The State Of Andhra Pradesh, vs Mohammad Abdul Sammad Munna,
2024 Latest Caselaw 6852 AP

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh, vs Mohammad Abdul Sammad Munna, on 7 August, 2024

                 HIGH COURT OF ANDHRA PRADESH

                     RT Nos. 2, 3 and 4 of 2021

                         PROCEEDING SHEET

Sl.
                                       ORDER

No      DATE
                 UDPR,J & GRKP,J
      07.08.24

Learned Public Prosecutor sought time to

ascertain information whether in terms of the

Judgment in R.T.Nos. 2, 3 and 4 of 2021 an

enquiry was conducted as prescribed under the

Andhra Pradesh Victim Compensation Scheme,

2015, to fix the quantum of compensation payable

to those dependent family members of the

deceased in these cases and also whether ex

gratia of Rs.5,00,000/- as directed in those

judgments was paid by the State Government

through the District Collector, Prakasam or not.

Let the needful be done immediately.

P.T.O., List the matters after two weeks.

_ ______ UDPR,J

______ GRKP,J eha