Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 128 in Criminal Rules of Practice and Circular Orders, 1990 128. Separate petition to be filed in each case: - Every interlocutory application relating to an appeal, revision petition or original petition shall be made by a separate petition in each case.
