Killo Chittibabu vs The State Of A.P.
2024 Latest Caselaw 10142 AP

Andhra Pradesh High Court - Amravati

Killo Chittibabu vs The State Of A.P. on 11 November, 2024

HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

MAIN CASE NO: Crl.P.No.7212 of 2024

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

03. 11.11.2024 Dr.VRKS, J

The learned counsel for the petitioner cites the Judgment of the Hon'ble Apex Court in Union of India vs. Mohanlal & another (Criminal Appeal No.652 of 2012) and draws the attention of this Court in paragraph No.12(2)(c), alleging a violation of the investigation.

The learned Assistant Public Prosecutor submits that the instructions with him are only to the effect that the learned Magistrate is yet to complete the task. However, he seeks time to ascertain the date on which the investigating officer had moved proceedings before the Magistrate seeking an inventory and samples.

List the matter next week.

                                                    __________
                                                    Dr.VRKS, J
                 SDP



SL.   DATE   ORDER   OFFICE
NO.                   NOTE