Sujeeth Kumar Jena, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 5716 Tel

        HIGH COURT FOR THE STATE OF TELANGANA
                          AT HYDERABAD
                               *****

Criminal Appeal No.1533 OF 2010

Between:

Bhaskar Chander ... Appellant

And The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court for the State of A.P, Hyderabad ... Respondent

DATE OF JUDGMENT PRONOUNCED: 08.11.2022

Submitted for approval.

THE HON'BLE SRI JUSTICE K.SURENDER

1 Whether Reporters of Local newspapers may be allowed to Yes/No see the Judgments?

2 Whether the copies of judgment may be marked to Law Yes/No Reporters/Journals

3 Whether Their Ladyship/Lordship wish to see Yes/No the fair copy of the Judgment?

* THE HON'BLE SRI JUSTICE K. SURENDER

+ CRL.A. No. 1533 of 2010

% Dated 08.11.2022

#Bhaskar Chander

... Appellant

And $The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court for the State of A.P, Hyderabad ... Respondent

! Counsel for the Appellant: H. Sudhakar Rao

^ Counsel for the Respondent: Sri S.Sudersha, Additional

Public Prosecutor

>HEAD NOTE:

? Cases referred