Koppala Ramana, Another, vs The State Of Ap Rep By Its Pp Hyd.,
2024 Latest Caselaw 7240 AP

Andhra Pradesh High Court - Amravati

Koppala Ramana, Another, vs The State Of Ap Rep By Its Pp Hyd., on 14 August, 2024

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No: Crl.R.C.No.2025 of 2011 PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE

13. 14.08.2024 SV,J Ms Ayesha Azam S, learned counsel for the petitioners submits that compromise talks are going on between PW2 and petitioner/accused. PW2 is none other than the son of PW1/victim. In this regard, there is a judgment that the children of victim can seek the Court to compound the offence and hence seeks time.

List the matter on 21.08.2024.

_______ SV,J KNN