The State Of Andhra Pradesh, vs Sri. Cherukuri Ramoji Rao,
2024 Latest Caselaw 7875 AP

Citation : 2024 Latest Caselaw 7875 AP
Judgement Date : 29 August, 2024

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh, vs Sri. Cherukuri Ramoji Rao, on 29 August, 2024

APHC010654342023

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                         [3396]
                          (Special Original Jurisdiction)

            THURSDAY, THE TWENTY NINETH DAY OF AUGUST
                 TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

 THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

   CRIMINAL APPEAL NOs: 5/2024; 8/2024; 17/2024; 20/2024; 21/2024;
                669/2023; 670/2023 and 988/2023

Between:

The State of Andhra Pradesh.                                   ...APELLANT
                                    AND

Sri Cherukuri Ramoji Rao and others                        ...RESPODENTS

Counsel for the Appellant:
  1. M. Lakshmi Narayana

Counsel for the Respondent(s):
  1. VIMAL VARMA VASI REDDY
  2. POSANI AKASH
  3. GOLLA BASAVESWARA RAO
  4. S PRANATHI

The Court made the following:
JUDGMENT:

Sri M. Lakshmi Narayana, learned Public Prosecutor, would submit that

in view of the letter addressed by the Additional Director General of Police,

Crime Investigation Department, Andhra Pradesh, Mangalagiri to the

Advocate General, High Court of Andhra Pradesh, Amaravati, to withdraw

these matters, the learned Advocate General issued proceedings, dated

12.08.2024, entrusting these matters to him in the place of Smt.Y.L. Siva

Kalpana Reddy, learned Standing Counsel-cum-Special Public Prosecutor for

CID.

2. Learned Public Prosecutor sought permission to withdraw these

matters. Learned counsel for respondents in all the cases are in attendance

and they reported no objection.

3. Permission is accorded.