Somasekhar Reddy, vs State Of A.P., Rep By Pp.,
2024 Latest Caselaw 696 AP

Andhra Pradesh High Court - Amravati

Somasekhar Reddy, vs State Of A.P., Rep By Pp., on 24 January, 2024

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.R.C.No.840 of 2008

                             PROCEEDING SHEET

Sl.No     DATE                                                                 OFFICE
                                            ORDER

NOTE

13. 24.01.2024 SV, J

Both the learned counsel present.

Learned Assistant Public Prosecutor submits that he will make enquiry with Sub- Inspector of Police, Kuderu Police Station of Anantapur District, whether any appeal preferred by accused No.1 against the judgment in S.C.No.364 of 2004 before the Sessions Court, Anantapur or not.

Hence, learned Assistant Public Prosecutor is directed to get a report from Sub-Inspector of Police, Kuderu Police Station of Anantapur District.

List the matter on 28.02.2024.

Copy of this order shall be marked to the Superintendent of Police concerned.

_________ SV, J

Krs

Cond-