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Venugopal Rao vs The State Of Ap. Rep.By Pp High Court Of ...
2024 Latest Caselaw 4367 Tel

Citation : 2024 Latest Caselaw 4367 Tel
Judgement Date : 8 November, 2024

Telangana High Court

Venugopal Rao vs The State Of Ap. Rep.By Pp High Court Of ... on 8 November, 2024

     THE HONOURABLE SRI JUSTICE K.SURENDER

           CRIMINAL APPEAL No.1009 of 2011


JUDGMENT:

Learned counsel for the appellant submits that

they have sent notice to the respondent/accused and

the same was returned unserved and they could not

trace the whereabouts of the respondent/accused.

Learned counsel further submits that they are not in a

position to ascertain the whereabouts of the

respondent/accused since no notice was served on the

accused.

2. Accordingly, this Criminal Appeal stands closed.

Pending miscellaneous petitions, if any, shall stand

closed.

________________________ JUSTICE K.SURENDER Date: 08.11.2024 Ynk

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