G. Ratnam vs L. Praveen Kumar
2023 Latest Caselaw 5587 AP

             HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
                     MAIN CASE No: M.A.C.M.A.No.1034 of 2012


                              PROCEEDING SHEET
Sl.                                                                         OFFICE
                                         ORDER

No. DATE NOTE

08. 17.11.2023 BVLNC, J M.A.C.M.A. No.1034 of 2012

None appeared for the respondent/owner-cum-

driver of the offending vehicle.

Sri V.Raghu, learned counsel for the appellants/

claimants requests time for taking steps to file copy of

the Judgment of the learned Magistrate passed in the

calendar case which was numbered against the FIR in

Crime No.366 of 2005 of Krishnalanka PS tried against

the Driver of the offending vehicle, wherein, the learned

Magistrate convicted the driver of the offending vehicle

for the offence punishable under Section 304-A of the

Indian Penal Code, 1860.

List on 05.12.2023.

__________ BVLNC, J DNB