Kappira Srinivasulu vs The State Of Andhra Pradesh,
2023 Latest Caselaw 5581 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
FRIDAY, THE SEVENTEENTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY THREE
'PRESENT: ~
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO --
CRIMINAL REVISION CASE NO: 1032 OF 2023

Between:

Kappire Srinivasulu, S/o Late Kapsira Subbaiah, Hindu, aged about 59 years, Ris
TUT%S-4, Maganivarl Street, Nellore city, Nellore

.  denusediA-t

AND
The State of Andhra Pradesh, Rep. by ifs Fublic Prosecutor, High court af
Armaravathi The Stats House Officer, Santhapeta Police Stallion, Nelare, SPSR
avore.
». .omnpainantiRespandaent

Revision fled under Section 397 and 401 of CrP.C., begs to file this Criminal
Ravision Gase against fhe judgment and sentence passed by the lsarned On the fle
oF Vi Addi. Distict and Sessions Judge, Nellore dated 07.11.2023

iA NOW OF 2023

Petition urider Section 483 Or. PC praying that in the circumeiances stated in
memorandum of grounds of criminal petition, the High Coun may be pleased fo
Suspend the order passed ORLPMP. Noe? of 2023 in CRLMP NO 1192 of 2023 In
crime ne 160 of 2023 of Santhapeta Police Station Nellore, passed by the V!
Additional District Sessions Judge Nallore, Pending dispagal of CRLRC 1032 of
083, on the fle of the High Court.

The petiion coming on for hearing, upon perusing the Peliion and the
memorandum of grounds of criminal petition and the order of {he High Court order
dafed 10.77.2023 made herein and upon hearing the arguments of Sd Ram Sabu
Devavarapu, Adverate for the Petitioner and of Public Prosecutor for Respondent,
the Court mads the following.

ORDER

"At request of the learned counse! for the Petitioner(s}, Hat the matter after one (f} week,

interim order granted earlier is extended ON the next date of hearing."

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ORDER

NOTE: LIST TH EMATTER AFTER ONE () WEER

INTERHM ORDER EXTENDED