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Devara Syamala vs The State Of Andhra Pradesh
2022 Latest Caselaw 7910 AP

Citation : 2022 Latest Caselaw 7910 AP
Judgement Date : 17 October, 2022

Andhra Pradesh High Court - Amravati
Devara Syamala vs The State Of Andhra Pradesh on 17 October, 2022
           HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: Crl.P.No.2889 of 2022

                             PROCEEDING SHEET

SL.    DATE                                   ORDER                              OFFICE
NO.                                                                               NOTE
 4.   17.10.2022 NJS, J

                          Heard the learned counsel for the petitioner and
                 the   learned    Assistant    Public   Prosecutor   for   the
                 1st respondent-State.

The learned counsel for the petitioner while drawing attention to the various statements of the witnesses relies on the Judgments in Geeta Mehrotra and Another vs. State of Uttar Pradesh and Another [(2012) 10 Supreme Court Cases 741] and Pritam Ashok Sadaphule and Others vs. State of Maharashtra and Another [(2015) 11 Supreme Court Cases 769].

Reserved for orders.

_____ NJS, J

IS

 
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