Shaik Shahina vs The State Of Andhra Pradesh
2022 Latest Caselaw 8800 AP

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

& THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

WRIT PETITION No.36735 OF 2022

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

When the matter is taken up, it is submitted by learned

counsel for the petitioner that the detenu has already been

released on Friday i.e.,11.11.2022 on executing a self-bond.

Recording the above submission, Writ Petition stands closed.

There shall no order as to costs.

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

stand closed.

__________________________ JUSTICE A V SESHA SAI

_______________________________________ JUSTICE DUPPALA VENKATA RAMANA

Date: 16.11.2022 VTS

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

W.P. No. 36735 OF 2022 (per A.V. Sesha Sai, J)

Date: 16.11.2022

VTS