Citation : 2023 Latest Caselaw 5186 AP
Judgement Date : 20 October, 2023
HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
MAIN CASE No. Criminal Appeal No.1040 of 2009
PROCEEDING SHEET
Sl. OFFICE
ORDER
No DATE NOTE 16. 20.10.2023 BVLNC, J
None appeared for the Appellants today as well as on the previous adjournment.
Sri Y.Jagadeeswara Rao, learned Special Assistant Public Prosecutor representing respondent/State present.
In this matter, notice was taken to the appellants by the Registry and report of Special Judge for Trial of Offences Under SCs & STs (POA) Act, 1989-cum-V Additional District Judge, Nellore, would disclose that notice was served to appellant Nos.1 to 3.
In that view of the matter, list the appeal on 24.11.2023 under the caption "FOR HEARING", as per the Judgment of the Hon'ble Apex Court in the case of Anokhilal vs The State Of Madhya Pradesh1 by taking steps to appoint Amicus Curiae on behalf of the Appellants.
List on 24.11.2023.
__________
BVLNC, J
Pmk
2019 (20) SCC 196
Sl. OFFICE
ORDER
No DATE NOTE
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