Bathala Venkata Ramanaiah Ravi vs The State Of Andhra Pradesh
2024 Latest Caselaw 9295 AP

Andhra Pradesh High Court - Amravati

Bathala Venkata Ramanaiah Ravi vs The State Of Andhra Pradesh on 14 October, 2024

HIGH COURT OF ANDHRA PRADESH Main Case No: Crl.P.No.7163 of 2024 PROCEEDING SHEET Sl. OFFICE No. Date ORDER NOTE

01. 14.10.2024 BVLNC,J At request, list the matter on 24.10.2024.

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 VNB

2022 (15) SCC 50