Naganuri Asha, vs State Of Andhra Pradesh
2022 Latest Caselaw 7591 AP

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

& THE HON'BLE SRI JUSTICE V. SRINIVAS

W.P. No.32844 OF 2022

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

It is brought to the notice of this Court that the police

have produced the alleged detenue before the

Jurisdictional Magistrate and the detenue has been

remanded to judicial custody. In view of the same, nothing

survives in this Writ Petition for adjudication.

Accordingly, the Writ Petition is closed. No costs.

Miscellaneous petitions, if any pending in this case,

shall stand closed.

__________________ A.V. SESHA SAI, J

_______________ V. SRINIVAS, J

Date: 10.10.2022

Ks

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

W.P. No.32844 OF 2022 (per A.V. Sesha Sai, J)

Date: 10.10.2022

Ks