Gothiya Satish Kumar, vs The State Of A.P., Rep By Pp., And ...
2023 Latest Caselaw 4626 AP

                    HIGH COURT OF ANDHRA PRADESH

                    MAIN CASE No. CRL.A.No.1037 OF 2009

                              PROCEEDING SHEET

 Sl.
 No       DATE                                                     OFFICE
                                           ORDER

NOTE

10. 29.09.2023 BVLNC, J

None appeared for the Appellant.

Report received from Commissioner of Police, Visakhapatnam submitting that the Non-bailable Warrant issued against the appellant/accused was not executed, as no such person is residing in the given address, and his present whereabouts are not known, as per the report obtained from the Village Revenue Officer, and accordingly returned the warrant issued by the Court.

Sri N.Sravan Kumar, learned Special Asst. Public Prosecutor representing State present.

In that view of the matter, list the appeal on 13.10.2023 for hearing the appeal, 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 Appellant.

List on 13.10.2023.

___________ BVLNC, J psk

2019 (20) SCC 196