Kundiri Mahalakshmi, vs The State Of A.P., Rep By Pp And ...
2022 Latest Caselaw 7468 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE No.Crl.A.No.364 of 2008

                         PROCEEDING SHEET

Sl.   DATE                               ORDER                          OFFICE
No.                                                                      NOTE

      28.09.2022   AVRB, J

                            Heard learned counsel for the appellant.
                            The     Advocate       by     name    Sri
                   Jagadeeswara Rao, Y, representing learned
                   Public      Prosecutor    for    1st   respondent,

represented that the Public Prosecutor is only a formal party.

It is brought to the notice of this Court by the Registry that notice to 2nd respondent/ complainant was already served, but none appeared on behalf of the 2nd respondent/ complainant. As she did not choose any appearance in spite of service of notice, the matter is reserved for judgment.

________ AVRB,J PGR