Nagalla Rayapa, vs The State Of A.P., Rep By Pp.,
2023 Latest Caselaw 1522 AP

                HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

      MAIN CASE No.: Criminal Revision Case No.834 of 2009

                                PROCEEDING SHEET

Sl.                                                                          OFFICE
No       DATE                              ORDER                              NOTE

06.   17.03.2023   Dr.VRKS,J

                         Heard arguments of learned Special
                   Assistant      Public     Prosecutor         for    the
                   respondent.

No representation for the revision petitioner.

On 15.03.2023, a conditional order was passed, directing the revision petitioner to pursue this revision as otherwise the matter would proceed further. Despite that, there is no representation.

Therefore, it is recorded that the revision petitioner has no submissions to make arguments.

Arguments concluded.

For Judgment, list on 20.03.2023.

_____________ Dr.VRKS,J

ANI