Gummadi Eswaramma, vs The State Of Andhra Pradesh
2024 Latest Caselaw 7674 AP

Andhra Pradesh High Court - Amravati

Gummadi Eswaramma, vs The State Of Andhra Pradesh on 23 August, 2024

HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

MAIN CASE NO: Crl.P.No.5660 of 2024

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

02. 21.08.2024 Dr.VRKS, J

The learned counsel for the petitioner seeks time to argue the purport of Section 436-A of the Code of Criminal Procedure in the context of the Judgment of the Hon'ble Supreme Court in Javed Gulam Nabi Shaik vs. State of Maharashtra and another (Criminal Appeal No.2787 of 2024).

The learned Assistant Public Prosecutor also seeks time to produce the record, as this petitioner is involved in 18 other similar crimes.

List the matter next week.

                                                     __________
                                                     Dr.VRKS, J
                 SDP



SL.   DATE   ORDER   OFFICE
NO.                   NOTE