Bandela Dasu, vs The State Of A.P., Rep By Pp And ...
2022 Latest Caselaw 8988 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.Crl.R.C.No.762 of 2007

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

11) 24.11.2022 AVRB, J

No representation for the petitioner. As verified from the proceeding sheet, though the matter is being listed from time to time, because it is old one, nobody representing for the petitioner.

The petitioner challenged the Judgment of the appellate Court in Criminal Appeal No.215 of 2005, when the petitioner filed the same, the appellate Court modified the fine amount from Rs.2,000/- to Rs.70,000/- by setting aside the substantive sentence. But the revision petitioner is not getting ready.

Under the circumstances, list it on 16.12.2022 under the caption of "dismissal".

________ AVRB,J sj