Budamuru Harikrishna vs The State Of Ap
2022 Latest Caselaw 7904 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                  MAIN CASE No: Crl.P.No.3377 of 2022

                              PROCEEDING SHEET
Sl.                                                                       OFFICE
        DATE                               ORDER
No                                                                     NOTE.
                                                                      Transfe
7.    17.10.2022 NJS,J                                                rred to
                                                                      io
                       Heard learned counsel for the petitioners and folder
                 learned Assistant Public Prosecutor for the 1st before
                                                                      correcti
                 respondent.                                          ons.

Personal notice sent to the 2nd respondent has B/o. returned with an endorsement 'refused'. Hence, it is deemed to be served.

Learned counsel for the petitioners, who places reliance on the judgment of the High Court of Karnataka in Veerappa and Others v. Bhimareddappa, reported in 2002, Crl. L.J. 2150. He also places reliance on the judgment of Hon'ble Supreme Court in Bhimappa Bassappa Bhu Sannavar v. Laxman Shivarayappa Samagouda and Others.

Orders Reserved.

_____ NJS, J BLV