Between vs The State Of Andhra
2024 Latest Caselaw 6859 AP

Andhra Pradesh High Court - Amravati

Between vs The State Of Andhra on 7 August, 2024

APHC010305242024

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                AT AMARAVATI           [3365]
                        (Special Original Jurisdiction)

         WEDNESDAY,THE SEVENTH DAY OF AUGUST
           TWO THOUSAND AND TWENTY FOUR
                               PRESENT
   THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
                   CRIMINAL PETITION NO: 4876/2024

Between:
Sri Vaikuntam Ram Kishore                        ...PETITIONER/A6
                                 AND
The State of Andhra
Pradesh and another          ...RESPONDENTS/COMPLAINANT(S)

Counsel for the Petitioner/accused:

1. R SIVA SAI SWARUP Counsel for the Respondents/complainant(S):

1. PUBLIC PROSECUTOR The Court made the following judgment:

On 29.07.2024, as well as today, there is no representation

for the petitioner/A6. Therefore, this Criminal Petition is

dismissed for non-prosecution. No order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

______________________________ JUSTICE DR.V.R.K.KRUPA SAGAR Date: 07.08.2024 SR THE HON'BLE JUSTICE DR.V.R.K.KRUPA SAGAR

Criminal Petition No.4876 of 2024

Date : 07.08.2024

SR