Dharmisetty Chandrasekhar, vs K.Ramachandraiah,
2024 Latest Caselaw 6606 AP

Andhra Pradesh High Court - Amravati

Dharmisetty Chandrasekhar, vs K.Ramachandraiah, on 1 August, 2024

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           HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI
                         MAIN CASE No: Crl.R.C.No.548 of 2011
                                   PROCEEDING SHEET
Sl.                                                                                    OFFICE
No.
        DATE                                  ORDER                                     NOTE

24.   01.08.2024 SV, J

                         Learned counsel for Respondent No.1 and learned

Special Assistant Public Prosecutor appearing for Respondent No.2-State are present.

In compliance to the order, dated 24.07.2024, passed by this Court, Inspector of Police, Rajampet, arrested and produced the petitioner/accused before this Court after complying the conditions as contemplated under Sections 47 and 48 of the B.N.S.S Act, 2023.

Since the judgment of conviction passed by the learned Judicial Magistrate of First Class, Rajampet, he is directed to remand the accused on his production by the Police.

The Inspector of Police, Rajampet, is directed to produce the petitioner/accused before the learned Judicial Magistrate of First Class, Rajampet by 10:30 a.m. on 02.08.2024.

List the matter on 09.08.2024 for 'final hearing'.

______ SV, J Note:

Registry is directed to issue C.C. today B/o MKK