Kurukuri Sita Mahalakshmi, vs State Of Andhra Pradesh,
2024 Latest Caselaw 7192 AP

Andhra Pradesh High Court - Amravati

Kurukuri Sita Mahalakshmi, vs State Of Andhra Pradesh, on 13 August, 2024

                         HIGH COURT OF ANDHRA PRADESH
                           MAIN CASE:Crl.P.No.5599 OF 2024

                                     PROCEEDING SHEET

Sl.                                                                                   OFFICE
                                                   ORDER

No      DATE                                                                           NOTE

01.   13.08.2024       BVLNC, J

At request, list the matter after two (02) weeks.

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