Gadi Pandu Ranga Rao vs The State Of Andhra Pradesh
2024 Latest Caselaw 4871 AP

Andhra Pradesh High Court - Amravati

Gadi Pandu Ranga Rao vs The State Of Andhra Pradesh on 27 June, 2024

                 HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

    MAIN CASE NO: Crl.R.C.No.515 of 2024

                           PROCEEDING SHEET

SL.   DATE                         ORDER                            OFFICE
NO.                                                                  NOTE
01 27.06.2024

Dr.VRKS, J

Heard Sri P.Babu Rao, learned counsel for the petitioner in-part.

Sri Dheera Kanishka, learned Assistant Public Prosecutor is present.

At the time of arguments, the learned counsel for the petitioner cited the Judgment of Hon'ble Supreme Court of India in Bihari Prasad Singh vs. State of Bihar and another ((2000) 10 SCC 346) and another Judgment of Madras High Court in Easwaramurthy vs. N.Krishnaswamy (2006 CRI.L.J.4105).

In these circumstances, list the matter on 01.07.2024 for hearing.

                                                  __________
                                                  Dr.VRKS, J
                SDP



SL.   DATE   ORDER   OFFICE
NO.                   NOTE