P.Narayana vs The State Of Andhra Pradesh
2022 Latest Caselaw 9194 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.Crl.P.No.9346 of 2022
                                 PROCEEDING SHEET

Sl.                                                                       Office
                                          ORDER

No       DATE                                                             Note
2     29.11.2022   RRR, J

Heard Sri Siddarth Luthra, learned senior counsel on 28.11.2022 and Sri D.Srinivas, learned senior counsel on 29.11.2022 for Sri G.Subba Rao, learned counsel for the petitioner and the learned Additional Advocate General on behalf of the learned Public Prosecutor for the respondents.

Reserved for Orders.

As quite a few Judgments have been cited before this Court voluminous material has also been relied upon by either side, some time would be required for delivering the Judgment in this case.

As the petitioner has been directed to surrender before the Magistrates' Court on or before 30.11.2022, it would be appropriate to extend the said time till a Judgment is delivered in this case.

Accordingly, the deadline of 30.11.2022 set out in the order of the Sessions Judge shall stand extended till the delivery of Judgment in the present case and subject to any further directions in the said Judgment.

_________ RRR, J RJS