Tadi Srinu vs The State Of Andhra Pradesh
2023 Latest Caselaw 5796 AP

Andhra Pradesh High Court - Amravati

Tadi Srinu vs The State Of Andhra Pradesh on 5 December, 2023

Author: R. Raghunandan Rao

Bench: R. Raghunandan Rao

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE
                            &
        HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO

                    Writ Appeal No.230 of 2023

 Tadi Srinu, S/o Pattabhi, 40 years,
 C/o Agnikula Kshatreya, Fishing,
 resident of Kotipally village,
  K.Gangavaram Mandal, East Godavari District.
                                                      ... Appellant
                              Versus

 The State Of Andhra Pradesh,
 represented by its Principal Secretary,
 Home Department,
  Secretariat Buildings, Velagapudi,
 Amaravathi, Andhra Pradesh & four others.

                                                   ...Respondents

Mr. B.V. Subramanyeswara Rao, Counsel for the appellant.

Government Pleader for Home, Counsel for Respondent Nos.1 to 5.

Dt.:05.12.2023

PER JUSTICE DHIRAJ SINGH THAKUR, CJ (Oral):

The present Letters Patent Appeal has been preferred against

the judgment and order, dated 04.07.2022, in W.P. No.21708 of

2020.

2 HCJ & RRR,J WA.No.230_2023

2. The petitioner had sought quashing of the charge sheet

for the offences punishable under Sections 302 and 201 of the IPC

in the proceedings which were pending before the V Additional

District and Sessions Judge, Rajamahendravaram. The Writ

Petition was dismissed by virtue of the judgment and order

impugned and hence the present Letters Patent Appeal.

3. It is no longer res integra that a Letters Patent Appeal is

not maintainable against a judgment rendered by a single Bench,

passed in exercise of its criminal jurisdiction. Reference in this

regard can be made to the Apex Court judgment in the case of Ram

Kishan Fauji v. State of Haryana and others [2017 5 SCC 533],

which has been followed by this Bench in Writ Appeal No.849 of

2023, decided on 28.11.2023.

4. Be that as it may, the Appeal is held to be not

maintainable and accordingly dismissed. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

AKN 3 HCJ & RRR,J WA.No.230_2023

HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO

Dt: 05.12.2023

AKN