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Yedavalli Koteswara Rao, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 6804 Tel

Citation : 2022 Latest Caselaw 6804 Tel
Judgement Date : 14 December, 2022

Telangana High Court

Yedavalli Koteswara Rao, vs The State Of Andhra Pradesh, on 14 December, 2022

Bench: Chillakur Sumalatha

     HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA

           CRIMINAL APPEAL No.872 of 2010

JUDGMENT:

1. Seeking the Court to set-aside the judgment in

Crl.A.No.46 of 2007, dated 22.04.2010, on the file of the

Court of I Additional Sessions Judge, Khammam, the

present Criminal Appeal is filed.

2. No representation on Appellant's side on call. On

30.11.2022 and even on this day, learned Additional Public

Prosecutor has submitted that the Appellant/de facto

complainant is no more.

3. In the light of the said submission and as no steps

were taken by any others to represent the appellant and to

conduct the Criminal Appeal, the Criminal Appeal stands

dismissed for non-prosecution.

4. Miscellaneous petitions, if any pending, shall stand

closed.

________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA

Date:14.12.2022 ysk HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA

CRIMINAL APPEAL No.872 of 2010

Date:14.12.2022 ysk

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