J.V.Jagadeeswara Rao, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 1141 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE : CRLA.No.1595 of 2017 PROCEEDING SHEET

Sl. Date ORDER OFFICE No. NOTE

06. 24.02.2023 VJP,J

I.A. No. 1 of 2017 (CRL.A.M.P. No. 3136 of 2017)

Heard both the counsel.

No counter filed opposing the petition. To give fair opportunity to the complainant to prefer appeal against the judgment of acquittal passed in a case for the offence punishable under Section 138 of NI Act, 1881.

The petition is allowed.

_______ VJP,J

CRLA.No.1595 of 2017

Registry is directed to post the appeal for final hearing after three (03) weeks.

_______ VJP,J

MVK