Vijay Tej Anumolu vs State Of Andhra Pradesh
2024 Latest Caselaw 9294 AP

Andhra Pradesh High Court - Amravati

Vijay Tej Anumolu vs State Of Andhra Pradesh on 14 October, 2024

                         HIGH COURT OF ANDHRA PRADESH
                           MAIN CASE:Crl.P.No.7130 OF 2024

                                     PROCEEDING SHEET

Sl.                                                                                OFFICE
                                                  ORDER

No      DATE                                                                        NOTE

01.   14.10.2024       BVLNC, J

                                             I.A.No.01 of 2024

Heard. Dispensed with for the time being.

__________ BVLNC, J Crl.P.No.7130 OF 2024

List the matter on 24.10.2024.

In the light of judgment of the Hon'ble Apex Court in the case of Kamatchi Vs. Lakshminarayanan 1, 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 Pmk

2022 (15) SCC 50