Dr. Banavath Priyanka vs The State Of Andhra Pradesh
2024 Latest Caselaw 9702 AP

Andhra Pradesh High Court - Amravati

Dr. Banavath Priyanka vs The State Of Andhra Pradesh on 26 October, 2024

HIGH COURT OF ANDHRA PRADESH Main Case No: Crl.P.No.7594 of 2024 PROCEEDING SHEET Sl. OFFICE No. Date ORDER NOTE

01. 26.10.2024 BVLNC,J

It is submitted that there are two connected matters i.e., Crl.P.Nos.7564 and 7650 of 2024 pending and requested to list all the matters together.

Registry is directed to list all the three matters on 06.11.2024.

In the light of judgment of the Hon'ble Apex Court in the case of Kamatchi Vs. Lakshminarayanan (2022 (15) SCC 50), wherein the Hon'ble Supreme Court held that "the application under Section 482 of Cr.P.C. is not maintainable in D.V.C. cases".

________ BVLNC,J Pmk