Lanka Aditya vs The State Of Andhra Pradesh
2024 Latest Caselaw 10419 AP

Andhra Pradesh High Court - Amravati

Lanka Aditya vs The State Of Andhra Pradesh on 18 November, 2024

                  HIGH COURT OF ANDHRA PRADESH
                   Main Case No: Crl.P.No.8184 of 2024
                               PROCEEDING SHEET
Sl.                                                                        OFFICE
No.        Date                             ORDER                           NOTE

01.    18.11.2024 BVLNC,J
                               Heard    learned      counsel   for   the
                       petitioners.
                               Learned Assistant Public Prosecutor
                       takes notice for the respondent No.1/State.

Issue notice to the unofficial respondent No.2.

Learned counsel for the petitioners is permitted to take out personal notice to the unofficial respondent No.2 through registered post with acknowledgment due and file proof of service in the Registry.

List after two (02) weeks. In the light of judgment of the Hon'ble Apex Court in the case of Kamatchi Vs. Lakshminarayanan1, wherein the Hon'ble Supreme Court held that "the application under Section 482 Cr.P.C. is not maintainable in D.V.C. cases".

________ BVLNC,J PSA

2022 (15) SCC 50