K. Ramanjineya Reddy vs The State Of Andhra Pradesh
2024 Latest Caselaw 6734 AP

Andhra Pradesh High Court - Amravati

K. Ramanjineya Reddy vs The State Of Andhra Pradesh on 5 August, 2024

                         HIGH COURT OF ANDHRA PRADESH
                           MAIN CASE:Crl.P.No.5343 OF 2024

                                     PROCEEDING SHEET

Sl.                                                                                   OFFICE
                                                  ORDER

No      DATE                                                                           NOTE

01.   05.08.2024       BVLNC, J

At request of learned counsel for the petitioners, list the matter on 12.08.2024.

In the light of judgment of the Hon'ble Apex Court in the case of Kamatchi Vs. Lakshminarayanan 1, wherein the Hon'ble Supreme Court held that "the application under Section 482 Cr.P.C. is not maintainable in D.V.C. cases".

__________ BVLNC, J Pmk

2022 (15) SCC 50