi Narayana, learned counsel

appearing for the Appellant that the Appellant is no more and that the

Appeal abates. Accordingly pleads for dismissal of the same as abated.

2) Permission as sought for is accorded.

3) Accordingly, the Criminal Appeal is dismissed as abated.

4) Consequently, miscellaneous petitions pending, if any, shall

stand closed.

_____________________________ JUSTICE C.PRAVEEN KUMAR

_________________________________ JUSTICE B.V.L.N.CHAKRAVARTHI Dated:08.11.2022 Dmr.

THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR AND HON'BLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI

Criminal Appeal No.862 of 2015

Date:08.11.2022 Dmr.