Janga Prakash vs State Of Ap.,
2024 Latest Caselaw 4580 AP

Andhra Pradesh High Court - Amravati

Janga Prakash vs State Of Ap., on 20 June, 2024

                 HIGH COURT OF ANDHRA PRADESH

              MAIN CASE NO.: Crl.P.No.1423 of 2018
                            PROCEEDING SHEET

Sl.    Date                                ORDER                                OFFICE
No.                                                                              NOTE

12. 20.06.2024   TRR, J

                          On perusal of the record, it reveals that
                 the 2nd respondent herein filed C.C.No.172 of

2012 on the file of the learned V Additional Judicial First Class Magistrate, Kakinada and the said C.C.No.172 of 2012 was dismissed as the accused not found guilty, accordingly, the petitioner herein was acquitted by order, dated 06.02.2013. Aggrieved by the said order, the de facto complainant/2nd respondent herein filed Criminal Appeal No.82 of 2013 on the file of the learned VII Additional District and Sessions Judge, Kakinada. The docket order, dated 27.07.2017 in the said criminal appeal discloses that the appeal is allowed by reversing the finding and judgment passed by the learned V Additional Judicial First Class Magistrate, Kakinada. Assailing the said order, dated 27.07.2017, the present criminal petition is filed.

When the matter was listed today i.e., on 20.06.2024, learned counsel for the petitioner filed the order, dated 27.02.2024 passed in Criminal Appeal No.82 of 2013 on the file of the learned VII Additional District Sessions Judge, Peddapuram, which alludes that the criminal appeal was dismissed on the ground that the both parties are absent.

Registry is directed to call for explanation for passing two different orders in Criminal Appeal No.82 of 2013.

Post the matter after two weeks.

________ TRR, J SPP