Tatiparthi Suresh vs State Of Andhra Pradesh
2024 Latest Caselaw 6681 AP

Andhra Pradesh High Court - Amravati

Tatiparthi Suresh vs State Of Andhra Pradesh on 2 August, 2024

                   HIGH COURT OF ANDHRA PRADESH
                  MAIN CASE No: Crl.A.No.462 of 2024
                            PROCEEDING SHEET

SL.     DATE                           ORDER                            OFFICE
NO.                                                                      NOTE
01.   02.08.2024 VJP, J
                                   I.A.No.1 of 2024
                         This appeal is preferred challenging the
                 judgment of acquittal, filed with a delay of 467
                 days.
                         Issue notice to Respondent No.2.

Learned Assistant Public Prosecutor takes notice for Respondent No.1 and reported no objection.

Learned counsel for the Petitioner is permitted to take out fresh personal notice on Respondent No.2 through RPAD/Courier and file proof of the same.

List the matter after three weeks.

_______ VJP, J PND